Smt.Bharati Lakkappa Mang vs Sri.Basappa Kamanna Mang
2021 Latest Caselaw 5668 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 7TH DAY OF DECEMBER 2021

                           BEFORE

        THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

         WRIT PETITION NO.108293/2016 (GM CPC)

BETWEEN:

1.      SMT.BHARATI LAKKAPPA MANG,
        AGE: 32 YEARS, OCC: HOUSE HOLD WORK,
        R/O. SAVASUDDI, TQ: RAIBAG,
        DIST: BELAGAVI.

2.      SMT.MANGAL MAHESH MANGALE,
        AGE: 30 YEARS, OCC: HOUSEHOLD WORK
        R/O. TALAKATNAL, TAL: GOKAK
        DIST: BELGAVI,
        NOW RESIDING: 1382 B-WARD,
        DATTA GALLI, SHARUNAGAR,
        RAJARAMPURI, KOLHAPUR,
        MAHARASHTRA.
                                               ...PETITIONERS
        (BY SRI ANAND R. KOLLI, ADVOCATE)

AND :

1.      SRI.BASAPPA KAMANNA MANG,
        AGE: 55 YEARS, OCC: AGRICULTURE,
        R/O. MUGALKHOD, TQ: RAIBAG,
        DIST: BELGAVI.

2.      SMT.GOURAWWA LAXMAN MANG,
        AGE: 68 YEARS, OCC: AGRICULTURE AND
        HOUSE HOLD WORK,
        R/O. SAVASUDDI, TAL: RAIBAG,
        DIST: BELAGAVI.
                              :2:



3.   SMT.MANJULA SHRIMANT MANG,
     AGE: 26 YEARS, OCC: AGRICULTURE AND
     HOUSE HOLD WORK,
     R/O. SAVASUDDI, TAL: RAIBAG,
     DIST: BELAGAVI..

4.   SMT.YASHODHA SANJU MANG,
     AGE: 28 YEARS, OCC: HOUSE HOLD WORK
     R/O. KATRAL,    TQL: ATHANI
                                               ....RESPONDENTS

(BY SRI SHIVARAJ S.BALLOLI, ADV. FOR RESPONDENT NO.1)
(BY SRI B.C.JNANAYYASWAMI, ADV. FOR RESPONDENT NOS.2- 4)



     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED COMPROMISE PETITION DATED 05.06.2014 FILED
BEFORE   LOK-ADALAT AND CONSEQUENTLY          SET   ASIDE THE
COMPROMISE JUDGMENT AND DECREE DATED:25.06.2014 IN
OS.NO.92/2014 PASSED BY THE HON'BLE SENIOR CIVIL JUDGE
AND JMFC, RAIBAG (LOK ADALAT) VIDE ANNEXURE-D AND E
RESPECTIVELY   AND   QUASH    THE   IMPUGNED    ORDER     DATED
17.03.2016 ON I.A.NO.1 FILED BY THE DHR/RESPONDENT NO.1
U/O.26 RULE 9 R/W. SECTION 151 OF CPC., IN EP.NO.37/2015
PENDING ON THE FILE OF SENIOR CIVIL JUDGE AND JMFC,
RAIBAG VIDE ANNEXURE-H AND DIRECT THE HON'BLE SENIOR
CIVIL JUDGE RAIBAG TO ACCEPT THE APPLICATIONS DATED
29.09.2016 FILED BY THE PETITIONER IN OS.NO.92/2014 VIDE
ANNEXURES-J, J1 AND J2 AND FURTHER DIRECT THE HON'BLE
COURT    TO   PASS   AN   NECESSARY   ORDER    ON   THE    SAID
APPLICATION IN ACCORDANCE WITH LAW.
                                  :3:



      THIS PETITION COMING ON FOR PRELIMINARY HEARING B
GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:


                               ORDER

Learned counsel for the petitioner filed a memo dated

04.12.2021 seeking permission of this Court to withdraw the writ

petition with liberty to file the compromise petition before the trial

Court.

Memo is taken on record.

Writ petition is dismissed as withdrawn with liberty to file

compromise petition before the trial Court.

SD JUDGE CKK