Nunna Srinivas Sumanth vs Sri Nunna Nagabhushana Ramesh
2022 Latest Caselaw 6779 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1224 OF 2018

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

This appeal, under Order XLIII Rule (1) C.P.C., is filed by

the appellants/plaintiffs aggrieved by the order and decree,

dated 26.07.2018, passed in I.A.No.360 of 2018 in O.S.No.138

of 2015 by the learned XXVII Additional Chief Judge, City Civil

Court, Secunderabad.

2. Heard. Perused the record.

3. Learned counsel for the appellants/plaintiffs would submit

that the subject Suit in O.S.No.138 of 2015 on the file of

learned XXVII Additional Chief Judge, City Civil Court,

Secunderabad, was dismissed for default on 23.02.2022 and

therefore, nothing survives for adjudication in this appeal.

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: 13.12.2022 MD/PSA