Suggu Pulleswara Rao vs P.V.Sarma
2024 Latest Caselaw 9981 AP

Andhra Pradesh High Court - Amravati

Suggu Pulleswara Rao vs P.V.Sarma on 6 November, 2024

APHC010457972006
                   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: 1449/2006

Between:

Suggu Pulleswara Rao                                    ...APPELLANT

                                 AND

P V Sarma                                             ...RESPONDENT

Counsel for the Appellant:

1. T V S PRABHAKARA RAO

Counsel for the Respondent:

1. VENKAT CHALLA

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellant against the

judgment and decree dated 11.07.2006 passed in A.S.No.97 of 2001 on

the file of the Senior Civil Judges Court, Amalapuram, East Godavari

District, which confirms the judgment and decree dated 05.09.2001

passed in O.S.No.345 of 2000 on the file of the Principal Junior Civil

Judge, Amalapuram.

2. On being represented by the learned counsel for the appellant, this

Court ordered notice to the appellant and it was returned with an

endorsement 'appellant died'. But till date the legal representatives of

the deceased appellant have not come on record to pursue the matter.

3. It seems that they have no interest to proceed with the appeal.

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

4. 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