Mrs.Nirmala Mudaliar vs Canara Bank 4 Others
2022 Latest Caselaw 5492 Tel

       THE HONOURABLE SRI JUSTICE M.LAXMAN

        CITY CIVIL COURT APPEAL No.160 of 1999

JUDGMENT:

1. The present appeal has been directed against the

judgment and decree dated 31.03.1999 in O.S.No.652 of 1992

on the file of the VII Senior Civil Judge, City Civil Court,

Hyderabad.

2. There is no representation for the appellant.

3. This matter is filed against money decree by one of the

defendants. The docket proceedings show that there is no

representation for the appellant continuously. The matter

pertains to the year 1999. 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