V.Kodandarami Redy vs Vallapareddy Rajagopal Reddy
2022 Latest Caselaw 6742 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
      THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

      CIVIL MISCELLANEOUS APPEAL No.377 OF 2011

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

      Heard the learned counsel for the appellant and perused

the record.

2.    No representation for the respondent.

3. Learned counsel for the appellant would submit that a

preliminary decree was passed in the subject suit i.e.,

O.S.No.383 of 2009 and therefore, cause in the appeal does not

survive for adjudication.

4. The said submissions are taken on record.

5. Accordingly, the Civil Miscellaneous Appeal is dismissed as

infructuous.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ M.G.PRIYADARSINI, J Date: 12.12.2022 ssp