Yalla Venkataramana vs Lingala Simhachalam
2024 Latest Caselaw 9684 AP

Andhra Pradesh High Court - Amravati

Yalla Venkataramana vs Lingala Simhachalam on 25 October, 2024

APHC010248422012
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3397]
                          (Special Original Jurisdiction)

              FRIDAY ,THE TWENTY FIFTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

     THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                       KRISHNA RAO

                    SECOND APPEAL NO: 1461/2012

Between:

Yalla Venkataramana                                   ...APPELLANT

                                  AND

Lingala Simhachalam and Others                    ...RESPONDENT(S)

Counsel for the Appellant:

  1. KOWTURU PAVAN KUMAR

Counsel for the Respondent(S):

  1. BS KARTIK PRASAD ESR

  2. A K KISHORE REDDY

The Court made the following:
 JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel

appearing for both sides is present. Learned counsel for the respondent has

represented that the sole-appellant has passed away on 28.08.2022 and to

that effect the death certificate of the deceased sole-appellant has been filed

before the Registry on 22.10.2024 and the same is placed on record and

requested to pass necessary orders. Learned counsel for the appellant has

requested to dispose of the second appeal as abated.

2. Perused.

3. Accordingly, the representation made by the learned counsel appearing

for both sides is recorded and the Second Appeal is dismissed as abated.

There shall be no order as to costs.

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

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Date: 25.10.2024 SRT