Madduru Balarama Krishna Rao vs Degala Kannayya Kapu Died 6 Ors
2024 Latest Caselaw 6730 AP

Andhra Pradesh High Court - Amravati

Madduru Balarama Krishna Rao vs Degala Kannayya Kapu Died 6 Ors on 5 August, 2024

 APHC010096542001
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3369]
                           (Special Original Jurisdiction)

                    MONDAY ,THE FIFTH DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       SECOND APPEAL NO: 814/2001

Between:

Madduru Balarama Krishna Rao                                  ...APPELLANT

                                       AND

Degala Kannayya Kapu Died 6 Ors                            ...RESPONDENT

Counsel for the Appellant:

1. N V ANANTHA KRISHNA

Counsel for the Respondent:

1. M S R SUBRAHMANYAM

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellant/defendant under Section

100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the

Judgment and decree, dated 26.04.2001 passed in A.S.No.75 of 1997 on the

file of learned III Additional District Judge, Kakinada wherein set aside the

Judgment and decree, dated 09.04.1996 passed in O.S.No.399 of 1987 on

the file of learned Principal District Munsif, Kakinada.

2. Today, when the matter is taken up for hearing in the morning session,

no representation was made on behalf of the appellant. Learned counsel for the respondents is present in the morning session and reports ready. The

matter was subsequently passed over until 2.15 P.M.

3. In the afternoon session also, there was no representation on behalf of

the appellant. Despite the matter being listed under the caption 'for dismissal',

no representation was made on behalf of the appellant. It appears that the

appellant is not evincing interest to proceed with the appeal.

4. Accordingly, the Second Appeal is dismissed for default. However,

there shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

_____________________________ JUSTICE T. MALLIKARJUNA RAO

Date:05.08.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.814 OF 2001 Date: 05.08.2024

MS