Andhra Pradesh High Court - Amravati
Gontina Appa Rao Alias Perugu Appa Rao vs Kalavalapalli Ramana on 4 December, 2025
1
APHC010463082004
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
THURSDAY, THE FOURTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
CIVIL MISCELLANEOUS APPEAL NO: 886 OF 2004
Between:
1. Gontina Appa Rao alias Perugu Appa Rao, S/o Kedari alias Sanyasi
Naidu, Hindu, aged 50 years, Cultivation, Kaspa Street, R/o. Kasimkota,
Visakhapatnam Dist.
2. Gontina Suryakantham, W/o Appa Rao alias Perugu Appa Rao, Hindu,
aged 45 years, house wife, Kaspa Street, R/o Kasimkota, Visakhapatnam
Dist.
...Petitioners
AND
1. Kalavalapalli Ramana, S/o late Narayana Murthy, Hindu, aged 30 years,
Employee in Military, now at Kasimkota Village and Mandal,
Visakhapatnam.
...Respondent
Appeal Under Section 47 of Guardian and Wards Act against orders of
learned III Additional District Judge, Visakhapatnam in G.O.P.No.143of
2000 dated 04.02.2004, the appellants beg to prefer the Memorandum of
civil miscellaneous appeal.
IA NO: 1 OF 2004(CMP 6449 OF 2004
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may be
2
pleased To grant stay of all further proceedings in GOP.NO.143/2000 III
Addl. Dist. Judge, Visakhapatnam dated 4-2-2004 pending CMA.
Counsel for the Appellants:
Counsel for the Respondent
The Court made the following order:
3
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI
And
THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM
C.M.A.No.886 of 2004
JUDGMENT:
(per Hon'ble Sri Justice Ravi Nath Tilhari) This Civil Miscellaneous Appeal, was filed by the appellants/respondents aggrieved by the orders, on the petition filed under Section 7, 10 and 25 of Guardian and Wards Act, dated 04.02.2004 in G.O.P.No.143 of 2000 by the Court of III Additional District Judge, at Visakhapatnam. The date of birth of the minor as reflected from the record is 04.04.1996. The minor has therefore attained majority. This C.M.A. is dismissed as infructuous.
No costs. As a sequel, all pending miscellaneous petitions, shall stand closed.
____________________ RAVI NATH TILHARI, J ______________________________ MAHESWARARAO KUNCHEAM, J Dt:04.12.2025 Rns/Gvk 4 THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI and THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM C.M.A.No.886 of 2004 (per Hon'ble Sri Justice Ravi Nath Tilhari) Dt: 04.12.2025 Rns/Gvk