B.Chinna Subamma And Another vs Pedda Venkata Sesha Reddy
2024 Latest Caselaw 7369 AP

Citation : 2024 Latest Caselaw 7369 AP
Judgement Date : 19 August, 2024

Andhra Pradesh High Court - Amravati

B.Chinna Subamma And Another vs Pedda Venkata Sesha Reddy on 19 August, 2024

 APHC010134502001
                      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: 948/2001

Between:

B.chinna Subamma And Another                                     ...APPELLANT

                                        AND

Pedda Venkata Sesha Reddy                                      ...RESPONDENT

Counsel for the Appellant:

1. N SHOBA

Counsel for the Respondent:

1.

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 30.12.1995 passed in A.S.No.59 of 1992 on the

file of learned Subordinate Judge, Rajampet, Cuddapah District, wherein

reversing the judgment and decree, dated 09.11.1992 passed in O.S.No.413

of 1986 on the file of learned District Munsif, Badvel.

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 appellants. Despite the matter being listed under the caption 'for

dismissal', no representation was made on behalf of the appellants. It

appears that the appellants are 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.