P Vijay Kumar vs P Rammohan Rao
2025 Latest Caselaw 3967 Tel

Telangana High Court

P Vijay Kumar vs P Rammohan Rao on 16 June, 2025

           THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA


                              C.C.C.A.No.65 of 2019

JUDGMENT:

Learned counsel for the respondent submitted that the matter has

been settled out of the Court and to that effect, she filed a memo along with

original Memorandum of Understanding (MOU) recording the comprise

arrived between the parties. She further submitted that as per the MOU,

the parties have agreed upon certain terms to settle the issue in the

presence of the witnesses. Hence, she prayed the Court to close the appeal.

2. In view of the aforesaid submissions and since the parties settled the

matter in terms of the MOU, this Court is of the considered opinion that

there is no point to keep the appeal pending. Therefore, the appeal is liable

to be closed.

3. Accordingly, the City Civil Court Appeal is closed.

Pending miscellaneous applications, if any, shall stand closed.

____________________________________ JUSTICE TIRUMALA DEVI EADA Date: 16.06.2025 gv