T.Prakasham Patulu vs G.Eswaraiah Another
2021 Latest Caselaw 696 Tel

        HON'BLE SRI JUSTICE CHALLA KODANDA RAM

                           I.A.No.1 of 2021
                                in/and
                         CCCA No. 258 of 2002

COMMON ORDER:


      This Appeal arises out of judgment dated 26.08.2002

rendered by the learned V Senior Civil Judge, City Civil Court,

Hyderabad in O.S.No.1526 of 1994.


      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.


      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 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 28.01.2021.


      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. It is

made clear that in terms of the compromise entered between the

parties, respondent No.2-plaintiff No.2 is entitled to withdraw the

money deposited by the appellant to the credit of the suit in terms of

the order dated 25.11.2002 passed by this Court in CMP No.22527

of 2002.

Miscellaneous petitions, if any pending, shall stand disposed

of.

_________________________ CHALLA KODANDA RAM, J Dt:04.03.2021

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