Vemuru Gopala Krishnamurthy, vs A. Gopal Reddy,
2023 Latest Caselaw 2394 Tel

     HONOURABLE SMT JUSTICE P. SREE SUDHA

            SECOND APPEAL NO. 721 OF 2005

JUDGMENT:

Plaintiff has filed O.S. No. 81 of 1994 on the file of

Senior Civil Judge, at Nizamabad for recovery of money

wherein it was dismissed. The unsuccessful plaintiff

preferred the appeal vide A.S. No.23 of 1999 on the file of

VI Addl. District and Sessions Judge at Nizamabad

whereby the appeal suit was also dismissed confirming the

judgment and decree passed by the trial Court. Against

which the plaintiff preferred the present Second Appeal.

2. A perusal of the docket proceedings shows that the

learned counsel for the appellant did not evince any

interest to pursue the second appeal proceedings. On

14.08.2023 there was no representation on behalf of the

learned counsel for the appellant in spite of posting the

matter under the caption 'for dismissal', he has not turned

up today. No purpose would be served in continuing the

Second Appeal.

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

prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall

stand closed.

                                       _____________________
                                        P. SREE SUDHA, J
Date:    14.09.2023

Skj.