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Chavala Nirmala Devi vs Devathu Raahddevi 4 Others
2024 Latest Caselaw 8321 AP

Citation : 2024 Latest Caselaw 8321 AP
Judgement Date : 11 September, 2024

Andhra Pradesh High Court - Amravati

Chavala Nirmala Devi vs Devathu Raahddevi 4 Others on 11 September, 2024

    THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY


APHC010413882010
                   IN THE HIGH COURT OF ANDHRA
                               PRADESH
                                                       [3470]
                            AT AMARAVATI
                     (Special Original Jurisdiction)

     WEDNESDAY ,THE ELEVENTH DAY OF SEPTEMBER
          TWO THOUSAND AND TWENTY FOUR
                           PRESENT
    THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
     THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
         CIVIL MISCELLANEOUS APPEAL NO: 985/2010
Between:
Chavala Nirmala Devi                            ...APPELLANT
                              AND
Devathu Raahddevi 4 Others and Others      ...RESPONDENT(S)
Counsel for the Appellant:
   1. P SRIDHAR REDDY
Counsel for the Respondent(S):
   1.                                          MADHAVA
                                               RAO NALLURI
        CIVIL MISCELLANEOUS APPEAL NO:
                    995/2010
   Between:
   Devathu Radha Devi ,      ...APPELLANT(S)
   Prakasam Dist. & 2 Others
   and Others
                        AND
                                  2




     Chavala Nirmala Devi 2 ...RESPONDENT(S)
     Others and Others
     Counsel for the Appellant(S):
       1. MADHAVA RAO NALLURI
     Counsel for the Respondent(S):
       1. P SRIDHAR REDDY
     The Court made the following:




COMMON JUDGMENT:

(per Hon'ble Sri Justice Ravi Nath Tilhari)

Sri P.Sridhar Reddy, learned counsel appearing for the

appellant in C.M.A.No.985 of 2010 and for the respondent in

C.M.A.No.995 of 2010, submits that the appeals have become

infructuous as the suit itself has been decided.

2. Recording the same, these appeals are dismissed.

3. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

_____________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY, J

Date: 11.09.2024 Pab

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL MISCELLANEOUS APPEAL NOs:985 and 995/2010

Date:- 11.09.2024

Pab

 
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