Noor Jahan vs Smt. Bano Bee
2022 Latest Caselaw 6883 Tel

               THE HON'BLE SRI JUSTICE M.LAXMAN

            CITY CIVIL COURTS APPEAL No.245 of 2001

JUDGMENT:

1. The present City Civil Courts Appeal has been directed

against the common judgment and decree dated 12.06.2001 in

O.S.Nos.1965 of 1997 and 84 of 2000 on the file of the Court of

learned VII Additional Senior Civil Judge, City Civil Courts,

Hyderabad. The present appeal is preferred against the judgment

and decree in O.S.No.1965 of 1997, which was filed seeking

partition of the house property and for consequential relief of

Perpetual Injunction. The Court below dismissed the Suit along

with O.S.No.84 of 2000. Assailing the same, the present Appeal is

filed.

2. This Court by Order dated 20.10.2011 directed the

appellants to bring the legal representatives of the respondents on

record, failing which, the appeal stands dismissed as abated and

liable for dismissal, for non-prosecution. Till date, the legal

representatives are not brought on record.

3. There is no representation from both the learned counsel on

14.12.2022. Hence, this Court directed to list the matter under

the caption, "for dismissal". Today i.e., on 16.12.2022, there is no

representation on behalf of the appellants.

4. In the said circumstances, the City Civil Courts Appeal

stands abated and dismissed for non-prosecution. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 16.12.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.C.C.A.No.245 of 2001

Dated: 16.12.2022

ESP