Iffcotokio General Insurnace ... vs Smt. V.Narsavva And 2 Others
2023 Latest Caselaw 2119 Tel

                 THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

                                      AND

             THE HON'BLE Smt. JUSTICE KONGARA VIJAYA LAKSHMI

                              C.M.A. No.706 OF 2015


JUDGMENT: (per Hon'ble Sri Justice C.Praveen Kumar)

       Heard.

       At the time when the matter is taken up for hearing, it is submitted by

the learned counsel for the petitioner that the petitioner passed away and

hence nothing survives for adjudication in the appeal.

       The said submission is not disputed by the learned counsel for the

respondent.

Recording the above submission, the C.M.A. is accordingly dismissed as

abated. No costs. Miscellaneous petitions, pending if any, shall stand closed

in the light of this final order.

_________________________ JUSTICE C. PRAVEEN KUMAR

_______________________________ JUSTICE KONGARA VIJAYA LAKSHMI

28.06.2018 vhb