Gangula Komurelli, vs Dasari Mallesham,
2022 Latest Caselaw 5496 Tel

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY
                    S.A.No.116 of 2014
JUDGMENT:

This appeal is arising out of the Judgment and Decree

in A.S. No. 17 of 2012 dated 28.10.2013 on the file of II

Additional District Judge, Karimnagar at Jagtial, which is

arising out of the Judgment and Decree in O.S. No. 51 of

2009 on the file of Prl. Junior Civil Judge, Jagtial.

The suit is filed for perpetual injunction by the

plaintiff which was dismissed by the trial Court.

Being aggrieved by the same, the unsuccessful

plaintiff has preferred an appeal before the II Additional

District Judge, Karimnagar, which was also dismissed.

It is reported by the learned counsel for the appellant

that, in view of the compromise between the parties, the

matter was settled outside the Court, and therefore, no

orders are necessary in this second appeal and the

appellant may be permitted to withdraw the appeal.

Therefore, the second appeal is dismissed as

withdrawn.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________

G.ANUPAMA CHAKRAVARTHY, J

Date: 29.10.2022 Lk/ssm