Annamaneni Madhulika vs Yamsani Hanmandlu,
2023 Latest Caselaw 2123 Tel

     THE HONOURABLE SMT JUSTICE K. SUJANA

                APPEAL SUIT No.1320 of 2017
JUDGMENT :

Aggrieved by the Judgment and decree dated

20.02.2017 passed by the learned II Additional District Judge,

Karimnagar, Jagityal in E.A.No.3 of 2014 in E.P.No.3 of 2013

in O.S.No.5 of 2011, the present Appeal Suit is filed.

2. Learned counsel for the respondents submits that he

filed a memorandum of compromise in E.A.No.3 of 2014 in

E.P.No.3 of 2013 in O.S.No.5 of 2011 wherein the parties have

settled the matter and they paid the amount of

Rs.11,00,000/- (Rupees Eleven Lakhs only) towards final

settlement.

3. In view of the above settlement between the parties, the

Appeal Suit is closed. There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any,

shall stand closed.

______________ K.SUJANA, J

DATE: 08.09.2023 SAI

SKS,J A.S.No.1320 of 2017

HON'BLE SMT JUSTICE K. SUJANA

APPEAL SUIT No.1320 of 2017

September 08, 2023

SAI