Khanna Khatoon And 8 Others vs Fateh Khatoon And 7 Others
2022 Latest Caselaw 5491 Tel

       THE HONOURABLE SRI JUSTICE M.LAXMAN


        CITY CIVIL COURT APPEAL No.104 of 1999

JUDGMENT:

1. The present appeal has been directed against the

judgment and decree dated 01.02.1999 in O.S.No.657 of 1983

on the file of the Additional Judge, City Small Causes

Court-cum-VI Additional Judge, City Civil Court, Hyderabad.

2. There is no representation for the appellant.

3. On the last date of hearing, when the matter was taken

up for hearing, there was no representation for the appellant,

and therefore, the matter was directed to be posted to today

under the caption 'for dismissal'. In spite of matter being

listed today under the caption 'for dismissal', there is no

representation for the appellant. This shows that the

appellant is not evinced any interest in prosecuting the case.

Therefore, this appeal is liable to be dismissed for non-

prosecution.

4. Accordingly, this appeal is dismissed for

non-prosecution. There shall be no order as to costs.

Miscellaneous petitions, if any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 29.10.2022 GVR/TJMR