K. ANASUYAMMA Vs. S. GOPALA RAO

JUDGEMENT

(1.) Both the parties i.e., appellant Nos.2 and 3 and respondent are present and they are identified by their respective counsel. Photostate copy of Aadhar Cards of both the parties also placed on record.

(2.) I.A.No.2 of 2023 is filed under Order 23 Rule 3 r/w.Sec. 151 of CPC to record compromise between the parties.

(3.) The respondent by name S.Gopala Rao admits that he received Rs.65,00,000.00 (Rupees Sixty Five Lakh only) by way of Demand Drafts as per the Memorandum of Understanding and he also submits that he has no further claim against appellants.