Smt.Shaila vs Pyarelal Jaiswal
2023 Latest Caselaw 1113 Tel

        THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                    SECOND APPEAL No.392 of 2017

JUDGMENT:

This appeal is filed by the appellant-plaintiff against the judgment

dated 30.01.2017 passed in A.S. No.153 of 2015 by the learned

XXV Additional Chief Judge, City Civil Court, Hyderabad, whereby the

judgment and decree dated 22.01.2015 passed in O.S. No.1483 of 2012 by

the learned XXI Junior Civil Judge, City Civil Court, Hyderabad, was

confirmed.

2. On 03.02.2023 as there was no representation by the learned

counsel for the appellant, the matter was directed to be posted to

28.02.2023 finally. When the matter was taken up for hearing on

28.02.2023, there was no representation by the learned counsel for the

appellant and hence, the same was directed to be posted to 09.03.2023

under the caption 'for dismissal'. Even today also, though the matter is

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

appellant. It appears that the appellant is not evincing any interest to

prosecute the matter.

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

As a sequel, miscellaneous applications, pending if any, shall stand closed.

______________________ Dr. G. RADHA RANI, J March 09, 2023 KTL