Nagaveni And Anr vs Naganna And Anr
2023 Latest Caselaw 644 Kant

                           1




            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

        DATED THIS THE 10TH DAY OF JANUARY, 2023

                        BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

     CRIMINAL REVISION PETITION No.200094/2017


BETWEEN

1.     NAGAVENI @
       NAGAMMA
       W/O NAGANNA KOLKUR,
       AGE: 42 YEARS,
       OCC: AGRICULTURE

2.     SHARANAMMA
       D/O NAGANNA KOLKUR
       AGE: 22 YEARS,
       OCC: STUDENT

       BOTH R/O GUGIHAL,
       TQ. JEWARGI,
       DIST. KALABURAGI

                                        ...PETITIONERS

(BY SRI SANTOSH PATIL, ADVOCATE)

AND

1.     NAGANNA
       S/O SHARANAPPA,
       KOLKUR, AGE: 54 YEARS,
       OCC: KSRTC EMPLOYEE
                             2




2.    VIJAYALAXMI
      D/O SRIMANTHRAYA
      AGE:47 YEARS,
      OCC: ANGANAWADI,
      KARYAKARTE KOLKUR

3.    SATISHKUMAR
      S/O NAGANNA KOLKUR
      AGE: 26 YEARS,
      OCC STUDENT,
      ALL R/O AURAD,
      TQ. & DIST. KALABURAGI
      PIN - 585101.

                                        ...RESPONDENTS

(BY SRI SHIVAKUMAR KALLOOR, ADVOCATE FOR R1;
R2 AND R3 ARE SERVED)

     THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C
PRAYING TO CALL FOR LOWER COURT RECORDS. SET
ASIDE THE IMPUGNED JUDGMENT DATED 08.10.2015
PASSED    BY   THE    I   ADDL.   SESSIONS   JUDGE    AT
KALABURAGI     IN   CRIMINAL APPEAL   NO.81/2012     AND
CONFIRM THE JUDGMENT PASSED BY V ADDL. JMFC
COURT AT KALABURAGI IN CRL. MISC. NO.4/2010 DATED
24.07.2012.


      THIS PETITION COMING ON FOR HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
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                         ORDER

Parties are present and they have presented a joint

memo signed by parties and so also, respective counsel

which reads as under:...

"COMPROMISE PETITION

That, in the above mentioned case, the parties have got the case compromised between themselves and the respondent No.1 has agreed to give 2 acres of land bearing Sy.No.394/4 to the revision petitioner No.1 in Gugihal Village Tq. Yadrami Dist: Kalaburagi and the revision petitioner No.1 has agreed for the same. Hence, in view of compromise entered between the parties the revision petition filed by revision petitioner is not pressed hence the same may be taken as not pressed, in the interest of justice."

2. On enquiry, parties submit that all pending

disputes between the parties are amicably settled and two

acres of land has been settled in favour of the revision

petitioners by the respondents.

3. Parties also submit that there is no force,

undue influence or coercion in reaching out the terms of

settlement. Accordingly, revision petitioners do not want to

prosecute the revision petition further.

4. Placing the submission of the parties and

compromise petition on record, revision petition is

dismissed as not pressed.

Sd/-

JUDGE

VNR