G.Natarajarao Died vs R.Sampathakumar Others.
2023 Latest Caselaw 4415 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

         MAIN CASE No.:A.S.No.2791 of 2000 and C.R.P.No.6884 of 2003

                                   PROCEEDING SHEET

                                                                               OFFICE
Sl.No.     DATE                             ORDER
                                                                                NOTE

 04.     21.09.2023 SV, J

                                       I.A.No.8 of 2023
                            The application is filed seeking to grant leave
                    to permit the wife of 2nd appellant to represent her
                    on his behalf by recording the compromise.
                            Heard    the    learned    counsel    for   the
                    petitioners.
                            For the reasons stated in the affidavit filed in
                    support of the application, this application is
                    allowed.
                                       I.A.No.9 of 2023
                            The application is filed seeking to grant leave
                    to permit the petitioner namely Govindaraju Satya
                    Prasad to represent Sri GovindarajuMurali Krishna
                    Prasad as 9th respondent in the appeal.

Heard the learned counsel for the petitioners.

For the reasons stated in the affidavit filed in support of the application, this application is allowed.

I.A.No.7 of 2023 The application is filed seeking to record the compromise and to pass a decree in terms of the compromise.

Heard the learned counsel for the petitioners.

For the reasons stated in the affidavit filed in support of the application, this application is allowed.

_____________ SV, J C.R.P.No.6884 of 2003 Since, one of the conditions in compromise terms, C.R.P.No.6884 of 2003 is also agreed to be withdraw, Registry is directed to detach from the appeal and place before the appropriate bench as per the roster for passing necessary orders.

A.S.No.2791 of 2000 The appeal is allowed in terms of compromise.

(vide separate judgment).

_____________ SV, J NKA