Sri Laxmappa S/O Ramappa Inamati vs Smt. Akkamahadevi W/O Hanamanth ...
2024 Latest Caselaw 10356 Kant

Karnataka High Court

Sri Laxmappa S/O Ramappa Inamati vs Smt. Akkamahadevi W/O Hanamanth ... on 15 April, 2024

                                                -1-
                                                  NC: 2024:KHC-D:6407-DB
                                                       RFA No. 100314 of 2022
                                                   C/W RFA No. 100158 of 2023,
                                                       RFA No. 100217 of 2023


                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 15TH DAY OF APRIL, 2024

                                             PRESENT
                               THE HON'BLE MR JUSTICE E.S.INDIRESH
                                                AND
                         THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                        REGULAR FIRST APPEAL NO. 100314 OF 2022 (PAR/POS)
                                                C/W
                             REGULAR FIRST APPEAL NO. 100158 OF 2023
                             REGULAR FIRST APPEAL NO. 100217 OF 2023


                   RFA NO. 100314 OF 2022
                   BETWEEN:

                   SRI. HANAMANT S/O. LAXMAPPA KURAHATTI,
                   AGE- 67 YEARS, OCC- RETIRED,
                   R/O- KOTEKAL, NEAR POLICE STATION,
                   GULEDAGUDDA, TQ- GULEDAGUDDA,
                   DIST- BAGLKOT.
                                                                   ...APPELLANT

                   (BY SRI. H.M. DHARIGOND, ADVOCATE)
Digitally signed
by SAMREEN
AYUB
                   AND:
DESHNUR
Location:
HIGH COURT
OF
KARNATAKA
                   1.    SMT. RENUKA @ SAVITRI
                         W/O. GURUNATHA INAMATI,
                         AGE- 61 YEARS, OCC- HOUSEHOLD WORK,
                         R/O- MALLIGWADA, TQ- HUBBALLI,
                         DIST- DHARWAD-580 001.

                   2.    SMT. SEETAVVA
                         W/O. RAMACHANDRAPPA KURAHATTI,
                         AGE- 68 YEARS, OCC- HOUSEHOLD WORK
                         R/O-: SHIRUR, TQ AND DIST- BAGALKOTE,
                         PIN- 587 120.
                             -2-
                              NC: 2024:KHC-D:6407-DB
                                   RFA No. 100314 of 2022
                               C/W RFA No. 100158 of 2023,
                                   RFA No. 100217 of 2023


3.   SMT. MAHANTAVVA W/O. ASHOK MALLADADA,
     D/O. RAMACHANDRAPPA KURAHATTI,
     AGE- 52 YEARS, OCC- TEACHER,
     AT POST- MUKKAL, TQ- KALAGHATAGI,
     DIST- DHARWAD-PIN- 581 204.

4.   SMT. JAYASHREE W/O. SHANKRAPPA REDDER,
     D/O. RAMACHANDRAPPA KURAHATTI,
     AGE- 42 YEARS, OCC- TEACHER,
     R/O- NEAR APMC YARD, POST KALAGHATAGI,
     TQ- KALAGHATAGI,
     DIST- DHARWAD-PIN- 581 204.

5.   SMT. LAKSHMI W/O. BASAVARAJ MALALI,
     D/O. RAMACHANDRAPPA KURAHATTI,
     AGE- 45 YEARS, OCC- TEACHER,
     RANNA CIRCLE, YADWAD ROAD,
     AT POST- MUDHOL,
     TQ- MUDHOL DIST BAGALKOT,-PIN- 587 313.

6.   SMT. KAMALAVVA W/O. MALLAPPA @
     MALLIKARJUNA KURAHATTI,
     AGE- 58 YEARS, OCC- HOUSEHOLD WORK,
     R/O- SHIRUR, TQ AND DIST- BAGALKOTE,
     PIN- 587 120.

7.   SRI. LAXMANA S/O. MALLAPPA @
     MALLIKARJUNA KURAHATTI,
     AGE- 33 YEARS, OCC- AGRICULTURE,
     R/O- SHIRUR, TQ AND DIST- BAGALKOTE,
     PIN- 587 120.

8.   SRI. SHIDDAPPA S/O. MALLAPPA @
     MALLIKARJUNA KURAHATTI,
     AGE- 31 YEARS, OCC- AGRICULTURE,
     R/O- SHIRUR, TQ AND DIST- BAGALKOTE,
     PIN- 587 120.

9.   SMT. KASTURI W/O. LENKAPPA YADAHALLI,
     D/O. MALLAPPA @ MALLIKARJUNA KURAHATTI,
     AGE- 36 YEARS, OCC- HOUSEHOLD WORK,
     R/O- CHIKKASANGI, TQ- BASAVANA BAGEWADI,
                             -3-
                              NC: 2024:KHC-D:6407-DB
                                  RFA No. 100314 of 2022
                              C/W RFA No. 100158 of 2023,
                                  RFA No. 100217 of 2023


10. SMT. MAHANANDA @ SHANTA
    W/O. VASAPPA INAMATI,
    AGE- 59 YEARS, OCC- HOUSEHOLD WORK,
    R/O- MALLIGWADA,
    POST- KOLIWAD, TQ- HUBBALLI
    DIST- DHARWAD. PIN- 580 023.

11. SRI MAHANTAPPA
    S/O. SHANKRAPPA KARALINGANNAVAR,
    AGE- 63 YEARS, OCC- AGRICULTURE,
    R/O- SHIRUR, TQ AND DIST- BAGALKOTE,
    PIN- 587 120.

