Baddela Kotireddy And Three Others vs Baddela Venkareddy
2024 Latest Caselaw 8393 AP

Andhra Pradesh High Court - Amravati

Baddela Kotireddy And Three Others vs Baddela Venkareddy on 12 September, 2024

 APHC010365382003
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                                [3369]
                            (Special Original Jurisdiction)

              THURSDAY, THE TWELFTH DAY OF SEPTEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                        SECOND APPEAL NO: 512/2003

Between:

Baddela Kotireddy and three others                                  ...APPELLANTS

                                         AND

Baddela Venkareddy                                                 ...RESPONDENT

Counsel for the Appellant:

1. V R MACHAVARAM

Counsel for the Respondent:

1. MADHAVA RAO NALLURI

The Court made the following JUDGMENT:

1. This Second Appeal has been filed by the Respondent/Plaintiff Plaintiff against the Decree and Judgment dated 30.10.2002, in A.S.No.99 of 2002 on the file of Additional Senior Civil Judge, Ongole (for short, 'the 1st Appellate Court') reversing the decree and Judgme Judgment dated 10.07.1995, in O.S.No.490 490 of 1997 on the file of I Additional District Munsif, Ongole (for short, 'the trial Court') Court').

2. In the trial Court, the Appellant herein who is the Plaintiff, filed the suit in O.S.No.490 of 1987 for permanent injunction restraining restraining the defendants, their men and followers from ever interfering with the plaintiff's peaceful possession and enjoyment of the A1 marked pendal or in any manner from removing the same and for costs.

3. Despite reporting the death of 1 st defendant / 1st respondent, so far steps have not been taken to implead the legal representatives of the 1 st defendant / 1st respondent. In spite of posting the matter under the caption "For Dismissal", today also no representation is made on behalf of the appellants.

4. Hence, the Second Appeal is dismissed for default. No order as to costs.

5. Interlocutory applications pending, if any, in the appeal, shall also stand closed.

______________________ T.MALLIKARJUNA RAO, J MVA 12.09.2024