Ms. Sarosh Mohiuddin vs Ikar Outdoor Advertising
2021 Latest Caselaw 4370 Tel

      HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO

                     S.A.No.146 of 2007
JUDGMENT:

IA(SR) Nos.19225 and 19227 of 2018 on even date filed

to represent the appellant by name Bandela Venkatarao by his

son B.Satya Manikyala Rao and for the 1st respondent since

died, the other respondents 2 to 7 represented by their GPA

Holder-Bobbili Satyanarayana are since present, the GPAs are

allowed permitting to represent them to compromise the

matter.

The terms of compromise are duly signed by all the

parties and when the terms of compromise read over to them

they stated that the same are true and voluntarily entered by

them. The compromise is recorded.

In the result, the Second Appeal is allowed in terms of

compromise and Registry to append the terms of compromise

as part of the Second Appeal compromise decree.

Consequently, miscellaneous petitions pending, if any,

shall stand dismissed.

_________________________ Dr. B. SIVA SANKARA RAO, J 02.04.2018 vvr