Korada Lakshmi vs Tammina Papayamma
2024 Latest Caselaw 10493 AP

Andhra Pradesh High Court - Amravati

Korada Lakshmi vs Tammina Papayamma on 19 November, 2024

APHC010730192001
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI              [3397]
                             (Special Original Jurisdiction)


            TUESDAY, THE NINETEENTH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR
                                  PRESENT
     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO
                       FIRST APPEAL NO: 236/2002
Between:
Korada Lakshmi                                                 ...APPELLANT
                                     AND
Tammina Papayamma                                            ...RESPONDENT

Counsel for the Appellant: P.V.R.SHARMA Counsel for the Respondent: S.RAJAN The Court made the following Judgment:

Heard both the learned counsel counsel.

2. Today when the matter is taken up for hearing, learned counsel for the

appellant represented that they addressed a letter to the party through

registered post and the same was returned with an endorsement "no such

person", though they made efforts to conta contact the party, but she he is not in touch

and necessary orders may be passed passed. The same is recorded.

3. Therefore, the Appeal Suit is dismissed for default. 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

FIRST APPEAL NO: 236/2002

Date: 19.11.2024 BSK