M.Krishna Rao Another vs G.Deepa Others
2022 Latest Caselaw 5989 Tel

            THE HON'BLE SRI JUSTICE M.LAXMAN

        CITY CIVIL COURT APPEAL No. 171 OF 1998


JUDGMENT:

1. This appeal is directed against judgment and decree dated

16.04.1998 in O.S.No.166 of 1981, on the file of III Additional

Chief Judge, City Civil Court, Hyderabad.

2. On the last date of hearing, learned counsel for appellants

sought for adjournment, on the ground that the matter is settled

out of Court and they wanted to file terms of settlement. Making

note of the same, the matter was adjourned to today and posted

under the caption 'for compromise'.

3. There is no representation for appellants as well as

respondents. The alleged terms of compromise are also not

filed. The appeal pertains to the year 1998. Hence, I do not find

any reason for granting further adjournment and this appeal is

liable to be dismissed for non-prosecution.

4. In the result, the appeal is dismissed for non-prosecution.

No order as to costs. As a sequel, pending miscellaneous

applications, if any, shall stand closed.

_______________ M.LAXMAN, J

Date: 17.11.2022 GVR