V.Konda Reddy vs V.Srinivasulu Reddy
2024 Latest Caselaw 9883 AP

Andhra Pradesh High Court - Amravati

V.Konda Reddy vs V.Srinivasulu Reddy on 4 November, 2024

APHC010340262003
                     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: 339/2003

Between:

V.konda Reddy                                           ...APPELLANT

                                   AND

V Srinivasulu Reddy                                   ...RESPONDENT

Counsel for the Appellant:

1. P GOVIND REDDY

Counsel for the Respondent:

1. P SUDHEER REDDY

THE COURT MADE THE FOLLOWING JUDGMENT:

The Second Appeal is preferred by the appellant against the

judgment and decree dated 06.09.2002, passed in A.S.No.170 of 1999

on the file of the VI Additional District Judge, (Fast Track Court),

Chittoor, confirming the judgment and decree dated 27.07.1998 passed

in O.S.No.425 of 1997 on the file of the Principal Junior Civil Judge,

Tirupathi.

2. On being represented by learned counsel for the appellant, this

court ordered notice to the appellant, but the same was returned

un-served with an endorsement 'No Such Person' and the matter was

directed to be listed under the caption 'For Dismissal'.

3. Today, when the matter is taken up for hearing, none appeared for

the appellant. It seems that the appellant has no interest to prosecute

the matter.

4. Accordingly, the Second Appeal is dismissed for default. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 04.11.2024 MKK