Smt.Lingampally Padma vs Smt.P.Shyamala Devi And 13 Others
2021 Latest Caselaw 4646 Tel

  HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

              SECOND APPEAL No.132 OF 2021

JUDGMENT:

Heard learned counsel for the appellant and respondents.

Both the parties have filed an application in IA.No.2 of

2021 under Order-23, Rule-3 of CPC for recording the terms of

compromise.

It is represented that respondent Nos.2 to 14 are not

necessary parties.

Appellant and 1st respondent are present in person and

they are identified by their respective counsel and enquired

about terms of the compromise as mentioned in the

Memorandum of Compromise between the parties. The contents

of the compromise are read over and explained to them and

accordingly they have signed the Memorandum of compromise.

As mentioned in the joint memo of compromise, the

Second Appeal is disposed of. A decree be drawn in accordance

with the terms of Compromise and a copy of the Memorandum

of Compromise shall form part of the record. No order as to

costs.

Pending miscellaneous applications, if any, shall stand

closed. No order as to costs.

________________________________ A.VENKATESHWARA REDDY, J 28.12.2021 tk

HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

SECOND APPEAL No.132 of 2021

28.12.2021

tk