Andhra Pradesh High Court - Amravati
Talluri Venkata Kameswara Ao vs Pulipati Guravamma on 11 July, 2025
APHC010140462010
IN THE HIGH COURT OF ANDHRA
PRADESH
[3368]
AT AMARAVATI
(Special Original Jurisdiction)
FRIDAY, THE ELEVENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
APPEAL SUIT NO: 320/2010
Between:
1. TALLURI VENKATA KAMESWARA AO, S/O. SUBBA RAO
C/O.UMAMAHESHWARA JR.COLLEGE (TYPIST)
M.M.DONKA, ONGOLE TOWN, PRAKASAM DISTRICT.
...APPELLANT
AND
1. PULIPATI GURAVAMMA, W/O.LATE SUBBARAYDU
HOUSEWIFE R/O. D.NO. 37-1-42, DHARAVARI THOTA,
ONGOLE TOWN, PRAKASAM DISTRICT.
2. TALLURI SUBBA RAO, S/O.NARSIMHAM LANDLORD
R/O. D.NO. 37-1-42, DHARAVARI THOTA, ONGOLE
TOWN, PRAKASAM DISTRICT.
3. TALLURI VENKATA SUBBAMMA, W/O. SUBBA RAO
HOUSEWIFE R/O. D.NO. 37-1-42, DHARAVARI THOTA,
ONGOLE TOWN, PRAKASAM DISTRICT.
4. SUDANAGUNTA VENKATA NARSIMHA RAO, S/O.
SUBBAIAH BUSINESS R/O.LINGAMGUNTA VILLAGE,
MADDIPADU MANDAL, PRAKASAM DISTRICT.
...RESPONDENT(S):
aggrieved by the judgment and decree dated 15-06-2009 passed in O.S.No. 42 of 2005 on the file of the Principal District Judge, Ongole.
IA NO: 1 OF 2010(ASMP 779 OF 2010 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the 2 petition, the High Court may be pleased to condone the delay of 256 days in representing the above appeal.
IA NO: 2 OF 2010(ASMP 835 OF 2010 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 pleased to permit the petitioner to prosecute the above appeal as pauper and pass IA NO: 3 OF 2010(ASMP 933 OF 2010 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 pleased to grant ad-interim injunction restraining the 4th respondent herein making any construction in the item No. 1 of the petition schedule property or from alienating OS No. 42 of 2005 on the file of Court of Principal District Judge, Ongole, pending disposal of the above appeal and pass IA NO: 4 OF 2010(ASMP 934 OF 2010 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 pleased to grant injunction restraining the respondents herein not to alienate the Item No. 2 of the suit schedule property in OS No. 42 of 2005 on the file of Court of Principal District Judge, Ongole and pass IA NO: 5 OF 2010(ASMP 1960 OF 2010 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 pleased to vacate the interim orders granted in SAMP.No.934/2010 in AS.No. 320/2010 dated 27.04.2010 pending disposal of the appeal in the interest of justice Counsel for the Appellant:
1. M R S SRINIVAS Counsel for the Respondent(S):
1. P NAGENDRA REDDY 3 The Court made the following Judgment:
This Court after perusing the earlier proceedings gave a direction on 30.04.2025, to list the matter under the caption 'For Dismissal'. However, today also, there is no representation for the appellant.
2. Learned counsel for the respondents is in attendance.
3. In that view of the matter, this Appeal Suit is dismissed for non-prosecution. No order as to costs.
Interlocutory applications, if any, pending shall stand closed.
______________________________ JUSTICE B.V.L.N. CHAKRAVARTHI Dated: 11.07.2025 PSA 4 THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI APPEAL SUIT NO: 320 of 2010 Date: 11.07.2025 PSA