G.Ramarao,Jagannajdhapuram,Srikakulam vs G.Kesamma,Bahadapalli,Srikakulam7 ...
2024 Latest Caselaw 8888 AP

Andhra Pradesh High Court - Amravati

G.Ramarao,Jagannajdhapuram,Srikakulam vs G.Kesamma,Bahadapalli,Srikakulam7 ... on 25 September, 2024

 APHC010020532001
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3369]
                           (Special Original Jurisdiction)

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

                                   PRESENT

         THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                      SECOND APPEAL NO: 1129/2001

Between:

G.ramarao,jagannajdhapuram,srikakulam                             ...APPELLANT

                                      AND

G Kesamma Bahadapalli Srikakulam7 Ors                          ...RESPONDENT

Counsel for the Appellant:

1. A RAVI SHANKAR

Counsel for the Respondent:

1. K BHEEMA RAO

The Court made the following JUDGMENT:

1. This Second Appeal was filed by the appellant/appellant No.8/defendant

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

against the Judgment and decree, dated 14.07.1999 passed in A.S.No.08 of

1996 on the file of learned Senior Civil Judge, Sompeta, wherein confirming

the judgment and decree, dated 27.02.1996 passed in O.S.No.94 of 1989 on

the file of learned District Munsif, Ichapuram, Srikakulam District.

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 respondents present. 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:25.09.2024 MS THE HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

SECOND APPEAL NO.1129 OF 2001 Date: 25.09.2024

MS