Pabisetti Pitchaiah Died vs Pabbisetti China Pitchaiah
2021 Latest Caselaw 1246 AP

      HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

               SECOND APPEAL No.766 of 2007


JUDGMENT:

The 2nd appeal arises against the Judgment and decree in

A.S.No.122 of 1996 on the file of the II Additional District and

Sessions Judge, Ongole dated 22.10.2003 partly allowing the

Judgment and decree in O.S.No.78 of 1985 on the file of the

Additional Subordinate Judge, Ongole dated 07.03.1996.

It is represented by both the counsels that during the

pendency of the Second Appeal, the parties have entered into

compromise out side the Court on 02.11.2020.

Accordingly, the Second Appeal is dismissed with an

observation that the parties shall adhere to the compromise

strictly as arrived at. There shall be no order as to costs.

Consequently miscellaneous applications pending, if any,

shall also stand closed.

________________________ B. KRISHNA MOHAN, J

Date: 01.03.2021 TM HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

Second Appeal No.766 of 2007

Dated: 01.03.2021

TM