Gunturu Sambrajyamma vs Vanga Padmavathi Devi
2023 Latest Caselaw 1789 AP

         HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                             IA.No.2 of 2023
                                 IN/AND
                           A.S. No.615 of 2009
JUDGMENT :

I.A. No.2 of 2023 is filed under Rule 3 of Order XXIII of the Code

of Civil Procedure, 1908 accompanying the terms of compromise and

requested this Court to record the same.

Appellant, Respondent Nos.1, 2, 4 and 5 are present.

Terms of compromise is read over to them they are admitted

that they are true and correct. Respondents 1 and 2 informed this

Court that they have received amounts by way of Demand Drafts and

requested this Court to record the terms of compromise.

On being satisfied that the parties to the appeal are

compromised and the matter is settled as contended in the terms of

compromise, the petition is ordered.

Accordingly, the appeal is disposed of in terms of the compromise. The

terms of compromise shall form part of this judgment. There shall be

no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall stand

closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 31.03.2023 KGM HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.615 of 2009 Date: 31.03.2023

KGM