G.MAHALAKSHMI Vs. N.ACHIRAJU

JUDGEMENT

(1.) Plaintiff before the Courts below is the appellant, and this appeal is preferred under Sec. 100 of Code of Civil Procedure (C.P.C.) impugning the judgments of both the Courts below. Pending the appeal she died and her legal representative came on record vide order dtd. 27/7/2021 in C.M.P.No.13267 of 2001. Respondents herein were the defendants in O.S.No.51 of 1989 and also respondents before the first appellate Court in A.S.No.10 of 1997.

(2.) On 23/11/2001 a learned Judge of this Court admitted this second appeal on the following substantial questions of law:

(3.) Sri T.S.Rayalu, the learned counsel for appellant submitted arguments. For respondents, appearance was made but thereafter none appeared to argue despite granting several adjournments.