Siddala Seethamma, vs Nimmakayala Gangi Reddy,
2021 Latest Caselaw 4402 AP

     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                      I.A.No.2 OF 2021
                             AND
                     A.S.No.580 of 2017

JUDGMENT:

The appellant and the power of attorney holder for

the respondent Nos. 2 to 4 are present virtually before this

court. The appellant has been identified by Sri G. Rama

Chandra Reddy, learned counsel for the appellant. Sri

P.Sankaranarayana Reddy, GPA of the respondent Nos. 2 to 4

has been identified by Sri V. Srinivasulu Reddy, learned counsel

appearing for respondents Nos. 2 to 4. (Respondent Nos. 2 to 4

has come on record as the Lrs of the deceased respondent No.1).

2. This appeal was filed against the Judgment and

Decree of the II Additional District Judge, Mandanapalle,

Chittoor District on 10.04.2017 in O.S.No.8 of 2014. The said

suit has been filed by the deceased respondent No.1 for specific

performance of agreement of sale dated 24.08.2012. Aggrieved

by the said Judgment and Decree the appellant has filed the

present appeal. During the pendency of the appeal, it is stated

that the parties on both sides had agreed for compromise under

which the appellant has to pay a sum of Rs.15,33,000/-

towards full and final settlement of all claims of respondent Nos.

2 to 4 against the appeal schedule property.

3. Upon being asked Sri P.Sankaranaryana Reddy, the

power of attorney holder of respondent Nos.2 to 4 admitted the

receipt of the entire sum of Rs.15,33,000/- and states that the

respondents have foregone their claims over the appeal schedule

property and that there would be no further claim over the

property by the respondents.

4. The appellant, viz., Sri S. Seethamma, has admitted

the compromise and the memorandum of terms of compromise.

5. In the circumstances, both I.A.No.2 of 2021 and the

appeal are allowed in terms of the said memorandum of

compromise filed before this Court along with the application

filed for disposal of the appeal.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

29.10.2021 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

I.A.No.2 of 2021 And A.S.No.580 of 2017

29.10.2021

BSM