M. Raghu vs M/S. Goodwill Finance
2023 Latest Caselaw 2914 Tel

               THE HON'BLE Dr. JUSTICE G. RADHA RANI

                      SECOND APPEAL No.1085 of 2009

JUDGMENT:

This Second Appeal is filed by the appellant-appellant-defendant

aggrieved by the judgment and decree dated 05.10.2009 passed in A.S.No.396 of

2007 on the file of the Chief Judge, City Civil Court, Hyderabad, confirming the

judgment and decree dated 30.03.2007 passed in O.S.No.16521 of 2003 on the

file of the VII Junior Civil Judge, City Civil Court, Hyderabad.

2. When the matter came up for hearing on 05.09.2023 and 29.09.2023,

there is no representation by the learned counsel for the appellant. The matter

was posted to 05.10.2023 under the caption 'for dismissal'. Even today also,

there is no representation by the learned counsel for the appellant though the

matter is posted under the caption 'for dismissal'. It appears that the appellant is

not evincing any interest in proceeding with the matter.

3. In the result, the Second Appeal is dismissed for default. No costs.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr. G. RADHA RANI, J October 05, 2023 ss

THE HON'BLE Dr. JUSTICE G. RADHA RANI

SECOND APPEAL No.1085 of 2009

05.10.2023

ss