Karnataka High Court
Madiwalappa S/O Mallappa Uppin vs Somalingappa S/O Mallappa Uppin on 10 August, 2023
Bench: Sreenivas Harish Kumar, Ramachandra D. Huddar
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NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 10TH DAY OF AUGUST, 2023
PRESENT
THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
AND
THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
REGULAR FIRST APPEAL NO. 100038 OF 2015 (PAR/POS)
C/W
REGULAR FIRST APPEAL NO. 100058 OF 2015
IN RFA.NO. 100038/2015
VINAYAKA
BV BETWEEN:
Digitally signed by
1. SHRI. MADIWALAPPA S/O. MALLAPPA UPPIN,
VINAYAKA B V AGE: 60 YEARS, OCC: AGRICULTURE,
Location: DHARWAD
Date: 2023.08.16 R/O: DESHANUR-591147
11:17:04 -0700
TALUKA: BAILHONGAL, DIST: BELAGAVI.
2. SHRI. MAHANTESH S/O. MADIWALAPPA UPPIN,
AGE: 34 YEARS, OCC: AGRICULTURE,
R/O: DESHANUR-591147
TALUKA: BAILHONGAL, DIST: BELAGAVI.
3. SHRI. KALLAPPA S/O. MADIWALAPPA UPPIN,
AGE: 37 YEARS, OCC: AGRICULTURE,
R/O: DESHANUR-591147
TALUKA: BAILHONGAL, DIST: BELAGAVI.
4. SHRI. ADIVEPPA S/O. MADIWALAPPA UPPIN,
AGE: 28 YEARS, OCC: AGRICULTURE,
R/O: DESHANUR-591147
TALUKA: BAILHONGAL, DIST: BELAGAVI.
5. SHRI. SHIVALINGAPPA S/O. MADIWALAPPA UPPIN,
AGE: 25 YEARS, OCC: AGRICULTURE,
R/O: DESHANUR-591147
TALUKA: BAILHONGAL, DIST: BELAGAVI.
... APPELLANTS
(BY SRI DEEPAK S. KULKARNI, ADVOCATE)
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NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
AND:
1. SHRI. SOMALINGAPPA S/O. MALLAPPA UPPIN,
SINCE DECEASED R/BY PROPOSED LRS.
1.A SMT. TANGEVVA,
W/O. SOMALINGAPPA @ SOMAPPA UPPIN,
AGE: 54 YEARS, OCC: HOUSEHOLD WORK,
R/O. HIREKOPPA, POST: MURAKUMBI,
TALUKA: SAVADATTI, DIST: BELAGAVI.
1.B SMT. SHIVAKKA,
W/O. SOMALINGAPPA @ SOMAPPA UPPIN,
AGE: 53 YEARS, OCC: HOUSEHOLD WORK,
R/O. HIREKOPPA, POST: MURAKUMBI,
TALUKA: SAVADATTI, DIST: BELAGAVI.
1.C SHRI. DYAMANNA,
S/O. SOMALINGAPPA @ SOMAPPA UPPIN,
AGE: 26 YEARS, OCC: AGRICULTURE,
R/O. HIREKOPPA, POST: MURAKUMBI,
TALUKA: SAVADATTI, DIST: BELAGAVI.
2. SHRI. VIRUPAXAPPA S/O. MALLAPPA UPPIN,
SINCE DECEASED REPRESENTED BY HIS LRS.
2.A SMT. MANJULA W/O. IRANAIK PATIL,
AGE: 44 YEARS, OCC:HOUSE HOLD WORK,
R/O: HANNIKERI, SAMPAGAON,
TALUKA: BAILHONGAL, DIST: BELAGAVI-591102.
2.B SMT. SHOBHA W/O. NAGANAGOUDA PATIL,
AGE: 35 YEARS, OCC:HOUSE HOLD WORK,
R/O: # 109, SHANKARACHARYA MARG, BAILUR,
TALUK AND DISTRICT: BELAGAVI-590018.
2.C SMT. SWATI W/O. MAHANTESH MATOLLI,
AGE: 33 YEARS, OCC:HOUSE HOLD WORK,
R/O: DURUDUDESHWAR ONI, BEVINKOPPA,
AMATUR, TALUKA: BAILHONGAL,
DIST: BELAGAVI-591102.
3. SHRI. BASAVARAJ S/O. MALLAPPA UPPIN,
AGE: 57 YEARS, OCC: AGRICULTURE,
R/O: HIREKOPPA-591114,
TALUKA: SAUNDATTI, DIST: BELAGAVI.
