Arsam Pochaiah Mondaiah vs Muddasani Shankaramma
2021 Latest Caselaw 671 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

I.A.No. 1 of 2021 in/and SECOND APPEAL No. 1262 of 2013

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 joint

compromise memo 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 compromise, which was reduced into

writing.

In those circumstances, I.A.No.1 of 2021 is allowed as

prayed for. Consequently, S.A. No.1262 of 2013 is disposed of in

terms of the joint compromise memo, 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 3rd MARCH, 2021.

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