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V Sundramma vs S K Amruta Valli Tayaramma
2024 Latest Caselaw 9281 AP

Citation : 2024 Latest Caselaw 9281 AP
Judgement Date : 14 October, 2024

Andhra Pradesh High Court - Amravati

V Sundramma vs S K Amruta Valli Tayaramma on 14 October, 2024

 APHC010229192003
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                         [3369]
                           (Special Original Jurisdiction)

               MONDAY ,THE FOURTEENTH DAY OF OCTOBER
                  TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                       SECOND APPEAL NO: 477/2003

Between:

V Sundramma                                                      ...APPELLANT

                                      AND

S K Amruta Valli Tayaramma                                      ...RESPONDENT

Counsel for the Appellant:

1. KOKA RAGHAVA RAO

Counsel for the Respondent:

1. K S MURTHY

The Court made the following Judgment:

1. This Second Appeal has been filed by the Appellant/Appellant/ Defendant under Section 100 of Code of Civil Procedure against the Decree and Judgment dated December 30, 2002 in A.S.No.07 of 1993 on the file of Court of the Senior Civil Judge, Sompeta, confirming the decree and Judgment dated 30.12.1992, in O.S.No.58 of 1986 on the file of the District Munsif, Ichapuram, Srikakulam (for short, 'the trial Court').

2. In the morning session, when the matter was called for hearing, no representation was made on behalf of the Appellant despite the presence of learned counsel for the Respondent. In light of his absence, the matter was subsequently passed over until 2:15 PM.

3. In the afternoon session as well, there was no appearance on behalf of the Appellant. Although the matter was explicitly listed under the caption 'for dismissal', no representation was forthcoming on behalf of the Appellant. His absence indicates a lack of intent or interest on his part to further proceed with the Appeal.

4. Consequently, due to the absence of the Appellant and his failure to appear, and to take steps to represent the matter, the Second Appeal is dismissed for default. However, there shall be no order as to costs.