Thota Pothaiah vs Nandhyala Kanaka Nageswara Rao
2024 Latest Caselaw 9468 AP

Andhra Pradesh High Court - Amravati

Thota Pothaiah vs Nandhyala Kanaka Nageswara Rao on 17 October, 2024

 APHC010497582007
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3369]
                           (Special Original Jurisdiction)

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

                                  PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                     SECOND APPEAL NO: 1026/2007

Between:

Thota Pothaiah                                                    ...APPELLANT

                                     AND

Nandhyala Kanaka Nageswara Rao                                   ...RESPONDENT

Counsel for the Appellant:

1. SAI GANGADHAR CHAMARTY

Counsel for the Respondent:

1.

THE COURT MADE THE FOLLOWING JUDGMENT:

This Second Appeal is filed aggrieved by the Decree and Judgment

dated 16.07.2007 in A.S.No.65 of 2004 on the file of the Special Sessions

cum X Additional District Judge, Krishna at Machilipatnam, confirming the

Decree and Judgment dated 27.03.2004 in O.S.No.246 of 2002 on the file of

the Court of I Additional Junior Civil Judge at Machilipatnam.

2. Today, when the matter is taken up, learned counsel for the appellant

submits that despite his best efforts, he could not get instructions from the

appellant as well as from the trial Court advocate.

3. It seems that the appellants herein have no interest to prosecute the

appeal otherwise they could have proceeded with the matter.

4. Hence, this Court has no other alternative but to dismiss the appeal.

5. In the result, the appeal is dismissed for default. There shall be no

order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________________ T. MALLIKARJUNA RAO, J

Date: 17.10.2024 MKK