Shaik Khader Basha vs Syed Ramizabi 2 Ors
2024 Latest Caselaw 6737 AP

Citation : 2024 Latest Caselaw 6737 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

Shaik Khader Basha vs Syed Ramizabi 2 Ors on 5 August, 2024

 APHC010230902001
                    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: 805/2001

Between:

Shaik Khader Basha                                            ...APPELLANT

                                        AND

Syed Ramizabi 2 Ors                                          ...RESPONDENT

Counsel for the Appellant:

1. G VASANTHA RAYUDU

Counsel for the Respondent:

1. O MANOHER REDDY

The Court made the following JUDGMENT:

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

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

Judgment and decree, dated 09.04.2001 passed in A.S.No.54 of 1994 on the

file of learned I Additional District Judge, Nellore wherein confirmed the

Judgment and decree, dated 09.05.1994 passed in O.S.No.171 of 1985 on

the file of learned I Additional District Munsif, Nellore.

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. 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