Srigiri Ranga Rao vs The Chairman And Managing ...
2023 Latest Caselaw 3566 Tel

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

                 APPEAL SUIT No.765 of 2009

JUDGMENT:

This Appeal Suit is filed against the Judgment and Decree

dated 29.06.2009 in O.S.No.6 of 2006 passed by the learned

III-Additional District Judge, Karimnagar.

2. The suit vide O.S.No.6 of 2006 was filed by the

appellant/plaintiff for recovery of amount of Rs.13,60,000/-

against the respondents/defendants, but the same was

dismissed by the trial Court. Aggrieved by the said Judgment,

preferred the present appeal.

3. As the learned Counsel for the appellant is no more,

notice was ordered to him, but it was returned with an

endorsement "Door Locked" and returned to the sender. Though

it was represented that Sri M.Kiran Reddy, learned Counsel

intended to file Vakalat on behalf of the appellant, so far he has

not filed Vakalat and the whereabouts of the appellant herein is

not known and notice sent to him was not served, as such no

purpose would be served in continuing the appeal.

4. Accordingly, the present appeal suit is dismissed. There

shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA

DATE: 03.11.2023 tri

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

APPEAL SUIT No.765 of 2009

DATE: 03.11.2023

TRI