Sowbhagya Laxmi vs Nadikunta Isthari
2023 Latest Caselaw 3902 Tel

      THE HON'BLE SMT. JUSTICE P.SREE SUDHA
            SECOND APPEAL No.1416 of 2005

J U D G M E N T:

This second appeal is filed against the Judgment

and Decree dated 27.07.2005 in A.S.No.14 of 1999

passed by the 2nd Additional District Judge, Adilabad,

confirming the judgment and decree dated 01.03.1999 in

O.S No.55 of 1993 on the file of Junior Civil Judge,

Adilabad.

2. The suit for injunction filed by the appellant-

plaintiff herein vide O.S.No.55 of 1993, was dismissed by

the trial Court, against which the present Second Appeal

is filed.

3. On 01.11.2023, there was no representation on

behalf of the learned Counsel for the appellant, as such

the matter was directed to be listed under the caption

'for dismissal' on 01.11.2023.

4. Even today, when the matter is taken up for

hearing, there is no representation on behalf of the

learned counsel for the appellant. Hence, no purpose

would be served in continuing the present appeal.

5. Accordingly, the appeal suit is dismissed for non-

prosecution. No order as to costs.

As a sequel, miscellaneous petitions, pending if

any, shall stand closed.

_________________ P.SREE SUDHA, J

Date: 14.11.2023 Bw

THE HON'BLE SMT. JUSTICE P.SREE SUDHA

SECOND APPEAL No.1416 OF 2005 Dt.: 14.11.2023

Bw