Sareddy Govinda Reddy, vs Sareddy Bhavani,
2025 Latest Caselaw 5319 Tel

Telangana High Court

Sareddy Govinda Reddy, vs Sareddy Bhavani, on 4 September, 2025

             THE HON'BLE SMT. JUSTICE RENUKA YARA

                     APPEAL SUIT No.267 of 2025

JUDGMENT:

Heard Sri S. Srinivasa Chary, learned counsel for the

appellants and Sri Gurram Venkat Ramana, learned counsel for

respondent. Perused the record.

2. The present appeal is preferred aggrieved by the judgment

and decree dated 21.02.2025 in O.S.No.14 of 2023 on the file of the

II Additional District and Sessions Judge at Huzurnagar.

3. During the pendency of the appeal, the parties have filed an

application along with joint compromise memo to refer the matter

to Legal Services Committee for settlement. Accordingly, the matter

was referred to Legal Service Committee and a mediator was

appointed.

4. The report of mediator dated 30.07.2025 has been filed along

with terms and conditions of compromise dated 29.07.2025 in the

present appeal, which shows that the mediation has been

successful and the parties have crystallized the terms of

compromise as per the terms and conditions mentioned in the

mediation report.

RY,J

5. Accordingly, the appeal is disposed of in terms of the

compromise entered in between the parties vide mediation report

dated 30.07.2025. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand closed.

___________________ RENUKA YARA, J Date: 04.09.2025 gvr/dpm