Gangannagari , Vanam Agam Reddy ... vs Smt. Rangari Vajramma
2023 Latest Caselaw 3019 Tel

    THE HONOURABLE Dr. JUSTICE G. RADHA RANI

               SECOND APPEAL No.679 of 2009

JUDGMENT:

This second appeal is filed by the appellant-respondents 1, 2

& 8 to 19-LRs of defendants 1 & 2 against the judgment and

decree dated 09.04.2009 passed in A.S. No.62 of 2006 by the

learned III Additional District & Sessions Judge (Fast Track Court)

at Medak, setting aside the judgment and decree dated 26.06.2006

passed in O.S. No.80 of 1997 by the learned Senior Civil Judge,

Medak.

2. When the matter was taken up for hearing on 17.08.2023

there was no representation by the learned counsel for the

appellants. Hence, the matter was directed to be posted to

05.09.2023 under the caption 'for dismissal'. On 05.09.2023

learned counsel for the appellants requested for time on the ground

that their senior was suffering with fever. Therefore, the matter

was directed to be posted to 19.09.2023 under the same caption.

On 19.09.2023 also learned counsel for the appellants requested for

time. Hence, the matter was directed to be posted to 04.10.2023 as

a last chance. Today, when the matter is taken up, none appeared

on behalf of the appellants and there is no representation by the

learned counsel for the appellants.

3. As the appellants are not evincing any interest in

prosecuting the matter, it is considered fit to dismiss the appeal for

default.

4. Hence, the second appeal is dismissed for default. No

order as to costs. As a sequel, miscellaneous applications, pending

if any, shall stand closed.

______________________ Dr. G. RADHA RANI, J October 09, 2023 KTL