KRISHNA Vs. VIJAYALAXMI

JUDGEMENT

(1.) There is no representation on behalf of appellant.

(2.) The captioned appeal is listed in until disposal list. On 2/11/2022, when the matter was called, there was no representation on behalf of appellant. Today also there is no representation on behalf of appellant.

(3.) As could be seen from the appeal papers, the appeal is filed in the year 2008. Now we are in the month of November 2022. The appeal is pending for almost fourteen years.