H.P.Sandesh, J
1. This second appeal is filed against the concurrent finding of the Trial Court as well as the First Appellate Court wherein the suit of the plaintiff was
dismissed and the said judgment and decree was confirmed by the First Appellate Court.
2. On perusal of the order sheet, it discloses that the appeal is abated against respondent Nos.1, 4, 6 and 7 is dismissed and the appeal against
respondent No.8 is abated. The counsel for the appellants submits that inspite of request is made to take steps, the appellants is not coming forward to
furnish the details. In view of the said submission it discloses that the appellants are not pursuing the matter diligently. Accordingly, the second appeal
is dismissed for non-prosecution.
3. In view of dismissal of the main appeal for non-prosecution, I.A. if any, does not survive for consideration and the same stands disposed of.
