Maddiboina Sambaiah vs Pittu Suresh Babu
2022 Latest Caselaw 9191 AP

               HON'BLE DR. JUSTICE V.R.K. KRUPA SAGAR


                              A.S.No.1760 of 2018

JUDGMENT:

The appellant and the respondent are present physically.

Learned counsel on both sides are in attendance.

Trial court decreed suit for specific performance. Defendant is the

appellant.

Both sides submitted that matter was settled out of court and

defendant/appellant executed the registered sale deed, in favour of

respondent/plaintiff on 08.03.2021. It is in the context of such deed both sides

arrived at terms of compromise and filed them before this Court and requested

this Court to dispose of this appeal in terms of the compromise.

The terms of compromise are read over and explained to both sides and

they admitted that they are true and correct and voluntary.

In these circumstances the appeal is disposed of in terms of memorandum

of compromise. The order shall incorporate the terms of compromise.

Accordingly, the appeal is disposed of. No costs.

As a sequel, miscellaneous applications pending, if any, shall stand closed.

Dr.V.R.K.KRUPA SAGAR, J

Date: 29-11-2022 MH

Note: cc by two days

B/O.

HON'BLE DR. JUSTICE V.R.K. KRUPA SAGAR

A.S.No.1760 of 2018

Dated:29-11-2022

MH