Pavuluri Nagalakshmi vs Pavuluri Jhansi Lakshmi
2022 Latest Caselaw 4623 AP

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


                      Appeal Suit No. 5 of 2012

JUDGMENT:

This appeal is preferred against the judgment and decree, dated

08.09.2011, passed in O.S.No.376 of 2007 on the file of the Court of

Additional Senior Civil Judge, Tenali, Guntur District.

When the matter was called as first item in the cause list,

learned counsel for the respondent is present and there was no

representation for the appellant. In spite of passing over the matter

and calling it again at 12.40 PM, there is no representation for the

appellant. Even on the previous dates of adjournment also, i.e., on

18.07.2022, there was no representation for the appellant. Similarly,

on 14.07.2022, there was no representation for the appellant inspite of

posting the matter under the caption "For Dismissal" and calling it

again at 3 PM after passing it over.

It is only at the request of the learned counsel for the

respondent to dispose of the appeal on merits rather than dismissing

the appeal for default, the appeal was adjourned from time to time.

Even then, the appellants are not interested in prosecuting the appeal.

As such, the appeal is dismissed for default.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________ B.S BHANUMATHI, J 25th July, 2022 RAR