Kasala Lakshmi vs K.Satyanarayana
2022 Latest Caselaw 804 Tel

              HON'BLE SRI JUSTICE P.NAVEEN RAO
                                AND
             HON'BLE SMT Dr.JUSTICE G.RADHA RANI

                        I.A.No.1 of 2021
                             IN/AND
                   APPEAL SUIT No.724 of 2015

                          Date:21.02.2022

Between:

Smt. Kasala Lakshmi W/o.Kasala Ramesh,
Aged about 40 yrs, Occu : Household,
R/o.Kollur Village, Ramachandrapuram Mandal,
Medak District

                                               .....Appellant

     And

Sri K.Satyanarayana S/o.Narsimhulu,
Aged about 61 yrs, Occu : Retired Employee,
R/o.Quarter No.994/E, B.H.E.L. Township,
Ramachandrapuram, Medak District,
Presently, R/o.H.No.379/447, Snehapuri Colony,
Near Vijetha Theatre, Sanjayanagar Colony,
Borabanda, Erragadda, Hyderabad
                                            .....Respondents

The Court made the following:

HON'BLE SRI JUSTICE P.NAVEEN RAO AND HON'BLE SMT Dr.JUSTICE G.RADHA RANI

I.A.No.1 of 2021 IN/AND APPEAL SUIT No.724 of 2015

COMMON ORDER: (per Hon'ble Sri Justice P.Naveen Rao)

This Appeal is filed aggrieved by the order dated 04.03.2014

passed in O.S (SR) No.918 of 2014 by the Principal District Judge,

Medak at Sanga Reddy.

2. The suit was instituted to grant decree of specific performance of

agreement of sale dated 02.11.2006. The plaint was rejected on the

ground of limitation by judgment dated 04.03.2014. Aggrieved thereby,

this appeal is preferred by the plaintiff.

3. During pendency of the appeal, the parties have decided to

resolve the inter se disputes and accordingly, they have entered into

Memorandum of compromise. The said Memorandum of compromise is

filed before this Court, vide I.A.No.1 of 2021.

4. By this Memorandum of compromise, the parties have agreed

that the respondent shall pay to the plaintiff/Appellant an amount of

Rs.15,00,000/- (Rupees Fifteen Lakhs only) as full and final settlement

and the said amount is received by the appellant, vide Demand Draft

bearing No.978138 dated 09.03.2021 drawn on Kotak Mahindra Bank,

BHEL MIG Branch.

5. We have interacted with the appellant as well as the respondent.

The appellant is satisfied with the amount paid to her and stated that

she does not intend to prosecute the appeal.

6. The Memorandum of compromise is taken on record and I.A.No.1

of 2021 is ordered. In terms of the compromise entered by the parties,

the Appeal Suit is also disposed of. Pending miscellaneous petitions, if

any, shall stand closed.

__________________ P.NAVEEN RAO,J

______________________ Dr. G.RADHA RANI,J

21st February, 2022 Rds