Mopidevi Srinivasan vs Mopidevi Suryanarayana Sarma ...
2021 Latest Caselaw 1100 AP

    THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

APPEAL SUIT No.1399 of 1998

JUDGMENT:-

None represented the appellants. Notice sent by the registry

to the appellants is returned and the endorsement of the postal

authorities on the envelops by which the notices are sent is that

the parties left without instructions.

In view of the above endorsement and since the

appellants did not make any arrangement to pursue and to

prosecute this matter, it is clear that they did not have any interest

to proceed further in this matter.

In these circumstances, this appeal is dismissed for

non prosecution. No costs.

Miscellaneous petitions pending, if any, in this Appeal

Suit shall stand closed. If Court Fee has not been paid at any

stage in this matter since the appellants pursued this matter in

forma - Pauperies in the trial Court, the Government is at liberty to

proceed against them in accordance with law.

_________________________________ JUSTICE M.VENKATA RAMANA

Date : 23.02.2021 sj

THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA

APPEAL SUIT No.1399 of 1998

Date : 23.02.2021

sj