Smt. Undravalli Padmaja vs Sri Sri Rama Krupakar Popuri 10 ...
2022 Latest Caselaw 6616 Tel

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                           AND
       THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

         CIVIL MISCELLANEOUS APPEAL No.45 of 2017

JUDGMENT: (Per Hon'ble Dr.SA,J)

      Heard. Perused the record.

2.    In the course of submissions, it is brought to the notice of this

Court by the learned counsel for the respondents that that during

the pendency of the subject suit in O.S.No.5 of 2016 before the

Court below, the parties to the suit entered into a compromise and

in terms of the compromise, the matter was settled before Lok

Adalat and the subject suit was disposed of on 18.12.2020.

Therefore, the cause in the appeal does not survive for adjudication.

3. The said submissions are taken on record.

4. Accordingly, the Civil Miscellaneous Appeal is dismissed as

infructuous. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 08.12.2022 scs