Smt. Paritala Anantha Lakshmi, ... vs Paritala Lalitha 4 Ors, Prakasam ...
2023 Latest Caselaw 972 AP

 THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

      CIVIL MISCELLANEOUS APPEAL No.776 OF 2008

JUDGMENT:

1. Both parties appeared before this Court. Both

counsel identified the parties. The parties agreed for the terms of

compromise which is filed along with the petition in I.A.No.1 of

2022. The terms and conditions is extracted below:-

" The parties hereby agreed that as on the date of disbursement of balance death service benefits as well as outstanding family pension dues of late Paritala Nageshwara Rao, the appellant herein viz., Smt Paritala Anantha Lakshmi and 1st respondent herein Smt P.Lalitha each shall be entitled to receive ½ of the balance death service benefits dues as well as ½ of the outstanding family pension dues of late Sri Paritala Nageshwar Rao and the other respondents agreed for and shall have no objection for the same. The 1st respondent herein i.e. Smt P.Lalitha shall solely be entitled for the future family pension and the appellant herein has no objection and no claim for the same".

2. In the light of the above mentioned terms as both

parties agreed for the settlement, Appeal is liable to be disposed

of.

3. Accordingly, the Civil Miscellaneous Appeal is

disposed of. There shall be no order as to costs.

As a sequel, interlocutory applications pending, if any, in

this Civil Miscellaneous Appeal shall stand closed.

__________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 20.02.2023.

PNS