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Gunda Narasimhulu 2 Others vs Gunda Musalayya Died Another
2021 Latest Caselaw 2375 AP

Citation : 2021 Latest Caselaw 2375 AP
Judgement Date : 13 July, 2021

Andhra Pradesh High Court - Amravati
Gunda Narasimhulu 2 Others vs Gunda Musalayya Died Another on 13 July, 2021
                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI

MAIN CASE NO.: S.A.No.691 of 2015
                                     PROCEEDING SHEET
Sl.      Date                                      ORDER                             OFFICE
No.                                                                                   NOTE
10    13.07.2021    MVR,J                                                             Tr. to I-O
                                                                                        folder
                                            I.A.No.1 of 2021                            before
                                                                                     correction
                            The parties to this compromise petition namely             s if any.
                                                                                     Pl.verify.

                    the appellants and the respondents appeared online

through the office of Sri Krishnajee Mangalampalli,

learned counsel from Srikakulam bar, as directed by the

order of this Court dated 05.07.2021. So also

Smt.T.Radha Rani, learned counsel for the appellants

and Sri Aravala Rama Rao, learned counsel for the

respondents appeared online.

Both the parties represented that they have

entered into compromise in this matter and agreed to

the terms of the compromise entered into at the

instance of the elders as per the compromise deed

dated 15.01.2019 enclosed to this petition.

In the above circumstances, I.A.No.1 of 2021 is

allowed recording the compromise entered into in

between these parties insofar as it relates to the subject

matter and the parties to this dispute are concerned.

Accordingly, I.A.No.1 of 2021 is allowed.

______ MVR,J

S.A.No.691 of 2015 Since I.A.No.1 of 2021 is allowed recording the compromise entered into in between the parties, this second appeal is dismissed.

(vide separate judgment)

_____ MVR,J Pab

 
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