Elaprolu Koteswara Rao, vs E V Krishna Rao Died
2022 Latest Caselaw 4397 AP

            HON'BLE SRI JUSTICE B.KRISHNA MOHAN

                          I.A.No.1 of 2022
                               In/And
                       S.A. No.1663 OF 2018

COMMON JUDGMENT :

     Heard the learned counsel for the appellant and the learned

counsel for the respondent No.6.

The appellant and the 6th respondent are present in the

Court, who are contesting parties, and both are brothers. They

filed a joint Memo in S.A.No.1663 of 2018 dated 24.06.2022.

Parties are also identified by the respective counsels in the Court

Hall today. Xerox copies of Aadhaar Cards of the parties are placed

in the Court bundle with their signatures.

In terms of the said compromise and the joint memo, the

Second Appeal is disposed of. No costs.

As a sequel, miscellaneous petitions, if any, pending in this

case shall stand closed.

_________________________ JUSTICE B. KRISHNA MOHAN Dt.21-07-2022

Note: C.C. in a week (B/o.) Yvk