Gyanchand Gupta Died Per Lrs, vs Bojini Annamma,
2023 Latest Caselaw 2255 Tel

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

            SECOND APPEAL NO.442 OF 2005


JUDGMENT:

This Second Appeal is filed against the Judgment and

Decree dated 01.03.2005 in A.S.No.11 of 1997 passed by the

learned III Additional District and Sessions Judge (F.T.C)

Nizamabad, in which the Judgment and Decree, dated

22.01.1997 passed by the learned Prl. District Munsiff,

Nizamabad was confirmed.

2. Learned counsel for the appellants as well as the

learned counsel for the respondent is present

3. On 11.08.2023, there was no representation for the

appellants and therefore, the matter was directed to be listed

under the caption 'for dismissal'. Today, the learned counsel

for the appellant is present and stated that he is not in touch

with his clients/appellants and sought for time.

4. In fact the suit was filed for injunction and the same

was decreed by the Trial Court and it was also confirmed by

the first Appellate Court. Against the concurrent findings of

both the courts, the present Second Appeal is filed. Therefore,

no purpose is served in continuing the present appeal.

5. Accordingly, the Second Appeal is dismissed. No costs.

Pending miscellaneous petitions, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA

Date:11.09.2023.

ds

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

Second Appeal No.442 of 2005

DATED 11.09.2023

ds