Pulavarthi Jagadish vs Pulavarthi Brahmaiah
2022 Latest Caselaw 868 AP

         THE HONOURABLE SRI JUSTICE D.RAMESH

APPEAL SUIT No.77 of 2011

JUDGMENT:-

The appellant/plaintiff is son and he filed suit before the

court below against his father and State Bank of India, for his

share in the plaint schedule properties. Initially the suit is

decreed against the plaintiff and other defendants, but suit is

dismissed against the Bank, however, the defendant-Bank was

put at liberty to recover its debts from all the joint family

properties of the plaintiff and defendants 1 to 3. Aggrieved by

the same, present appeal is filed.

Learned counsel for the appellant, on instructions,

submitted that the issue has been settled between the parties,

hence, sought permission for withdrawal of the appeal.

Pending appeal, there was no suspension orders are

granted by this Court.

Accordingly, the Appeal Suit is dismissed as withdrawn.

There shall be no order as to costs.

As a sequel thereto, miscellaneous petitions, if any,

pending shall stand closed.

________________________ JUSTICE D.RAMESH

Date:16.02.2020 Pnr