RAJARAM Vs. GOPU

JUDGEMENT

(1.) WHEN the matter came up for hearing on 23.01.2014, there was no representation on behalf of the appellant. Hence, the matter was listed today i.e., 30.01.2014 under the caption 'for dismissal". Today also there is no representation on behalf of the appellant as well as the respondents. It is seen from the docket order, it is revealed that on 03.01.2014 itself, both sides counsel reported that the matter has already been settled between the parties.

(2.) IN the above said circumstances, there is no representation on behalf of the appellant as well as the respondents in spite of that the case is posted today under the caption "for dismissal". Therefore, the Second Appeal is dismissed for non prosecution. No costs.