Mr.Meer Abrahim Ali Died vs M/S.Sirpur Paper Mills Ltd
2023 Latest Caselaw 3470 Tel

 THE HONOURABLE SMT JUSTICE P. SREE SUDHA
              SECOND APPEAL NO. 1189 OF 2004

JUDGMENT:

Plaintiff filed O.S.No.12 of 1987 on the file of District

Munsiff, Sirpur, for eviction. The trial Court decreed the

suit. The unsuccessful defendant preferred appeals vide

A.S.No.11 of 2003 (A.S.No.12 of 1996, on the file of Senior

Civil Judge, Asifabad) wherein the appellate Court had

dismissed the appeal, against which the second appeal has

been filed.

2. A memo was filed by the appellants, which reads as

follows:

"It is most specifically submitted that the appellants has filed the above second appeal against the eviction of the appellants from the suit schedule property in O.S.No.12/87 on the file of the District Munsif, Sirpur, Adilabad District, which was confirmed by III Additional District Judge FTC, Asifabad in A.S.No.11 of 2003.

After filing appeal in the High Court, the M.R.O. Kaghasnagar has issued the Proc.No.A/3307/97, dated 28.09.2023 for regulization of the dwelling houses on payment of the market value of total amount of Rs.1395/-. The appellant has paid the amount in the State Treasury, Kaghasnagar vide challan No.3939 dated 29.09.2023. As such the appeal has to be allowed.

The appellants are herewith filing the above said documents for the kind perusal of this Hon'ble Court".

3. Recording the memo filed by the appellants, as the

appellants has paid the amount in the State Treasury,

Kaghasnagar, this Court deems it appropriate to allow the

second appeal.

4. Accordingly, this second appeal is allowed. No order

as to costs.

Pending miscellaneous applications, if any, shall

stand closed.

___________________ P. SREE SUDHA, J Date: 31.10.2023 Chs