Dr. Abdul Gafoor vs Smt. Sayeeda Abdul Gafoor
2022 Latest Caselaw 6378 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.3076 OF 2003

JUDGMENT: (Per Hon'ble Dr.SA,J)

This appeal, under Section 19 of the Family Courts Act,

1984, is filed by the appellant/father aggrieved by the

judgment and decree, dated 09.06.2003, passed in

O.P.No.209 of 2000 by the learned Judge, Family Court,

Hyderabad, whereby, the subject O.P. filed by the

appellant/father seeking custody of the minor children, was

dismissed.

2. Heard. Perused the record.

3. In the course of submissions, it is brought to the notice

of this Court by Ms. Sunita Nawandar, learned counsel

representing Sri Vivek Jain, learned counsel for the

appellant/father, that the minor children have attained

majority and therefore, cause in the appeal does not survive

for adjudication.

4. The said submissions are taken on record.

5. Accordingly, the appeal is dismissed as infructuous.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J

Date: 02.12.2022 MD