Mahantappa vs Laxman
2023 Latest Caselaw 9961 Kant

Karnataka High Court

Mahantappa vs Laxman on 9 December, 2023

                           1




HIGH COURT LEGAL SERVICES COMMITTEE, KALABURAGI
              BEFORE THE LOK-ADALAT

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH


       DATED THIS THE 09TH DAY OF DECEMBER, 2023

                CONCILIATORS PRESENT

           THE HON'BLE MR. JUSTICE C M JOSHI
                         AND
          SRI. LIYAQAT FAREED USTAD, MEMBER

                 R.F.A.No.200103/2020
                Lok Adalat No. 483/2023

BETWEEN:

    MAHANTAPPA
    S/O YALAGURDAPPA DODAMANI,
    AGED ABOUT 70 YEARS,
    OCC: AGRICULTURE,
    R/O WANDAL VILLAGE, TQ: B BAGEWADI,
    DIST: VIJAYAPURA.
                                     ... APPELLANT
(BY SRI.SATISHKUMAR GODKAR, ADVOCATE)

AND:

    LAXMAN S/O SHANKARAPPA DODMANI,
    AGED ABOUT 54 YEARS,
    OCC: AGRICULTURE,
    R/O WANDAL VILLAGE, TQ: B BAGEWADI,
    DIST: VIJAYAPURA-590001
                                    ... RESPONDENT

(BY SRI. SANGANABASAVA B.PATIL, ADVOCATE)

THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96 R/W ORDER 41 RULE 1 AND 2 OF CPC, 1908, PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE JUDGMENT AND DECREE DATED 04.06.2020 PASSED IN O.S.NO.91/2013 ON THE FILE OF THE ADDL. SENIOR CIVIL JUDGE AT BASAVANABAGEWADI, AND TO PASS ANY OTHER APPROPRIATE ORDERS AS MAY BE DEEMED FIT IN THE FACTS AND CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT, THIS DAY, THE FOLLOWING ORDER IS PASSED:

CONCILIATION ORDER The learned counsel for the Appellant and the

learned counsel appearing for Respondent along with

their counsel are present.

2. A Joint memo has been filed, signed by the

respective parties as well as the learned counsel

appearing for both the appellant and respondent.

3. It is stated that the parties have settled

their dispute amicably without any force or fraud by

way of compromise. The aforesaid parties have affixed

their signatures to the petition voluntarily. The

appellant/defendant has executed the sale deed in

favour of the plaintiff/respondent to an extent of 3

acres 38 guntas and that no claim remains between

the parties.

4. Having satisfied with the said settlement is

just and proper, the compromise petition is accepted.

The suit as well as the appeal before the Court is

disposed of in terms of the compromise petition.

5. The parties who are present before the

Court submits that they have settled the entire

dispute and accepts the terms of compromise.

6. The appeal is disposed of in terms and

conditions of the compromise petition. The decree of

the Trial court shall stand modified accordingly.

Decree shall be drawn in terms of the

compromise petition.

Admissible Court fee shall be refunded in favour

of the appellant.

Sd/-

JUDGE

Sd/-

MEMBER

MSR