N.V.Subbayamma Another vs N.Setaramaraju 2 Others
2024 Latest Caselaw 9882 AP

Andhra Pradesh High Court - Amravati

N.V.Subbayamma Another vs N.Setaramaraju 2 Others on 4 November, 2024

APHC010323782003
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                  [3369]
                            (Special Original Jurisdiction)

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

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                        SECOND APPEAL NO: 310/2003

Between:

N.v.subbayamma & Another                                 ...APPELLANT

                                    AND

N Setaramaraju 2 Others                                ...RESPONDENT

Counsel for the Appellant:

1. Y SRINIVASA MURTHY

Counsel for the Respondent:

1. O MANOHAR REDDY

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellants against the

judgment and decree dated 07.01.2003, passed in A.S.No.190 of 1999

on the file of the VI Additional District Judge (Fast Track Court), East

Godavari District, Rajahmundry, reversing the judgment and decree

dated 10.08.1999 passed in O.S.No.62 of 1998 on the file of the Senior

Civil Judge, Amalapuram District.

2. On being requested by learned counsel for the appellants, this

Court ordered notice to the appellant Nos.1 and 2 but the notices sent

were returned with an endorsement 'Addressee cannot be located and

door locked'. It seems that appellants have no interest to prosecute the

appeal. Hence, this Court has no other alternative except to dismiss the

appeal.

3. Accordingly, the Second Appeal is dismissed for default. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 04.11.2024 MKK