HON'BLE JUSTICE G. SRI DEVI
APPEAL SUIT No.699 of 2016
JUDGMENT :
This appeal is filed challenging the judgment and decree dated
04.04.2016 in O.S.No.327 of 2015 on the file of Principal Senior Civil
Judge, Ranga Reddy District at L.B.Nagar.
Heard both sides.
When the matter is taken up, it is submitted by the learned
counsel for appellant that he has no instructions from the appellant.
In the meantime, learned counsel for respondent submits that
the sole appellant in this appeal has already died on 04.08.2019, and
in proof of the same, death certificate is also filed. It is further
submitted that the appellant is also not having any legal heirs.
In the light of the above submissions, the appeal is dismissed as
abated. No order as to costs.
Consequently, pending miscellaneous applications, if any, shall
stand closed.
________________ G. SRI DEVI, J
4th January 2021 ajr
