MANNAVA SEETHAMMA Vs. CHENNUPATI ARUNADEVI

JUDGEMENT

(1.) Heard Sri Rama Chandra Rao Gurram, learned counsel for the appellants and heard Sri K.Sarva Bhouma Rao, learned counsel for the respondents through virtual hearing.

(2.) Aggrieved by the order passed in I.A.No.169 of 1995 in O.S.No.25 of 1977 on the file of the Subordinate Judge, Parchur, this instant appeal is preferred by the respondents 3 and 4 in the said application. As per the registry endorsement, the appeal against the respondents 1 and 2 was dismissed for default on 8/2/2011. Therefore, that the appeal against the respondents 1 and 2 was dismissed for default on 8/2/2011, no steps are taken by the appellants herein against the respondents 1 and 2 till sofar, even though 12 years elapsed.

(3.) Therefore, in the light of the above circumstances, the point arises before this Court is Whether the appeal against the respondents 3 and 4 will survive or not?