A. Kalamma And 2 Others vs P. Chenamma And 4 Others
2023 Latest Caselaw 904 Tel

      THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                        C.C.C.A. No.2 of 2020

JUDGMENT:

This appeal is filed by the appellants-plaintiffs against the

judgment dated 14.08.2018 passed in O.S. No.246 of 2009 by the

XXV Additional Chief Judge, City Civil Court, Hyderabad.

2. When the matter was taken up for hearing on 01.02.2023,

there was no representation by the learned counsel for the appellants.

Hence, the matter was directed to be posted to 22.02.2023 under the

caption 'for dismissal'. Even today also there is no representation by

the learned counsel for the appellants, inspite of listing the matter

under the caption 'for dismissal'. It appears that the appellants are not

evincing any interest to prosecute the matter.

3. Hence, the appeal is dismissed for default. No costs. As a

sequel, miscellaneous petitions, pending if any shall stand closed.

______________________ Dr. G. RADHA RANI, J

February 22, 2023 KTL