Syed Sajidullah Hussain vs T.Sudhkar Reddy
2023 Latest Caselaw 1029 Tel

          THE HONOURABLE Dr. JUSTICE G.RADHA RANI

                   SECOND APPEAL NO.401 OF 2017

JUDGMENT:

This Appeal is filed by the appellant against the judgment and decree

dated 07.02.2017 passed in A.S.No.123 of 2015 by the III Additional Chief

Judge, City Civil Court at Hyderabad, confirming the judgment and decree

dated 27.04.2015 passed in O.S.No.1055 of 2014 by the XIX Junior Civil

Judge Court, City Civil Court, Hyderabad.

2. When the matter is taken up for hearing, there is no representation by

the learned counsel for the appellant. The learned counsel for the respondent

submitted that the matter would not survive as it is the issue between a

landlord and tenant and the said mulgi was already vacated and the same was

also demolished.

3. Recording the submission of the learned counsel for the respondent, the

appeal is dismissed. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ Dr. G.RADHA RANI, J 01st March 2023.

DSU/NSK