Garuda Lakshmi Bai vs Pinnamaraju Anantha Lakshmi ...
2023 Latest Caselaw 4389 AP

            THE HON'BLE SRI JUSTICE V.SRINIVAS

                   I.A.NO.4 OF 2023
                        IN/AND
               APPEAL SUIT No.224 of 2005

JUDGMENT:

Both the parties i.e., appellant as well respondent Nos.2

to 5 jointly filed the I.A.No.4 of 2023 under Order 23 Rule 3

r/w. Section 151 of C.P.C. to record the Memorandum of

Understanding, dated 26.08.2023, which is filed along with

this application, and to pass a decree in terms of compromise

as mentioned in the said Memorandum of Understanding.

2. The appellant by name Smt.Garuda Lakshmi Bai and

respondent No.2 by name Sri Pinnamaraju Surya Venkata

Subbaraju @ Sudheer Raju, who is permitted to represent the

other respondent Nos.2, 4 and 5 in this appeal, vide orders in

I.A.No.5 of 2023, pursuant to the General Power of Attorney

obtained from them, are physically present along with their

respective learned counsel. The contents of Memorandum of

Understanding, dated 26.08.2023 were read over to them and

they admitted the same as true and correct and also gave

consent to record the compromise as per the terms

mentioned in the Settlement Deed-cum-Memorandum of

Understanding.

3. Both the parties filed copies of Aadhaar card and they

were identified by their respective learned counsel.

4. Pursuant to the above, I.A.No.4 of 2023 is ordered by

recording compromise between the parties as per the terms of

Settlement Deed-cum-Memorandum of Understanding, dated

26.08.2023. The terms of the compromise shall be part and

parcel of the decree and judgment in A.S.No.224 of 2006.

5. Since the Memorandum of Understanding is accepted

by both the parties and in view of the above mentioned

circumstances, the appeal in A.S.No.224 of 2006 is allowed

by granting a decree in-terms of compromise arrived at

I.A.No.4 of 2023. There shall be no order as to costs.

6. Interim orders granted earlier if any, stand vacated.

7. Miscellaneous applications pending if any, shall stand

closed.

_______________________ JUSTGICE V.SRINIVAS

Date: 20.09.2023 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

I.A.NO.4 OF 2023 IN/AND APPEAL SUIT No.224 of 2005

DATE: 20.09.2023

Krs