Motamarri Sambasiva Rao vs Motamarri Rama Rao
2021 Latest Caselaw 5256 AP

      THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

                 APPEAL SUIT No.648 of 2015

JUDGMENT:-

            The deceased 1st respondent had executed certain

deeds of settlement in favour of the appellants herein.

Thereafter, he filed O.S.No.82 of 2009 in the Court of the VI

Additional District Judge (FTC) Narasapur, for cancellation of

the said registered Settlement/Partition deeds. This suit was

allowed by a decree and Judgment dated 08.04.2015. Aggrieved

by the said decree and Judgment, the appellants preferred the

present appeal before this Court.

2. While the appeal was pending, the 1st respondent

has passed away and the 2nd respondent has been brought on

record as his Legal Representative. During the pendency of the

appeal, the appellants and the 2nd respondent have arrived at an

understanding and compromised the matter. The terms of the

said compromise have been reduced into writing and have been

signed by both the appellants as well as the 2nd respondent.

3. Under this deed of compromise, the parties to the

appeal have agreed that the appellants shall pay a sum of

Rs.3,50,000/- to the 2nd respondent and, upon such payment,

would be entitled to retain the suit schedule property.

4. The appellants are personally present before the

Court and are identified by Sri K.Chidambaram, learned counsel

for the appellants. The 2nd respondent is personally present in

RRR,J A.S.No.648 of 2015

Court and is identified by Sri P.Pavan Kumar, learned counsel

for the 2nd respondent.

5. The final payment of Rs.35,000/- has been handed

over to the 2nd respondent by the appellants in Court and the

same is acknowledged by the 2nd respondent.

6. All the parties to the compromise agree and admit

that the said compromise has been drawn up after due

negotiation and has been accepted by all the parties without any

duress and out of their free will and volition.

7. In the circumstances, this appeal is disposed of in

terms of the memo of compromise dated 15.04.2020. There shall

be no order as to costs.

Miscellaneous petitions, pending if any, in this Appeal

Suit shall stand closed.

___________________________________ JUSTICE R.RAGHUNANDAN RAO Date : 15-12-2021 RJS

RRR,J A.S.No.648 of 2015

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

A.S.No.648 of 2015

Date : 15-12-2021

RJS