Chukka Dalayya Vizianagaram And 6 vs P.Dadiyya Vzm
2024 Latest Caselaw 9080 AP

Andhra Pradesh High Court - Amravati

Chukka Dalayya Vizianagaram And 6 vs P.Dadiyya Vzm on 1 October, 2024

 APHC010049892001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                               [3369]
                            (Special Original Jurisdiction)

                    TUESDAY ,THE FIRST DAY OF OCTOBER
                     TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                       SECOND APPEAL NO: 1001/2001

Between:

Chukka Dalayya Vizianagaram And 6                                  ...APPELLANT

                                       AND

P Dadiyya Vzm                                                    ...RESPONDENT

Counsel for the Appellant:

1. M BHASKARA LAKSHMI

Counsel for the Respondent:

1. C SADASIVA REDDY

The Court made the following Judgment:

The Second appeal is filed aggrieved by the Decree and Judgment

dated 26.12.2000 in A.S.No.2 of 1994 on the file of the Principal District

Munsif, Bobbili.

2. Learned counsel for the appellants is present. None appeared for

respondent.

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

submits that as per their instructions, the matter is settled out of Court.

4. Considering the above submissions and without going into the

correctness of the submission, this Court feels that cause of action in this

matter does not survives and deems fit to dismiss this appeal.

5. Accordingly, the Second Appeal is dismissed.

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

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 01.10.2024 MKK