K.Kousalyamma, vs K.Sinthoju Anthaiah,
2025 Latest Caselaw 2515 Tel

Telangana High Court

K.Kousalyamma, vs K.Sinthoju Anthaiah, on 24 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
                     A.S.No.3201 OF 2004
JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili) [

When the matter is taken up for hearing, learned

counsel for the appellants has informed the Court that

during the pendency of the appeal, both the appellants

have expired and in view of the same, the appeal

stands abated. Since the appellants were expired, and

no steps were taken in bringing their L.R's, the appeal

is dismissed as abated.

2. Accordingly, the Appeal is dismissed as abated.

No order as to costs.

3. As a sequel, miscellaneous applications pending

if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J Date :24.02.2025 prat