Vellalu Raghunatha Reddy vs Palempalli Subbarami Reddy
2023 Latest Caselaw 5332 AP

      THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR


                APPEAL SUIT No.246 of 2013

JUDGMENT:

1. Learned counsel on both sides are in attendance.

O.S.No.36 of 2008 was a suit for specific performance. By a

judgment dated 21.11.2012, learned Judge, Family Court -

Cum - VI Additional District Judge, Kadapa decreed the suit for

refund of money.

2. Aggrieved by it, plaintiffs preferred A.S.No.246 of 2013.

Defendant preferred A.S.No.237 of 2013. Parties on both sides

in each of these appeals are present physically. In each of these

appeals, memo of terms of compromise duly signed by the

parties and their learned counsel are placed on record. On

interaction with the parties on both sides, they submitted that

the compromise has been arrived at voluntarily and they hold

full knowledge of the terms of compromise and accordingly they

signed and they prayed the court to dispose of the cases in

terms of the memo of compromise terms.

Dr. VRKS, J A.S.No.246 of 2013

Terms of Compromise: -

a) The Respondent in A.S.No. 246 of 2013 and Appellant in

A.S.No. 237 of 2013 Sri P. Subba Rami Reddy has agreed and

paid a sum of Rs.30,00,000/- (Rupees Thirty lakhs only) to the

Appellants in A.S.No. 246 of 2013 and Respondents in A.S.No.

237 of 2013 and they have received the amounts as detailed

below.

S.No. D.D.No: Date Value Rs. Name of the drawee

1) 308987 26-09-2023 10,00,000/- V. Raghunatha Reddy

2) 308989 27-09-2023 5,00,000/- V. Raghunatha Reddy

3) 308986 6-09-2023 10,00,000/- K.Vasantha

4) 308990 27-09-2-023 5,00,000/- K.Vasantha

Total Amount of Rs.30,00,000/-

b) Further, the Respondents in A.S.No. 237 of 2013 have no

objection to withdraw the amounts deposited by the Appellants

in A.S.No. 237 of 2013 into Court as per the directions of the

Hon'ble High Court of Andhra Pradesh on 23-04-2013 in

A.S.No. 237 of 2013. When the petition is filed in the concerned

Dr. VRKS, J A.S.No.246 of 2013

court to withdraw this amounts no objection will be raised and

consent will be given.

c) Further, there will not be any other claim by either party in

future with regards to the subject matter of the present two

Appeals i.e.A.S.No. 237 of 2013 and A.S.No. 246 of 2013.

In the result, this appeal is disposed of in terms of

compromise.

As a sequel, miscellaneous petitions, if any pending, shall

stand closed.

_____________________________ Dr. V.R.K.KRUPA SAGAR, J

Date: 06.11.2023

Dvs

Dr. VRKS, J A.S.No.246 of 2013

THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR

APPEAL SUIT No.246 of 2013

Date:06.11.2023

Dvs

Dr. VRKS, J A.S.No.246 of 2013