K.Uma Maheswara Rao Another vs V.China Bapanayya 4 Others
2024 Latest Caselaw 6792 AP

Citation : 2024 Latest Caselaw 6792 AP
Judgement Date : 6 August, 2024

Andhra Pradesh High Court - Amravati

K.Uma Maheswara Rao Another vs V.China Bapanayya 4 Others on 6 August, 2024

 APHC010029652001
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                            [3369]
                            (Special Original Jurisdiction)

                    TUESDAY ,THE SIXTH DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       SECOND APPEAL NO: 887/2001

Between:

K.uma Maheswara Rao & Another                                    ...APPELLANT

                                      AND

V China Bapanayya 4 Others                                     ...RESPONDENT

Counsel for the Appellant:

1. KOWTURU PAVAN KUMAR

Counsel for the Respondent:

1. P R PRASAD

The Court made the following JUDGMENT:

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

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

Judgment and decree, dated 15.03.2001 passed in A.S.No.49 of 1995 on the

file of learned District Judge, Krishna, Machilipatnam, wherein confirming the

common judgment and decree, dated 18.12.1995 passed in O.S.No.56 of

1989 on the file of learned I Additional District Munsif, Machilipatnam.

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