Vundavalli Bapiraju vs Marni Narayya Chowdary
2023 Latest Caselaw 3029 AP

          HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                        A.S.No.1036 of 2012

JUDGMENT:

Both parties and their learned counsels have appeared before

this Court.

Both parties have filed the terms of the compromise vide I.A.No.4

of 2023 and the same are read over to the parties. Both parties have

admitted the terms of compromise are true and correct. Cheque is

handed over to the appellant.

Terms of compromise are recorded.

In view of the terms of compromise, the appellant is permitted to

withdraw the appeal.

In the result, the appeal is dismissed as withdrawn. In the

circumstances of the case, there will be no order as to costs.

Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 10.05.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.1036 of 2012

Date 10.05.2023

SAK