G.Ramaiah Anantapur vs M/S Ravi Automobiles M.P.
2024 Latest Caselaw 7367 AP

Citation : 2024 Latest Caselaw 7367 AP
Judgement Date : 19 August, 2024

Andhra Pradesh High Court - Amravati

G.Ramaiah Anantapur vs M/S Ravi Automobiles M.P. on 19 August, 2024

 APHC010791182002
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                        [3369]
                             (Special Original Jurisdiction)

                 MONDAY ,THE NINETEENTH DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

           THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                         SECOND APPEAL NO: 479/2002

Between:

G.ramaiah Anantapur                                             ...APPELLANT

                                       AND

M/s Ravi Automobiles M P                                      ...RESPONDENT

Counsel for the Appellant:

1. C S K V RAMANAMURTHY

Counsel for the Respondent:

1.

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 24.03.2002 passed in A.S.No.85 of 1997 on the

file of learned III Additional District Judge (Fast Track Court), Anantapur,

wherein reversing the judgment and decree, dated 14.03.2002 passed in

O.S.No.34 of 1990 on the file of learned Subordinate Judge, Gooty.

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