B.Shantha Kumari Yamuna Devi, vs Sukkala Parvathamma,
2023 Latest Caselaw 1353 Tel

         THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                    APPEAL SUIT No.579 of 2005


JUDGMENT:

Since there was no representation on behalf of appellant on the

earlier occasion, the matter, which pertains to 2005, was directed to

be listed today under the caption 'For Dismissal'. Even today, there is

no representation on behalf of appellant. It is presumed that the

appellant is not interested to proceed with the appeal.

Hence, the Appeal Suit stands dismissed for non-prosecution.

No order as to costs.

Miscellaneous applications, if any, pending shall stand

dismissed.

______________________________ JUSTICE M.G. PRIYADARSINI

21.03.2023 gms 2 MGP,J A.S.No.579 of 2005

THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

APPEAL SUIT No.579 of 2005

21.03.2023

gms