Bootla Mounika vs Bootla Lacheram
2025 Latest Caselaw 1134 Tel

Telangana High Court

Bootla Mounika vs Bootla Lacheram on 20 January, 2025

Author: P.Sree Sudha

Bench: P.Sree Sudha

          THE HON'BLE SMT. JUSTICE P.SREE SUDHA
                APPEAL SUIT No.71 of 2014

JUDGMENT:

This appeal suit is filed against the judgment dated

05.11.2013 passed in O.S.No.75 of 2010 on the file of the

Judge, Family Court-cum-Additional District and Sessions

Judge at Karimnagar.

2. Learned counsel for the respondents present.

3. No representation on behalf of the appellant.

4. A suit vide O.S.No.75 of 2010 was filed for partition was

dismissed in the trial Court against which plaintiff in the suit

preferred this appeal.

5. Even after listing the matter under the caption "for

dismissal', there is no representation on behalf of the

appellant and failed to evince interest in continuing the

appeal.

6. Accordingly the appeal suit is dismissed for non-

prosecution.

As a sequel, miscellaneous petitions, pending if any,

shall stand closed.

___________________ P.SREE SUDHA, J

Date: 20.01.2025 Bw