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Gunda Sathaiah vs Pandiri Laxmaiah
2021 Latest Caselaw 3531 Tel

Citation : 2021 Latest Caselaw 3531 Tel
Judgement Date : 17 November, 2021

Telangana High Court

Gunda Sathaiah vs Pandiri Laxmaiah on 17 November, 2021

Bench: M.Laxman

              THE HON'BLE SRI JUSTICE M.LAXMAN



                 SECOND APPEAL NO.829 OF 2013



JUDGMENT:

1. Counsel for the appellant stated that both the appellant and

respondent died and he also got instructions that both the parties

have executed a registered sale deed in favour of the third parties

in respect of the suit schedule property. The suit was filed for

partition of the suit schedule property as they have jointly

purchased the said property.

2. In the light of the said submission, the Appeal is dismissed as

abated. No order as to costs. As a sequel, the miscellaneous

petitions pending if any shall stand closed.

________________

M.LAXMAN, J

Date: 17.11.2021.

Shr.

THE HON'BLE SRI JUSTICE M.LAXMAN

SECOND APPEAL NO.829 OF 2013

Date: 17.11.2021.

Shr.

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