B.Laxma Reddy, Warangal Dist. And 4 ... vs Chairman, A.P.L.G. Court, Hyd And ...
2025 Latest Caselaw 2943 Tel

Telangana High Court

B.Laxma Reddy, Warangal Dist. And 4 ... vs Chairman, A.P.L.G. Court, Hyd And ... on 10 March, 2025

Author: P.Sree Sudha

Bench: T.Vinod Kumar, P.Sree Sudha

     THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                       And
      THE HON'BLE SMT. JUSTICE P.SREE SUDHA

                    I.A.No.1 of 2025
                         In/and
             WRIT PETITION No.26601 of 2010


JUDGMENT:

(Per Hon'ble Smt. Justice P.Sree Sudha)

Petitioner No.4 present and he represents petitioner Nos.1

to 3, who are his father, mother and maternal aunt. Respondent

No.2 also present.

2. Both parties have stated that an amount of Rs.40,00,000/-

was given by way of Demand Drafts, as detailed in para -4 of

the terms of compromise filed along with I.A.No.1 of 2025, by

petitioner No.4 to respondent No.2 and she received the same.

Both parties intend to compromise the matter as per the

compromise deed entered into between them, which was also

signed by the parties and the learned counsels representing them.

3. Therefore, the compromise entered into between the

petitioners and respondent No.2 is recorded. I.A.No.1 of 2025 is

ordered.

4. In terms of the compromise entered into between the

petitioners and respondent No.2, the Writ Petition is disposed of.

No costs.

5. As a sequel, miscellaneous petitions pending if any shall

stand closed.

____________________ T. VINOD KUMAR, J

_________________ P.SREE SUDHA, J Date: 10-03-2025

Note :- Registry is directed to append the copy of copy of compromise deed to this judgment.

B/o.

Vsv