Perla Narsimha Rao, vs The Child Development Project Officer,
2024 Latest Caselaw 8396 AP

Citation : 2024 Latest Caselaw 8396 AP
Judgement Date : 12 September, 2024

Andhra Pradesh High Court - Amravati

Perla Narsimha Rao, vs The Child Development Project Officer, on 12 September, 2024

                                       1
                                                                   (RNT,J & VN,J
                                                          C.M.A.NO.170 OF 2008)

APHC010107032008
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                          [3470]
                          (Special Original Jurisdiction)

             THURSDAY ,THE TWELFTH 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: 170/2008

Between:

Perla Narsimha Rao,                                          ...APPELLANT

                                     AND

The Child Development Project Officer and Others         ...RESPONDENT(S)

Counsel for the Appellant:

   1. V R AVULA

Counsel for the Respondent(S):

   1. GP FOR ARBITRATION

The Court made the following:

JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

This appeal has been filed challenging the order, dated 07.02.2007 in

O.P.No.6 of 2005 on the file of the Court of the learned Junior Civil Judge,

Giddalur, under Section 372 of the Indian Succession Act,1956 praying to

grant Succession Certificate to the petitioners therein, who are respondent

(RNT,J & VN,J C.M.A.NO.170 OF 2008)

Nos.2 to 4 in the appeal. The same was granted in favour of the respondent

Nos.2 to 4.

3. Learned counsel for the appellant submits that the appellant died

and a memo to that effect was filed in the month of March-2022.

4. In view of the aforesaid fact, the Civil Miscellaneous Appeal is

dismissed as abated.