K. Satyanarayana vs Jajala Durgaiah
2023 Latest Caselaw 682 Tel

     HONOURABLE SRI JUSTICE A.SANTHOSH REDDY

                        I.A.No.1 of 2023
                            IN/AND
                       S.A.No.524 of 2009

COMMON JUDGMENT:

      The Appellants and all the respondents except respondent

Nos.2, 4, 5, 9, 11, 28 and 31 are present. Learned counsel for the

both parties are present and they are identified by their respective

counsel.

2. The parties in the Second Appeal has filed application

i.e. I.A.No.1 of 2023 to record the compromise and to allow the

appeal by setting aside the judgment and decree dated 20.11.2008

in A.S.No.2 of 2008 on the file of the III Additional District and

Sessions Judge (FTC), Medak and to confirm the judgment and

decree dated 28.09.2007 in O.S.No.22 of 2002 on the file of

Senior Civil Judge, Medak. They have also filed joint

memorandum of compromise. The same is taken on record.

3. It is stated by both parties in the joint memorandum of

compromise that during the pendency of the above appeals, with

the intervention of the elders and well wishers, they have

negotiated and settled the dispute and they have no objection to

allow the Second Appeal by confirming the judgment and decree in

O.S.No.22 of 2002 on the file of Senior Civil Judge, Medak

in favour of the appellants.

4. In view of the settlement of the dispute between the parties

amicably outside the court in terms of the compromise arrived at

between them, I.A.No.1 of 2023 is ordered. Consequently, the

second appeal is allowed, in terms of the

joint memorandum of compromise, which shall form part of the

record.

5. So far as the claim against respondent Nos.2, 4, 5, 9, 11, 28

and 31 is concerned, the second appeal is dismissed as not pressed

by the appellants. There shall be no order as to costs.

6. Miscellaneous applications, if any pending, shall stand closed.

_______________________ A.SANTHOSH REDDY, J 09.02.2023 Note:

Issue C.C. in three days.

B/o Nvl