B Madhava Reddy And 4 Others vs Langalacheruvu Sahtyamma And 37 ...
2021 Latest Caselaw 341 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

I.A.Nos. 1 and 2 of 2020 in/and APPEAL SUIT No. 1378 of 2018

COMMON JUDGMENT:

I.A.Nos. 1 and 2 of 2020 are filed under Order XXIII Rule

3 CPC with a prayer to record the compromise in terms of

Memorandum of Compromise and Settlement Agreement and

dispose of the appeal in terms thereof.

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 Memorandum of Compromise and

Settlement Agreement, which was reduced into writing.

In those circumstances, I.A.Nos.1 and 2 of 2020 are

allowed as prayed for. Consequently, A.S.No.1378 of 2018 is

disposed of in terms of the Memorandum of Compromise and

Settlement Agreement, 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 8th FEBRUARY, 2021.

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