Citation : 2024 Latest Caselaw 9974 AP
Judgement Date : 6 November, 2024
APHC010177832004 IN THE HIGH COURT OF ANDHRA
PRADESH
[3369]
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE SIXTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
SECOND APPEAL NO: 217/2004
Between:
Dandu @galisam Mangamma and Others ...APPELLANT(S)
AND
Saparam Kondappa and Others ...RESPONDENT(S)
Counsel for the Appellant(S):
1. M N NARASIMHA REDDY
Counsel for the Respondent(S):
1. M VENKATA RAMANA REDDY
THE COURT MADE THE FOLLOWING JUDGMENT:
The Second Appeal is preferred by the appellants against the
judgment and decree dated 11.11.2003 passed in A.S.No.40 of 1999 on
the file of the VII Additional District Judge, Madanapalli, confirming the
judgment dated 16.04.1999 in O.S.No.09 of 1995 on the file of Principal
Junior Civil Judge, Madanapalli.
2. Heard both the learned counsel.
3. Today, when the matter is taken up for hearing, learned counsel
for the appellants submits that the matter is settled before Lok Adalat
and compromise terms are also recorded to that effect. He further
submits that appellants do not want to continue the appeal
4. Recording the submissions made by both the learned counsel, this
Court deems fit and proper to dismiss this appeal as the cause of action
does not survive.
5. Accordingly, the Second Appeal is dismissed. There shall be no
order as to costs.
Miscellaneous petitions pending, if any, in this appeal shall stand
closed.
________________________ T. MALLIKARJUNA RAO, J
Date: 06.11.2024 MKK
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