Somavarapu Lakshmi Sumathi vs Kapuluru Vijay Mohan Reddy
2023 Latest Caselaw 2989 AP

     THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                          &
          THE HON'BLE SRI JUSTICE V.SRINIVAS

               I.A.NO.1 OF 2022 IN/AND
     CIVIL MISCELLANEOUS APPEAL NO.533 of 2015

JUDGMENT: (per Sri Justice D.V.S.S.Somayajulu)


      Smt.S.Lakshmi Sumathi, appellant is present in

person. Respondent is represented by his counsel Sri

B.V.Krishna Rao. Both of them agreed that the compromise

was recorded willingly and voluntarily and that the terms

have been fully understood by the respective parties.

2. Sri O.Uday Kumar, learned counsel, appearing for

the appellant, is also present. The daughter of the

appellant by name M/s.K.Kaumudi is also present. Sri

O.Uday Kumar, learned counsel, identified the appellant.

3. Hence, I.A.No.1 of 2022 is recorded. The terms of the

compromise shall be part and parcel of the decree and

judgment in C.M.A.No.533 of 2015.

4. According the Civil Miscellaneous Appeal is disposed

of in terms of compromise. There shall be no order as to

costs.

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

6. As a sequel, Miscellaneous Applications, if any,

pending shall also stand dismissed.

________________________________ JUSTICE D.V.S.S.SOMAYAJULU

________________________ JUSTICE V.SRINIVAS

Date: 09.05.2023 Note:

C.C. by one week.

B/o.

Krs THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU & THE HON'BLE SRI JUSTICE V. SRINIVAS

I.A.NO.1 OF 2022 IN/AND CIVIL MISCELLANEOUS APPEAL NO.533 of 2015

Dated: 09.05.2023

Krs