Smt. Manchiraju Vani Devi vs Ganesuni Kanakalingeswar Rao 2 ...
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                  THE HON'BLE SRI JUSTICE M.LAXMAN
              CITY CIVIL COURT APPEAL No.84 of 2015
JUDGMENT:

1. Heard learned counsel for the appellant and learned counsel

for the respondents.

2. During the pendency of the appeal both the parties have

entered to compromise. The Memo dated 18.11.2022 pertaining to

the terms of compromise is placed on record.

3. Both the parties are present before this Court and their

identity is verified. The parties confirmed the terms of

Memorandum of compromise placed on record.

4. Hence, the City Civil Court Appeal is disposed of in terms of

compromise and consequently the impugned judgment dated

17.10.2014 in O.S.No.1797 of 2009 on the file of the Court of

learned Additional Judge-cum-VI Senior Civil Judge, City Small

Causes Court, Hyderabad shall be read along with the

Memorandum of terms of compromise. There shall be no order as

to costs. Miscellaneous applications, if any, pending shall stand

closed.

______________________ JUSTICE M.LAXMAN 21.11.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.C.C.A.No.84 of 2015

Dated: 21.11.2022

ESP