Satyagiri Veeraswamy vs V.V.N. Bhusanam,
2022 Latest Caselaw 2948 Tel

     HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                       I.A.No.1 of 2022
                            In/and
                  APPEAL SUIT No.424 of 2010

JUDGMENT :

1. Both the parties have filed I.A.No.1 of 2022, containing the

terms of compromise. Both parties admit that they have settled the

matter amicably and prayed for disposal of appeal in terms of the

compromise signed by them today i.e. 21.06.2022.

2. Both the parties are present in person and they have been

identified by their respective Counsel. Their identity is confirmed

by this Court with reference to their Aadhaar cards and their

signatures on the terms of compromise are also compared with

their signatures available on record.

3. The terms of compromise include that as per the directions

of this Court dated 09.10.2012, the appellant had deposited a sum

of Rs.5,00,000/- which is lying in Fixed Deposit before the

Principal Senior Civil Judge's Court, Warangal in CCD. Account

in E.P.No.111 of 2010 in O.S.No.140 of 2007 in the name of the

GAC, J A.S.No.424 of 2010

appellant and the said FDR amount is doubled. The respondent

agreed to receive the FDR amount of Rs.5,00,000/- along with

interest accrued thereon from 2012 till realization of the FDR and

agreed to return/refund a sum of Rs.2,50,000/- to the appellant i.e.

part interest amount from the FDR amount of Rs.5,00,000/-. The

terms of compromise also disclose that the appellant also agreed to

receive the said sum of Rs.2,50,000/- after encashment of the FDR

amount which is lying in the CCD account of the trial Court i.e.

Principal Senior Civil Judge at Warangal (Now Principal Senior

Civil Judge's Court, Hanumakonda) in E.P.No.111 of 2010 in

O.S.No.140 of 2007 which is in the name of the appellant.

4. As per the terms of compromise, the respondent has issued a

post-dated cheque for Rs.2,50,000/- in favour of the appellant,

drawn on Indian Overseas Bank, Hanamkonda Branch vide Cheque

No.024730, dated 16.08.2022 from his savings account, which will

be honored after the respondent receives payment from the CCD

account of the trial Court.

GAC, J A.S.No.424 of 2010

5. In view of the above, I.A.No.1 of 2022 is allowed and the

Appeal Suit is disposed of in terms of the Compromise, dated

21.06.2022 entered between the parties. The terms of Compromise

shall form part of the decree.

6. Pending miscellaneous applications, if any, shall stand

closed.

_________________________________ G. ANUPAMA CHAKRAVARTHY, J

Date: 21.06.2022

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