Halasiddappa vs Smt Gangamma
2023 Latest Caselaw 7288 Kant

                                            -1-
                                                       NC: 2023:KHC:37530
                                                      RSA No. 566 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF OCTOBER, 2023

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO.566 OF 2017 (PAR)

                   BETWEEN:

                   HALASIDDAPPA
                   S/O LATE MARULAPPA
                   AGED ABOUT 50 YEARS
                   OCC: AGRICULTURIST
                   R/O HALUVARTHI VILALGE
                   DAVANAGERE TALUK & DISTRICT-577003.

                                                            ...APPELLANT
                   (BY SRI SIDDESWARA N K, ADVOCATE)
                   AND:

Digitally signed   1.    SMT. GANGAMMA
by SHARANYA T            W/O JAYAPPA
Location: HIGH           AGED ABOUT 40 YEARS
COURT OF
KARNATAKA                R/O HULUPINAKATTE VILLAGE,
                         DAVANAGERE TALUK & DISTRICT-577 004.

                   2.    SMT. NINGAMMA
                         SINCE DEAD BY HER LRS
                         AS PER COURT ORDER DT.05.09.2023
                         APPELLANT AND RESPONDENTS 1 & 3 ARE
                         TREATED AS HER LRS

                   3.    SMT. GOWRAMMA
                         W/O SHIVAKUMAR
                            -2-
                                       NC: 2023:KHC:37530
                                      RSA No. 566 of 2017




    AGED ABOUT 40 YEARS
    HOUSEWIFE,
    R/O KABBUR VILLAGE,
    DAVANAGERE TALUK & DISTRICT-577 005.

                                         ...RESPONDENTS

(BY SRI D GANGADHARA, ADVOCATE FOR R1;
 SRI N D JAYADEVAPPA, ADVOCATE FOR R3)


    THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 02.12.2016
PASSED IN RA NO.71/2015 ON THE FILE OF THE II ADDL.
SENIOR CIVIL JUDGE, DAVANGERE AND ETC.

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


                    JUDGMENT

The parties along with their respective counsel are

present.

2. The parties have filed the compromise petition

under Order XXIII Rule 3 of CPC wherein they have

compromised the matter in terms of the compromise

petition and accordingly, schedule 'A' property goes to

share of respondent No.1; schedule 'B' property goes to

NC: 2023:KHC:37530 RSA No. 566 of 2017

the share of appellant and schedule 'C' property goes to

the share of respondent No.3.

3. The parties have understood the terms of the

compromise and hence, compromise petition is accepted.

Accordingly, the appeal is disposed of in terms of the

compromise petition.

4. Registry is directed to draw the decree in terms

of the compromise petition.

5. The sketch produced along with the

compromise petition is part of the compromise.

Sd/-

JUDGE

SN