Kommuru Venkayamma vs Aduri Rojamma
2021 Latest Caselaw 4072 Tel

      HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

              CIVIL REVISION PETITION No.722 of 2021

ORDER:

1. Petitioner called absent. Notice of respondent not returned.

2. This civil revision petition is filed seeking to direct the Court below

to dispose of I.A.No.626 of 2015 in A.S.No.4 of 2015 as expeditiously as

possible.

3. The revision petitioner is a senior citizen aged about 87 years

suffering with all old-age ailments. The original suit was filed in the year

2007 and it was disposed of in the year 2014. Aggrieved by the said

judgment and decree, the present appeal in A.S.No.4 of 2015 is filed about

Six years back. Though there is no representation on behalf of the

petitioner, considering the prayer in this revision petition, age and ailments

of the petitioner, I deem it fit to grant the relief sought for in this revision

petition.

4. In the result, this revision petition is allowed directing the learned

Senior Civil Judge at Sathupalli to dispose of A.S.No.4 of 2015 itself as

expeditiously as possible, in any case not beyond Six months from the date

of receipt of a copy of this order. Both the parties to the Appeal Suit shall

co-operate for its expeditious disposal as directed. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________________________ A. VENKATESHWARA REDDY, J

Date: 01.12.2021

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