Andhra Pradesh High Court - Amravati
V S S A Sampoorna Saraswathi, W.G.Dist 2 ... vs K L V A N S V Bhaskara Rao, W.G.Dist 6 Others on 4 January, 2022
HIGH COURT OF ANDHRA PRADESH MAIN CASE NO.: A.S.No.1077 of 2017 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE RRR, J . 04.01.2022 I.A.Nos.1, 2 and 3 of 2019 The 1st appellant passed away on 18.01.2019. Thereafter, I.A.No.3 of 2019 was filed to bring the LRs. of the 1st appellant on record as appellants 4 to 8. As there was delay in filing the said application, I.A.No.2 of 2019 was filed to set aside the abatement of the appeal and I.A.No.1 of 2019 was filed to condone the delay of 184 days in filing these applications.
It is now submitted by both the counsel Smt.Nimmagadda Revathi and Sri N.Aswani Kumar that the matter is being compromised and compromise memo is being filed tomorrow.
In that view of the matter, these applications are allowed and the abatement of the appeal in relation to the 1st appellant is set aside, the delay in filing the application for bringing the LRs is condoned and the petitioners in I.A.No.3 of 2019 are permitted to implead proposed appellants as appellants 4 to 8 in the main appeal.
________ RRR, J I.A.No.1 of 2021 Heard Smt. Nimmagadda Revathi and Sri N.Aswani Kumar appearing for the parties.
This is an application filed for bringing certain additional properties into the schedule properties as "C" schedule properties to the plaint.
It is submitted that the parties on both sides have arrived at compromise and compromise memo is being filed tomorrow. It is further submitted that these properties need to be brought so as to arrive at a proper compromise between all the parties.
In the circumstances, this application is allowed and the petitioners are permitted to include the properties set out in the petition as "C" schedule properties in the plaint.
A.S.No.1077 of 2017Post on 06.01.2022.
________ RRR, J SPP