N Somashekar vs Ashwath Kumar
2022 Latest Caselaw 542 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 12TH DAY OF JANUARY, 2022

                     BEFORE

         THE HON'BLE MR. JUSTICE M.I.ARUN

           RFA NO.650 OF 2021 (DEC/INJ)

BETWEEN:

N.SOMASHEKAR,
SON OF NARAYANAPPA,
AGED ABOUT 40 YEARS,
RESIDING AT DODDAKANNAHALLI VILLAGE,
VARTHUR HOBLI,
BENGALURU EAST TALUK-560 082.
                                  ... APPELLANT

(BY SRI.DIWAKAR, ADVOCATE)

AND:

1 . ASHWATH KUMAR,
    SON OF NARAYANAPPA,
    AGED ABOUT 45 YEARS,
    RESIDING AT BETHAMANGALA VILLAGE,
    BANGARPET TALUK,
    OPPOSITE POST OFFICE,
    POLICE QUARTERS, NEW EXTENSION,
    KOLAR DISTRICT-563 6116

2.   SMT. P. SREEREKHA,
     WIFE OF A. VENUGOPAL,
     AGED ABOUT 48 YEARS,
     R/AT/C/O M. RADHAKRISHNAN,
     NO.23/25-1, 2ND CROSS,
     MARUTHINAGAR,
     MADIWALA NEW EXTENSION,
     BENGALURU-560 068.
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3.   SMT. NAGAMMA,
     WIFE OF M. CHIKKANNA,
     AGED ABOUT 60 YEARS,
     R/AT NO.9, 'A' BLOCK,
     K.S.R.P. QUARTERS,
     TUNGASANKEERNA
     KORAMANGALA,
     BENGALURU-560 034.

4.   SMT. A.K. BOJAMMA,
     WIFE OF PONNAPPA I.P,
     AGED ABOUT 50 YEARS,
     R/AT NO.4, BLOCK S-1,
     K.S.R.P. MINITUNGA QUARTERS,
     KORAMANGALA,
     BENGALURU-560 034.

5.   DEVRAJ A.P,
     SON OF PAPANNA,
     AGED ABOUT 45 YEARS,
     R/AT ARALULU SANDRA VILLAGE,
     VIRUPAKSHA HOBLI,
     CHANNAPATNA TALUK,
     RAMANAGARA DISTRICT.

                                ... RESPONDENTS
(BY SRI. SHARATH S. GOWDA, ADVOCATE FOR C/R-2
    TO 5;
    SRI. NOOR UL HUSSAIN, ADVOCATE FOR R1)

     THIS RFA IS FILED UNDER SECTION 41 RULE 1
R/W SECTION 96 OF CPC, AGAINST THE JUDGMENT
AND DECREE DATED         05.07.2021 PASSED IN
O.S.NO.8706/2016 ON THE FILE OF THE LVI
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, DISMISSING THE SUIT FOR DECLARATION
AND PERMANENT INJUNCTION.

     THIS RFA COMING ON FOR ORDERS, THROUGH
VIDEO CONFERENCING THIS DAY THE COURT
DELIVERED THE FOLLOWING:
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                      JUDGMENT

A compromise petition dated 10.01.2022 is filed

duly signed by the appellant and the respondents along

with their respective counsel.

2. The counsel along with parties are present

by way of video conferencing.

3. Parties are duly identified by their

respective counsel and that state that the parties have

compromised the matter in terms of the compromise

petition dated 10.01.2022 and pray that the appeal be

disposed of accordingly.

The compromise petition is taken on record.

The appeal is disposed in terms of compromise

petition.

Office to draw decree accordingly.

Sd/-

JUDGE AG