Syed Khaja, vs Syed Chand,
2023 Latest Caselaw 2711 Tel

        THE HONOURABLE DR.JUSTICE G. RADHA RANI

                     SECOND APPEAL No.764 of 2010

JUDGMENT:

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

the judgment and decree dated 31.03.2010 passed in A.S.No.145 of 2008 by the XI

Additional Chief Judge - cum- Fast Tract Court: City Civil Court, Hyderabad,

confirming the judgment and decree dated 29.11.2007 passed in O.S.No.954 of

2005 by the IX Junior Civil Judge, City Civil Court, Hyderabad.

2. When the matter came up for hearing on 11.09.2023, 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 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: 25th September, 2023 Nsk.