S. Balwanth Rajdied Per Lr A 2 To 5 vs Pavan Kumar
2021 Latest Caselaw 1413 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                 APPEAL SUIT No. 485 of 2003

JUDGMENT:

Learned counsel for both the parties had prayed that this

Appeal Suit may be disposed of in terms of the compromise

memo. A compromise memo had been filed under Order XXIII

Rule 3 CPC to that effect.

Today, when the matter is taken up, the parties are present

in the Court and have produced their respective identity proofs.

They are all identified personally by the learned counsel

appearing for them. They have stated before this Court that on the

advice of the elders, they had settled the dispute among

themselves and all of them agreed that out of their own free will

and volition, they entered a compromise memo, which was

reduced into writing. A perusal of the said compromise memo

discloses that in the signatures portion, Sl.No.4 is kept blank. It is

to be noted that respondent No.4 is no more and her legal

representatives had been brought on record as respondent Nos.11

to 13. Site Plans had also been enclosed thereto.

CKR, J

In those circumstances, A.S.No.485 of 2003 is disposed of

in terms of the compromise memo, which shall form part of the

decree.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 29th APRIL, 2021.

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