Vavila Surapunaidu vs Khandapu Venkatrao
2024 Latest Caselaw 9710 AP

Andhra Pradesh High Court - Amravati

Vavila Surapunaidu vs Khandapu Venkatrao on 28 October, 2024

 APHC010342582007
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3369]
                           (Special Original Jurisdiction)

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

                                 PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                       SECOND APPEAL NO: 843/2007

Between:

Vavila Surapunaidu                                            ...APPELLANT

                                    AND

Khandapu Venkatrao                                          ...RESPONDENT

Counsel for the Appellant:

1. K PURUSHOTHAM

Counsel for the Respondent:

1. G V L MURHTY

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellant/plaintiff under Section 100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and decree, dated 29.03.2007 passed in A.S.No.12 of 2006 on the file of learned Senior Civil Judge's Court at Rajam, confirming the judgment and decree, dated 23.12.2005 passed in O.S.No.135 of 2003 on the file of learned Junior Civil Judge, Palakonda.

2. Today, when the matter is taken up for hearing in the morning session, no representation on behalf of the appellant. Learned counsel for the respondent is present. 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', no representation on behalf of the appellant in the morning as well as in the afternoon session, 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:28.10.2024 MS

THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.843 OF 2007 Date: 28.10.2024

MS