Judgment vs Unknown
2023 Latest Caselaw 3326 AP

              THE HON'BLE SRI JUSTICE V.SRINIVAS

                      I.A.NO.2 OF 2023
                           IN/AND
                  APPEAL SUIT No.341 of 2006

JUDGMENT:

Both the parties i.e., appellant Nos.2 and 3 and

respondent are present and they are identified by their

respective counsel. Photostate copy of Aadhar Cards of both

the parties also placed on record.

2. I.A.No.2 of 2023 is filed under Order 23 Rule 3

r/w.Section 151 of CPC to record compromise between the

parties.

3. The respondent by name S.Gopala Rao admits that he

received Rs.65,00,000/- (Rupees Sixty Five Lakh only) by way

of Demand Drafts as per the Memorandum of Understanding

and he also submits that he has no further claim against

appellants.

4. The terms and conditions are read over to the parties

and they admitted the same are true and correct and also

submits that they have no objection to record the

compromise as per terms and conditions mentioned in the

memorandum of understanding.

5. Pursuant to the above, I.A.No.2 of 2023 is ordered by

recording compromise between the parties as per the

memorandum of understanding. The terms of the

compromise shall be part and parcel of the decree and

judgment in A.S.No.341 of 2006.

6. Since the respondent received entire agreed amount

under the memorandum of understanding, this appeal suit is

decreed in-terms of compromise arrived at I.A.No.2 of 2023.

There shall be no order as to costs.

7. Interim orders granted earlier if any, stand vacated.

8. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTGICE V.SRINIVAS Date: 05.07.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

I.A.NO.2 OF 2023 IN/AND APPEAL SUIT No.341 of 2006

DATE: 05.07.2023

Krs