Smt.Ch.Rajarajeswari Devi Neelayamma vs D.Kondayamma Appalakondayamma
2024 Latest Caselaw 9402 AP

Andhra Pradesh High Court - Amravati

Smt.Ch.Rajarajeswari Devi Neelayamma vs D.Kondayamma Appalakondayamma on 16 October, 2024

APHC010367882003
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                     [3397]
                          (Special Original Jurisdiction)

          WEDNESDAY, THE SIXTEENTH DAY OF OCTOBER
              TWO THOUSAND AND TWENTY FOUR

                          PRESENT
                  THE HONOURABLE SRI JUSTICE
              VENUTHURUMALLI GOPALA KRISHNA RAO

                      FIRST APPEAL NO: 1971/2003
Between:

Smt.Ch.Rajarajeswari Devi @ Neelayamma                   ...APPELLANT

                                  AND

D Kondayamma Appalakondayamma and Others            ...RESPONDENT(S)

Counsel for the Appellant:

     1. P R PRASAD

Counsel for the Respondent(S):

     1. M S R SUBRAHMANYAM

     2. ADVOCATE IN THIS CASE HAS TO BE REGISTERED

The Court made the following:
JUDGMENT:

1. As per the Registry endorsement, notice sent to the address of the

appellant mentioned in the grounds of the appeal itself, but it was

returned with an endorsement 'insufficient address'. Therefore, service

held sufficient.

2. None appeared for the appellant.

3. Therefore, the Appeal Suit is dismissed for default since the

appellant is not inclined to prosecute the case. There shall be no order

as to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.16.10.2024 NNN

THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO

APPEAL SUIT : 1971/2003

16.10.2024

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