P.Venkaiah Died Per Lrs ... vs P.Narsimha And 13 Ors
2022 Latest Caselaw 6881 Tel

            THE HON'BLE SRI JUSTICE M.LAXMAN

     CITY CIVIL COURTS APPEAL Nos.83 and 84 of 2002

COMMON JUDGMENT:

1.

The present City Civil Court Appeal Nos.83 and 84 of 2002

are arising out of common judgment and decree dated 28.09.2001

in O.S.Nos.181 of 1998, 149 of 2000 and 273 of 2000 seeking

partition, delivery of possession, mesne profits and permanent

injunction. City Civil Court Appeal No.83 of 2002 is filed against

the judgment and decree in O.S.No.273 of 2000. City Civil Court

Appeal No.84 of 2002 is filed against the judgment and decree in

O.S.No.149 of 2000. All the suits were commonly disposed of by

the Court below by common judgment and decree. Aggrieved by

the same, the present Appeals viz., C.C.C.A.Nos.83 and 84 of

2002 are filed.

2. It is stated that during the pendency of the Appeals, there

was settlement among the parties who are interested in the

subject matter of the Appeals. As per the settlement, the parties

entered into memorandum of compromise which is reduced into

writing and such terms are filed along with I.A.No.11 of 2022 in

C.C.C.A.No.83 of 2022 along with the sketch. The parties also

filed a joint memo requesting to club both the connected appeals

together, to dispose of the appeals by recording terms of

compromise.

3. On 07.12.2022, the parties were present before the Court,

they were verified and identified. The parties confirmed the terms

of compromise. Further attendance of the signatories to the

memorandum of compromise was dispensed with.

4. Hence, City Civil Court Appeal Nos.83 and 84 of 2002 are

disposed of in terms of compromise and the same shall be treated

as final decree passed in terms of compromise. No costs. The

memorandum of compromise and sketch shall form part of the

judgment. The terms of compromise shall be forwarded to the

Sub-Registrar concerned, so as to register the same by collecting

stamp duty and registration fee as determined by the Sub-

Registrar. Learned counsel for the appellants stated that the

appellants will pay the stamp duty and other registration charges.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 16.12.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.C.C.A.Nos.83 and 84 of 2002

Dated: 16.12.2022

ESP