- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal, by special leave, is directed against the judgment and decree dated 7.3.2013 passed in Second Appeal No. 285 of 2008 by the High Court of Andhra Pradesh whereby the learned single Judge has affirmed the judgment and decree passed by the first appellate court concurring with the view that the decree being a consent decree was not assailable in appeal, and further giving the stamp of approval to the conclusion that the learned trial Judge, after conducting due enquiry as envisaged under the proviso to Order XXIII Rule 3 of the Code of Civil Procedure (CPC), had passed a consent decree.;