Sri Ravi Belagere vs Govinda R
2021 Latest Caselaw 6712 Kant

                                1

     HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
               BEFORE THE MEGA LOK ADALAT

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 18TH DAY OF DECEMBER 2021

                    CONCILIATORS PRESENT:

         THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                                &

                  SMT. S.SUSHEELA, MEMBER


                      R.F.A.No.22/2019
                 (Lok Adalat No.3212/2021)


BETWEEN:

1.    (SRI RAVI BELAGERE),
      S/O LAXMANARAO,
      SINCE DECEASED BY LRS:-
      AGED ABOUT 60 YEARS,
      EDITOR, PUBLISHER AND
      OWNER OF HI BENGALURU
      WEEKLY NEWS PAPER
      NO.2, NEAR PETROL BUNK
      80 FEET ROAD,
      KADIRENAHALLI
      PADMANADHA NAGAR
      B.S.K. 2ND STAGE
      BENGALURU - 560 070

      *(SRI RAVI BELAGERE),
      SINCE DECEASED BY LRS:-
      a) SMT LALITHA BELAGERE
         W/O LATE RAVI BELAGERE
         AGE 65 YEARS

      b) SMT. CHETHANA BELAGERE
         W/O RANJITH KUMAR K.V
                                  2

         D/O LATE RAVI BELAGERE
         AGE ABOUT 39 YEARS

       c) SMT. BHAVANA
          W/O KRISHNA MURTHY P.N
          D/O LATE RAVI BELAGERE
          AGED ABOUT 36 YEARS,

       d) SRI. ADITYODAYA KARNA R.BELAGERE
          S/O LATE RAVI BELAGERE
          AGED 34 YEARS

       ALL ARE MAJOR
       R/O "LALITHE"
       NO.123, KARISHMA HILLS,
       SUBRAMANYAPURA POST,
       BENGALURU - 560 061

2.     GITANJALI GRAPHICS
       PRINTER, HI BENGALURU,
       WEEKLY NEWS PAPER
       NO - 71 (84), KSSIDC
       INDUSTRIAL ESTATE, 6TH
       BLOCK, RAJAJINAGAR,
       BENGALURU - 560 010

                                                ... APPELLANTS

       (BY SRI. M V REVANASIDDAIAH, ADVOCATE &
          SRI. H M GANGADHARA, ADVOCATE FOR LRS OF A1 I.E.,
          A1 (A-D) & A2)


AND:
1.     GOVINDA.R.
       S/O RAMAIAH,
       AGED ABOUT 51 YEARS,
       R/A NO.5, 1ST MAIN,
       1ST CROSS, R.C.LAYOUT,
       PADMANABHANAGAR,
       BENGALURU - 560 070
                                      3

2.   SUNIL HEGGARAVALLI,
     S/O NOT KNOW
     AGE MAJOR,
     REPORTER, HI BENGALURU,
     WEEKLY NEWSPAPER, NO.2,
     NEAR PETROL BUNK,
     80 FEET ROAD, KADIRENHALLI,
     PADMANABHANAGAR,
     BANASHANKARI 2ND STAGE,
     BENGALURU - 560 070
     (THIS IS OLD ADDRESS)
     SUNIL HEGGARAVALLI,
     S/O NOT KNOW
     AGE MAJOR,
     CHARLI TIMES KANNADA WEEKLY
     NO.2420, 1ST MAIN,
     VIJAYANAGARA CLUB RAOD,
     2ND STAGE, VIJAYANAGARA,
     BENGALURU - 560 040
     (THIS IS NEW ADDRESS)
                                                       ... RESPONDENTS

(BY SRI.H S SURESH, ADVOCATE FOR R1)

THIS RFA FILED UNDER ORDER 41 RULE 1 AND SEC.96 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED 02.07.2018 PASSED IN OS NO.4401/2012 ON THE FILE OF THE VIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU PARTLY DECREEING THE SUIT FOR RECOVERY OF COMPENSATION AND DAMAGES.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel for both parties and Appellants &

Respondent are present.

2. Both parties have settled the dispute and have filed Joint Memo

duly signed by them, the same reads as follows:

"It is submitted as follows:

The both parties present before Mega Lok Adalat, and the Appellant Agree to pay 3,50,000/- (Rupees Three Lakhs and Fifty Thousand only) in favour of Respondent No.1 (Cheque No. 303002 Karnataka Bank Banashankari Branch)

Hence the Respondent No.1 agree to withdrawn his all case i.e., C.C.No.9170/13 and Execution case please consider the same in the interest of justice and equity"

3. Accordingly, this Regular First Appeal is hereby dispose of in

terms of Joint Memo.

4. The Registry is directed to refund the Court Fee, if any, in

accordance with Karnataka Court Fees & Suits Valuation Act, 1958.

Draw up Decree accordingly.

Sd/-

JUDGE

Sd/-

MEMBER RN