Mullangi Mahesh Kumar Chetty vs Palagiri Moula Sab
2024 Latest Caselaw 6742 AP

Citation : 2024 Latest Caselaw 6742 AP
Judgement Date : 5 August, 2024

Andhra Pradesh High Court - Amravati

Mullangi Mahesh Kumar Chetty vs Palagiri Moula Sab on 5 August, 2024

 APHC010579482006
                    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: 1418/2006

Between:

Mullangi Mahesh Kumar Chetty                                 ...APPELLANT

                                    AND

Palagiri Moula Sab and Others                           ...RESPONDENT(S)

Counsel for the Appellant:

1. R RADHA KRISHNA REDDY

Counsel for the Respondent(S):

1. D SESHASAYANA REDDY

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 04.09.2006 passed in A.S.No.11 of 2004 on the

file of learned Senior Civil Judge, Rayachoty, wherein reversing the Judgment

and decree, dated 29.04.2004 passed in O.S.No.88 of 2001 on the file of

learned Junior Civil Judge, Rayachoty.

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