Sri. Chama Radamma vs Sri. Chama Venu Gopal Reddy
2022 Latest Caselaw 3649 Tel

            THE HON'BLE SRI JUSTICE M.LAXMAN

                SECOND APPEAL No.17 of 2022

JUDGMENT:

Learned counsel for the appellants stated that the second

appeal is filed on the instructions of the High Court Legal

Services Committee against the Judgment and decree, dated

26.09.2011, passed in A.S.No.215 of 2006 on the file of IV

Additional District Judge, Ranga Reddy District.

2. Learned counsel for the respondents furnished a

copy of Special Leave to Appeal (C) No.2938 of 2016 and

payment of amount in terms of the undertaking given before the

Hon'ble Apex Court. The Special Leave Appeal was filed against

the orders passed in S.A.No.1437 of 2011 on the file of this

Court. The said Second Appeal was filed aggrieved by the

judgment and decree, dated 26.09.2011, passed in A.S.No.215

of 2006 on the file of IV Additional District Judge, Ranga Reddy

District. The present second appeal is also filed aggrieved by

the same judgment and decree passed in the said first appeal.

3. It appears that suppressing disposal of the previous

second appeal, the present second appeal was filed aggrieved by

the judgment and decree passed in the same first appeal and

request was made to legal services authority to take up the

litigation.

4. In the light of the previous orders, this second

appeal is liable to be dismissed as not maintainable.

5. Accordingly, the Second Appeal is dismissed as not

maintainable.

Miscellaneous petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

_____________________ JUTICE M. LAXMAN

JULY 12, 2022 YVL

THE HON'BLE SRI JUSTICE M.LAXMAN

SECOND APPEAL No.17 of 2022 12.07.2022 YVL