Telangana High Court
Makrand Pachunoori vs Matrix Cellular International ... on 2 August, 2018
THE HON'BLE SRI JUSTICE T.SUNIL CHOWDARY
I.A.No.1 of 2018 and C.R.P.No.452 of 2017
ORDER:
This revision petition is filed under Article 227 of the Constitution of India assailing the order dated 07.12.2016 passed in I.A.No.245 of 2016 in O.S.No.1890 of 2015 on the file of the Court of V Junior Civil Judge, City Civil Court, Hyderabad.
2. Heard the learned counsel appearing for both the parties.
3. On 31.03.2017, this Court directed the petitioners/defendants to deposit 1/4th of the suit amount to the credit of O.S.No.1890 of 2015. Both counsel submitted that the petitioners/defendants have deposited the amount within the stipulated time. They further submitted that the petitioners/defendants paid an amount of Rs.45,900/- to the respondent/plaintiff by way of a cheque bearing No.016628 dated 27.11.2017 drawn on ICICI Bank, SD Road Branch, Secunderabad. Both counsel submitted that the parties entered into a compromise during pendency of the revision, therefore, the plaintiff may be permitted to withdraw the amount lying in the credit of O.S.No.1890 of 2015. I.A.No.1 of 2018 filed under Order 23 Rule 3 read with Section 151 CPC is the memorandum of compromise signed by both parties.
4. In view of the submission made by both the counsel, no further orders are necessary in this revision petition. In view of 2 the compromise arrived at between the parties, the plaintiff is permitted to withdraw the amount lying to the credit of O.S.No.1890 of 2015 on the file of the Court of V Junior Civil Judge, City Civil Court, Hyderabad, without furnishing any security.
5. Accordingly, I.A.No.1 of 2018 is ordered and the Civil Revision Petition is closed. No order as to costs. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ T.SUNIL CHOWDARY, J 2nd August 2018 Rns