This Second Appeal Is Filed By The vs Unknown
2022 Latest Caselaw 2329 AP

     THE HONOURABLE SRI JUSTICE K.SURESH REDDY

                        I.A.No.1 of 2022

                              In

             SECOND APPEAL NO.286 OF 2018
                        AND
             SECOND APPEAL NO.286 OF 2018


JUDGMENT:-

     This Second Appeal is filed by the appellant being

aggrieved by the judgment, dated 17-10-2017 passed in

A.S.No.1 of 2009 by the Senior Civil Judge, Punganur whereby

and where-under the judgment and decree, dated 10-07-2008

passed in O.S.No.450 of 1991 by the Principal Junior Civil

Judge, Punganur was set aside.


2.   When the matter is taken up for hearing, the learned

counsel for the appellant as well as the respondents conjointly

submitted that the parties have entered into the compromise

and settled the matter out of the Court amicably and that the

terms of compromise are reduced into writing in the form of

memorandum of compromise and to that I.A.No.1 of 2022 has

been filed seeking permission to record compromise and pass

a decree accordingly.

3. The appellant as well as the respondents are present

before this Court and had asserted the terms of compromise.

Further, they have been identified by their respective counsel.

4. In view of the settlement arrived at between the parties,

no purpose would be served in keeping the Second Appeal

pending.

5. Accordingly, I.A.No.1 of 2022 is allowed permitting the

parties to enter into compromise in terms of the compromise.

Since I.A.No.1 of 2022 is allowed permitting the appellant and

respondents to enter into compromise in term of compromise

( I.A.No.1 of 2022 ), this Second appeal is also allowed in

terms of the compromise. Registry shall issue certified copy of

this judgment along with certified copy of the joint

compromise ( I.A.No.1 of 2022) filed in this Second Appeal.

Miscellaneous petitions, if any pending, shall stand

closed.

_______________________ JUSTICE K.SURESH REDDY

4th MAY, 2022 TSNR