Uvr Granites Private Limited vs Pabba Nanda Kishore
2021 Latest Caselaw 2835 Tel

               Hon'ble Sri Justice T. Amarnath Goud
                       C.C.C.A.No. 150 of 2012
Judgment:

1.    This Appeal is filed against Order dated 14.09.2012 passed by

the learned V Senior Civil Judge, City Civil Court at Hyderabad,

whereby O.S.No.2 of 2009 filed by the respondent/plaintiff for

recovery of money was decreed for a sum of Rs.9,52,480/- together

with costs and interest @ 12% p.a., on the principal amount of

Rs.3,70,000/- from the date of suit till the date of decree.


2.    On 27.09.2021, learned counsel for the appellant/defendant

undertook to pay the decretal amount including the advocate fees,

which comes to Rs.7,35,956/- by way of a demand draft and that the

property under attachment in E.P.No.143 of 2013 on the file of the

learned V Senior Civil Judge, City Civil Court at Hyderabad, be

released, for which learned counsel for the respondent/plaintiff had

reported no objection.


3.    Today, learned counsel for the appellant/defendant has filed a

Memo dated 28.09.2021 duly enclosing a Bankers Cheque bearing

No.694319 dated 27.09.2021, drawn from State Bank of India,

Puppalaguda, Manikonda, for an amount of Rs.7,35,956/- in favour of

Pabba Nanda Kishore i.e., the respondent herein, towards full and

final settlement of the decretal amount in O.S.No.2 of 2009.
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4.    The Memo along with the Bankers Cheque is taken on record.

Learned counsel for the respondent/plaintiff is permitted to approach

the Registrar (Judicial) to receive the Bankers Cheque.             The

Registrar(Judicial) shall hand over the Bankers Cheque referred to

above to learned counsel for the respondent/plaintiff under proper

acknowledgment.


5.    On the respondent/plaintiff producing the proof of receipt of

the Bankers Cheque, the property under attachment i.e., Plot No.24/C

admeasuring 1950.64 square yards situated in Survey Nos.334, 335,

336 and 337 of Bachipally Village, Qutbullapur Mandal, Ranga Reddy

District, shall be released in favour of the appellant/defendant.


6.    CCCA is, accordingly, disposed of.


7.    As a sequel, Miscellaneous Petitions, pending if any, stand

disposed of.


                                         ________________________
                                          T. AMARNATH GOUD, J.

29.09.2021 lur