Chapala Vasudeva Reddy vs Smt. Lanka Nirmala Devi
2023 Latest Caselaw 2128 Tel

        THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                SECOND APPEAL No.875 of 2004

ORDER:

This Second Appeal is filed by the appellants, aggrieved by

the Judgment and decree in A.S.No.143 of 2000 dated

24.10.2003 on the file of the V Additional District Court,

Warangal confirming the judgment and decree made in

O.S.No.137 of 1996 dated 08.02.2000 on the file of Senior Civil

Judge, Mahabubabad.

2. Learned counsel for the appellants is absent.

Respondents were already set exparte. This matter was listed on

03.08.2023 under the caption for dismissal. Even then there is

no representation. It seems that appellant has no interest to

prosecute the case hence no purpose would serve in continuing

the appeal. Therefore, this appeal is liable to be dismissed.

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

prosecution.

SA.No875of 2004

Pending miscellaneous applications, if any, shall stand closed.

___________________________ JUSTICE P.SREE SUDHA Date: 08.09.2023.

BV