Sunil Kumar Agarwal vs Raj Kumar Agarwal
2021 Latest Caselaw 1148 Tel

     THE HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO

AND

THE HON'BLE SRI JUSTICE T.VINOD KUMAR

CMA.No.s 403 and 405 of 2020

COMMON JUDGMENT : (Per Hon'ble Sri Justice M.S. Ramachandra Rao)

These two matters had been referred to the High Court

Legal Services Committee for settlement before the Lok Adalat

and an Award has been passed on 20.02.2021 by the said

Committee disposing of the appeals and directing the parties

to approach the IX Additional Chief Judge, City Civil Court,

Hyderabad to record the terms of compromise and to pass

preliminary decree in OS.No.109 of 2020 pending on its file.

2. In view of the same, both these appeals are disposed of

directing the parties to appear before the IX Additional Chief

Judge, City Civil Court, Hyderabad, for recording of

compromise and for passing of preliminary decree in the said

suit. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

______________________________ M.S. RAMACHANDRA RAO, J

_____________________ T.VINOD KUMAR, J 07th April, 2021.

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