K.V.Renuka Sulochana vs K.V.Shankar Rao
2022 Latest Caselaw 3847 Tel

                      THE HON'BLE JUSTICE G. SRI DEVI
                                       AND
              THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                             F.C.A. No. 35 OF 2010

JUDGMENT:

When the matter is taken up for hearing, it is represented by the

learned counsel for the appellant that during the pendency of the appeal,

the respondent has died.

Recording the submission made by the learned counsel for the

appellant, the appeal is accordingly dismissed as abated. No order as to

costs.

Miscellaneous Petitions, pending if any, shall stand closed.

____________ G. SRI DEVI, J

_______________________ SMT. M.G.PRIYADARSINI, J

22.07.2022

tsr THE HON'BLE JUSTICE G. SRI DEVI AND THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

F.C.A. No. 35 of 2010

Dt: 22.07.2022

tsr