Korada Padmavathi vs Balaga Sarojini
2024 Latest Caselaw 10424 AP

Andhra Pradesh High Court - Amravati

Korada Padmavathi vs Balaga Sarojini on 18 November, 2024

APHC010498702007
                   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: 1232/2007

Between:

Korada Padmavathi and Others                              ...APPELLANT(S)

                                   AND

Balaga Sarojini                                           ...RESPONDENT

Counsel for the Appellant(S):

1. K V SUBRAHMANYA NARUSU

Counsel for the Respondent:

1. D KRISHNA MURTHY

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellants against the

judgment and decree dated 02.06.2007, passed in A.S.No.100 of 2004

on the file of the Additional Senior Civil Judge, Srikakulam.

2. Heard both the learned counsel.

3. Learned counsel for the appellants submits that the matter is

settled out of Court and requests this Court to dismiss this appeal.

4. Learned counsel for the respondent also reiterated the same.

5. In the said facts of the case, the Second Appeal is dismissed as

the cause does not survive because of the settlement of the matter.

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: 18.11.2024 MKK