Jadi Sagar vs Karnatham Venkatesham
2022 Latest Caselaw 3083 Tel

      THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                   SECOND APPEAL No.204 OF 2016

JUDGMENT :

Learned counsel for the appellants absent. No

representation. On perusal of proceedings dated 01.04.2022 and

18.04.2022, the matter was directed to be listed today with

condition that no further adjournments will be granted to the

appellants for making submissions on substantial questions of

law. Inspite of adjourning the matter conditionally, the appellants

are not evincing any interest to pursue the matter. This second

appeal is filed against the concurrent findings of the trial Court

and the first appellate Court in O.S.No.74 of 2004 and A.S.No.6 of

2011. Therefore, in view of the above, I do not find any merit to

adjourn the matter in the absence of any representation on behalf

of the appellants. Accordingly, this second appeal is dismissed for

default for non-prosecution.

In the circumstances of the case, the parties shall bear

their respective costs. Miscellaneous petitions, if any, pending, in

this second appeal, shall stand closed.

________________________________ A.VENKATESWHARA REDDY, J 27-06-2022 abb