Gudimellanka Mangatayaru vs Lakkimsetti Venkataramanamma Ors.
2024 Latest Caselaw 8000 AP

Andhra Pradesh High Court - Amravati

Gudimellanka Mangatayaru vs Lakkimsetti Venkataramanamma Ors. on 3 September, 2024

APHC010382032002
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI               [3369]
                            (Special Original Jurisdiction)

                   TUESDAY ,THE THIRD DAY OF SEPTEMBER
                     TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                        SECOND APPEAL NO: 512/2002

Between:

Gudimellanka Mangatayaru                               ...APPELLANT

                                   AND

Lakkimsetti Venkataramanamma Ors                      ...RESPONDENT

Counsel for the Appellant:

  1. M S R SUBRAHMANYAM

Counsel for the Respondent:

  1. T V S PRABHAKARA RAO

The Court made the following:
 JUDGMENT:

Sri M.S.R.Subharhmanyam, learned counsel for the appellant submits

that the matter is settled out of the Court and requested to dispose of the

Appeal.

2. Learned counsel for the respondents is present.

3. In the result, this Second Appeal is dismissed as infructuous, as the

cause does not survive. There shall be no order as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :03.09.2024 MH THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

SECOND APPEAL NO: 512/2002

Date :03.09.2024

MH