T.Narasamma Ors vs T.Pattabhi Rami Reddy
2024 Latest Caselaw 6736 AP

Citation : 2024 Latest Caselaw 6736 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

T.Narasamma Ors vs T.Pattabhi Rami Reddy on 5 August, 2024

 APHC010208262001
                     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: 812/2001

Between:

T.narasamma & Ors                                             ...APPELLANT

                                       AND

T Pattabhi Rami Reddy                                       ...RESPONDENT

Counsel for the Appellant:

1. K SOMA KONDA REDDY

Counsel for the Respondent:

1.

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellants/defendants under

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

the Judgment and decree, dated 29.03.2001 passed in A.S.No.35 of 2000 on

the file of learned Senior Civil Judge, Allagadda wherein set aside the

Judgment and decree, dated 01.09.1993 passed in O.S.No.199 of 1988 on

the file of learned District Munsif, Allagadda.

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

no representation was made on behalf of the appellants. 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 appellants. Despite the matter being listed under the caption 'for

dismissal', no representation was made on behalf of the appellants. It

appears that the appellants are not evincing interest to proceed with the

appeal.