K.Kiran Kumar Goud, vs Smt. V. Butchamma,
2023 Latest Caselaw 1990 Tel

      THE HONOURABLE DR.JUSTICE G. RADHA RANI

                      APPEAL SUIT No.150 of 2019


JUDGMENT:

This appeal is filed by the appellant aggrieved by the judgment and

decree passed in O.S.No.1625 of 2008 dated 31.10.2018 by the learned IX

Additional Senior Civil Judge at L.B.Nagar, Rangareddy District.

2. When the matter came up for hearing on 23.08.2023, there was no

representation by the learned counsel for the appellant. Accordingly, the matter

was directed to be posted to 04.09.2023 under the caption 'dismissal'. Even

today also, there is no representation by the learned counsel for the appellants

though the matter is posted under the caption 'for dismissal'.

3. The learned counsel for respondent No.1 also reported that papers were

not served on them.

4. Hence, considering that there is no representation for the appellant

though the matter is posted under the caption 'dismissal' and the submissions of

the learned counsel for respondent No.1 that the counsel for the appellant had

not served the papers on them, it is considered fit to dismiss the appeal.

5. Accordingly, the Appeal Suit is dismissed for default.

No order as to costs.

As a sequel, miscellaneous applications pending in this appeal, if any,

shall stand closed.

____________________ Dr. G.RADHA RANI, J Date: 4th September, 2023 Nsk.