B.Lakshmi Devi 4 Ors vs K.Sreeramulu 10 Ors
2024 Latest Caselaw 9648 AP

Andhra Pradesh High Court - Amravati

B.Lakshmi Devi 4 Ors vs K.Sreeramulu 10 Ors on 24 October, 2024

APHC010049492001
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                         [3369]
                          (Special Original Jurisdiction)

          THURSDAY ,THE TWENTY FOURTH DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                      SECOND APPEAL NO: 1021/2001

Between:

B.lakshmi Devi & 4 Ors                                       ...APPELLANT

                                    AND

K Sreeramulu 10 Ors                                        ...RESPONDENT

Counsel for the Appellant:

1. S V SUNDARARAJAN

Counsel for the Respondent:

1. N PRAMOD

The Court made the following:

THE COURT MADE THE FOLLOWING JUDGMENT:

Aggrieved by the judgment and decree dated 17.08.2001 passed in

A.S.No.68 of 1998 on the file of the Senior Civil Judge's Court, Madanapalle,

reversing the judgment and decree dated 24.11.1992 passed in O.S.No.392 of

1982 on the file of the First Additional District Munsif, Madanapalle, the

appellants filed the present Second Appeal.

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

present.

3. Despite listing the matter under the caption 'For Dismissal', none appeared

for the appellants.

4. It appears that appellants are not evincing any interest in prosecuting the

appeal.

5. Hence, the appeal is dismissed for default. There shall be no order as to

costs.

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

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 24.10.2024 MKK