M. Satish Raj vs Kumar M. Jamuna Rani
2025 Latest Caselaw 2571 Tel

Telangana High Court

M. Satish Raj vs Kumar M. Jamuna Rani on 25 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

            HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                                               AND
              HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                                     CCCA.No.243 OF 2018

      JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel appearing for the appellants had

submitted that the present appeal is filed against the preliminary

decree in a partition suit i.e., O.S.No.826 of 2011 and during

pendency of the appeal, the trial Court has passed final decree in

the said suit on 06.02.2024 and in view of passing of final

decree, the appeal has become infructuous.

In view of the said submission, the Appeal is dismissed as

infructuous. However, liberty is given to the appellants to

challenge the final decree proceedings. No costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

________________________________ JUSTICE TIRUMALA DEVI EADA Date: 25.02.2025 rkk