Smt.Kamalamma vs Smt. Kalavathi
2023 Latest Caselaw 2297 Tel

        THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                   SECOND APPEAL No.479 of 2010

JUDGMENT:

This second appeal is filed by the appellant-respondent-plaintiff

against the judgment dated 13.10.2009 passed in A.S. No.339 of 2007 by

the learned Chief Judge, City Civil Courts, Hyderabad, allowing the appeal

by setting aside the judgment and decree dated 27.04.2004 passed in O.S.

No.4697 of 1999 by the learned XIX Junior Civil Judge, City Civil Courts,

Hyderabad.

2. When the matter was taken up for hearing on 19.08.2023, there

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

learned counsel for the respondent. Hence, the matter was directed to be

posted to 12.09.2023 under the caption 'for dismissal'. Even today also,

there is no representation by the learned counsel for the appellant as well as

learned counsel for the respondent, 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