Patnam Uma Maheswari vs Pallamreddy Venkata Sesha Reddy

V. Gopala Krishna Rao, J

The interlocutory application I.A.No.2 of 2024 is filed seeking to dispose of the second appeal in terms of Memorandum of Compromise entered into between both the parties under Order XXIII, Rule 3 of C.P.C.

Both parties and their counsel are present before the Court today and copies of identity proofs are filed by both the parties and both the parties have been identified by their respective counsels. Both parties represented that they have agreed to the terms, which were incorporated in the Memorandum of Compromise entered into between them and requested to dispose of the second appeal by recording the terms in the said Memorandum of Compromise.

Therefore, the interlocutory application is allowed and the terms of Memorandum of Compromise are recorded. Accordingly, the second appeal is disposed of in terms of Memorandum of Compromise entered into between both the parties. Pending applications, if any, shall stand closed. Each party do bear their own costs in the second appeal.