ANNAMMA Vs. REVAMMA

JUDGEMENT

(1.) Learned counsel for the appellants in R.S.A.No.2247/2005, who is for respondent No.1 in R.S.A. Crob.No.7/2006 alone present.

(2.) Learned counsel for the appellants in the appeal who is present submits that, despite this Court granting several adjournments and sufficient time to enable the parties to report settlement said to have been arrived at by them, the appellants in R.S.A.No.2247/2005 are not coming forward to sign the memorandum of settlement despite making hectic efforts in getting them to sign the necessary papers. Submitting so, learned counsel who is present today, states that he has no other option but to accept the order of dismissal of the appeal for non-prosecution.

(3.) A perusal of the order sheet maintained in the appeal and the cross objection would go to show that in R.S.A.No.2247/2005 c/w. R.S.A. Crob.7/2006, on 12-06-2012, one week time was finally granted for the appellants to do the needful, making it clear that in case of default the appeal shall stand dismissed for non-prosecution.