Katam Sambasiva Reddy, vs B. Venkata Subba Reddy,
2024 Latest Caselaw 10294 AP

Andhra Pradesh High Court - Amravati

Katam Sambasiva Reddy, vs B. Venkata Subba Reddy, on 14 November, 2024

APHC010000302008
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                      [3369]
                          (Special Original Jurisdiction)

           THURSDAY, THE FOURTEENTH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                      SECOND APPEAL NO: 3/2008

Between:

Katam Sambasiva Reddy, and Others                       ...APPELLANT(S)

                                  AND

B Venkata Subba Reddy                                    ...RESPONDENT

Counsel for the Appellant(S):

1. B D MAHESWARA REDDY

Counsel for the Respondent:

1. C PRAKASH REDDY

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellants against the

judgment and decree dated 09.10.2007, passed in A.S.No.23 of 2007 on

the file of the Principal District Judge, Kurnool, confirming the judgment

and decree dated 03.11.2006, passed in O.S.No.32 of 2005 on the file of

the Senior Civil Judge, Nandikotkur.

2. None appeared on both sides, despite listing the matter under the

caption 'For Dismissal'.

3. On 29.10.2024, it is brought to the notice of this Court that notice

sent to appellant No.1 returned un-served and appellant No.2 died. The

legal representatives of deceased appellant No.2 have not shown any

interest to come record and prosecute the matter. Hence, this Court has

no other alternative but to dismiss the appeal.

4. Accordingly, the Second Appeal is dismissed for default. There

shall be no order as to costs.

Interim orders granted earlier, if any, shall stand vacated.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 14.11.2024 MKK