Yandavaram Seshaiah ... vs P.Krishnavenamma
2023 Latest Caselaw 5381 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No:S.A.No.1042 of 2000

                   PROCEEDING SHEET

SL.     DATE                            ORDER                               OFFICE
NO.                                                                          NOTE
32    08.11.2023 Dr.VRKS, J

                         For   a    debt    allegedly    borrowed     on
                 28.01.1991 the Creditor filed O.S.No.640 of
                 1996 and after due contest by a judgment
                 dated     15.12.1999,      Prl.Junior   Civil   Judge,
                 Nellore decreed the suit infavour of plaintiff.
                 The      debtor/defendant       challenged      by   in
                 A.S.No.04     of    2000     and   Judgment       dated
                 17.07.2000,        learned    II-Additional     District
                 Judge, Nellore dismissed the appeal and
                 confirmed the Judgment of the Trial Court.
                 Aggrieved by it, Second appeal is preferred by
                 the debtor/defendant.


                          On 18.09.2001 learned Judge of this
                 Court admitted the Second appeal.               It has
                 been coming up for final hearing.


                          Learned counsel for respondent Sri

M.S.R.Chandra Murthy is present and is ready.

                                                          Contd.,
 SL.   DATE                       ORDER                                OFFICE
NO.                                                                    NOTE

There is no representation for appellant. On 24.09.2021 also there was no representation for appellant. Proceeding sheet would indicate on almost all the occasions, in the last few years, never was there any representation for appellant.

List the matter on 09.11.2023 finally tomorrow.

___________________ Dr.VRKS, J

GRL