K.Narasimha Chary vs D.Prabhakar Rao,
2023 Latest Caselaw 2915 Tel

               THE HON'BLE Dr. JUSTICE G. RADHA RANI

                      SECOND APPEAL No.930 of 2010

JUDGMENT:

This Second Appeal is filed by the appellant aggrieved by the judgment

and decree dated 25.10.2005 passed in A.S.No.19 of 2004 on the file of the I

Additional District Judge, Karimnagar, reversing the judgment and decree dated

31.12.2003 passed in O.S.No.10 of 1998 on the file of the Senior Civil Judge,

Karimnagar.

2. When the matter came up for hearing on 06.09.2023 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.930 of 2010

05.10.2023

ss