G Venkat Narayan vs T. Rajalingam
2023 Latest Caselaw 2700 Tel

      THE HONOURABLE DR.JUSTICE G. RADHA RANI

                              A.S.No.381 of 2019
JUDGMENT:

This Appeal Suit is filed by the appellant - defendant against the

judgment and decree dated 11.03.2019 passed in O.S.No.6 of 2014 by the

Senior Civil Judge, Nizamabad.

2. When the matter came up for hearing on 12.09.2023, there was no

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

was directed to be posted to 25.09.2023 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 Appeal Suit 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: 25th September, 2023 Nsk.