Sarpanch Person Incharge vs Tandla Hanumavva
2023 Latest Caselaw 3472 Tel

      THE HONOURABLE SMT JUSTICE P. SREE SUDHA

               SECOND APPEAL NO. 595 OF 2006

JUDGMENT:

Plaintiff filed O.S.No.11 of 2002 on the file of Senior Civil

Judge, Siddipet, for recovery of money. The trial Court decreed the

suit. The unsuccessful defendants preferred appeal vide A.S.No.24

of 2006 wherein the appellate Court had dismissed the appeal,

against which the second appeal has been filed.

2. A perusal of the docket proceedings shows that the learned

counsel for the appellants did not evince any interest to pursue the

second appeal proceedings. On 06.10.2023, as there was no

representation on behalf of the learned counsel for the appellants,

the matter was directed to be listed under the caption 'for

dismissal'. Even today also, there is no representation for the

appellants. No purpose would be served in continuing the Second

Appeal.

3. Accordingly, the Second Appeal is dismissed for non-

prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ P. SREE SUDHA, J Date: 31.10.2023 Chs

THE HONOURABLE SMT JUSTICE P. SREE SUDHA

SECOND APPEAL NO. 595 OF 2006

31.10.2023

Chs