MUNIYAMMA AND ORS. Vs. ANITHA VAZ

JUDGEMENT

(1.) Nobody appears for the appellants when the case was taken.

(2.) However, learned counsel appearing for the respondent stated that the sale deed has been executed and registered before the Trial Court pursuant to impugned judgment in respondent's favour in relation to suit property and, therefore, the appeal has been rendered as infructuous.

(3.) Even otherwise, we find that this Court, vide order dated 21.08.2008 had issued Show Cause Notice to the respondent confining it to examine the question as to why the order granting leave by the High Court be not revoked.