Judgment vs Unknown
2023 Latest Caselaw 3925 AP

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       THE HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

                 APPEAL SUIT No.225 of 2023

JUDGMENT:

Heard both sides.

2. Challenging the Judgment of the Court below

dated 04.04.2023, granting specific performance of agreement

of sale deed, the unsuccessful defendants filed the present

Appeal. Now, they have come up with two applications, one is

to permit the defendant No.2/appellant No.2 to represent the

appellant No.1, who is no other than his mother and another

is with regard to the terms of compromise. I.A.No.3 of 2023 is

allowed.

3. Today, appellant No.2 and the respondent/plaintiff

represented by the GPA holder are present. They stick on to

the terms and conditions mentioned in the terms of

compromise. Having heard both sides, this Court is of the

view that the compromise sought to be entered is lawful.

Considering the same, the Appeal is disposed of in terms of

compromise.

As a sequel, miscellaneous applications pending, if any,

shall stand closed.

_________________________________ JUSTICE A.V.RAVINDRA BABU

Date: 28.08.2023.

MH

THE HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

APPEAL SUIT No.225 of 2023

Date: 28.08.2023.

MH