Akula Srinivas Rao And 3 Ors vs G.Venkateswara Sharma,Warangal
2023 Latest Caselaw 2043 Tel

               THE HON'BLE SRI JUSTICE M.LAXMAN

                  APPEAL SUIT No.2549 OF 2000

JUDGMENT:

1. This Appeal Suit is filed against the judgment and decree

dated 26.04.2000 in O.S.No.200 of 1995 on the file of the learned

II Additional Senior Civil Judge, Warangal, whereby suit filed by

respondent herein to direct the appellants herein to pay the

amount, was decreed partly. Aggrieved by the same, defendants

have preferred the present appeal.

2. It is stated by the learned counsel for the respondent that

during the execution proceedings, parties have entered into

compromise and as per the compromise sale deed was executed by

the original vendor. Therefore, the matter has become infructuous.

3. Recording the same, this appeal suit is dismissed as

infructuous.

No costs. Miscellaneous petitions pending, if any, shall stand

closed.

______________________ JUSTICE M.LAXMAN 05.09.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

APPEAL SUIT No.2549 OF 2000

05.09.2023 Dua