Smt Nanjamma vs Kapinappa
2023 Latest Caselaw 5595 AP

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
                   MAIN CASE No. Appeal Suit No.25 of 2021
                             PROCEEDING SHEET
Sl.                                                                           OFFICE
                                            ORDER

No      DATE                                                                   NOTE
09.   20.11.2023     BVLNC, J
                                      I.A.No.1 of 2023

Smt.V.Himabindu, learned counsel for the petitioners (appellants) present and Sri P.Narahari Babu, learned counsel for respondent Nos.1 to 4 (respondents) present.

Both plaintiffs/appellants and defendant Nos.1 to 4/respondent Nos.1 to 4 present. Identity of parties as per the proof of identity i.e., copies of Aadhar cards in the application being admitted by both counsel as true and correct and parties were also on questioning they admitted the above identity. Therefore, there is no dispute with regard to the identity of the parties present before the Court.

Both parties are explained with regard to the contents of the compromise petition in the language known to them. Both parties admitted the same as true and correct, and it is further admitted that there is no coercion, fraud or mis- representation in the compromise agreement, and

(Contd...) Sl. OFFICE ORDER No DATE NOTE //2//

they are voluntarily subscribed their signatures to the compromise agreement knowing fully well about the contents of the compromise agreement.

Both counsel would submit that the terms of compromise are as per law and not opposed to any public policy.

Considering the above circumstances, compromise is recorded as per terms of the compromise petition.

In that view of the matter, petition is ordered accordingly.

__________ BVLNC, J

A.S.No.25 of 2021

Since the compromise petition in I.A.No.01 of 2023 is ordered, A.S.No.25 of 2021 is disposed of. No costs.

(vide separate judgment)

__________ BVLNC, J

Pmk