Andhra Pradesh High Court - Amravati
Kaza Sri Rama Chandra Murthy K. Ram ... vs Kaza Srilakshmi 3 Others on 9 March, 2021
Bench: M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
TUESDAY, THE NINTH DAY OF MARCH,
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA
FIRST APPEAL NO: 11 OF 2007
Between: Ny Ss
1. Kaza Sri Rama Chandra Murthy @ K. Ram Babu S/o Late Dr. Sri Kaza Kri
Murthy (Died per LRs) Appellants 2 to 4 ~
2. Smt. Kaza Lakshmi Subhadra, W/o late Sri Kaza Sri Rama Chandra Murthy,
aged 65 years, Home Maker, R/o at Main Bazar Road, Gudivada, Krishna
District
3. Kaza Sashidhar, S/o Sri K. Sri Rama Chandra Murthy, aged about 46 years,
Medical Doctor, R/o at 201, B. Girija's Eswar Residency, Dharam Karan Road,
Ameerpet, Hyderabad
4. Kaza Ramana Kumar, S/o Late Sri Rama Chandra Murthy, aged about 40 years,
Software Engineer, R/o at Block 18, Flat 208, Rain Tee Park, KPHB Colony,
Hyderabad
(Appellants 2 to 4 are brought on record of LRs of the deceased 1° Appellant
as per Court Order dated 30-1-2018 made in ASMP.No. 2481 of 2016).
... Appellants
AND
1. Kaza Srilakshmi, w/o Late Sri Atmarama Sridhara Murthy, aged 53 years, R/o
Hyderabad
Kaza Vijay, S/o Late Sri Atmaram Sridhara Murthy, aged 33 years, Engineer,
Speck Systems Ltd, R/o Hyderabad
Kaza Rajesh, S/o Late Sri Atmaram Sridharama Murthy, aged 31 years, Sales
Officer, NOCIL R/o Hyderabad
Smt Tadepalli Sakuntala (DIED),
- YY N
Respondents
Appeal Under Section 96 of CPC, against the decree and judgment in OS
NO.125/1996 on the file of the Senior Civil Judge, Gudivada dated 26/10/2006.
IA NO: 1 OF 2021 ;Petition under Order 23 Rule 3 of CPC 1908, praying that in the
circumstances stated in the affidavit filed herein, the High Court may be pleased to
RECORD the COMPROMISE and decree the suit in terms of the Memorandum of
Compromise, Pending disposal of AS 11 of 2007, on the file of the High Court.
The Appeal coming on for hearing, upon perusing the Petition and the affidavit
filed herein and upon hearing the arguments of Sri K.Sri Rama Chandra Murthy,
Advocate for Sri T.S. Anand for the Appellants, and Sri M.R.K. Chakravarthi, Advocate
for respondents online, the Court made the following
ORDER:
Sri K. Sri Rama Chandra Murthy, learned counsel for the petitioners/appellants :
represents that this matter is compromised and I.A. No. 1 of 2021 is pending to record
compromise.
For appearance of the parties in this matter, list on 22-03-2021.
Registry is directed to give access to the parties to this appeal to attend this Court
for recording compromise.
Sri M.R.K. Chakravarthi, learned counsel for the respondents appeared on online,
Sd/-M. TAN REGIST Jeddy
ASSISTA pom TRAR
IITRUE COPYI// SECTION CER
For.
To,
CON Oo a
Smt. Kaza Lakshmi Subhadra, W/o late Sri Kaza Sri Rama Chandra Murthy,
aged 65 years, Home Maker, Ro at Main Bazar Road, Gudivada, Krishna District
Kaza Sashidhar, S/o Sri K. Sri Rama Chandra Murthy, aged about 46 years,
Medical Doctor, R/o at 201, B. Girijja's Eswar Residency, Dharam Karan Road,
Ameerpet, Hyderabad
Kaza Ramana Kumar, S/o Late Sri Rama Chandra Murthy, aged about 40 years,
Software Engineer, R/o at Block 18, Flat 208, Rain Tee Park, KPHB Colony,
Hyderabad
Kaza Srilakshmi, w/o Late Sri Atmarama Sridhara Murthy, R/o at 3-14-82 & 83,
Shakthi Sai Nagar, Mallapur, Hyderabad-500076
Kaza Vijay, S/o Late Sri Atmaram Sridhara Murthy, R/o at 3-14-82 & 83, Shakthi
Sai Nagar, Mallapur, Hyderabad-500076
Kaza Rajesh, S/o Late Sri Atmaram Sridharama Murthy, R/o at 3-14-82 & 83,
Shakthi Sai Nagar, Mallapur, Hyderabad-500076
One CC to Sri T.S. Anand, Advocate (OPUC)
One CC to Sri K.Sri Rama Chanra Murthy, Advocate (OPUC)
One CC to Sri M.R.K. Chakravarthi, Advocate (OPUC)
10.One spare copy
Skm
HIGH COURT
MVR,J
DATED:09/03/2021
ORDER
AS.No.11 of 2007
DIRECTION
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