Chief Secty To Govt vs B.Anantharamulu
2022 Latest Caselaw 7001 Tel

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

                APPEAL SUIT No.1776 of 2003

JUDGMENT:

This appeal is filed against the Judgment and decree of

the trial Court in O.S.No.25 of 1994 dated 28.02.2002.

2. The suit in O.S.No.25 of 1994 is filed by the respondent

herein for recovery of damages and the same was decreed in

favour of the respondent by order dated 28.02.2002. Aggrieved

by the same, present appeal has preferred by the Government.

The appeal was admitted with condition to deposit 50% of the

decreetal amount, but inspite of direction to verify the same on

20.10.2022, it was not verified by the Government Pleader for

appeals.

3. As the appeal is admitted with condition to deposit half of

the decreetal amount and the learned counsel for the appellant

is not sure whether the amount is deposited or not, this Court

finds that appeal itself is not maintainable and is liable to be

dismissed. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA

Dated: 26.12.2022 tri

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

APPEAL SUIT No. 1776 of 2003

Dated: 26.12.2022

TRI