Katla Pushpavathi, vs Smt. Atchana Venkatanarasamma,
2023 Latest Caselaw 2478 Tel

         THE HONOURABLE DR.JUSTICE G. RADHA RANI

                    SECOND APPEAL No.1163 of 2010

JUDGMENT:

This Second Appeal is filed by the appellant - appellant - plaintiff No.1

against the judgment and decree dated 09.03.2010 passed in A.S.No.31 of 2008

by the I Additional District Judge, Khammam confirming the judgment and

decree dated 12.12.2007 passed in O.S.No.204 of 2001 by the Principal Junior

Civil Judge, Khammam.

2. When the matter came up for hearing on 01.09.2023, there was no

representation by the learned counsel for the appellant. Accordingly, the matter

was directed to be posted to 18.09.2023 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 interested in prosecuting the matter.

3. As the appellant is not evincing any interest in proceeding with the

matter, it is considered fit to dismiss the appeal.

4. Hence, the Second Appeal is dismissed for default. No order as to

costs.

As a sequel, miscellaneous applications pending in this appeal if any,

shall stand closed.

____________________ Dr. G.RADHA RANI, J Date: 19th September, 2023 Nsk.