Gourishetti Rajeswar,Raju vs Bathini Yadaiah And 2 Others
2023 Latest Caselaw 2409 Tel

               THE HON'BLE Dr. JUSTICE G. RADHA RANI

                          APPEAL SUIT No.47 of 2019

JUDGMENT:

This Appeal Suit is filed by the appellant-plaintiff aggrieved by

the judgment and decree dated 31.10.2018 passed in O.S.No.79 of 2010

on the file of the Senior Civil Judge at Jangaon.

2. When the matter came up for hearing on 22.08.2023, there is no

representation by the learned counsel for the appellant. The matter was

posted to 14.09.2023 under the caption 'for dismissal'. Even today also,

there is no representation by the learned counsel for the appellant though

the matter is posted under the caption 'for dismissal'. It appears that the

appellant is not evincing any interest in proceeding with the matter.

3. In the result, the Second Appeal is dismissed for default. No

costs.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr. G. RADHA RANI, J September 14, 2023 ss