Abdul Gafoor Miya vs Mohammed Hussain
2021 Latest Caselaw 2013 Tel

     THE HON'BLE SRI JUSTICE G. KRISHNA MOHAN REDDY

                         C.M.A.NO. 4264 OF 2004




JUDGMENT:

No representation.

This C.M.A is directed against judgment and decree passed in A.S.No.8 of 2001, dated 20-08-2002, on the file of the Court of the Senior Civil Judge, Gadwal, allowing the appeal and remanding O.S.No.49 of 1997,

dated 13-06-2001, on the file of the Court of the Junior Civil Judge, Alampur to the Trial Court for fresh consideration on the ground that the Trial Court had failed to consider the evidence adduced properly.

Even though the matter has been posted today under the caption 'for

dismissal', neither the appellant counsel nor the respondent counsel made a representation to attend before the Court.

Hence, the appeal is dismissed without costs.

__________________________ Justice G. Krishna Mohan Reddy

February 24, 2011 SP

THE HON'BLE SRI JUSTICE G. KRISHNA MOHAN REDDY C.M.A.NO. 4264 OF 2004

Dated: February 24, 2011