Bethapudi Sundarachary vs Induri Parvathamma
2022 Latest Caselaw 1296 AP

           HONOURABLE SMT. JUSTICE V. SUJATHA

               Second Appeal No.1110 of 2009

JUDGMENT:

The present second appeal is filed assailing the

judgment and decree dated 30.07.2009 in A.S.No.17 of 2005

passed by the Principal Senior Civil Judge, Narasaraopet,

confirming the judgment and decree dated 17.01.2005 in

O.S.No.366 of 2001 passed by the Principal Junior Civil

Judge, Narasaraopet, decreeing the suit with costs and

granting a mandatory injunction to remove the unauthorised

construction made by the defendants.

Today, when the matter came up for hearing, learned

counsel for the appellant represented that he filed a letter into

Registry dated 22.02.2022, stating that the legal

representatives of the deceased appellant have compromised

the matter before the court below and requested to withdraw

the second appeal.

Considering the letter dated 22.02.2022 and recording

the submission of the learned counsel for the appellant, the

second appeal is dismissed as withdrawn. There shall be no

order as to costs.

As a sequel thereto, miscellaneous petitions, if any,

shall stand closed.

________________ V. SUJATHA, J

Date: 14.03.2022 Note: Issue C.C. one week. B.O./ksn