Smt. A. Leela Ranganatha Swamy, vs Sri B. Anand Mohan,
2023 Latest Caselaw 2295 Tel

        THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                   SECOND APPEAL No.1024 of 2010

JUDGMENT:

This appeal is filed by the appellant against the judgment dated

26.12.2009 passed in A.S. No.571 of 2007 by the learned

II Additional Chief Judge, City Civil Courts, Hyderabad, partly allowing

the judgment and decree dated 27.06.2007 passed in O.S. No.3376 of 2003

by the learned IV Junior Civil Judge, City Civil Courts, Hyderabad.

2. When the matter was taken up for hearing on 04.09.2023, there

was no representation by the learned counsel for the appellant. Hence, the

matter was directed to be posted to 11.09.2023 under the caption 'for

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

counsel for the appellant, though the matter is posted for dismissal.

3. Learned counsel for the respondents is present virtually.

4. 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