Sri S S Sirohi vs Mr A Enaya Thulla Khan
2022 Latest Caselaw 3726 Kant

                                          C.R.P.No.92/2021

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 4TH DAY OF MARCH 2022

                         BEFORE

        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

     CIVIL REVISION PETITION No.92/2021 (SC)

BETWEEN:

SRI S.S.SIROHI
S/O MR. K.S.SIROHI
AGED ABOUT 61 YEARS
RESIDING AT NO.43/2
ANNASWAMY REDDY COLONY
MUDALIAR ROAD
BENGALURU - 560 042                       ...PETITIONER
(BY SRI JANARDHANA G., ADVOCATE)

AND:

1.     MR. A. ENAYA THULLA KHAN
       S/O MR. AZIZ KHAN
       AGED ABOUT 57 YEARS
2.     MRS. SIDDIQA BEGUM
       W/O MR.A.ENAYA THULLA KHAN
       AGED ABOUT 56 YEARS
       BOTH RESIDING AT NO.22/1
       1ST FLOOR, SABAPATHY LANE
       K.KAMARAJA ROAD CROSS
       BENGALURU - 560 001              ...RESPONDENTS
(BY SRI RAGHUNATH M.D., ADVOCATE FOR C/R1 & R2)

      THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 18 OF KARNATAKA THE SMALL CAUSES ACT, AGAINST
THE    JUDGMENT    DATED    05.02.2021   PASSED    IN
S.C.NO.15143/2015 ON THE FILE OF THE XV ADDITIONAL
SMALL CAUSES JUDGE AND XXIII ACMM, BENGALURU, PARTLY
DECREEING THE SUIT FOR VACATE AND DELIVER OF VACANT
POSSESSION.
     THIS CIVIL REVISION PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:
                                              C.R.P.No.92/2021

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                       ORDER

Sri. Raghunath M.D., learned counsel undertakes to

appear for respondent No.2. He is permitted to file vakalat

in the Registry.

2. This petition is filed against the order of

ejectment passed by the trial Court.

3. Petitioner, respondent Nos.1 and 2 and the

respective counsel are present. Parties are identified by

their respective counsel. They submit the compromise

petition.

4. Heard the parties on the compromise petition.

Parties admit the voluntary execution of the compromise

petition. Same is found admissible in law. Therefore, the

compromise is recorded.

The petition is allowed. Impugned judgment of

decree is hereby set aside. Suit is decreed in terms of the

compromise petition.

Draw decree accordingly.

Sd/-

JUDGE pgg