Korrapati Vijaya Lakshmi vs Prise Ratna Sekhara Prasada Reddy
2024 Latest Caselaw 9404 AP

Andhra Pradesh High Court - Amravati

Korrapati Vijaya Lakshmi vs Prise Ratna Sekhara Prasada Reddy on 16 October, 2024

 APHC010820412018
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3369]
                           (Special Original Jurisdiction)

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

                                 PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       APPEAL SUIT NO: 1970/2018

Between:

Korrapati Vijaya Lakshmi                                      ...APPELLANT

                                    AND

Prise Ratna Sekhara Prasada Reddy                          ...RESPONDENT

Counsel for the Appellant:

1. KOTHAPALLI SAI SRI HARSHA

Counsel for the Respondent:

1. RAMESH BABU TALLURI

The Court made the following JUDGMENT:

1. This Appeal was filed by the appellant/defendant under Section 96 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dated 17.07.2018 passed in O.S.No.20 of 2016 on the file of learned Additional Senior Civil Judge at Machilipatnam, wherein the suit is decreed.

2. Today, when the matter is taken up for hearing in the morning session, no representation was made on behalf of the appellant. Learned counsel for the Respondent present. The matter was subsequently passed over until 2.15 P.M.

3. During the afternoon session, learned counsel for the appellant submits that the matter has been settled in the Execution Petition at the Lok Adalat held on 14.09.2024. As such, the cause does not survive for adjudication.

4. In view of the submission made by learned counsel for the appellant which was supported by the learned counsel for the respondent during the morning session, the Appeal Suit is dismissed as the cause does not survive.

However, there shall be no order as to costs.

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

closed.

_____________________________ JUSTICE T. MALLIKARJUNA RAO

Date:16.10.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

APPEAL SUIT NO.1970 OF 2018 Date: 16.10.2024

MS