Peddi Rajesham vs L.Bala Kishan Raodied By Lrs
2023 Latest Caselaw 1919 Tel

             THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                          A.S.No.442 of 2008

JUDGMENT:

1. The present appeal has been filed aggrieved by the

judgment and decree dated 24.10.2002 passed in O.S.No.41 of

1996, on the file of Senior Civil Judge, Karimnagar.

2. Learned counsel for the respondent Nos.2 and 3 present.

3. It is brought to the notice of the Court that the counsel for

the appellant is no more. Notice ordered to the appellant but

returned with an endorsement that no such addressee

in the house number.

4. This matter is of the year 2008 and the appellant was not

residing in the said address, as such, his presence cannot be

secured. No purpose would be served in continuing the appeal.

Therefore, this appeal is liable to be dismissed for

non-prosecution.

5. Accordingly, this appeal is dismissed for

non-prosecution. There shall be no order as to costs.

Miscellaneous petitions, pending if any, shall stand closed.

___________________ P.SREE SUDHA, J Date:01.09.2023.

krl

THE HON'BLE SMT. JUSTICE P.SREE SUDHA

A.S.No.442 of 2008

Dt.01.09.2023

krl