Bollepalli Satyanarayana vs Makkena Ramu
2023 Latest Caselaw 16 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
              APPEAL SUIT NO.3 OF 2021

JUDGMENT:

Heard learned counsel on behalf of the appellant.

Perused the letter dated 20.12.2022, submitted to the

Registry and the application filed vide I.A.No.1 of 2022

under Section 151 of CPC to permit the petitioner to

withdraw the appeal suit, in view of the settlement

before the LokAdalat, Khammam.

2. Having regard to the averments of the

supporting affidavit, considering the request made by

the appellant/ defendant, this Appeal Suit is disposed

of as withdrawn, in view of the settlement before the

LokAdalat by setting aside the impugned decree dated

03.09.2020 in O.S.No.126 of 2017 on the file of

learned Special Sessions Judge for Trail of cases in

SC/ST (POA) Act cum VII Additional District Judge at

Khammam. No costs.

3. In the circumstances of the case, there shall be

no order as to the costs.

4. Miscellaneous applications, if any pending,

shall stands closed.

________________________________ A.VENKATESWHARA REDDY, J

Dated: 02-01-2023 PL THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

APPEAL SUIT NO.3 OF 2021 Dated: 02-01-2023

PL