Sait Jutmal, vs Nooli Satyanarayana Murthy,
2022 Latest Caselaw 3766 AP

                 THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI

                             A.S.No.277 of 2012

JUDGMENT:

No representation for the appellant. Sri S.Siva Nagarjuna, learned

counsel representing Sri T.V.S.Prabhakar Rao, learned counsel for the

respondent/plaintiff stated that the matter was settled out of Court and the

same has been reported to this Court by filing a memo.

A perusal of the file shows that I.A.No.1 of 2019 was filed by the

appellant/defendant that to record full satisfaction memo dated 06.12.2018

and dismissed the appeal. If at all the decree has been settled out of Court,

the appropriate procedure is contemplated under Order 21, Rule 2 CPC and to

get it recorded by the execution Court. As such, the parties have to seek

remedy under appropriate provision of law, but not by filing this application.

Any how, since the parties are not interested in prosecuting the appeal

any more, the appeal is dismissed. There shall be no order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.Bhanumathi, J Dt.06.07.2022 PNV