M.Gangadharam 4 Others vs K.R.Subbaiah 5 Others
2024 Latest Caselaw 9148 AP

Citation : 2024 Latest Caselaw 9148 AP
Judgement Date : 3 October, 2024

Andhra Pradesh High Court - Amravati

M.Gangadharam 4 Others vs K.R.Subbaiah 5 Others on 3 October, 2024

 APHC010332672002
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                          [3369]
                             (Special Original Jurisdiction)

                    THURSDAY ,THE THIRD DAY OF OCTOBER
                      TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                        SECOND APPEAL NO: 834/2002

Between:

M.Gangadharam & 4 Others                                         ...APPELLANT

                                        AND

K R Subbaiah 5 Others                                          ...RESPONDENT

Counsel for the Appellant:

1. K G KRISHNA MURTHY

Counsel for the Respondent:

1. J UGRANARASIMHA

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellants/defendants under Section 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dated 19.04.2002 passed in A.S.No.102 of 1996 on the file of learned V Additional District Judge, Tirupathi, wherein confirming the judgment and decree, dated 08.07.1996 passed in O.S.No.180 of 1991 on the file of learned I Additional District Munsif, Tirupathi.

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. This Court has directed the appellant to pay Rs.500/- costs to the High Court Legal Services Committee, Amaravati. Registry has endorsed that as per the Computer verification, no costs memo is filed till today. It seems that the appellant is not evincing interest to prosecute the appeal.