SMT. RATHNAMMA Vs. MUDDAMMA

JUDGEMENT

(1.) Learned counsel for the appellants is absent. There is no representation.

(2.) The present appeal is of the year 2006 of the year 1995 in terms of regular appeal and of the year 1982 in terms of original suit. Matter is set down for final hearing and it was notified well in advance. It appears that the learned counsel for the appellants is not interested in prosecuting the appeal. Hence, appeal is dismissed for non-prosecution.