S.Suchita vs L.Janardhan
2022 Latest Caselaw 432 Tel

                    HON'BLE SMT JUSTICE P.SREE SUDHA

                                S.A.No.246 OF 2013

JUDGMENT:

01. Learned counsel for the appellant absent.

02. On 30.12.2021, since the appellant has failed to take

notices to the respondents, time was extended on payment of costs

of Rs.500/- and the matter was listed on 21.01.2022. On 21.01.2022,

it seems costs were not paid by the appellant and there was no

representation on her behalf and hence, the matter was directed to

be listed to today under the caption "for dismissal". Today also,

there is no representation on behalf of the appellant.

03. A perusal of the record shows that O.S.No.252 of 2008

was filed for permanent injunction and it was decreed and the

appeal was also dismissed confirming the order of the trial Court.

This Second Appeal is filed against the concurrent findings of the

both the Courts below. But, the appellant has not turned up and

she has no interest to pursue the second appeal.

04. Accordingly, the Second Appeal is dismissed for non-

prosecution. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

__________________________ SMT JUSTICE P.SREE SUDHA

Date: 02.02.2022 rkk

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