Smt N.Vijayalakshmi vs V.Mangamrna Manga Bai And 5 Others
2023 Latest Caselaw 849 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
                APPEAL SUIT No.57 of 2023

JUDGMENT:

Heard learned counsel for the appellants and

respondents. Perused the terms of compromise filed along

with I.A.No.1 of 2023. Today both the parties of this

Appeal Suit are present. Terms of compromise are read

over and explained to them. All the parties have agreed

that they are true and correctly recorded.

2. As per the terms of compromise, appellant No.1

is allotted Ac.3.00 in Sy.No.100 and Ac.1.20 Gts in

Sy.No.169 as shown in Part No.1 in plan-I and plan-II

respectively. Similarly, respondent No.2 - Sudha Rani is

allotted Ac.2.20 Gts in Sy.No.100 as shown in Part No.2 in

plan-I whereas respondent Nos.3, 4 and 5 namely

B.Amarender, B.Suneeth Rao and B.Sirisha together are

allotted only an extent of Ac.2.20Gts in Sy.No.100 as

shown in part No.3 in plan-I.

3. Finally both the parties have agreed to allot the

remaining extent towards North side in Sy.No.100 as shown in part No.4 in plan-I to the respondent No.1 -

V.Mangamma.

4. In terms of compromise, the Appeal Suit is

allowed and the impugned judgment and decree dated

25.02.2020 in O.S.No.7 of 2010 on the file of learned II

Additional District Judge, Karimnagar at Jagtial is

accordingly set aside. However, in the circumstances of

the case, there shall be no orders as to the costs. As a

sequel, miscellaneous applications, if any pending, shall

stands closed.

________________________________ A.VENKATESWHARA REDDY, J

20-02-2023 SA