Dasari Krishaiah Alias Pasula ... vs Mutyala Chanda Reddy
2023 Latest Caselaw 3171 Tel

            THE HON'BLE SMT. JUSTICE P. SREE SUDHA

                   SECOND APPEAL No.780 of 2006

JUDGEMENT:

This Second Appeal is filed against the judgment and decree

passed by the II Additional District and Session Judge, Mahbubnagar,

dated 30.08.2005, in A.S.No.54 of 2002 dismissing the suit in

O.S.No.163 of 1994, dated 12.12.2000 on the file of Junior Civil Judge,

Kalwakurthy.

2. Learned counsel for the appellants and learned counsel for

the respondents are present.

3. Learned counsel for the appellants stated that despite

several efforts she could not contact their client. This indicates that the

appellants have not interest in prosecuting the present case. No purpose

would be served in continuing the appeal.

4. Accordingly, the Second Appeal is dismissed for non

prosecution. No costs.

Miscellaneous petitions, if any, pending, shall stand closed.

________________________ JUSTICE P. SREE SUDHA Date: 13.10.2023 gv

THE HON'BLE SMT. JUSTICE P. SREE SUDHA

SECOND APPEAL No.780 of 2006

13.10.2023

gv