Ramini Prabhakar vs Ramini Doddaiah Lingam Died
2023 Latest Caselaw 110 Tel

             THE HON'BLE SRI JUSTICE M.LAXMAN

         CIVIL MISCELLANEOUS APPEAL No.3671 of 2004

JUDGMENT:

1. The impugned application viz., I.A.No.838 of 2003 in

O.S.No.338 of 1990 on the file of the Court of learned II

Additional Senior Civil Judge, Warangal was filed by the

appellants seeking to appoint receiver for the management of suit

schedule properties pending final decree proceedings and to grant

the relief of Injunction restraining some of the respondents from

making constructions over the 'A' and 'B' schedule properties. The

said application was partly allowed granting the relief of

Injunction by virtue of common order dated 14.06.2004 along

with I.A.No.941 of 2001. Being dissatisfied by the grant of partial

relief of Injunction, the present Appeal is filed.

2. Heard.

3. A perusal of the record shows that the final decree

proceedings itself are concluded pending Appeal. Therefore, no

cause of action survives for adjudication in the present Appeal.

4. Hence, the Civil Miscellaneous Appeal is dismissed. No

costs.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 05.01.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.M.A.No.3671 of 2004

Dated: 05.01.2023

ESP