Tholukatte Krishna And 2 Others vs Y.Praneeth And Another
2021 Latest Caselaw 673 Tel

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

I.A.No. 1 of 2020 in/and APPEAL SUIT No. 986 of 2018

COMMON JUDGMENT:

I.A.No.1 of 2020 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 2020 is allowed as

prayed for. Consequently, A.S.No.986 of 2018 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 3rd MARCH, 2021.

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