Koppineedi Mangatayaru vs Koppineedi Veera Venkata ...
2024 Latest Caselaw 9482 AP

Andhra Pradesh High Court - Amravati

Koppineedi Mangatayaru vs Koppineedi Veera Venkata ... on 19 October, 2024

                                1
                                                       (RNT,J & VN,J
                                             C.M.A. NO.331 OF 2007
                                                               2007)

APHC010545722007
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                            [3470]
                           AT AMARAVATI
                     (Special Original Jurisdiction)

     SATURDAY ,THE NINETEENTH DAY OF OCTOBER
         TWO THOUSAND AND TWENTY FOUR

                           PRESENT

  THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

    THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

       CIVIL MISCELLANEOUS APPEAL NO: 331/2007

Between:

Koppineedi Mangatayaru                           ...APPELLANT

                              AND

Koppineedi Veera Venkata Satyanarayana        ...RESPONDENT
Sattiababu

Counsel for the Appellant:

   1. VENKAT CHALLA

Counsel for the Respondent:

   1. T V S PRABHAKARA RAO

The Court made the following:

JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

This appeal has been filed by the appellant/wife being

aggrieved from the decree of divorce, dated 30.12.2006

passed in O.P.No.58 of 2002 on the file of the Court of the

learned Senior Civil Judge, Amalapuram.

(RNT,J & VN,J C.M.A. NO.331 OF 2007)

2. On 26.09.2024, the following order was passed :

"This appeal has been filed by the appellant/wife being aggrieved from the decree of divorce granted in favour of the respondent/husband in O.P.No.58 of 2002, dated 30.12.2006 on the file of the learned Senior Civil Judge, Amalapuram.

2. This Court, by interim order, dated 24.04.2007, granted interim suspension of the decree of divorce.

3. Learned counsel for the appellant prays for time to obtain latest instructions as the matter has been listed after long time.

4. Sri Siva Nagarjuna, learned counsel representing Sri T.V.S.Prabhakar Rao, learned counsel for the respondent appears and make the same submission.

5. Post on 26.09.2024."

2. At request made on behalf of learned counsel for the appellant, post after Dussehra Vacation, 2024 to enable him to obtain instructions".

3. M/s.G.S.Harshitha, learned counsel representing

Sri Challa Venkat, learned counsel for the appellant, submits

that the appellant died and she has no instructions with respect

to the legal representatives of the deceased appellant.

(RNT,J & VN,J C.M.A. NO.331 OF 2007)

4. This Court, vide order, dated 24.04.2007, granted

interim suspension of the divorce decree, dated 30.12.2006,

passed in O.P.No.58 of 2002 on the file of the Court of the

learned Senior Civil Judge, Amalapuram.

5. We, therefore, close this appeal in terms of the

interim order already in existence as on the date of the death of

the deceased.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

____________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY,J

Date : 19.10.2024.

RPD.

(RNT,J & VN,J C.M.A. NO.331 OF 2007)

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

(CLOSED)

CIVIL MISCELLANEOUS APPEAL No: 331 OF 2007

DATE : 19.10.2024

RPD