Sagi Kotamraju vs Uppalapati Subbaraju And 5 Others
2024 Latest Caselaw 8243 AP

Andhra Pradesh High Court - Amravati

Sagi Kotamraju vs Uppalapati Subbaraju And 5 Others on 10 September, 2024

APHC010334502003
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                            [3369]
                             AT AMARAVATI
                      (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: 598/2003

Between:

   1.      SAGI KOTAMRAJU -
                                                   ...APPELLANT
                        AND
   1. UPPALAPATI SUBBARAJU AND 5 OTHERS
                                     ...RESPONDENTS

Counsel for the Appellant:

1. M V S SURESH KUMAR

Counsel for the Respondents:

1. V S RAJU

The Court made the following Judgment:

This appeal is filed under Section 100 of C.P.C against the

Decree and Judgment in O.S.No.402 of 1999 dated 12.12.2001

on the file of IV-Additional Junior Civil Judge, Ongole as per the

Judgment and decree in A.S.No.02 of 2002 dated 16.01.2003 on

the file of I-Additional District Judge, Ongole.

02. Learned counsel for appellant filed a memo dated

19.08.2024 reporting the death of appellant on 17.12.2020 as the

appellant died more than three and half years back. Appeal is

deemed to be abated.

03. In the result, the Appeal is dismissed as abated. No order

as to costs.

Consequently, miscellaneous petitions if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :10.09.2024 GRL