Smt. Afzal Begum Died Per L.Rs vs I.R. Achutha Bhat,
2023 Latest Caselaw 2747 Tel

         THE HONOURABLE SMT JUSTICE P. SREE SUDHA

                 SECOND APPEAL NO. 714 OF 2005

JUDGMENT:

Plaintiff has filed O.S. No.2099 of 1996 on the file of XIX Junior

Civil Judge, Siddipet, for recovery of vacant possession. The trial Court

dismissed the suit. The unsuccessful plaintiff preferred appeal vide

A.S.No.396 of 2001 wherein the appellate Court allowed the appeal,

against which the second appeal has been filed.

2. A perusal of the docket proceedings shows that the learned

counsel for the appellants did not evince any interest to pursue the

second appeal proceedings. On 14.08.2023, as there was no

representation on behalf of the learned counsel for the appellants, the

matter was directed to be listed under the caption 'for dismissal'. Even

today also, there is no representation for the appellants. No purpose

would be served in continuing the Second Appeal.

3. Accordingly, the Second Appeal is dismissed. No order as to

costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ P. SREE SUDHA, J Date: 26.09.2023 Chs

THE HONOURABLE SMT JUSTICE P. SREE SUDHA

SECOND APPEAL NO. 714 OF 2005

26.09.2023

Chs