P.V. Krishna Rao , P. Krishna Reddy vs P. Lakshmamma
2025 Latest Caselaw 2953 Tel

Telangana High Court

P.V. Krishna Rao , P. Krishna Reddy vs P. Lakshmamma on 10 March, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

          HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
              HON'BLE SMT JUSTICE TIRUMALA DEVI EADA

                        C.C.C.A.Nos.34 OF 2007 & 20 of 2010


COMMON JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Aggrieved by the decree and judgment dated 31.07.2006

passed in O.S.No.423 of 2000 by the IX Additional Chief Judge,

City Civil Court, Fast Track Court, Hyderabad, both the appeals

have been filed by the appellants-defendants 1 and 2.

When the matter is taken up for hearing, learned counsel

appearing for the appellants as well as learned counsel appearing

for the respondents had submitted that during pendency of these

appeals, the 1st respondent has expired and during her life time, she

has executed Power of Attorney in favour of her son viz.,

P.Mallesh @ P.Malla Reddy and both the parties have expressed

that they would pursue their remedies before the trial Court in final

decree proceedings.

In view of the same, both the Appeals are closed. It is

needless to state that both the parties are at liberty to pursue their

remedies before the trial Court in final decree proceedings. No

costs.

Miscellaneous petitions, if any, pending shall stand closed.

__________________________________ JUSTICEABHINAND KUMAR SHAVILI

_____________________________ JUSTICE TIRUMALA DEVI EADA Date: 10.03.2025 rkk