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Smt. Shailaja vs Smt. K.Rajani Ben
2022 Latest Caselaw 532 Tel

Citation : 2022 Latest Caselaw 532 Tel
Judgement Date : 10 February, 2022

Telangana High Court

Smt. Shailaja vs Smt. K.Rajani Ben on 10 February, 2022

Bench: P.Sree Sudha

                     HON'BLE SMT JUSTICE P.SREE SUDHA

                                 S.A.No.31 OF 2013

JUDGMENT:

01. Learned counsel appellant absent.

02. Learned counsel for the respondents present and

stated that the appellant has evicted the Mulgi in the year 2013

itself after filing of the appeal.

03. A perusal of the record shows that the suit for eviction

was filed and basing on the concurrent findings of both the Courts

below, this Second Appeal is filed.

04. Recording the submission of the learned counsel for

the respondents, the Second Appeal is dismissed as infructuous.

No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

__________________________ SMT JUSTICE P.SREE SUDHA

Date: 10.02.2022 rkk

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