R. Rama Rao, vs Smt. R. Bharathi,
2023 Latest Caselaw 2396 Tel

     HONOURABLE SMT JUSTICE P. SREE SUDHA

            SECOND APPEAL NO. 457 OF 2005

JUDGMENT:

Plaintiff has filed O.S. No.1446 of 1999 on the file of

XVIII Junior Civil Judge-cum-Additional Rent Controller,

Secunderabad, for declaration and to direct the defendant

to vacate and deliver the vacant possession of the plaint

schedule premises and for mesne profits. The trial Court

decreed the suit. The unsuccessful defendant preferred

appeal vide A.S. No.47 of 2003 wherein the appellate Court

confirmed the judgement and decree of the trial Court,

against which the second appeal has been filed.

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

11.08.2023 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.

HONOURABLE SMT JUSTICE P. SREE SUDHA

SECOND APPEAL NO. 457 OF 2005

14.09.2023

Skj.