HONNAPPA Vs. YELLAVVA

JUDGEMENT

(1.) Appellant Nos.1 to 8 called out. Absent. There is no representation.

(2.) In spite of that, there is no representation. The appeal is of the year 2012. I do not find any reason to adjourn the matter. The appellants are not interested in prosecuting the matter. Hence, the appeal is dismissed as default i.e., for non-prosecution.