Aningi Mahalakshmi vs Dunna Gangamma
2024 Latest Caselaw 10422 AP

Andhra Pradesh High Court - Amravati

Aningi Mahalakshmi vs Dunna Gangamma on 18 November, 2024

 APHC010060392022

                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                          [3397]
                            (Special Original Jurisdiction)

              MONDAY, THE EIGHTEENTH DAY OF NOVEMBER
                  TWO THOUSAND AND TWENTY FOUR
                                   PRESENT
      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO
                       SECOND APPEAL NO: 122/2022
Between:
Aningi Mahalakshmi and others
                        thers                                     ...Appellants
                                                                     Appellants
                                      AND
Dunna Gangamma                                                   ...Respondent

Respondent Counsel for the Appellants Appellants: Venkateswarlu Kolla Counsel for the Respondent: Viswanath.N The Court made the following Judgment:

Today when the matter is listed under the caption for final hearing

learned counsel appearing for both sides is present and represented that the

matter has been settled out outside of the Court between both the parties and

further represented that the appeal has become "infructuous".

2. The representation made by the learned counsel appearing for both

sides is recorded.

3. Accordingly, the Second Appeal is dismissed as infructuous. No costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

BSK

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

SECOND APPEAL NO: 122/2022

Date.18.11.2024 BSK