Mrs Indira @ Indiramma S vs Mrs Rathna K
2023 Latest Caselaw 3623 Kant

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                                                      NC: 2023:KHC:21649
                                                        MFA No. 6094 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 22ND DAY OF JUNE, 2023

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                        MISCELLANEOUS FIRST APPEAL NO.6094 OF 2022 (CPC)

                   BETWEEN:

                   MRS. INDIRA @ INDIRAMMA S,
                   AGED ABOUT 70 YEARS,
                   W/O LATE KRISHNA MURTHY V,
                   RESIDING AT NO.09,
                   "BANASHANKARI NILAYA",
                   2ND CROSS, BYRAVESHWARA NAGARA,
                   LAGGERE BANGALORE-60059.
                                                                   ...APPELLANT

                                 (BY SRI DEVARAJ K.S., ADVOCATE)

                   AND:

                   1.   MRS. RATHNA K,
Digitally signed
                        AGED ABOUT 54 YEARS,
by SHARANYA T           W/O LATE KRISHNA MURTHY V,
Location: HIGH          RESIDING AT NO.23,
COURT OF
KARNATAKA               FLAT NO.06, 6TH CROSS,
                        VENKAESWARA LAYOUT,
                        D.R.C.LAYOUT, BANGALORE-560029.

                   2.   MRS. MANJULA K,
                        AGED ABOUT 39 YEARS,
                        W/O NANDAKUMAR S,
                        RESIDING AT NO.11/B,
                        2ND MAIN, 2ND CROSS,
                        BALAJINAGARA, D.R.C.POST,
                        BANGALORE-560029.

                   3.   THE UNION OF INDIA,
                        DEPARTMENT OF DEFENSE,
                        NEW DELHI-110001.
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                                      NC: 2023:KHC:21649
                                        MFA No. 6094 of 2022




4.   THE CHIEF ADMINISTRATIVE OFFICER,
     L.R.D.E., GOVT OF INDIA,
     MINISTRY OF DEFENSE,
     D.R.D.O. COMPLEX, P.B.NO.9324,
     C.V. RAMAN NAGAR,
     BANGALORE-560093.
                                                ...RESPONDENTS

(BY SMT. SAROJINI MUTHANNA K, ADVOCATE FOR R3 AND R4,
         SRI A.G. SHIVANNA, SENIOR COUNSEL FOR
     SRI D.M. MANJUNATH, ADVOCATE FOR R1 AND R2)

      THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) R/W
SECTION 151 OF CPC, AGAINST THE ORDER DATED 30.07.2022
PASSED ON I.A.NO.1 IN OS.NO.4010/2020 ON THE FILE OF THE
VIII ADDITIOLNAL CITY CIVIL AND SESSIONS JUDGE CCH-15,
BENGALURU, ALLOWING THE I.A.NO.1 FILED UNDER ORDER 39
RULE 1 AND 2 OF CPC.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

The parties are present before the Court and

mediation report is placed before the Court, wherein the

parties have settled the matter and the same is only an

interim arrangement between the parties. The settlement

arrived between the parties in terms of the Memorandum of

Agreement under Section 89 of CPC read with Rules 24 and

25 of the Karnataka Civil Procedure (Mediation) Rules

2005, is taken on record.

NC: 2023:KHC:21649 MFA No. 6094 of 2022

2. In view of the settlement arrived between the

parties, the appeal is disposed of and the concerned

authority is directed to disburse the amount.

Sd/-

JUDGE

MD