THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
I.A.No.1 of 2021 in/and APPEAL SUIT No. 1092 of 2016
COMMON JUDGMENT:
I.A.No.1 of 2021 is filed under Order XXIII Rule 1 CPC
with a prayer to record the compromise in terms of memorandum
of compromise 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, which
was reduced into writing.
In those circumstances, I.A.No.1 of 2021 is allowed as
prayed for. Consequently, A.S.No.1092 of 2016 is disposed of in
terms of the memorandum of compromise, 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 JANUARY, 2021.
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