SRI NANDRU RAMESH & OTHERS Vs. VILLAGE RECONSTRUCTION ORGANIZATION (VRO), REP. BY ITS SECRETARY DR. T. NAGENDER SWAMY & OTHERS

JUDGEMENT

(1.) Defendants 2, 4 to 8, 10 to 12, 14, 16, 18 and 19 in the suit are the appellants. The 1st respondent herein is the plaintiff. We prefer to describe, now on, the parties as they are arrayed before the civil Court, for convenience sake.

(2.) The suit, O.S. No. 1 of 2011 was originally instituted on the file of the II Additional District Judges Court at Vijayawada. Subsequently, it came to be transferred to the Court of the XVI Additional District and Sessions Judge at Nandigama, Krishna District on point of jurisdiction, where it was re -numbered as O.S.No. 92 of 2013.

(3.) When this Appeal was entertained by this Court, an interlocutory order was passed on 24.08.2015 in A.S.M.P. No. 1758 of 2015, which was moved seeking for stay of execution of the decree, directing the appellants to deposit the suit costs within four weeks. That order has not been complied with, but however, on three different occasions, adjournments were sought for on one ground or the other. On 07.12.2015, entertaining A.S.M.P. No. 2169 of 2015, which was moved seeking extension of time for depositing the suit costs by four more weeks, this Court allowed the said Application permitting the appellants to deposit the suit costs by way of demand draft drawn at par in the name of the 1st respondent herein and to deposit the same before this Court by 14.12.2015, as by then, four weeks time sought for to comply with the order passed by this Court on 24.08.2015 has already expired. The order passed by us on 07.12.2015 also remained un - implemented. When the matter was taken up on 27.01.2016, there was no representation on behalf of the appellants and none appeared on their behalf either. Hence, we have adjourned the matter by two weeks, on our own, observing that failing to appear in the matter henceforth, the proceedings will be taken up ex parte.