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Judgment
This second appeal under Section 100 of the Code of Civil Procedure, 1908, is directed against the impugned order dated 11-9-2017 passed by the Additional District Judge, Saraipali, District Mahasamund in an unregistered civil appeal titled Gajadhar v. Malti Bai and another arising out of judgment & decree dated 8-2-2011 passed by the Civil Judge Class-I, Saraipali, District Mahasamund in Civil Suit No.91A/2011.
When the matter is called for hearing in two rounds, none present for the appellant to prosecute the appeal. No representation is made.
In absence of representation on behalf of the appellant, the Court has no option except to dismiss the appeal.
Accordingly, the second appeal is dismissed for want of prosecution. No order as to cost(s).