THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
I.A.No.7 OF 2022 IN/AND C.C.C.A.No.113 OF 2002
COMMON JUDGMENT:
This appeal, under Section 96 of C.P.C., is filed by the
appellant/plaintiff aggrieved by the judgment and decree,
dated 26.02.2002, passed in O.S.No.324 of 2000 by the
learned III Senior Civil Judge, City Civil Court, Secunderabad,
whereby, the subject Suit filed by the appellant/plaintiff to
declare him as the allottee of the locker bearing No.24/3 of
Andhra Bank, Himayathnagar, Hyderabad; to permit him to
operate the said locker; to declare him as the absolute owner
of various items of jewellery kept in the said locker; and for
permanent injunction, was dismissed.
2. I.A.No.7 of 2022 is filed by the appellant/plaintiff to
record compromise and dispose of the appeal in terms of the
Memorandum of Compromise, dated 09.12.2022, entered into
between the parties, which is annexed to the application.
3. Heard. Perused the record.
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4. Both the parties are present in-person before this Court
and they are identified by their respective counsel. All the
parties in principle have agreed to dispose of the appeal in
terms of the Memorandum of Compromise, dated 09.12.2022,
entered into between the parties.
5. In view of the same, I.A.No.7 of 2022 is allowed and the
appeal is disposed of in terms of the Memorandum of
Compromise, dated 09.12.2022, and the subject Suit in
O.S.No.324 of 2000 is, accordingly, decreed in terms of the
said Memorandum of Compromise, dated 09.12.2022.
6. Registry is directed to annex the Memorandum of
Compromise, dated 09.12.2022, to the present order.
Miscellaneous Petitions, if any, pending in this appeal
shall stand closed. There shall be no order as to costs.
___________________________ ABHINAND KUMAR SHAVILI, J
Date: 02-01-2023.
MD
