M. Yella Reddy, vs Joggari Subba Reddy,
2024 Latest Caselaw 6741 AP

Citation : 2024 Latest Caselaw 6741 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

M. Yella Reddy, vs Joggari Subba Reddy, on 5 August, 2024

 APHC010380502005
                    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: 1474/2005

Between:

M. Yella Reddy,                                                   ...APPELLANT

                                     AND

Joggari Subba Reddy                                           ...RESPONDENT

Counsel for the Appellant:

1. V RAVI BABU

Counsel for the Respondent:

1. KADASANI SUDERSHAN 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 09.02.2005 passed in A.S.No.69 of 2004 on the

file of learned III Additional District Judge, Cuddapah wherein reversing the

Judgment and decree, dated 08.07.2004 passed in O.S.No.661 of 2001 on

the file of learned IV Additional Junior Civil Judge, Cuddapah.

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

no representation was made on behalf of either side. 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