A. Veer Reddy, vs M. Papaiah, Died
2021 Latest Caselaw 2260 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

SA.MP.No. 321 of 2016 in/and SECOND APPEAL No. 664 of 1995

COMMON JUDGMENT:

On earlier occasion, when it was reported that the

compromise was entered between the parties by way of filing

SA.MP.No.321 of 2016 under Order XXIII Rule 3 CPC with a

prayer to record the compromise in terms of memorandum of

compromise and dispose of the appeal in terms thereof, the

judgment in that regard was dictated, but, it was not signed on the

ground that there were some clarifications required to be made at

the instance of the parties. Thereafter, the matter came to be

adjourned from time to time.

Today, when the matter is taken up, learned counsel for the

parties submit that in the connected matter, S.A.No.157 of 1995,

I.A.No.4 of 2021 is filed with a prayer to record the compromise

between the parties and today, the said I.A. is allowed and the

S.A. is disposed of in terms of the memorandum of compromise

and therefore, they pray for closure of this Second Appeal.

In those circumstances, SA.MP.No.321 of 2016 and

S.A.No.664 of 1995 are closed.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 30th JULY, 2021.

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