B Laxmamma, R.R.Dist 22 Others vs G Anjaiah, R.R.Dist 8 Others
2022 Latest Caselaw 6619 Tel

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1018 of 2016

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 appellants that during the

pendency of the subject suit in O.S.No.927 of 2011 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 17.06.2021. 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