Kilaru Janardhana Rao vs Kilaru Sindusha
2021 Latest Caselaw 5262 AP

       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

      I.A.No.1 of 2021 in/and A.S.No.487 of 2014



JUDGMENT:

Appellant Nos.2 and 3 are present before this Court

and they have been identified by Sri D.Vamsi Krishna, learned

counsel appearing on behalf of Sri N.Ashwani Kumar, learned

counsel for the appellants. The respondent is also present in

the Court and she is identified by Sri Marri Venkata Ramana,

learned counsel appearing for the respondent.

2. The respondent herein had filed O.S.No.860 of 2012

before the Principal Senior Civil Judge's Court, Vijayawada

seeking cancellation of deeds revoking certain gift deeds, which

had been executed earlier. This suit was allowed, by way of a

Judgment and Decree dated 23.06.2014. Aggrieved by the

same, appellant Nos.1 and 2 had filed the present appeal. The

appellant No.1 had passed away in the course of pendency of

the appeal and appellant No.3 has now been brought on record,

as the legal representative of the 1st appellant.

3. During the pendency of the appeal, it is stated that

the appellants and the respondent have arrived at a compromise

and the terms of settlement are reduced into writing in the form

of memorandum of understanding and the same is filed along

with I.A.No.1 of 2021 with a request to record the compromise

and dispose of the appeal suit in terms of the said memorandum

of understanding. As the memorandum of understanding dated

13.10.2021, was executed between the 2nd appellant and the

respondent, the 3rd appellant has been shown the said

memorandum of understanding and agrees to abide by the said

memorandum of understanding.

4. All the parties before the Court pray that the present

appeal be disposed in terms of memorandum of understanding

dated 13.10.2021.

5. Accordingly, I.A.No.1 of 2021 is allowed and the

appeal suit is disposed of in terms of memorandum of

understanding dated 13.10.2021. The memorandum of

understanding shall form part of the decree.

As a sequel, pending miscellaneous petitions, if any,

shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

15.12.2021 SDP

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

I.A.No.1 of 2021 in/and A.S.No.487 of 2014

15-12-2021

SDP