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NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
4. SHRI. SHRISHAIL S/O. VIRUPAXAPPA UPPIN,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: HIREKOPPA-591114,
TALUKA: SAUNDATTI, DIST: BELAGAVI.
5. SHRI. MALLIKARJUN S/O. VIRUPAXAPPA UPPIN,
AGE: 35 YEARS, OCC: AGRICULTURE,
R/O: HIREKOPPA-591114,
TALUKA: SAUNDATTI, DIST: BELAGAVI.
6. SHRI. BASAVARAJ S/O. VIRUPAXAPPA UPPIN,
AGE: 41 YEARS, OCC: AGRICULTURE,
R/O: HIREKOPPA-591114,
TALUKA: SAUNDATTI, DIST: BELAGAVI.
7. SHRI. SHIVALINGAPPA S/O. BASAVARAJ UPPIN,
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O: HIREKOPPA-591114,
TALUKA: SAUNDATTI, DIST: BELAGAVI.
8. SHRI. SURESH S/O. BASAVARAJ UPPIN,
AGE: 29 YEARS, OCC: AGRICULTURE,
R/O: HIREKOPPA-591114,
TALUKA: SAUNDATTI, DIST: BELAGAVI.
...RESPONDENTS
(BY SRI A.B. NESARAGI, ADV. FOR R1(B) AND R1(C))
(SRI SHASHANK S. HEGDE, ADV. FOR R4 AND R5)
(SMT. ASAMA N. MAKANDAR, ADV. FOR R3, R6, R7 AND R8)
(NOTICE TO R1 (A) IS SERVED)
THIS RFA IS FILED UNDER SEC. 96, READ WITH U/O 41 RULE
1 OF CPC., AGAINST THE JUDGMENT AND DECREE DTD:06.01.2015
PASSED IN O.S.NO.07/2012 ON THE FILE OF THE SENIOR CIVIL
JUDGE BAILHONGAL, PARTLY DECREEING THE SUIT FILED FOR
PARTITION AND SEPARATE POSSESSION.
IN RFA.NO. 100058/2015
BETWEEN:
1. SHRISHAIL VIRUPAXAPPA UPPIN,
AGE: 38 YEARS, OCC: AGRICULTURIST,
R/O: HIREKOPPA, TQ: SAUNDATTI,
DIST: BELAGAVI-591114.
NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
2. MALLIKARJUN VIRUPAXAPPA UPPIN,
AGE: 35 YEARS, OCC: AGRICULTURIST,
R/O: HIREKOPPA, TQ: SAUNDATTI,
DIST: BELAGAVI-591114.
3. VIRUPAXAPPA MALLAPPA UPPIN,
SINCE DECEASED REPRESENTED BY LR'S
3A MANJULA W/O. IRANAIK PATIL,
AGE: 40 YEARS, OCC: HOUSE WIFE,
R/O: HANNIKERI, SAMPAGAON,
TALUKA: BELAGAVI, DIST: BELAGAVI-591102.
3B SHOBHA W/O. NAGANAGOUDA PATIL,
AGE: 39 YEARS, OCC: HOUSE WIFE,
R/O: # 109, SHANKARACHARYA MARG, BAILUR,
TALUK AND DISTRICT: BELAGAVI-591106.
3C SWATI W/O. MAHANTESH MATOLLI,
AGE: 38 YEARS, OCC:HOUSE WIFE,
R/O: DURUDUDESHWAR ONI, BEVINKOPPA,
AMATUR, TALUKA: BELAGAVI,
DIST: BELAGAVI-591102.
...APPELLANTS
(BY SRI. SHASHANK S. HEGDE, ADVOCATE)
AND:
1. SOMALINGAPPA MALLAPPA UPPIN,
SINCE DECEASED REPRESENTED BY LR'S.
1A SMT. TANGEVVA, W/O. SOMALINGAPPA UPPIN,
AGE: 55 YEARS, OCC: HOUSEHOLD,
1B SMT. SHIVAKKA, W/O. SOMALINGAPPA UPPIN,
AGE: 54 YEARS, OCC: HOUSEHOLD,
1C DYAMANNA, S/O. SOMALINGAPPA UPPIN,
AGE: 27 YEARS, OCC: AGRICULTURE,
ALL ARE R/O: HIREKOPPA, POST: MURAKUMBI,
TALUKA: SAVADATTI, DIST: BELAGAVI-591114.
