Balusu Pichayya vs Kaluvala Mohana Rao
2024 Latest Caselaw 8891 AP

Andhra Pradesh High Court - Amravati

Balusu Pichayya vs Kaluvala Mohana Rao on 25 September, 2024

 APHC010356042002
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                         [3397]
                             (Special Original Jurisdiction)

            WEDNESDAY ,THE TWENTY FIFTH DAY OF SEPTEMBER
                  TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

          THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                            KRISHNA RAO

                          FIRST APPEAL NO: 1923/2002

Between:

Balusu Pichayya                                                  ...APPELLANT

                                       AND

Kaluvala Mohana Rao and Others                              ...RESPONDENT(S)

Counsel for the Appellant:

     1. G JHANSI

Counsel for the Respondent(S):

     1.

The Court made the following:

JUDGMENT:

1. Today when the matter is taken up for hearing, learned counsel for the

appellant appeared through virtual mode and represented that the sole

appellant has passed away during the pendency of the appeal at about ten

(10) years ago and she fairly represented that the appeal may be abated. The

representation made by the learned counsel for the appellant is recorded.

2. Considering the submission made by the learned counsel for the

appellant, the Appeal Suit is dismissed as abated. There shall be no order as

to costs.

As a sequel, miscellaneous petitions, if any pending, shall stand closed.

______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.25.09.2024 CVD