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.
(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.;