Mohd Abdul Hakeem vs Mohd Abdul Jabbar
2025 Latest Caselaw 4666 Tel

Telangana High Court

Mohd Abdul Hakeem vs Mohd Abdul Jabbar on 8 April, 2025

THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

         SECOND APPEAL Nos.74 and 135 OF 2019

O R D E R:

The second appeal is filed aggrieved by the judgment

and decree passed in A.S.No.53 of 2015 by the I Additional

Chief Judge, City Civil Court, Secunderabad, dated

20.12.2018, modifying the judgment and decree dated

06.10.2015 in O.S.No.359 of 2011 on the file of III Senior

Civil Judge, City Civil Court, Secunderabad.

2. On 25.03.2025, when the matter was called, learned

counsel for appellants and respondents submitted that

both parties are willing to compromise the matter. In view

of the request, this Court had directed the parties and

counsels to be present before High Court Legal Services

Committee for identification.

3. Pursuant to the direction, the Secretary, High Court

Legal Services Committee, in report dated 27.03.2025

stated that parties have been identified and they willfully

and without any coercion entered into the compromise.

JAK, J SA_74_135_2019

4. In view of the report dated 29.03.2025 and Joint

Memo filed along with I.A.No.1 of 2025, this Court is of the

opinion that no further orders need to be passed.

5. With the above observation, both Second Appeals are

closed.

Miscellaneous applications pending, if any, shall

stand closed.

____________________________ ANIL KUMAR JUKANTI, J Date: 08.04.2025 plp