M.Rama Rao.Guntur Dist. vs J.Venkateswarlu.Guntur Dist.
2024 Latest Caselaw 6793 AP

Citation : 2024 Latest Caselaw 6793 AP
Judgement Date : 6 August, 2024

Andhra Pradesh High Court - Amravati

M.Rama Rao.Guntur Dist. vs J.Venkateswarlu.Guntur Dist. on 6 August, 2024

 APHC010380972002
                     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: 667/2002

Between:

M.rama Rao.guntur Dist.                                       ...APPELLANT

                                     AND

J Venkateswarlu Guntur Dist                                 ...RESPONDENT

Counsel for the Appellant:

1. S V R SUBRAHMANYAM

Counsel for the Respondent:

1. N SRIRAM MURTHY

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 19.03.2002 passed in A.S.No.18 of 2001 on the

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

and decree, dated 14.11.2000 passed in O.S.No.357 of 1999 on the file of

learned Principal Junior Civil Judge, Bapatla.

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 respondent 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