Sanigommula Bhujangam vs Aksanpally Kamalamma
2023 Latest Caselaw 907 Tel

        THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                   SECOND APPEAL No.156 of 2016

JUDGMENT:

This appeal is filed by the appellants-defendants against the

judgment dated 30.06.2015 passed in A.S. No.7 of 2014 by the VIII

Additional District Judge at Medak whereby the judgment and decree dated

25.02.2014 passed in O.S. No.42 of 2011 by the Senior Civil Judge at

Medak, was confirmed.

2. When the matter was taken up for hearing on 30.01.2023, there

was no representation by the learned counsel for the appellants. Therefore,

the matter was directed to be posted to 28.10.2022 under the caption 'for

dismissal'. Even today also, inspite of listing the matter under the caption

'for dismissal', there is no representation by the learned counsel for the

appellants. 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