Kandanati Chenna Reddy vs Dr.P.Muraliman Mohan Reddy
2025 Latest Caselaw 4006 Tel

Telangana High Court

Kandanati Chenna Reddy vs Dr.P.Muraliman Mohan Reddy on 17 June, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE DR.JUSTICE G.RADHA RANI

      CITY CIVIL COURT APPEAL Nos.207 & 211 of 2003


COMMON JUDGMENT:

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CCCA No.207 of 2003 is filed by the appellants to set aside the

judgment and decree dated 28.11.2001 in O.S.No.1132 of 1992 passed by

the learned II Senior Civil Judge, City Civil Court, Hyderabad.

2. CCCA No.211 of 2003 is filed by the appellants to set aside the

judgment and decree dated 28.11.2001 in O.S.No.1395 of 1992 passed by

the learned II Senior Civil Judge, City Civil Court, Hyderabad.

3. No representation by the learned counsel for the appellants.

4. No steps taken for bringing the legal representatives of appellant No.1 on

record.

5. Accordingly, the appeals are dismissed as abated. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

____________________ Dr. G.RADHA RANI, J Date: 17.06.2025 dsv.