Uppula Chalapathi Reddy vs Kompally Saidulu
2023 Latest Caselaw 1514 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
              APPEAL SUIT No.676 OF 2018

JUDGMENT:

None appears for the appellants inspite of printing the

name of appellant as party in person. Considering the

submissions made by the learned counsel for the appellant

stating that he has given no objection vakalat to the appellant

long back, notice was sent to the appellant from this Court and

it is returned with the endorsement as 'incomplete address'.

Hence, considering the nature of the dispute, as the appeal is

pending since 2018 onwards in a suit for recovery of amount,

appeal is filed by the defendant who remained absent, notice of

the appellant is returned unserved with the endorsement

'incomplete address', in such circumstances, I find no merit to

adjourn the matter. Accordingly, Appeal Suit is dismissed for

default for non-prosecution. However, in the circumstances of

the case, there shall be no orders as to the costs. As a sequel,

miscellaneous applications, if any pending, shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J 03-04-2023 SA