Telangana High Court
Smt T. Aruna vs T. Narender Reddy on 4 April, 2025
THE HONOURABLE SMT. JUSTICE K. SUJANA
APPEAL SUIT No.528 of 2006
ORAL ORDER:
Challenging the decree and judgment dated 30.06.2006
passed in O.S.No.22 of 1997 by the learned I Additional Senior
Civil Judge, Ranga Reddy District at L.B. Nagar, Hyderabad,
the present appeal suit is filed.
2. Heard Sri A. Pulla Reddy, learned counsel appearing for
the appellant, and Sri R.A. Chary, learned counsel appearing
for the respondents.
3. It is submitted by the learned counsel for the appellant
and the respondents that, during the pendency of the present
appeal suit, the parties have arrived at a compromise.
4. Vide order dated 01.04.2025, this Court directed the
parties, along with their respective counsel, to appear before
the Secretary, High Court Legal Services Committee, High
Court for the State of Telangana, Hyderabad, for identification
and to submit a report.
SKS,J
5. Pursuant to the direction of this Court, the parties, i.e.,
the appellant and respondent Nos.2 and 4, appeared before
the Secretary, High Court Legal Services Committee. The
Secretary identified the parties and submitted a report dated
03.04.2025, which has been placed on record. However,
respondent Nos.3 and 5 were not identified. In support of their
compromise, the parties filed a Memorandum of
Understanding (MoU) vide I.A.No.3 of 2025 on 10.03.2025.
6. The terms and conditions of the Memorandum of
Understanding are as follows:
1. That in pursuance of the above said
understanding, both the parties agreed to settle the
issue and the 2nd party agreed to forego/relinquish
all their rights and interests in and over the House
bearing No. i.e., H.No:4-1-92/1, Plot No:6, Bhavani
Nagar, Nacharam, St No:2, Hyderabad. Which is
subject matter, in A.S.No.528/2006 on the file of
the Hon'ble High Court, Telangana. And in the said
appeal the 1st Party is the appellant.
2. That in pursuance of the above said
understanding, both the parties agreed to settle the
issue and the 1st Party agreed to forego/relinquish
all their rights and interest in and over the
agricultural land in Sy.Nos:16 & 25 to an extent of
Ac.9.27 Guntas situated at Azmapuram village, P.A.
Pally Mandal which belongs to 2nd party. Which is
SKS,J
subject matter, in OS.No.248/2024 on the file of the
Senior Civil Judge, Devarakonda, Nalgonda District,
Telangana.
3. That in pursuance of the above said
understanding the 2nd Party shall get mutated the
House bearing No.4-1-92/1, Plot No:6, Bhavani
Nagar, Nacharam, St No:2, Hyderabad in to the
name of the Smt. T.Aruna (i.e., First wife of Late
T.Narender Reddy) and also agreed to co-operate
with the mutation proceedings before the municipal
authorities if needed and also before any authority
so as to enable to get a clear and undisputed title
over the House property.
4. That in pursuance of the above said
understanding the 1st Party agreed to pay
Rs.8,00,000/- (Rupees Eight Lakhs only) for full
and final settlement to the 2nd party, and the 1st
party shall pay Rs.4,00,000 (Rupees Four Lakhs
only) to the 2nd party after closing the cases/matters
before the lower Court and as well as Hon'ble High
Court, and the remaining Rs.4,00,000 (Rupees Four
Lakhs only) the 1st party shall pay to the 2nd party
after mutating the name of the 1st party in respect of
the House Property.
5. Out of the above said settlement both the parties
agreed to file the Memo of Compromise before the
Hon'ble High Court in AS.No.528/2006 and in
OS.No.248/2024 on the file of Senior Civil Judge,
Devarakonda, Nalgonda District, Telangana to
withdraw the above said cases.
6. Out of the above said settlement both the parties
agreed not to interfere/claim in respect of the said
SKS,J
properties each other in future also and also agreed
not to claim any other properties of both the parties.
7. The 1st Party also agreed and stated that they
have no claim in respect of the property of Plot
No:46 in Sy.No:1256 admeasuring 300 Sq yards
situated at Shamirpet village & Mandal, Ranga
Reddy District, Hyderabad and also further stated
that they are not having any link documents in
respect of the said property.
8. The 2nd Party agreed to handed over the link
documents to the 1st Party in respect of the House
property i.e., H.No:4-1-92/1, Plot No:6, Bhavani
Nagar, Nacharam, St No:2 at the time of mutation in
favour of the 1st Party.
7. Taking into consideration the facts and circumstances,
the Memorandum of Understanding entered into by the
parties, and the submissions made by learned counsel for
both sides; this appeal suit is disposed of in terms of the
compromise. There shall be no order as to costs.
Miscellaneous applications, if any pending, are hereby
closed.
______________
K. SUJANA, J
Date: 04.04.2025
SAI
SKS,J
THE HONOURABLE SMT. JUSTICE K. SUJANA
Date: 04.04.2025
SAI
