Nokala Kasinatham vs Nookala Janaki Ramulu
2023 Latest Caselaw 2453 Tel

          THE HONOURABLE Dr. JUSTICE G.RADHA RANI

                    SECOND APPEAL No.694 OF 2009

JUDGMENT:

This Appeal is filed by the appellant against the judgment and decree

dated 01.05.2009 passed in A.S.No.125 of 2007 by the I Additional District

Judge at Mahabubnagar, confirming the judgment and decree dated

27.07.2007 passed in O.S.No.417 of 2004 by the Junior Civil Judge,

Mahabubnagar.

2. When the matter is taken up for hearing, the learned counsel for the

appellant submitted that the matter was settled between the parties and it

would become infructuous. The Learned counsel for the appellant endorsed

that he is not pressing the Appeal.

3. Recording the submission of the learned counsel for the appellant, the

appeal is dismissed as not pressed. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ Dr. G.RADHA RANI, J September 15, 2023.

ss