2. MADIWALAPPA MALLAPPA UPPIN,
AGE: 60 YEARS, OCC: AGRICULTURIST,
R/O: DESHANUR TQ: BAILHONGAL,
DIST: BELAGAVI-591147.
NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
3. BASAVARAJ MALLAPPA UPPIN,
AGE: 57 YEARS, OCC: AGRICULTURIST,
R/O: HIREKOPPA, TQ: SAUNDATTI,
DIST: BELAGAVI-591114.
4. BASAVARAJ VIRUPAXAPPA UPPIN,
AGE: 41 YEARS, OCC: AGRICULTURIST,
R/O: HIREKOPPA, TQ: SAUNDATTI,
DIST: BELAGAVI-591114.
5. MAHANTESH MADIWALAPPA UPPIN,
AGE: 34 YEARS, OCC: AGRICULTURIST,
R/O: DESHANUR TQ: BAILHONGAL,
DIST: BELAGAVI-591147.
6. KALLAPPA MADIWALAPPA UPPIN,
AGE: 37 YEARS, OCC: AGRICULTURIST,
R/O: DESHANUR TQ: BAILHONGAL,
DIST: BELAGAVI-591147.
7. SHIVALINGAPPA BASAVARAJ UPPIN,
AGE: 33 YEARS, OCC: AGRICULTURIST,
R/O: HIREKOPPA, TQ: SAUNDATTI,
DIST: BELAGAVI-591114.
8. SURESH BASAVARAJ UPPIN,
AGE: 29 YEARS, OCC: AGRICULTURIST,
R/O: HIREKOPPA, TQ: SAUNDATTI,
DIST: BELAGAVI-591114.
...RESPONDENTS
(BY SRI A.B. NESARGI, ADV. FOR R1(B) TO R1(C))
(SRI DEEPAK S. KULKARNI, ADV. FOR R2, R5 AND R6)
(SMT. ASMA N. MAKANDAR, ADV. FOR R3, R4, R7 AND R8)
(NOTICE TO R1(A) SERVED)
THIS RFA IS FILED UNDER SEC. 96, READ WITH U/O 41 RULE
1 OF CPC., AGAINST THE JUDGMENT AND DECREE DTD:06.01.2015
PASSED IN O.S.NO.07/2012 ON THE FILE OF THE SENIOR CIVIL
JUDGE BAILHONGAL, PARTLY DECREEING THE SUIT FILED FOR
PARTITION AND SEPARATE POSSESSION AND DECLARATION.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
RAMACHANDRA D. HUDDAR J., DELIVERED THE FOLLOWING:
NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
JUDGMENT
Appellant Nos.1 to 5, respondent Nos.1A to 1C, 2A to
2C, 3 to 8 and their respective counsels are present before
the Court.
2. The compromise petition is filed under Order
XXIII Rule 3 read with Section 151 of CPC reporting
compromise between the appellants and the respondents.
3. The contents of the compromise petition are read
over and explained to the appellants and respondents in the
language known to them and they admit the contents of the
same.
4. The shares have been allotted between the
appellants and the respondents as per the compromise
petition. In leave of the shares, the legal representatives of
respondent No.2 by name 1) Smt.Manjula wife of Iranaik
Patil, 2) Smt.Shoba wife of Naganagouda Patil and 3)
Smt.Swati wife of Mahantesh Matolli who arrayed as
respondent Nos.2(A) to 2(C) respectively submit that they
have received Demand Draft for Rs.1,00,000/- each today.
NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
So also, Smt.Shivakka wife of Somalingappa @ Somappa
Uppin who arrayed as respondent No.1(B) submits that she
has received Demand Draft for Rs.6,70,000/- and Sri
Basavaraj son of Virupaxappa Uppin who arrayed as
respondent No.6 submits that he has received Demand Draft
for Rs.1,50,000/-.
5. We are satisfied with the terms of the
compromise.
6. In view of the compromise arrived at between the
appellants and respondents, the appeal of the appellants is
allowed. Preliminary decree so passed by the Trial court is
modified in terms of the compromise petition.
7. There shall be final decree in terms of
compromise petition.
8. Office shall draw final decree after collecting
necessary duties and after furnishing copy of the amended
cause title.
9. No order as to costs.
NC: 2023:KHC-D:8761-DB
RFA No. 100038 of 2015
C/W RFA No. 100058 of 2015
10. The compromise petition so filed forms part and
parcel of the final decree.
Sd/-
JUDGE
Sd/-
JUDGE
EM
