J.Venkata Krsihna Murty vs Smt Chintala Kanakamma Ors
2024 Latest Caselaw 10494 AP

Andhra Pradesh High Court - Amravati

J.Venkata Krsihna Murty vs Smt Chintala Kanakamma Ors on 19 November, 2024

APHC010242252002
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                       [3369]
                          (Special Original Jurisdiction)

             TUESDAY ,THE NINETEENTH DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

          THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 327/2002

Between:

J.venkata Krsihna Murty                                     ...APPELLANT

                                   AND

Smt Chintala Kanakamma Ors                                ...RESPONDENT

Counsel for the Appellant:

1. TURAGA SAI SURYA

Counsel for the Respondent:

1. D JAIPAL REDDY

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellant against the

judgment and decree dated 24.09.2001, passed in A.S.No.08 of 1998 on

the file of the II Additional District Judge, Krishna District, Vijayawada,

which was filed against the judgment and decree dated 31.01.1998,

passed in O.S.No.16 of 1990 on the file of the Senior Civil Judge,

Nuzvid.

2. On 25.09.2024, learned counsel for the appellant reported that he

had no instructions from the party and as such he reported no

instructions. Based on the said submissions of learned counsel for the

appellant, this Court ordered notice to the appellant, but the notice sent

was returned with an endorsement 'refused to receive'. It seems that

appellant has no interest to prosecute the appeal.

3. 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: 19.11.2024 MKK