THE HON'BLE SMT. JUSTICE M. G. PRIYADARSINI
A.S. No.9 of 2005 & TRAS No. 354 of 2007
AND
I.A. NO. 1 OF 2023 IN A.S. NO. 9 OF 2005
COMMON JUDGMENT:
When these matters are taken up for hearing, both
the learned counsel appearing for the parties have
submitted that in view of Exchange Deed vide document
No. 9 of 2018, dated 30.12.2017 entered between the
parties, no further adjudication is required and prayed to
dispose of both the matters in terms of the said Exchange
Deed.
The learned counsel for the appellant has also filed
I.A. No. 1 of 2023 in A.S. No. 9 of 2005 for receiving the
registered Deed of Exchange vide document No. 9 of 2018,
dated 30.12.2017. The said I.A. is not opposed by the
respondents. Therefore, the I.A. stands ordered and the
Deed of Exchange, dated 30.12.2017 shall form part of the record.
In the circumstances, A.S. No. 9 of 2005 and TRAS No. 354 of 2007 shall stand disposed of in terms of the Exchange Deed entered between the parties, dated 2 30.12.2017. However, in view of the grievance of the respondents in respect of road margins of the subject property, they are at liberty to avail appropriate remedies in the suit in O.S. No. 16 of 2021 pending on the file of the Senior Civil Judge at Zahirabad. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand dismissed.
____________________________ JUSTICE M.G. PRIYADARSINI 02.02.2023 Tsr/gms 3 THE HON'BLE SMT. JUSTICE M. G. PRIYADARSINI A.S. No.9 of 2005 & TRAS No. 354 of 2007 AND I.A. NO. 1 OF 2023 IN A.S. NO. 9 OF 2005 DATE: 02.02.2023