B Anjaiah, Ranga Reddy Dist vs K Satyanarayaa Reddy, Ranga Reddy ...
2021 Latest Caselaw 1685 Tel

        HON'BLE SRI JUSTICE CHALLA KODANDA RAM

I.A.No.1 of 2021 in/and S.A No. 180 of 2017 COMMON ORDER:

I.A.No.1 of 2021 is filed under order 23 Rule 3 read with

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

allow the Appeal in terms thereof.

S.A.No.180 of 2017 arises out of judgment dated 14.10.2018

rendered by the learned IV Additional District & Sessions Judge,

Ranga Reddy at L.B.Nagar in A.S.No.48 of 2009.

Both the parties are present. They are all identified personally

by the learned counsel appearing for them. They stated that on the

advise 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 09.04.2021.

Hence, I.A.No.1 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:21.06.2021

kdl