Dr. K. Sujatha vs S. Vimala
2023 Latest Caselaw 3073 AP

             THE HON'BLE SRI JUSTICE V.SRINIVAS

                     I.A.NO.4 OF 2023
                          IN/AND
                 APPEAL SUIT No.34 of 2006

JUDGMENT:

Appellants filed memo, vide U.S.R.No.48067 of 2023,

stating that they have settled the matter at the intervention of

elders and got registered the Partition Deed, vide Doc.No.12015

of 2022, dated 04.11.2022, and copy of the same is placed on

record. Further sought to dismiss the appeal as settled out of

Court.

2. In view of the above, the appeal is liable to be dismissed.

3. The learned counsel for the appellants further submits

that he filed I.A.No.4 of 2023 seeking return of documents,

which are filed in trial Court. In view of the disposal of the

appeal, the learned counsel is directed to obtain those

documents from the trial Court, by filing appropriate

application, as per law.

4. Thereby, I.A.No.4 of 2013 is dismissed.

5. Registry is directed to prepare the decree within fifteen

(15) days from the date of this judgment and thereafter return

the material papers to the trial Court immediately.

6. With the above observations, the appeal is also dismissed

as withdrawn. 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: 11.05.2023 krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

I.A.NO.4 OF 2023 IN/AND APPEAL SUIT No.34 of 2006

DATE: 11.05.2023

Krs