Andhra Pradesh High Court - Amravati
B Lakshmi Reddy vs B Venkateswara Reddy on 12 May, 2023
THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR
I.A.No.1 of 2023
in/and
SECOND APPEAL NO.9 of 2020
JUDGMENT:
The two appellants and sole respondent and the learned
counsel representing on both sides are physically present in the
Court.
2. The present application I.A.No.1 of 2023 is filed seeking
permission to enter into compromise and record the terms of
compromise and dispose of the appeal in terms of the compromise
arrived at among the parties.
3. Terms of compromise that are arrived at between the parties
is filed and they are extracted hereunder:-
1. That the Respondent/plaintiff acknowledges the right
of appellants in the suit schedule property i.e., land
covered under registered Sale Deed bearing Document
No.788/1996 dated 10-07-1996 felt to the share of first
appellant, which is marked as exhibit A1 in O.S.No.465
of 2011 on the file of the Principal Junior Civil Judge,
Kurnool.
2. The Respondent/Plaintiff also acknowledges the Gift
Deed bearing document No.1928/2010 dated 31-05-
2010 of SRO, Gudur marked as exhibit A2 in
S.A..No.9 of 2020
O.S.No.465 of 2011 on the file of the Principal Junior
Civil Judge, Kurnool and declares that he has no right
and shall not have right over the Gift Schedule
Property gifted to the 2nd appellant by the 1st appellant.
3. That the 2nd appellant has agreed to convey the suit
schedule property to the respondent at the rate of
Rs.70,000/- per cent after excluding the extend of land
required for the road on the eastern side providing
access to the adjacent owners and owners beyond the
land made and sold to the farmers by the 2nd
appellant's father.
4. That the Respondent/Plaintiff shall not have any right
or title over proposed road on the eastern side of suit
schedule property except to the extend agreed to
convey at the rate mentioned above.
5. That the road on eastern side will be open to the
adjacent owners after execution of sale deed by the 2nd
appellant in favour of respondent.
4. Both parties to the litigation have admitted that they have
voluntarily entered into compromise and they are fully conscious of
the terms that are incorporated and they admit that they signed the
terms of compromise.
5. Having been satisfied, permission to enter into compromise
is granted and the application is allowed accordingly.
6. In the result, S.A.No.9 of 2020 is disposed of in accordance
with the terms of joint memo of compromise. There shall be no
order as to costs.
S.A..No.9 of 2020
As a sequel, miscellaneous petitions, if any pending, shall
stand closed.
___________________________________
JUSTICE Dr.V.R.K.KRUPA SAGAR
Dt.12.05.2023.
DVS
S.A..No.9 of 2020
THE HON'BLE JUSTICE Dr.V.R.K.KRUPA SAGAR
I.A.No.1 of 2023
in/and
SECOND APPEAL NO.9 of 2020
Date.12.05.2023
DVS
