Ratna Satyam, Warangal Dist vs C. Ekambaram, Warangal Dist Three ...
2022 Latest Caselaw 4179 Tel

             THE HON'BLE SRI JUSTICE M. LAXMAN

                     SECOND APPEAL No.206 OF 2016

JUDGMENT:

1. The present appeal has been directed against judgment and decree

dated 10.06.2015 passed in A.S.No.56 of 2012 by the II Additional

District Judge, Warangal, wherein and whereby the judgment and decree

dt.18.07.2012 passed in O.S.No.21 of 2007 by the II Additional Junior

Civil Judge, Warangal, was reversed. The said suit was filed by the

plaintiffs for injunction.

2. The present appeal is at the instance of defendant. The learned

Counsel for the appellant stated that the sole appellant died, and he has

addressed a letter to the legal heirs of deceased appellant, but there was

no response from the legal heirs.

3. Recording the same, this Second Appeal is dismissed as abated. No

order as to costs.

4. As a sequel, pending miscellaneous applications, if any,

shall stand closed.

_______________ M. LAXMAN, J DATE:17.08.2022 BDR