Karnataka High Court
Rangappa N.S vs Karigowda A on 9 December, 2023
1
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE NATIONAL LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF DECEMBER, 2023
CONCILIATORS PRESENT:
THE HON'BLE MR. JUSTICE RAVI V. HOSMANI
&
SRI M.N. UMASHANKAR, MEMBER
Crl.R.P.no.79/2016
(Lok Adalat No. 2845/2023)
BETWEEN:
RANGAPPA N.S.
S/O SHIVAPPA,
AGED ABOUT 42 YEARS,
R/O ACHCHITHNAGAR
SOLADEVANAHALLI VILLAGE
NEAR ACHARYA COLLEGE,
HESARAGHATTA HOBLI,
BANGALORE - 88.
...PETITIONER
(BY SRI SHAHIDHARA R., ADVOCATE)
AND:
KARIGOWDA A S/O SIDDAPPA,
AGE : MAJOR,
R/O NO.489, 12TH CROSS
BHAGYALAKSHMI TEMPLE ROAD,
KALYANAGAR,T. DASARAHALLI,
BANGALORE - 560 057. ...RESPONDENT
(BY SRI THIMMAIAH K.H., ADVOCATE)
THIS CRL.RP IS FILEED U/S 397 (1) R/W 401 CRL.P.C. WITH A
PRAYER TO SET ASIDE JUDGMENT PASSED BY LXI ADDL. CITY CIVIL
AND S.LJ., BANGALORE IN CRL.A.NO.256/2014 DATED 21.11.2015
CONFIRMING JUDGMENT PASSED BY XIII A.C.M.M. BANGALORE IN
C.C.NO.3777/2011 DATED 25.02.2014 AND ACQUIT ACCUSED BY
ALLOWIGN REVISION PETITION.
THIS CRIMINAL REVISION PETITION COMING ON FOR
CONCILIATION BEFORE NATIONAL LOK ADALAT, THE FOLLOWING
CONCILIATION ORDER IS PASSED:
CONCILIATION ORDER
Learned Counsel appearing for revision petitioner is
present.
2. Learned Counsel appearing for Respondent is present.
3. This appeal is by accused challenging judgment and order
dated 21.11.2015 passed by LXI Addl. City Civil & Sessions Judge,
Bengaluru, in Crl.A.No.256/2014 confirming judgment and order dated
25.02.2014 passed by XIII Addl. Chief Metropolitan Magistrate,
Bengaluru in C.C.No.3777/2011.
4. Parties are present and identified by their respective
counsel.
5. After prolonged negotiations, matter is settled. A joint
memo is filed signed by learned advocate appearing for petitioner
and learned advocate appearing for respondent. Petitioner has
agreed to pay and respondent has agreed to receive sum of
Rs.4,40,000/- (Rupees Four Lakh Forty thousand only) with full and
final settlement of claims as against Rs.6,05,000/- as ordered.
6. A sum of Rs.1,51,500/- deposited in C.C.no.3777/2011 is
agreed to pay in favour of respondent. Balance payment of
Rs.2,19,000/- is agreed to be paid by petitioner either by way of
demand draft or to bank account of respondent bearing S.B.Account
no.2738101012504, Canara Bank, Bagalgunte, Peenya Dasarahalli
Branch, Bengaluru on or before 31.01.2024.
Accordingly, this Criminal Review Petition is disposed of.
Sd/-
JUDGE
Sd/-
MEMBER
Psg*
FILED BEFORE LOK ADALAT
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE HIGH COURT LOK ADALAT
(LOK ADALATH NO. 2845/2023)
BETWEEN
SRI RANGAPPA N S ... Petitioner/s
AND:
KARIGOWDA A ... Respondent/s
JOINT MEMO
This appeal is by accused challenging judgment and order dated 21.11.2015 passed
LXI Addl. City Civil Session Judge, Bengaluru in Crl. A. No.256/2014 confirming judgment
and order dated 25.02.2014 passed by XIII Addl. Chief Metropolitan Magistrate at Bangalore
in C.C.No.3377/2011. Petitioner/accused agrees to pay and respondent complainant agrees
to receive total sum of Rs.4,40,000/- in full and final settlement of claims as against Rupees
6,00,5,000/- as ordered .
Criminal Revision Petition is filed against the Judgment and Conviction passed in
CC. No. 3777/2011 on the File of XIII Addl. Chief Metropolitan Magistrate at Bangalore
has been referred to this Lok Adalat by Hon'ble High Court U/S.20 of the Legal Services
Authorities Act.1987. Parties to appeal have settled their claim before the Lok Adalat on the
following terms:
Petitioner has agreed to pay a sum of Rs.4,40,000/- towards full and final settlement
and Respondent has agreed to receive a sum of Rs.4,40,000/-(Rupees Four Lakhs Fourty
Thousand Only) with regard to dishonour of Cheque Bearing No. 028439 and No.526639 ,
dated 11.11.2010, drawn on Vijaya Bank, Dasarahalli Branch Bangalore, as full and final
settlement in lieu of Rs.6,00,000/- (Rupees Six Lakhs only). The Petitioner deposited
Rs.1,51,500/- before the Trial Court and agrees to pay Rs.2,90,000/- to the bank account of
Respondent bearing No.2738101012504, Canara Bank, Bagalukunte, Peenya, Dasarahalli
Branch within 31st January 2024. The Respondent is at liberty to withdraw the amount in
deposit before the Trial Court.
In default of payment as agreed as above respondent/complainant shall be entitled to
seek fine levy warrant and non bailable warrant from Trial Court against accused.
The parties to this Revision Petition have set their hands to this settlement before the
Lok Adalat in the presence of Conciliators on this on 09.12.2023 at Bengaluru Bench.
Sd/- Sd/-
SIGNATURE OF APPELLANT SIGNATURE OF RESPONDENT/S
Sd/- Sd/-
ADVOCATE FOR APPELLANT ADVOCATE FOR RESPONDENT/S
