Mohd. Khaja vs Gulzar Kethani
2025 Latest Caselaw 3113 Tel

Telangana High Court

Mohd. Khaja vs Gulzar Kethani on 13 March, 2025

     HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                SECOND APPEAL No.84 of 2025

JUDGMENT:

This Second Appeal is filed challenging the judgment and

decree dated 18.02.2025 passed in A.S.No.22 of 2024 by the V

Additional District Judge at Bodhan, Nizamabad District,

whereby and where appeal was dismissed and the judgment

and decree dated 12.09.2024 in O.S.No.340 of 2023 on the file

of the Senior Civil Judge at Bodhan was confirmed.

2. When the matter is taken up for hearing, the learned

counsel for the appellant submits that pursuant to the orders

passed by this Court on 03.03.2025 in I.A.No.1 of 2025 in

S.A.No.84 of 2025, the appellant filed an undertaking by way of

an affidavit before the trial Court as well as this Court on

10.03.2025 that appellant will pay rents regularly to the

respondents and also undertake to vacate the suit schedule

premises on or before 31.07.2025.

3. In view of the undertaking-cum-affidavit filed by the

appellant before this Court as well as trial Court dated

10.03.2025, the second appeal is dismissed. However, the

LNA, J

appellant shall comply with undertaking filed before the trial

Court as well as this Court without any defult.

4. Accordingly, the Second Appeal is dismissed. There shall

be no order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

_________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 13.03.2025 gv

LNA, J

HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

Date:13.03.2025 gv