Baddam Chandra Reddy, Nalgonda ... vs Bokka Srinivas Reddy, Nalgonda ...
2023 Latest Caselaw 1295 Tel

          THE HONOURABLE Dr. JUSTICE G.RADHA RANI

                    SECOND APPEAL No.540 OF 2017

JUDGMENT:

This Appeal is filed by the appellant against the judgment and decree

dated 09.03.2017 passed in A.S.No.32 of 2016 by the Principal District Judge

at Nalgonda, confirming the judgment and decree dated 10.07.2015 passed in

O.S.No.324 of 2014 by the Senior Civil Judge, Deverkonda.

2. When the matter is taken up for hearing, the learned counsel for the

appellant submitted that the matter was compromised between the parties and

it would become infructuous. The appellant counsel not pressed the appeal.

3. Recording the submission of the learned counsel for the appellant, the

appeal is dismissed as not pressed. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ Dr. G.RADHA RANI, J March 16, 2023.

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THE HONOURABLE Dr. JUSTICE G.RADHA RANI

SECOND APPEAL No.540 OF 2017

March 16, 2023.

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