Judge vs Unknown
2022 Latest Caselaw 1230 AP

          HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.2102 OF 2001

JUDGMENT:-

The unsuccessful defendant Nos.1 and 2 filed the present

appeal, aggrieved by the decree and judgment, dated 08.06.2001

passed in O.S.No.15 of 1993 on the file of learned Senior civil

Judge, Anakapalle, whereby the trial Court decreed the suit

directing the defendants therein to pay to the plaintiff,

Rs.1,35,929.65 paise together with subsequent interest at 6%

per annum on the principal amount of Rs.1,00,300/- from the

date of the suit i.e. 02.02.1993 till the date of realization of the

amount.

A memo was filed by Sri P. Rajasekhar, learned counsel

for the appellants submitting that the appellants are not

responding and as instructed by his counterpart, he is not

pressing the suit.

In view of the above, this appeal is dismissed as not

pressed. No order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 09.03.2022

IKN

HON'BLE SRI JUSTICE SUBBA REDDY SATTI

APPEAL SUIT No.2102 of 2001 09.03.2022

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