Mohammed Ali vs Axmathunnissa Begum , Beepasha
2023 Latest Caselaw 2390 Tel

       HONOURABLE SMT JUSTICE P. SREE SUDHA


               APPEAL SUIT NO. 438 OF 2008

JUDGMENT:

Plaintiffs filed O.S. No. 36 of 1993 on the file of

Senior Civil Judge at Peddapalli for partition and separate

possession and it was decreed. Against which the

defendants preferred the present Appeal Suit before this

Court.

2. A perusal of the docket proceedings shows that

learned counsel for the appellants is no more. Notices sent

to the parties have returned unserved. It is represented

that learned counsel for the appellants is expired ten days

back. In spite of sending the notices to the parties, they

have not been served upon the parties. In these

circumstances, no purpose would be served in continuing

the Appeal Suit.

3. Accordingly, the Appeal Suit is dismissed. No order

as to costs.

Pending miscellaneous applications, if any, shall

stand closed.

                                     _____________________
                                      P. SREE SUDHA, J
Date:    14.09.2023

Skj.

HONOURABLE SMT JUSTICE P. SREE SUDHA

APPEAL SUIT NO. 438 OF 2008

14.09.2023

Skj.