Nathri Yellaiah Died vs Basetti Bhagawanth Rao
2023 Latest Caselaw 2294 Tel

        THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                   SECOND APPEAL No.788 of 2009

JUDGMENT:

This appeal is filed by the appellants against the judgment dated

25.02.2009 passed in A.S. No.79 of 2006 by the learned

IV Additional District Judge, Karimnagar, confirming the judgment and

decree dated 7.8.2006 passed in O.S. No.294 of 2002 by the learned

Principal Junior Civil Judge, Karimnagar.

2. When the matter was taken up for hearing on 05.09.2023, there

was no representation by the learned counsel for the appellants as well as

the learned counsel for the respondents. Hence, the matter was directed to

be posted to 12.09.2023. Even today also, there is no representation by the

learned counsel for the appellants as well as learned counsel for the

respondents, though the matter is posted for dismissal.

3. Hence, the second appeal is dismissed for default. No costs.

As a sequel, miscellaneous applications, pending if any, shall stand closed.

______________________ Dr. G. RADHA RANI, J September 12, 2023 KTL