Smt. S. Gandamma, vs Smt. K. Laxmamma,
2023 Latest Caselaw 3901 Tel

     THE HONOURABLE SMT JUSTICE P. SREE SUDHA

           SECOND APPEAL NO. 364 OF 2005

JUDGMENT:

This second appeal is filed against the Judgment and

Decree dated 25.10.2004 in A.S.No.141 of 01 passed by the I

Additional Chief Judge, City Civil Court, Secunderabad

reversing the judgment and decree in O.S No.36 of 97 on the

file of XI Junior Civil Judge, City Civil Court, Secunderabad.

2. Learned counsel for appellants reported no instructions

from the legal representatives of the appellants.

3. Recording the submission of the learned counsel for the

appellants, no purpose would be served in continuing the

present appeal. Accordingly the appeal suit is dismissed as

abated. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

___________________ P. SREE SUDHA, J Date: 14.11.2023 Bw

THE HONOURABLE SMT JUSTICE P. SREE SUDHA

SECOND APPEAL NO. 364 OF 2005

14.11.2023

Bw