Chejerla Basavaiah vs Menta Harinath
2024 Latest Caselaw 10423 AP

Andhra Pradesh High Court - Amravati

Chejerla Basavaiah vs Menta Harinath on 18 November, 2024

APHC010214952008
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3369]
                          (Special Original Jurisdiction)

             MONDAY ,THE EIGHTEENTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 850/2008

Between:

Chejerla Basavaiah                                   ...APPELLANT

                                 AND

Menta Harinath                                      ...RESPONDENT

Counsel for the Appellant:

  1. M RAVINDRA

Counsel for the Respondent:

  1. V SUDHAKAR REDDY

The Court made the following:
 JUDGMENT:

When the matter is taken up for hearing, learned counsel on both sides

submits that both the appellant and respondent died and this Court ordered

notice to both the parties on 18.10.2024. Notice that was sent to appellant

returned with an endorsement "insufficient address" and notice that was sent

to respondent returned with an endorsement "died".

2. It seems that the legal representatives of both the parties have no

interest to prosecute the matter.

3. In such facts and circumstances of the case, this Court has no other

option except to dismiss the Appeal for default.

4. Therefore, this Second Appeal is dismissed for default. There shall be

no order as to costs.

Consequently, miscellaneous petitions pending if any, shall stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date : 18.11.2024 MH THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

S.A.NO: 850/2008

Date :18.11.2024 MH