Kishore Kumar Bajaj vs Grandhi Ravi Kumar
2022 Latest Caselaw 1023 AP

          THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

                      SECOND APPEAL No.459 of 2019

JUDGMENT:

When the matter came up for hearing, learned counsel for

both the parties represented that the dispute between the parties

was settled in Lok Adalat Bench at Bobbili vide Lok Adalat Case

No.116 of 2021 dated 11.12.2021. As per the terms of the

compromise, the appellants herein agreed to vacate the premises

on 30.06.2022 and handover vacant possession to the Decree

Holder.

In view of the above compromise, nothing survives in the

second appeal for adjudication.

Accordingly, this second appeal is dismissed as settled out of

Court. No costs.

Lok Adalat Award passed by the Lok Adalat Bench at Bobbili

vide Lok Adalat Case No.116 of 2021 dated 11.12.2021 is made

part of the record.

As a sequel, all the pending miscellaneous applications shall

stand closed.

_________________________ SUBBA REDDY SATTI, J

24th February, 2022

PVD

THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

SECOND APPEAL No.459 of 2019

24th February, 2022

PVD