O.Kistaiah Died vs S.Keshvarnma
2022 Latest Caselaw 6115 Tel

            THE HON'BLE SRI JUSTICE M.LAXMAN

                        I.A.No.1 of 2022

                               IN/AND

          CITY CIVIL COURT APPEAL No.48 of 2017

COMMON JUDGMENT:

1.   Heard learned counsel for the appellants and learned

counsel for the respondents.

2. Learned counsel for the appellants seeks to not press the

appeal against respondent Nos.1 to 7, 10 and 11.

3. Therefore, the Appeal against respondent Nos.1 to 7, 10 and

11 is dismissed as Not Pressed.

4. I.A.No.1 of 2022 is filed by the petitioners seeking to dispose

of the present Appeal in terms of compromise as the petitioners

and the respondent Nos.8 and 9 have settled their dispute by

entering into compromise. Pursuant thereto, the appellants as

well as respondent Nos.8 and 9 are present before this Court and

their identify is verified. Both the parties confirmed the terms of

compromise.

5. As per the Memorandum of compromise, the respondent

Nos.8 and 9 agreed to pay an amount of Rs.25,00,000/- (Rupees

twenty lakhs only) to the appellants towards full and final

settlement of the litigation. The appellants hereby agreed to

relinquish their rights over the suit schedule property and further

agreed to recognize the rights of respondent Nos.8 and 9 over the

suit schedule property.

6. Recording the Memorandum of Compromise, the City Civil

Court Appeal can be disposed of.

7. In the result, I.A.No.1 of 2022 is allowed; the City Civil

Court Appeal is disposed of in terms of compromise confirming

the judgment and decree dated 27.10.2016 passed by the Trial

Court in O.S.No.2181 of 2011 on the file of the Court of learned II

Senior Civil Judge, City Civil Court, Hyderabad. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 23.11.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

I.A.No.1 of 2022 IN/AND C.C.C.A.No.48 of 2017

Dated: 23.11.2022

ESP