SHANTAVVA Vs. NEELAVVA

JUDGEMENT

(1.) None appeared in the matter either physically or through Video Conference. No reasons are forthcoming for non-appearance of the learned counsel for the appellants.

(2.) A perusal of the order sheet would go to show that inspite of granting sufficient and several opportunities, the appellants have not taken appropriate steps for ensuring the service of notice upon unserved respondents, bringing legal representatives of the alleged deceased respondent No.1 and also in completing the paper book by furnishing the certified copy of the exhibits. The original suit from which the present appeal has arisen is of the year 2004. Even after a lapse of eighteen (18) years, the matter has not shown any recognisable progress. Thus, it can be inferred that the appellants are not interested in prosecuting the matter. Accordingly, the appeal as against respondent No.1 stands abated, further, the appeal stands dismissed for not taking steps against the unserved respondents to serve the notice upon them, and for not completing the paper book by furnishing the certified copies of the exhibits, thus for non-compliance and for non-prosecution.

(3.) Consequently, pending IAs stand disposed off as having become infructuous.