B. Ramachandra Reddy vs Ramesh Yadav
2023 Latest Caselaw 851 Tel

             THE HONOURABLE Dr. JUSTICE G.RADHA RANI

                        SECOND APPEAL No.881 of 2016

JUDGMENT:

This appeal is filed by the appellant aggrieved by the judgment and

decree dated 21.03.2016 passed in A.S.No.120 of 2010 by the XVI Additional

District & Sessions Judge - cum - XVI Additional Metropolitan Sessions

Judge Court - cum - III Additional Family Judge's Court, Ranga Reddy

District at Malkajgiri confirming the decree and judgment dated 17.03.2010

passed in O.S.No.1752 of 2005 by the III Additional Junior Civil Judge, Ranga

Reddy District, L.B.Nagar.

2. When the matter came up for hearing on 01.02.2022, there was no

representation by the learned counsel for the appellant. The matter was posted

to 15.02.2023 under the caption 'for dismissal'. Even today also, there is no

representation by the learned counsel for the appellant. It appears that the

appellant is not interested in prosecuting the matter.

3. Hence, the Second Appeal is dismissed for default confirming the

judgment and decree dated 21.03.2016 passed in A.S.No.120 of 2010 by the

XVI Additional District & Sessions Judge - cum - XVI Additional

Metropolitan Sessions Judge Court - cum - III Additional Family Judge's Court,

Ranga Reddy District at Malkajgiri. No costs.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr. G.RADHA RANI, J

20th February, 2023 Nsk/dsu