Karnataka High Court
Narayan Choudu Gouda vs Devaki W/O Parameshwar Gouda on 21 February, 2022
Bench: B.M.Shyam Prasad
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 21ST DAY OF FEBRUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE B.M. SHYAM PRASAD
WRIT PETITION NO.100629/2022 (GM-RES)
BETWEEN
NARAYAN CHOUDU GOUDA
AGED ABOUT 58 YEARS,
OCC: AGRICULTURE,
R/O. KUNTEMANE,
POST. NILKUNDA 581355,
TQ. SIDDAPUR, DIST: N.K.
...PETITIONER
(BY SRI. LINGESH V. KATTEMANE, ADV. AND
SRI. S. G. KADAKATTI, ADV.)
AND
1. DEVAKI W/O PARAMESHWAR GOUDA
AGE : 60 YEARS, OCC : HOUSEWIFE
R/O HUKKALI (NILKUND) -581355
TQ : SIDDAPUR DIST : N.K.
2. LALITA W/O HANUMANT GOUDA
AGE : 42 YEARS, OCC : HOUSEWIFE
R/O HEGNUR-581355
TQ : SIDDAPUR DIST : N.K.
3. SUJATA W/O GIRIDHARA GOUDA
AGE : 39 YEARS, OCC : HOUSEWIFE
R/O AT : SANNAHIREKAI,
PO : HUKKALLI-581355
TQ : SIDDAPUR DIST : N.K.
2
4. LOLAKSHI W/O MABLESHWAR GOUDA
AGE : 37 YEARS, OCC : HOUSEWIFE
R/O AT : KURAVANTE, PO : MUTTHALLI
TQ : SIDDAPUR DIST : N.K.
(RESPONDENTS 1 TO 4 ARE THE LRS OF
ORIGINAL DECEASED PLAINTIFF)
5. DEVI W/O CHOUDU GOUDA
AGE : 86 YEARS, OCC : AGRICULTURE
R/O HUKKALI -581355
TQ : SIDDAPUR DIST : N.K.
6. SHIVU S/O CHOUDU GOUDA
AGE : 67 YEARS, OCC : AGRICULTURE
R/O HUKKALI -581355
TQ : SIDDAPUR DIST : N.K.
7. AMMU CHOUDU GOUDA
AGE : 65 YEARS, OCC : AGRICULTURE
R/O HUKKALI -581355
TQ : SIDDAPUR DIST : N.K.
8. ISHWAR S/O CHOUDU GOUDA
AGE : 61 YEARS, OCC : AGRICULTURE
R/O HUKKALI -581355
TQ : SIDDAPUR DIST : N.K.
9. HULIYA S/O CHOUDU GOUDA
AGE : 59 YEARS, OCC : AGRICULTURE
R/O HUKKALI-581355
TQ : SIDDAPUR DIST : N.K.
10. AJJU S/O CHOUDU GOUDA
AGE : 55 YEARS, OCC : AGRICULTURE
R/O HUKKALI -581355
TQ : SIDDAPUR DIST : N.K.
3
11. NAGARAJ S/O CHOUDU GOUDA
AGE : 53 YEARS, OCC : AGRICULTURE
R/O HUKKALI -581355
TQ : SIDDAPUR DIST : N.K.
12. LAXMI W/O VENKA GOUDA
AGE : 63 YEARS, OCC : HOUSEWIFE
R/O HALLEGADDE, PO : NILKUND -581355
TQ : SIDDAPUR DIST : N.K.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT IN THE NATURE OF CERTIORARI TO QUASH
THE JUDGMENT DATED 07.12.2021 PASSED BY THE CIVIL
JUDGE AND JMFC, SIDDAPUR IN O.S.NO.32/2020 VIDE
ANNEXURE-D.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitioner, one of the defendants in O.S.
No.32/2020 on the file of the Civil Judge and JMFC,
Siddapura, has impugned the compromise decree dated
07.12.2021. Undisputedly, the petitioner is a signatory
to the application filed before the civil Court under
Order XXIII Rule 3 of the Code of Civil Procedure, 1908
[for short, 'the CPC'], but the petitioner's case is that his
self acquired property is included and made subject
matter of the compromise; he did not have an
opportunity to familiarize himself with the terms of the
compromise.
Be that as it may, it is settled that if a person is
aggrieved by the acceptance of application under Order
XXIII Rule 3 of CPC, the petitioner's remedy would be to
approach the same Court and as such, this petition
stands disposed of with liberty to the petitioner to
approach the civil Court and it is needless to observe
that this liberty would be subject to all just exceptions
in law.
Sd/-
JUDGE
AN/-
