Vemulakonda Yadagiri vs Panthangi Anasuyamma Died
2023 Latest Caselaw 982 Tel

             THE HONOURABLE Dr. JUSTICE G.RADHA RANI

                        SECOND APPEAL No.799 of 2017

JUDGMENT:

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

decree dated 15.12.2004 passed in A.S.No.15 of 2004 by the II Additional

District Judge, Nalgonda at Suryapet confirming the decree and judgment dated

19.08.2003 passed in O.S.No.54 of 2000 by the Junior Civil Judge at Suryapet.

2. When the matter came up for hearing on 17.02.2023, there was no

representation by the learned counsel for the appellant and the matter was

posted to 27.02.2023 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. No order as to costs.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr. G.RADHA RANI, J

27th February, 2023 Dsu/nsk