http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  5202 of 2001

PETITIONER: KAMARSU VEERRAJU & ANR

RESPONDENT: KAMARSU MANIKYALA RAO

DATE OF JUDGMENT: 23/01/2008

BENCH: H.K. SEMA & LOKESHWAR SINGH PANTA

JUDGMENT: JUDGMENT O R D E R

CIVIL APPEAL NO.5202 OF 2001

       The disputing parties are first cousins. On 28.11.2007 this Court observed that  since the parties involved in this dispute are near relatives  the counsel on both sides  should explore the possibility of amicable settlement.  Mr. S.B. Sanyal and Mr. M.N.  Rao, learned senior counsel on both sides contend that they have agreed to amicable  settlement between the parties in the following terms :         The appellant-defendant shall retain item No.3 and 5 land of Ex.B-6. He shall  also retain one cent from item No.6 land of Ex.B-6. The rest of the land measuring  1.41 cents shall be given to the apposite party-plaintiffs. There shall be no mesne  profits and house will be retained by the appellants-defendant Nos.2 and 3.         This appeal is disposed of in the above terms of settlement. Possession to be  delivered to the respondents within three months from today.  Copy of letter dated  23.01.2008  regarding terms of the amicable settlement sent by the respondent is  taken on record.