Mahadevi W/O. Ningappa Chikodi vs Parisa Kedari Khichade
2022 Latest Caselaw 10690 Kant

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                                    MSA No. 100144 of 2015
                                C/W MSA No. 100174 of 2015



IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 12TH DAY OF JULY, 2022

                        BEFORE
         THE HON'BLE MR JUSTICE E.S.INDIRESH
 MISCELLANEOUS SECOND APPEAL NO.100144 OF 2015 (LA)
                         C/W
     MISCELLANEOUS SECOND APPEAL NO.100174 OF 2015


BETWEEN:

1.   MAHADEVI W/O. NINGAPPA CHIKODI
     AGE: 37 YEARS,
     OCC: AGRICULTURE
     R/O. DONAWAD - 591 226
     TQ: CHIKODI
     DIST: BELAGAVI

                                            ...PETITIONER
                                 COMMON IN BOTH APPEALS

(BY SRI. SHIVARAJ S. BALLOLI, ADVOCATE)

AND:

1.   PARISA KEDARI KHICHADE
     AGE: 71 YEARS,
     OCC: AGRICULTURE
     R/O. BEKKERI ROAD, RAIBAG
     DIST: BELAGAVI

2.   SAVAKKA W/O. PARISA KHICHADE
     AGE: 66 YEARS,
     OCC:HOUSEHOLD WORK and AGRICULTURE
     R/O. DONAWAD
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                                     MSA No. 100144 of 2015
                                 C/W MSA No. 100174 of 2015



     TQ: CHIKODI
     DIST: BELAGAVI

3.   SUMITRA W/O. PUNDALIK CHIKODI
     AGE: 33 YEARS,
     OCC: HOUSEHOLD WORK and AGRICULTURE
     R/O. DONAWAD
     TQ: CHIKODI
     DIST: BELAGAVI

4.   SHIVAKKA W/O. CHANDU MALI
     AGE: 27 YEARS,
     OCC: HOUSEHOLD WORK and AGRICULTURE
     R/O. NANDIKUMARALI
     TQ: RAIBAG
     DIST: BELAGAVI

5.   RAJU @ SURESH PARIS KHICHADE
     AGE: 43 YEARS,
     OCC: AGRICULTURE
     R/O. NEAR POLICE STATION, RAIBAG
     DIST: BELAGAVI

     DELETED VIDE ORDER DATED 12.07.2022

                                       ...RESPONDENTS
                           COMMON IN BOTH THE APPEALS
(BY SRI. SANTHOSH S. BALLURGI, ADV. FOR R1, R2 & R4;
 SRI CHETAN S. PATIL, ADV. FOR R3)

     THESE MSAs FILED UNDER SECTION 43 RULE 1(U) READ
WITH SEC. 104 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 04.07.2015 PASSED IN R.A.NO.20/2014 ON THE FILE
OF THE SENIOR CIVIL JUDGE AND JMFC, RAIBAG ALLOWING
THE APPEAL SETTING ASIDE THE JUDGMENT AND DECREE
DATED 23.04.2014 PASSED IN OS NO.105 OF 2008 ON THE
FILE OF THE PRINCIPAL CIVIL JUDGE AND JMFC, RAIBAG,
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                                          MSA No. 100144 of 2015
                                      C/W MSA No. 100174 of 2015



DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION.
     THESE APPEALS COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                            JUDGMENT

Parties to these appeals are present before the Court and

presented the compromise petition filed under Order XXIII Rule

3 read with Section 151 of the Code of Civil Procedure, stating

that pursuant to the filing of these appeals, parties have

decided to settle the matter and submit that they have entered

into compromise without force or undue influence, as they

wanted to settle the matter amicably. Accepting the terms and

conditions stated in the compromise petition, appeals are

disposed of.

2. Registry is directed to draw-up final decree in

accordance with the compromise along with the sketch

appended to the compromise petition.

Sd/-

JUDGE

LNN