N. Krishnaiah vs M. Jyothi
2022 Latest Caselaw 377 Tel

                   HON'BLE SMT JUSTICE P.SREE SUDHA

                            S.A.No.693 OF 2014

JUDGMENT:

This second appeal is filed against the judgment and

decree dated 24.04.2014 passed in A.S.No.103 of 2012 by the

IX Additional District Judge, Wanaparthy, Mahaboobnagar,

whereunder the learned Additional District Judge confirmed the

decree and judgment dated 22.12.2011 passed in O.S.No.56 of 2010

by the Senior Civil Judge, Wanaparthy.

On 28.01.2022, none appeared and there was no

representation on behalf of the appellant. Hence, the matter was

directed to be listed to today under the caption "for dismissal".

Today also, none appears and there is no representation on behalf

of the appellant. Further, the second appeal is filed for return of

the gold ornaments against the concurrent findings of both the

Courts below.

Accordingly, the Second Appeal is dismissed. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

__________________________ SMT JUSTICE P.SREE SUDHA

Date: 01.02.2022 rkk

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