Kalaga Subhadramma And 2 Others vs Kalagaa Surya Rao
2022 Latest Caselaw 9486 AP

             HON'BLE DR. JUSTICE V.R.K. KRUPA SAGAR


                                A.S.No.112 of 2018

JUDGMENT:

O.S.No.205 of 2011 is a suit filed for partition by three plaintiffs which

include the mother and her two sons. After due trial, by judgment dated

10.10.2017, learned Principal Senior Civil Judge, Srikakulam dismisses the suit.

Aggrieved by it, the plaintiffs filed the present First Appeal.

Today the matter is listed under the caption "for withdrawal". There is no

representation . However, the letter signed out addressed by 1st appellant for

herself and also on behalf of her two sons is on record along with letter dated

05.12.2022 of the learned counsel for appellant addressed to the registry, is on

record. These papers would show that the dispute was settled out of court by way

of compromise and therefore the appellants requested this Court to permit them

to withdraw the First Appeal.

Permission is accorded.

In the result the Appeal Suit is dismissed as withdrawn. No costs.

As a sequel, miscellaneous applications pending, if any, shall stand

closed.

Dr.V.R.K.KRUPA SAGAR, J

Date: 08-12-2022 MH

HON'BLE DR. JUSTICE V.R.K. KRUPA SAGAR

A.S.No.112 of 2018

Dated:08-12-2022

MH