K.Kishan Died vs Smt.Leelavathi Bai Agarwal
2023 Latest Caselaw 1915 Tel

             THE HON'BLE Dr. JUSTICE G. RADHA RANI

                    SECOND APPEAL No.1203 of 2010

JUDGMENT:

This Second Appeal is filed by the appellants aggrieved by the

judgment and decree dated 27.08.2010 passed in A.S.No.215 of 2005 on

the file of the XIII Additional Chief Judge, City Civil Court, Hyderabad,

confirming the judgment and decree dated 21.02.2005 in O.S.No.2182 of

2001 on the file of the XIV Junior Civil Judge, City Civil Court,

Hyderabad.

2. When the matter came up for hearing, learned counsel for the

appellants submitted that it was an issue between the landlords and

tenants. The appellants were tenants, who vacated the premises. As such,

the matter would become infructuous.

3. Recording the said submission, the Second Appeal is dismissed

as infructuous

4. In the result, the Second Appeal is dismissed as infructuous.

No costs.

Miscellaneous petitions, if any pending shall stand closed.

_____________________ Dr. G. RADHA RANI, J September 1, 2023 ss