Limbaiah, vs Ramanagari Pothanna,
2023 Latest Caselaw 2406 Tel

     HONOURABLE SMT JUSTICE P. SREE SUDHA

           SECOND APPEAL NO. 784 OF 2005

JUDGMENT:

Plaintiff has filed O.S. No. 27 of 1996 on the file of

Senior Civil Judge, at Bodhan for declaration and half

share of house and recovery of possession and it was

decreed. The unsuccessful defendant preferred the appeal

vide A.S. No. 29 of 2002 on the file of VII Addl. District and

Sessions Judge at Nizamabad whereby the appeal suit was

allowed by setting aside 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

18.08.2023 there was no representation on behalf of the

learned counsel for the appellant in spite of posting the

matter under the caption 'for dismissal'. 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.