M Janardhan vs Venkatachala
2021 Latest Caselaw 1636 Kant

                            1

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF FEBRUARY, 2021

                         BEFORE

         THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

         WRIT PETITION NO.15791 OF 2020 (GM-CPC)

BETWEEN:

M JANARDHAN
S/O LATE C.K.MUNIRAMAIAH
AGED ABOUT 49 YEARS,
R/AT NO.2630, 5TH WARD,
23RD DIVISION,
BESTHARAPETE (SHANIGARAPET),
DODDABALLAPUR TOWN,
BANGALORE RURAL DISTRICT -561 203.
                                            ...PETITIONER
(BY SMT. NAGARATHNA S K, ADVOCATE)

AND:

1 . VENKATACHALA,
S/O LATE VENKATARAMANAPPA,
AGED ABOUT 56 YEARS,
R/AT NO.92, NEAR BY C.T.O. OFFICE
AND OPPOSITE TO COURTS OF LAW,
DODDABALLAPUR CITY -561 203.

2 . K.P.JAGANNATH,
S/O PAPANNA,
AGED ABOUT 61 YEARS,
R/AT NO.2379,
KUCHAPPANAPETE, 2ND WARD,
DODDABALLAPUR CITY -561 203.

3 . H.S.SANJAY KUMAR,
S/O H.G.SOMANATH,
AGED ABOUT 57 YEARS,
R/AT 4TH WARD, D CROSS,
NEAR OFFICE OF DEPUTY
SUPERINTENDENT OF POLICE,
DODDABALLAPUR CITY.
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4 . SRI.HANUMANTHA,
S/O M.BASAPPA,
AGED ABOUT 56 YEARS,
R/AT 2ND WARD, 10TH DIVISION,
DODDABALLAPUR CITY -561 203.

5 . D.N.THIMMARAJU,
S/O DODDANANJUNDAPPA,
AGED ABOUT 37 YEARS,
R/AT 4TH WARD, SHANTHINAGAR,
DODDABALLAPUR CITY -561 203.
                                       ...RESPONDENTS
(BY SRI. MOHAN KUMAR D, ADVOCATE FOR C/R1-R5;
    (CP NO.14723/2020 & 14724/2020)

    THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
COMPROMISE DECREE FRAUDULENTLY OBTAINED BY THE
RESPONDENTS IN O.S.605/2008 DATED 20.09.2008 BEFORE
THE SENIOR CIVIL JUDGE & JMFC, DEVANAHALLI VIDE
ANNEXURE-G.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY THROUGH PHYSICAL HEARING, THE COURT
MADE THE FOLLOWING:
                       ORDER

Writ Petition is disposed off as having been withdrawn

after arguments on a couple of occasions.

Learned Judge of the Executing Court is requested to

adhere to the time line fixed by this court for accomplishing

the execution, vide judgment dated 27.2.2020 in

W.P.No.4323/2020 (GM-CPC).

No costs.

Sd/-

JUDGE cbc