K.Lakshmi Narayana Reddy vs R.Chengaiah
2021 Latest Caselaw 2092 AP

            HON'BLE SRI JUSTICE M. VENKATA RAMANA

                        I.A.No.1 of 2021
                             in/and
                 SECOND APPEAL No.1261 OF 2011
JUDGMENT:

Heard Sri Ancha Pandu Ranga Rao, learned counsel for Sri

G.Vasantha Rayudu, learned counsel for the appellant and Sri

J.Ugranarasimha, learned counsel for the respondent. The appellant

and the respondent appeared on line in this matter from the offices

of their learned counsel. Their particulars are verified. Both of them

stated that they have entered into this compromise and that they are

agreeing to the terms of the compromise as stated in the joint memo.

2. In view of the compromise entered into in between these

parties, this second appeal is allowed insofar as it relates to the

terms of compromise. A decree shall be drawn accordingly. No

costs. All pending petitions stand closed. Interim orders if any stand

vacated.

____________________ M. VENKATA RAMANA, J Dt:22.06.2021 Rns HON'BLE SRI JUSTICE M. VENKATA RAMANA

I.A.No.1 of 2021 in/and SECOND APPEAL No.1261 OF 2011

Date:22.06.2021

Rns