Vadde Prabhakar vs Vadde Mallamma Died
2021 Latest Caselaw 2881 Tel

            THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                             I.A.No.1 of 2021
                                  And/in
                           A.S.No.745 OF 2012

COMMON JUDGMENT:

       The interlocutory application is filed by the plaintiff and the 5th

defendant for compromise, under Order XXIII Rule 3 read with 151

C.P.C. to allow the judgment and decree passed in O.S.No.89 of 2008 by

the Judge , Family Court, VII Additional District and Sessions Judge,

Medak at Sangareddy.

2.     The appeal is filed by the plaintiff against the dismissal of the

above suit.

3.      Learned counsel for the plaintiff and 5th defendant submitted

that during pendency of the present appeal, the appellant and the 5th

defendant have compromised the matter and, accordingly, parties have

filed I.A.No.1 of 2021 to allow the decree and judgment passed in the

above suit by permitting them to compromise the matter and to record

the compromise.

4.     The plaintiff and the 5th defendant present before the Court and

on examination, they admitted that they are compromised the matter

and prayed the Court to record the compromise.         The joint memo of

compromise was filed by the parties along with their ID proof. The parties

are identified by their respective counsel.

5.     Recording the above submission, and in view of the compromise

entered between the plaintiff and the 5th defendant, I.A. No.1 of 2021 is

allowed in terms of compromise memo filed. There shall be no order as

to costs.

       Miscellaneous Petitions, pending if any, shall stand closed.



                                                __________________________
                                                 T. AMARNATH GOUD, J.

Dated: 04-10-2021 kvrm