G. Manjula vs K. Vijayalakshmi
2024 Latest Caselaw 7682 AP

Citation : 2024 Latest Caselaw 7682 AP
Judgement Date : 23 August, 2024

Andhra Pradesh High Court - Amravati

G. Manjula vs K. Vijayalakshmi on 23 August, 2024

 APHC010114422001
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                       [3369]
                           (Special Original Jurisdiction)

                FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                     SECOND APPEAL NO: 1170/2001

Between:

G. Manjula                                                   ...APPELLANT

                                     AND

K Vijayalakshmi                                            ...RESPONDENT

Counsel for the Appellant:

1. MOVVA CHANDRASHEKAR RAO

Counsel for the Respondent:

1. J VENUGOPAL RAO

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 18.07.2001 passed in A.S.No.109 of 1993 on the

file of learned II Additional District Judge, Guntur, wherein confirming the

judgment and decree, dated 22.04.1993 passed in O.S.No.117 of 1985 on the

file of learned Subordinate Judge, Tenali.

2. Today, when the matter is taken up for hearing in the morning session,

no representation on 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