Dargaboina Ramachandraiah vs Shaik Himam
2023 Latest Caselaw 1921 Tel

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA

               SECOND APPEAL No.1299 of 2004

JUDGMENT:

1. The present appeal has been filed aggrieved by the

judgment and decree dated 06.01.2004 passed in A.S.No.21 of

2002, on the file of the II Additional District Judge, F.T.C-I,

Khammam.

2. Learned counsel Sri M.V.B.S.Narsimha Anudeep

representing learned counsel for the appellant submits that the

sole appellant died 10 years back.

3. Learned counsel for the respondent Nos.1 to 4 present.

4. As seen from the record, so far, legal representatives of the

sole appellant are not brought on record. Therefore, this appeal

is liable to be dismissed as abated.

5. Accordingly, this appeal is dismissed as abated. There

shall be no order as to costs. Miscellaneous petitions, pending if

any, shall stand closed.

___________________ P.SREE SUDHA, J Date:01.09.2023.

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THE HON'BLE SMT. JUSTICE P.SREE SUDHA

SECOND APPEAL No.1299 of 2004

Dt.01.09.2023

krl