Gandham Venkateswarlu vs Mallam Nageswar Rao
2021 Latest Caselaw 3329 Tel

THE HONOURABLE SRI JUSTICE A.VENKATESHWARA REDDY

                     I.A.NOs.4 AND 5 OF 2021

                              IN/AND

                        A.S.NO.28 OF 2016

COMMON ORDER:


      The petitioners have filed I.A.No.5 of 2021 under Rule 32 of

the Civil Rules of Practice to permit the petitioner No.4 to enter

into compromise on behalf of the petitioners 1 to 3 i.e. respondents

3, 5 and 8 in A.S.No.28 of 2016 for recording compromise. Along

with this application, Special Power of Attorney dated 29.09.2021

is also filed. The Special Power of Attorney Holder, Sri

Pochampally Manish Reddy, S/o. Late Pochampally Mallikarjun

Reddy, is present in the Court, enquired and satisfied. The said

Pochampally Manish Reddy, the petitioner No.4, is permitted to

represent the petitioners 1 to 3 who are the respondent Nos.3, 5

and 8 respectively. I.A.No.5 of 2021 is, accordingly, ordered.

I.A.No.4 of 2021 is filed under Order 23 Rules 1 and 3 of the

Code of Civil Procedure along with Joint Compromise memo to

confirm the judgment and decree passed in O.S.No.14 of 2008 on

the file of the learned X Additional District Judge, Ranga Reddy

District at L.B. Nagar, dated 10.11.2014. The terms of Joint

Compromise memo are read over and explained to the parties.

They admitted that they have signed on the terms of the

compromise after understanding the contents of the same.

I.A.No.4 of 2021 is, accordingly, ordered.

While recording the joint compromise, this appeal is

disposed of confirming the judgment and decree passed in

O.S.No.14 of 2008 on the file of the learned X Additional District

Judge, Ranga Reddy District at L.B. Nagar, dated 10.11.2014.

As a sequel, the interlocutory applications, if any, shall

stand closed.

__________________________________ (A.VENKATESHWARA REDDY, J)

9th November 2021 RRB