V. Venkata Ramanamma 4 Or vs K. Venkata Rattamma W/O Chinnaiah
2024 Latest Caselaw 9978 AP

Andhra Pradesh High Court - Amravati

V. Venkata Ramanamma 4 Or vs K. Venkata Rattamma W/O Chinnaiah on 6 November, 2024

APHC010027052002
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                    [3369]
                           (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: 891/2002

Between:

V. Venkata Ramanamma & 4 Or                                ...APPELLANT

                                    AND

K Venkata Rattamma W/o Chinnaiah                          ...RESPONDENT

Counsel for the Appellant:

1. G KRISHNA MURTHY

Counsel for the Respondent:

1. M RAMAIAH

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellants against the

judgment and decree dated 31.07.2002, passed in A.S.No.7 of 1994 on

the file of the Senior Civil Judge Court, Kandukur, reversing the

judgment and decree dated 22.03.1994 passed in O.S.No.276 of 1990

on the file of the Principal District Munsif, Kandukur.

2. On being represented by learned counsel for the appellants that he

has no instructions, this Court ordered notice to the appellants but the notice were returned with an endorsement 'Addressee left without

instructions'. It was also represented that the appellant No.3 died. Till

today, the legal representatives of deceased 3rd appellant have not come

forward to pursue the matter. It seems that the legal representatives of

deceased 3rd appellant and other appellants have not evinced any

interest to pursue the matter. 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: 06.11.2024 MKK