B. Nandikesava Rao vs B. Someswaramma
2024 Latest Caselaw 9511 AP

Andhra Pradesh High Court - Amravati

B. Nandikesava Rao vs B. Someswaramma on 21 October, 2024

 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
            WEDNESDAY ,THE THIRTY FIRST DAY OF JANUARY
                 TWO THOUSAND AND TWENTY FOUR
                                  PRESENT


       the honourable SRI JUSTICE V. GOPALA KRISHNA RAO
                      appeal suit NO: 243fi OF 9nnn


      Appeal filed under Section 96 of C.P.C, against the Judgment & Decree
 ated 17-04-2000 made in OS No.67 of 1997 on the file of Principal Senior
Civil Judge, Srikakulam.

Between:

  1. Boddepalli Nandikesava rao S/o Sivayya, aged 34
                                                                 years,   Hindu
     Cultivation, R/o Chandrayyapeta, Amadalavalsa, Srikakulam District.
  2. Boddepalli Sivayya     S/o Appalanaidu, Aged 60            years,    Hindu,
     Cultivation, R/o Chandrayyapeta, Amadalavalsa Srikakulam District.
  3. Boddepalli Chiranjeevi, S/o Sivayya, Aged 32 years, Hindu, Cultivation
     R/o Chandrayyapeta, Amadalavalsa, Srikakulam District.
                                             ...Defendants 1 to 3/Appellants
                                  AND


 1. Boddepalli Someswaramma, W/o Nandikesavarao, Hindu. Aged 29
    years, Household duties & Cultivation, R/o Chandrayyapeta,
    Amadalavalsa (M), Srikakulam District.
2. Boddepalli Shanmukarao, S/o Nandikesavarao, Aged         5   years, being
    Minor rep by Mother and next friend B.Someswaramma
                                                                  respondent

No.1, R/o Chandrayyapeta, Amadavalsa (M), Srikakulam Dist. ry

3. Boddepelli Krishnaveni, D/o Nandikesavarao Hindu, Aged 2 Months (DIED).

4. Konchada Mohanarao S/o Ramarao.Aged 45 years, Hindu, Shanthoshimatha Jewellary Shop Main Road, Amadalavalasa, Srikakulam.

...Plaintiffs 1 to 3 and Defendant 4 ...Respondents 1 to 4 LA. NO: 1 OF 2000tCMP NO: 1741? of 2000)

Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed i in support of the petition, the High Court may be pleased to stay all further proceedings in OS No. 67/97 on the file of the Court of the Principal Senior Civil Judge, Srikakulam. Counsel for the Appellants: SRI. ADDEPALLI SURYANARAYANA Counsel for the Respondents: SRI. M S R SUBRAHMANYAM

The Court made the following:

rx

the HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

appfal suit of 20QQ

lUPGMENTi

when the matter isis listed under the caption

1. Today, learned counsel for the

-for dismissal', Sri Addepalli Suryanarayana that his clients are not in in touch with him and appellants represented necessary orders may be passed. The same is recorded.

the appellants are not

2. In view of the above representation, since dismissed for the appeal, the appeal is getting ready to prosecute default. There shall be no order as to costs.

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

SD/- K TATA RAO DEPUTY REGISTRAR

Note: Amended the Original Suit Number as J\®o^oo"vtee SD/- K TATA RAO DEPUTY REGISTRAR

//TRUE COPY// s^ert^ToFFicER To,

1. The Principal Senior Civil Judge, Srikakulam (with records if any)

2. One CC to SRI addepalli suryanarayana. Advocate [OPUC]

3. One CC to SRI. M S R SUBRAHMANYAM, Advocate [OPUC]

4. The Section Officer, VR Section, High Court of Andhra Pradesh at Amaravati

5. Three CD Copies MV AL HIGH COURT

DATED: 31/01/2024

21/10/2024

AMENDED JUDGMENT

ov I =c 2 2 OCT 2C2^i m t.V'2 ^ Current Section ^

DISMISSING THE APPEAL SUIT FOR DEFAULT WITHOUT COSTS