Duggirala Annapurnamma vs Sree Seetha Ramaswamy Vari Temple,
2024 Latest Caselaw 8240 AP

Andhra Pradesh High Court - Amravati

Duggirala Annapurnamma vs Sree Seetha Ramaswamy Vari Temple, on 10 September, 2024

 APHC010380582005
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                            [3369]
                             (Special Original Jurisdiction)

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

                                      PRESENT

           THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                         SECOND APPEAL NO: 1372/2005

Between:

Duggirala Annapurnamma                                              ...APPELLANT

                                         AND

Sree Seetha Ramaswamy Vari Temple                                 ...RESPONDENT

Counsel for the Appellant:

     1. M S R SUBRAHMANYAM

Counsel for the Respondent:

     1.

The Court made the following:

JUDGMENT:

On 05.08.2024, learned counsel for the appellant submitted that despite

addressing a letter to the appellant, he could not get instructions from the

appellant. Hence, this Court has sent notice to the appellant and it was

returned with an endorsement that the appellant died.

2. It seems that legal representatives of the appellant are not interested to

pursue the appeal.

3. Accordingly, this Second Appeal is dismissed for default/ abated. There

shall be no order as to costs.

Consequently, miscellaneous petitions pending if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date : 10.09.2024 MH THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

SECOND APPEAL NO: 1372/2005

Date : 10.09.2024

MH