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Madisetty Kusuma Kumari vs Yelchuri Seshagiri Rao
2022 Latest Caselaw 3417 AP

Citation : 2022 Latest Caselaw 3417 AP
Judgement Date : 4 July, 2022

Andhra Pradesh High Court - Amravati

Madisetty Kusuma Kumari vs Yelchuri Seshagiri Rao on 4 July, 2022

                   THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI


                              A.S.No.215 OF 2012

ORDER:

This appeal is filed by the plaintiff/appellant against the Decree and

judgment dated 08.11.2011 in O.S.No.36 of 2010 on the file of the Court of VIth

Additional District Judge Markapur, having been aggrieved by the suit being

decreed in favour of the appellant/plaintiff.

2. In spite of posting the matter under the caption "for dismissal", there is

no representation for the appellant. No representation for the appellant on

01.07.2022 also.

3. Hence the appeal is dismissed for default. No costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J

4th July, 2022 PGT

THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI

A.S.No.215 OF 2012

4th July, 2022

PGT

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