Machireddy Surekha vs Bhaktavatsala Reddy
2021 Latest Caselaw 1615 AP

       HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
                                    AND
        HON'BLE SRI JUSTICE B. KRISHNA MOHAN

                       C.M.A.No.210 of 2004

JUDGMENT: (Per UDPR,J)

      When the matter came up for hearing today, learned counsel for

the appellant Sri P. Sridhar Reddy would submit that the present

appeal is filed against the order dated 17.11.2003 in H.M.O.P.No.30

of 1999 passed by learned Additional Senior Civil Judge, Nellore,

granting decree of divorce. Learned counsel would further submit

that the said C.M.A is filed by the wife who is the appellant herein.

Pending appeal, as per his information, the respondent, who is

husband of the appellant, died and hence, the appeal became abated

and orders may be passed.

Recording his submission, the Civil Miscellaneous Appeal is

dismissed as abated. No costs.

As a sequel, interlocutory applications, if any, pending for

consideration shall stand closed.

_________________________ U. DURGA PRASAD RAO, J

______________________ B. KRISHNA MOHAN, J

19th March, 2021 krk/cbs UDPR,J&BKM,J

HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SRI JUSTICE B. KRISHNA MOHAN

C.M.A.No.210 of 2004

19th March, 2021 krk/cbs