Rama Devi Alias Rama Bai vs Smt. Anantha Laxmi
2025 Latest Caselaw 982 Tel

Telangana High Court

Rama Devi Alias Rama Bai vs Smt. Anantha Laxmi on 9 January, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

            THE HON'BLE SRI JUSTICE P.SAM KOSHY
                                     AND
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
                             A.S.No.66 OF 2011


JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Sri P.V. Suryanarayana, learned counsel for the

appellants and Sri S. Ashok Anand Kumar, learned Senior

Counsel appearing for the respondents.

2. The present appeal is under Section 96 of C.P.C.

assailing the compromise judgment and decree, dated

28.04.2009 in O.S. No.34 of 2008. Vide the said compromise

decree passed against defendant Nos.1, 2 and 4, the

appellants herein, it was ordered that the

plaintiffs/respondents have to pay an amount of

Rs.29,28,281.25 ps., to appellants/defendant Nos.1, 2 and 4

each.

3. The present is defendants' first appeal challenging the

said compromise decree.

4. Today, when the matter is taken up for hearing, learned

counsel for appellants and learned counsel for respondents

entered appearance.

5. Learned counsel appearing for either side submit that

pending appeal before this Court, the parties seem to have

arrived at a settlement and the appellants do not intend to

pursue the appeal any further subject to clearing the decretal

amount by the plaintiffs/respondents to the

appellants/defendant Nos.1, 2 and 4 within three months

time.

6. The said condition put by the learned counsel for

appellants was acceptable to the learned Senior Counsel

appearing for the respondents/plaintiffs subject to the

respondents/plaintiffs adhering to the timeline as sought by

the respondents/plaintiffs.

7. In view of the said development that has been

transpired, the present appeal, at this juncture, stands

disposed of in terms of the said agreement agreed between the

parties. The respondents/plaintiffs shall ensure the payment

of Rs.29,28,281.25 ps., to each of the three appellants i.e.

defendant Nos.1, 2 and 4 respectively before the trial Court.

8. Accordingly, the appeal stands disposed of. There shall

be no order as to costs.

Consequently, miscellaneous petitions pending, if any,

shall stand closed.

__________________ P.SAM KOSHY, J

_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date:09.01.2025

Note:

Registry is directed to draw the decree accordingly. B/o Bdr/Prv