Gampa Srinivas And 3 Others vs Smt. B. Sukeshini And 5 Others
2021 Latest Caselaw 2236 Tel

        THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                            I.A.No.4 of 2021
                                 in/and
                          CCCA No. 29 of 2021
COMMON ORDER:


        Respondent No.2 died and respondent Nos.3 to 6 are not

necessary parties.

I.A.No.4 of 2021 is filed under Order 23 Rule 3 C.P.C. read

with Section 151 C.P.C. with a prayer to record the compromise and

allow the Appeal in terms thereof.

CCCA.No.29 of 2021 arises out of the order dated 23.11.2020

passed by the learned XXVI Additional Chief Judge, City Civil

Courts, Hyderabad, in I.A.No.975 of 2011 in O.S.No.527 of 2007.

Both the parties are present in the Court and produced their

respective identity proofs. They are all identified personally by the

learned counsel appearing for them. They stated 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 have

entered joint memorandum of compromise, which was reduced into

writing on 05.07.2021 and signed by the appellants and respondent

No.1.

As per the said compromise, respondent No.1 had agreed to

receive a sum of Rs.60,00,000/- to forego her claim with respect to

the suit schedule property in terms of the judgment and decree.

Hence, I.A.No.4 of 2021 is ordered and the Appeal is disposed

of in terms of memorandum of compromise. The parties to bear their

own costs. The terms of compromise shall form part of the order.

Miscellaneous petitions, if any pending, shall stand disposed

of.

_________________________ CHALLA KODANDA RAM, J Dt:28.07.2021

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