VOGGANI PADMA ANITHA Vs. KAVALI BHEEMAIAH

JUDGEMENT

(1.) This order is in continuation of the order passed on 06.07.2021 on which date, the parties had arrived at a broad settlement. Learned counsel for the respondent had stated that his client may be permitted to file an affidavit giving the details of the terms and conditions of settlement with a copy to the other side, so that both the parties can be bound down to the settlement.

(2.) Both parties are present today.

(3.) Learned counsel for the respondent states that he has filed an affidavit dated 08.07.2021, setting out the terms and conditions of the settlement in paras 4 and 5 thereof.