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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6749 OF 2008

BOMMA SUBBA LAKSHMI                            Appellant(s)                                 VERSUS

SUTAPALLI BHIMLINGAESWARA RAO & ORS.           Respondent(s)

J U D G M E N T

KURIAN, J. 1. The appellant approached this Court challenging the Judgment dated 07.09.2006 passed in F.A. No. 3165 of 2007 by the then High Court of Andhra Pradesh at Hyderabad.  The issue pertains to partition. 2. Having  heard  the  matter  for  some  time,  we directed the parties to be personally present before this  Court  and  we  are  happy  to  note  that  on  the suggestion made by the Court, the parties and their respective counsel have taken genuine efforts to see that the dispute, which is essentially between the sister  and  the  brother,  are  patched  up.   It  is heartening to note that they have filed a compromise, settling  the  entire  disputes.   The  memorandum  of settlement  dated  21.08.2017,  duly  signed  by  the parties, has been produced before this Court by way of an interlocutory application.

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3. Hence, this appeal is disposed of in terms of the compromise,  as  recorded  in  the  said  Deed  of Compromise,  which  shall  form  part  of  the  decree. Needless to say that the decree shall be drawn in terms of the compromise. 4. We  record  our  appreciation  for  the  earnest efforts  taken  by  the  learned  counsel  appearing  on both sides in assisting the parties to arrive at a settlement.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.                [ R. BANUMATHI ]  

New Delhi; August 31, 2017.

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ITEM NO.108               COURT NO.5               SECTION XII-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  6749/2008 BOMMA SUBBA LAKSHMI                                Appellant(s)                                 VERSUS SUTAPALLI BHIMLINGAESWARA RAO & ORS.               Respondent(s) (EXEMPTION FROM PERSONAL APPEARANCE) Date : 31-08-2017 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. M. N. Rao, Sr. Adv.  

Mr. A. Ramesh, Adv.  Ms. Syed Ahmad Naqvi, Adv.  Ms. Shilpi  Gupta, Adv.  Mr. Ganni Krishna, Adv.  Mr. G. Madhavi, AOR

                   For Respondent(s) Mr. G. Ramakrishna Prasad, AOR

Ms. Filza Moonis, Adv.  Mr. B. Suyodhan, Adv.  

                    UPON hearing the counsel the Court made the following

                      O R D E R The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment. Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)