G.N. Kumar vs Syamala Lanka
2022 Latest Caselaw 5067 Tel

Citation : 2022 Latest Caselaw 5067 Tel
Judgement Date : 12 October, 2022

Telangana High Court

G.N. Kumar vs Syamala Lanka on 12 October, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

          FAMILY COURL APPEAL No.32 OF 2008

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


      Heard the learned counsel for the respondent/wife and

perused the record.

2. No representation for the appellant/husband.

3. The subject dispute relates to custody of child, by

name, Pallavi, who attained majority long back. Hence, the

cause in the appeal does not survive for adjudication.

4. In the result, the Family Court 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: 12.10.2022 ssp

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