Smt. Badagala Adilaxmi vs Bendalam Seetarama Murthy Died
2024 Latest Caselaw 4855 AP

Andhra Pradesh High Court - Amravati

Smt. Badagala Adilaxmi vs Bendalam Seetarama Murthy Died on 27 June, 2024

Author: U.Durga Prasad Rao

Bench: U.Durga Prasad Rao

 APHC010456682012
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                 [3479]
                           (Special Original Jurisdiction)

              THURSDAY ,THE TWENTY SEVENTH DAY OF JUNE
                   TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

          THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO

            THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

                              I.A.No.01 of 2023

                                   In/and

                         FIRST APPEAL NO: 439/2012

Between:

Smt. Badagala Adilaxmi                                   ...APPELLANT

                                    AND

Bendalam Seetarama Murthy Died and Others            ...RESPONDENT(S)

Counsel for the Appellant:

   1. VISWANATH N

Counsel for the Respondent(S):

   1. CHALAKANI VENKAT YADAV

   2. B RAMESH

The Court made the following:
                                      2

      COMMON ORDER:

- ( per Hon'ble Sri Justice U. Durga Prasad Rao)

1. Heard learned counsel for the Appellants and the learned counsel

for the Respondents.

2. A Compliance Report was sent by the learned Principal District

Judge, Srikakulam vide Letter dated 04.01.2024 enclosing the Letter of the

learned Judge, Family Court-cum-III Additional District Judge, Srikakulam,

wherein, the learned Judge, Family Court-cum-III Additional District Judge,

Srikakulam, submitted that on receipt of the orders dated 17.07.2023 from

this Court, notices were issued to both parties to appear before the said

Court for verification and identification of the parties and accordingly, on

29.08.2023, the appellant/plaintiff and Respondent Nos. 2 to 4 were

present and the terms of the compromise were read over to both of them in

open Court and they accepted the same. The learned Judge further

submitted that the they obtained the Photostat copies of the Aadhar Cards

of the Plaintiff and respondent Nos. 2 to 4 and the same were compared

with the originals through the Chief Administrative Officer and thus

identified the parties. It is further submitted that the Court has also taken

the signatures of the parties on the docket sheet in I.A.No.1 of 2023. He

accordingly submitted the information regarding effecting compromise

between the parties with reference to the terms of the compromise.

3. Having regard to the above submission of the learned Judge, Family

Court-cum-III Additional District Judge, Srikakulam, effecting the

compromise between the parties in terms of the compromise entered into

by them and recording the same, this Appeal Suit is allowed and

consequently, the decree and judgment in O.S.No.5 of 2006 on the file of

I Additional District Judge-cum-Additional District Judge, Srikakulam, are

set aside and the said suit is also decreed in terms of the compromise. No

costs.

4. I.A.No.01 of 2023 is ordered accordingly.

As a sequel, miscellaneous applications pending, if any, shall stand

closed.

________________________ U.DURGA PRASAD RAO, J

____________________ SUMATHI JAGADAM, J Dt. 27.06.2024

eha

THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO

&

THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

In/and

FIRST APPEAL NO: 439/2012

Dt.27-06-2024

eha

U