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Kota Siva Teja vs Kota Lakshminarayana
2023 Latest Caselaw 1078 Tel

Citation : 2023 Latest Caselaw 1078 Tel
Judgement Date : 6 March, 2023

Telangana High Court

Kota Siva Teja vs Kota Lakshminarayana on 6 March, 2023

Bench: A.Venkateshwara Reddy

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY
               APPEAL SUIT No.583 of 2016

JUDGMENT:

Heard learned counsel for the appellants and

respondents. All the parties to this Appeal Suit are also

present. A joint memo of compromise along with terms of

compromise are filed. On enquiry, all the parties to this Appeal

have stated that the terms of compromise are read over and

explained to them by their counsel and they are true and

correctly recorded. Accordingly, this Appeal Suit is disposed of

as withdrawn in terms of compromise. The judgment and

decree of the trial Court is modified accordingly. 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

06-03-2023

SA

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