Bhukya Lakshmi vs Tejavath Mangamma Died
2024 Latest Caselaw 9768 AP

Andhra Pradesh High Court - Amravati

Bhukya Lakshmi vs Tejavath Mangamma Died on 29 October, 2024

 APHC010290042019
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                        [3397]
                             (Special Original Jurisdiction)

              TUESDAY ,THE TWENTY NINETH DAY OF OCTOBER
                   TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

          THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO
                           SECOND APPEAL NO: 586/2019

Between:

Bhukya Lakshmi                                                   ...APPELLANT

                                       AND

Tejavath Mangamma Died and Others                           ...RESPONDENT(S)

Counsel for the Appellant:

     1. NARASIMHA RAO GUDISEVA

Counsel for the Respondent(S):

     1. DASARI S V V S V PRASAD

     2.

     3. P NAGENDRA REDDY

The Court made the following:

JUDGMENT:

1. Heard learned counsel appearing for both sides.

2. Today when the matter is taken up for hearing,

learned counsel for the respondents represented that they filed a Memo dated

09.08.2024, before the Registry vide U.S.R.No.70906 of 2024, by informing to

the other side counsel that the sole appellant died on 29.03.2023. It is also a fact that the legal representatives of the deceased sole appellant are not yet

brought on record. Therefore, the Second Appeal may be abated.

3. Considering the submission made by the learned counsel appearing for

both sides, 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

Dt.29.10.2024 CVD