Smt Sadalaxmi vs Smt Tunk Kalavati
2025 Latest Caselaw 2944 Tel

Telangana High Court

Smt Sadalaxmi vs Smt Tunk Kalavati on 10 March, 2025

     THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

              SECOND APPEAL No.449 OF 2022

JUDGMENT:

This Second Appeal is filed challenging the judgment

and decree, dated 17.10.2022, passed in A.S.No.159 of

2010, by learned XI Additional Chief Judge, City Civil Court,

at Hyderabad. A.S.No.159 of 2010 is filed aggrieved by the

judgment and decree, dated 18.01.2010, passed in

O.S.No.1947 of 2008 by learned V Senior Civil Judge, City

Civil Court, Hyderabad.

2. It is represented by both the counsels that the matter

has been compromised and seeks permission to withdraw

the matter.

3. Permission is accorded.

4. Accordingly, the second appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous applications pending, if any, shall stand

closed.

___________________________ ANIL KUMAR JUKANTI, J Date: 10.03.2025 KRR