M.Shiva Shanker vs Smt. M.Janakamma
2022 Latest Caselaw 6903 Tel

          THE HONOURABLE SRI JUSTICE M.LAXMAN


           CITY CIVIL COURT APPEAL No.77 of 2009

JUDGMENT:

1. The present appeal has been directed against the judgment

and decree dated 27.02.2009 in O.S.No.3368 of 1999 on the file of

the XVII Additional Chief Judge -cum- III Additional Metropolitan

Sessions Judge, Hyderabad.

2. There is no representation for appellant. Learned counsel for

appellant filed memo dated 02.11.2022 submitting that in spite of

specifically addressing letter to his client, there is no response

from him and he has no instructions. The said letter was returned

with an endorsement addressee died.

3. As seen from the docket proceedings, the appellant died and

no steps have been taken to bring his legal representatives on

record. Hence, this appeal is liable to be dismissed for non-

prosecution.

4. In the result, the appeal is dismissed for

non-prosecution. There shall be no order as to costs.

Miscellaneous petitions, if any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 19.12.2022 GVR