C. Sreenivasulu vs G Parvathamma
2024 Latest Caselaw 8596 AP

Andhra Pradesh High Court - Amravati

C. Sreenivasulu vs G Parvathamma on 18 September, 2024

 APHC010071462004
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                         [3369]
                           (Special Original Jurisdiction)

           WEDNESDAY ,THE EIGHTEENTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

                      SECOND APPEAL NO: 766/2004

Between:

C. Sreenivasulu                                                  ...APPELLANT

                                      AND

G Parvathamma                                                   ...RESPONDENT

Counsel for the Appellant:

1. R RADHA KRISHNA REDDY

Counsel for the Respondent:

1. D GOVERDHANACHARY

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellant/defendant under Section

100 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the

Judgment and decree, dated 06.04.2004 passed in A.S.No.16 of 2003 on the

file of learned VII Additional District, Madanapalle, wherein reversing the

judgment and decree, dated 14.11.2002 passed in O.S.No.296 of 2001 on the

file of learned I Additional Junior Civil Judge, Madanapalle.

2. Today, when the matter is taken up for hearing in the morning session,

no representation on either side. The matter was subsequently passed over

until 2.15 P.M.

3. In the afternoon session also, there was no representation on behalf of

the appellant. Despite the matter being listed under the caption 'for dismissal',

no representation was made on behalf of the appellant. It appears that the

appellant is not evincing 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:18.09.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.766 OF 2004 Date: 18.09.2024

MS