Kawali Venkatiah vs Kawali Bheemaiah And 6 Others
2025 Latest Caselaw 1199 Tel

Telangana High Court

Kawali Venkatiah vs Kawali Bheemaiah And 6 Others on 21 January, 2025

Author: N. Tukaramji

Bench: N. Tukaramji

        THE HONOURABLE SRI JUSTICE N. TUKARAMJI
               SECOND APPEAL No.256 OF 2022

JUDGMENT:

This appeal is filed challenging the decree and judgment

dated 29.12.2021 in AS No.18 of 2018 passed by the Senior

Civil Judge, Narayanpet, whereby the judgment

dated 05.03.2018 in OS No.22 of 2009 on the file of the Junior

Civil Judge, Kodangal has been affirmed.

2. On the earlier date of hearing i.e., 02.01.2025, learned

counsel for the appellant submitted that the appellant had

obtained NOC from their office, whereupon, the Office is

directed to list this matter under the caption 'for dismissal'.

Accordingly, the matter is listed today, however, there is no

representation for the appellant. As the circumstances are

evidencing that the appellant is not evincing any interest to

prosecute the case, this Court is left with no option but for

dismissing the appeal for non-prosecution.

3. In the result, the Second Appeal is dismissed for default.

As a sequel, miscellaneous applications if any, stands

closed.

_____________________ JUSTICE N. TUKARAMJI

Date: 21.01.2025 pld