A. Srikanth Rao vs J. Bal Reddy,
2025 Latest Caselaw 2053 Tel

Telangana High Court

A. Srikanth Rao vs J. Bal Reddy, on 12 February, 2025

     HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                        I.A.No.1 of 2025
                             in/and
                   APPEAL SUIT NO.285 OF 2024

JUDGMENT:

Heard Sri R.Ramabrahmma, learned counsel for the appellants,

Sri P.Ramachandram, learned counsel for respondent No.1 and Sri

B.Narasimhulu, learned counsel for the respondent No.2.

2. The present Appeal is filed challenging the judgment and

decree dated 03.04.2024 in O.S.No.4 of 2015 passed by the I

Additional District Judge at Kamareddy, where under and whereby

the suit filed by the plaintiff for specific performance of agreement of

sale dated 17.11.2014 was decreed.

3. During the pendency of the present Appeal, the parties to the

litigation have amicably resolved the inter se dispute and have

entered into Memorandum of Compromise and the terms of

Memorandum of Compromise were recorded and to that effect,

compromise application vide I.A.No.1 of 2025 is filed enclosing the

terms of compromise.

4. Today, both the parties are present in person before this Court

along with their respective counsels and the parties are identified by

their respective counsels. When this Court interacted with the

parties, they have admitted the terms of Memorandum of

Compromise and they stated that they will abide by the terms and

conditions of the compromise and the signatures of the respective

parties thereon have also been identified by their respective counsels.

The Memorandum of Compromise, dated 25.01.2025 filed along with

I.A.No.1 of 2025 is taken on record. The signed photocopies of

Aadhaar cards of the parties are also placed on record.

5. In view of the submissions made by the learned counsel for

both the parties and confirmation made by the parties in terms of

memorandum of compromise by appearing before this Court,

I.A.No.1 of 2025 is ordered.

6. Consequently, this Appeal is also disposed of in terms of

compromise. There shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

__________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 12.02.2025

Note: Registry is directed to attach the Memorandum of Compromise dated 25.01.2025 to this judgment.

(b/o.) Gv/kkm