Mortha Manikyamba, vs Chodapanneedi Venkata Satyanarayana,
2024 Latest Caselaw 10531 AP

Andhra Pradesh High Court - Amravati

Mortha Manikyamba, vs Chodapanneedi Venkata Satyanarayana, on 20 November, 2024

APHC010311932002
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                       [3369]
                          (Special Original Jurisdiction)

           WEDNESDAY ,THE TWENTIETH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 416/2002

Between:

Mortha Manikyamba,                                          ...APPELLANT

                                   AND

Chodapanneedi Venkata Satyanarayana and Others         ...RESPONDENT(S)

Counsel for the Appellant:

1. E V V S RAVI KUMAR

Counsel for the Respondent(S):

1. T DURGA PRASAD RAO

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellant against the

judgment and decree dated 10.9.2001, passed in A.S.No.12 of 2000 on

the file of the Senior civil Judge, Pithapuram, which was filed against the

judgment and decree dated 28.04.2000, passed in O.S.No.4 of 1991 on

the file of the Junior Civil Judge, Pithapuram.

2. On 16.10.2024, learned counsel for the appellant reported that he

had no instructions from the party and as such this Court ordered notice,

but it was 'returned un-served'. As seen from the record that notice was

sent to the address shown in the appeal.

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

appellant submits despite their best efforts, they could not get

instructions from the party. It seems that appellant has no interest to

prosecute the appeal.

4. 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: 20.11.2024 MKK