D.Apparaodied And 9 Others vs Karri Papayyamma And 11 Ohters
2021 Latest Caselaw 2243 AP

             HON'BLE SRI JUSTICE M.VENKATA RAMANA

                   SECOND APPEAL No.589 of 2000

JUDGMENT:

Sri E.V.V.S.Ravi Kumar, learned counsel for the appellants,

represents that the parties have taken away the file from their office

stating that they and the respondents have compromised this matter in

Lok Adalat at District Court, Kakinada.

2. On verification, the record discloses that this Court by an order

dated 21.09.2013 referred this Second Appeal to Lok Adalat, Kakinada,

East Godavari District, for settlement. As per the letter of the Chairman of

Mandal Services Committee, Kakinada, dated 24.04.2014, the entire file

was returned stating that compromise could not be recorded, pointing out

certain issues. Nonetheless, it is manifest that the parties have entered

into a compromise in this matter and for this reason, as pointed out by Sri

E.V.V.S.Ravi Kumar, they are neither approaching him, who is their

learned counsel in this appeal, nor any one represented the respondents

now.

3. In the circumstances, accepting the statement of Sri

E.V.V.S.Ravi Kumar, learned counsel for the appellants, this Second

Appeal is dismissed finding that no purpose would be served to continue it

on board. No costs.

As a sequel, pending miscellaneous petitions, if any, stand closed.

Interim orders, if any, stand vacated.

________________________ JUSTICE M.VENKATA RAMANA Dt: 01.07.2021 RR MVR,J S.A.No.589 of 2000

HON'BLE SRI JUSTICE M.VENKATA RAMANA

SECOND APPEAL No.589 of 2000

Dt: 01.07.2021

RR