Dhachepalli Raja Gopalam vs Chollangi Krishnaveni
2024 Latest Caselaw 9880 AP

Citation : 2024 Latest Caselaw 9880 AP
Judgement Date : 4 November, 2024

Andhra Pradesh High Court - Amravati

Dhachepalli Raja Gopalam vs Chollangi Krishnaveni on 4 November, 2024

 APHC010258892007
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                       [3369]
                             (Special Original Jurisdiction)

                    MONDAY ,THE FOURTH DAY OF NOVEMBER
                      TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                         SECOND APPEAL NO: 37/2007

Between:

Dhachepalli Raja Gopalam                                       ...APPELLANT

                                     AND

Chollangi Krishnaveni and Others                           ...RESPONDENT(S)

Counsel for the Appellant:

1. N SURYA KUMARI

Counsel for the Respondent(S):

1. V S SASTRY

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 27.10.2006 passed in A.S.No.143 of 2005 on the file of learned Principal District Judge, Visakhapatnam, reversing the judgment and decree, dated 23.02.2005 passed in O.S.No.1782 of 2002 on the file of learned IV Additional Junior Civil Judge, Visakhapatnam.

2. Today, when the matter is taken up for hearing in the morning session, no representation on behalf of either side. The matter was subsequently passed over at 2.15 P.M.

3. In the afternoon session also, there was no representation on behalf of the appellant despite listing the matter under the caption 'for dismissal'. It seems that the appellant is not evincing any 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

Date:04.11.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.37 OF 2007 Date:04.11.2024