Sri Rajappa vs Sri Venkateshappa
2023 Latest Caselaw 970 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH DAY OF JANUARY, 2023

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  R.S.A.NO.2244/2018 (SP)
BETWEEN:

1.     SRI RAJAPPA
       S/O MUNIVENKATAPPA
       AGED ABOUT 55 YEARS

2.     SRI C R MANJUNATHA
       S/O RAJAPPA
       AGED ABOUT 34 YEARS

       BOTH ARE RESIDENTS OF
       CHOWDADENAHALLI VILLAGE
       NARASAPURA HOBLI
       KOLAR TALUK - 563101
                                            ... APPELLANTS

[BY SRI AMARESH A. ANGADI, ADVOCATE]

AND:

SRI VENKATESHAPPA
S/O LATE GUDDAPPANAVARA
CHOWDAPPA
AGED ABOUT 66 YEARS
R/O CHOWDADENAHALLI VILLAGE
NARASAPURA HOBLI
KOLAR TALUK - 563101
                                            ... RESPONDENT

[BY SRI A.MADHUSUDHAN RAO, ADVOCATE]
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     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 19.09.2018
PASSED IN R.A.NO.135/2015 ON THE FILE OF THE I
ADDITIONAL DISTRICT JUDGE, KOLAR AND ETC.

    THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

The appellants and the respondent along with their

respective counsel are present and they have filed the

compromise petition under Order 23 Rule 3 of CPC.

2. Today, the appellants before the Court paid the

amount of Rs.2,50,000/- to the respondent by way of DD

bearing No.352872 dated 23.11.2022. The parties have also

understood the contents of compromise petition.

3. In view of the settlement arrived between the parties

and in terms of compromise, the appeal is disposed of.

4. In pursuance of the decree, the amount deposited by

the appellants before the Trial Court is ordered to be refunded to

the appellants on proper identification.

5. Registry is directed to refund the Court fee in

accordance with law in favour of the appellants on proper

identification.

Sd/-

JUDGE

SN