12. SRI. GAMAPPA
    S/O. SHIVAPPA MALOJI @ BUDIHAL,
    AGE- 64 YEARS, OCC- AGRICULTURE,
    R/O- BILGI, TQ- BILGI,
    DIST- BAGALKOTE, PIN- 587 116.

13. SRI SHRISHAILAPPA S/O. MALLAPPA MALAGHANA,
    AGE- 59 YEARS, OCC- AGRICULTURE,
    R/O- SHIRUR, TQ AND DIST- BAGALKOTE,
    PIN- 587 120.
                                           ...RESPONDENTS

(BY SRI. GANESH RAIBAGI, ADVOCATE)

      THIS REGULAR FIRST APPEAL FILED UNDER SEC. 96 OF CPC,
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
25.11.2021 PASSED IN O.S.NO.30/2019 ON THE FILE OF THE I
ADDITIONAL SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE
FIRST CLASS, AT BAGALKOTE, AND DISMISS THE SUIT OF THE
PLAINTIFF BY ALLOWING THE PRESENT APPEAL IN THE INTEREST OF
JUSTICE AND EQUITY.

RFA NO. 100158 OF 2023
BETWEEN:

SRI LAXMAPPA S/O. RAMAPP INAMATI
AGE- 66 YEARS, OCC- RETIRED,
R/O- VIVEKANANDNAGAR, NARAGUND,
TQ- NARAGUND, DIST- GADAG-582207
                                                ...APPELLANT

(BY SRI. GANESH RAIBAGI, ADVOCATE)
                             -4-
                              NC: 2024:KHC-D:6407-DB
                                  RFA No. 100314 of 2022
                              C/W RFA No. 100158 of 2023,
                                  RFA No. 100217 of 2023



AND:

1.   SMT. AKKAMAHADEVI
     W/O. HANAMANTH KURAHATTI,
     AGE- 69 YEARS
     OCC- HOUSEHOLD WORK AND AGRICULTURE,
     R/O- BADAMI,TQ- BADAMI,
     DIST- BAGALKOT-587201.

     SRI GURUNATH S/O. RAMAPPA INAMTI
     SINCE DECEASED BY HIS LRS

2.   SMT. RENUKA @ SAVITRI
     W/O. GURUNATH INAMATI,
     AGE: 61 YEARS, OCC: HOUSEHOLD WORK,
     R/O: KUNDAGOL, TQ: KUNDAGOL,
     DIST: DHARWAD-581113.

3.   SMT. SUNITA D/O. GURUNATH INAMATI,
     AFTER MARRIAGE
     SWETHA HANAMANTREDDY HOSAKOTI,
     AGE: 35 YEARS, OCC: HOUSEHOLD WORK,
     R/O: RAMADURG, TQ: RAMDURG,
     DIST: DHARWAD-591123.

4.   SMT. SHEELA D/O. GURUNATH INAMATI,
     AFTER MARRIAGE
     SMT. VIDYA MANJUNATH MELAGIRI,
     AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
     R/O: KAGADAL TQ: SAVADATTI,
     DIST: DHARWAD-591123.

5.   SRI. MANJUNATHREDDY
     S/O. GURUNATH INAMATI,
     AGE: 30 YEARS, OCC: AGRICULTURE,
     R/O: RAMANAKOPPA TQ: KUNDAGOL,
     DIST: DHARWAD-581113.

6.   SRI. VASAPPA S/O. RAMAPPA INAMATI,
     AGE- 71 YEARS, OCC- AGRICULTURE,
     R/O- MALLIGAWAD , AT. POST KOLIWAD,
     TQ- HUBBALLI, DIST DHARWAD PIN-580009.
                             -5-
                              NC: 2024:KHC-D:6407-DB
                                   RFA No. 100314 of 2022
                               C/W RFA No. 100158 of 2023,
                                   RFA No. 100217 of 2023


     SRI HANAMANTH S/O. RAMAPPA INAMATI
     SINCE DECEASED BY HIS LRS

7.   SMT. KAMALAKSHI W/O. HANAMANTH INAMATI,
     AGE: 45 YEARS, OCC: HOUSEHOLD WORK,
     R/O: NALAVADI, TQ: NAVALGUND,
     DIST: DHARWAD-582209.

8.   SMT. PRIYA D/O. HANAMATH INAMATI,
     AGE: 24 YEARS, OCC: HOUSEHOLD WORK,
     R/O: NALAVADI, TQ: NAVALGUND,
     DIST:DHARWAD-582209.

9.   SRI. NINGAREDDI S/O. RAMAPPA INAMATI,
     AGE: 49 YEARS, OCC: TEACHER,
     R/O: LAXMESHWAR, TQ: SHIRAHATTI,
     DIST: GADAG-582120.

     SMT. RENUKA W/O. BASANAGOUDA MALLAR,
     SINCE DECEASED BY HER LRS,

10. SRI. BASANAGOUDA RAMACHANDRAGOUDA MALLUR,
    AGE: 70 YEARS, OCC: AGRICULTURE,
    R/O: KRISHNA COLONY, HULAKOTI,
    TQ: AND DIST: GADAG-582205.

11. SRI. SRINIVAS S/O. BASANAGOUDA MULLUR,
    AGE: 37 YEARS, OCC: AGRICULTURE,
    R/O: KRISHNA COLONY, HULAKOTI,
    TQ: AND DIST: GADAG-582205.

12. SRI. SHREEDHAR S/O. BASANAGOUDA MULLUR,
    AGE: 32 YEARS, OCC: AGRICULTURE,
    R/O: KRISHNA COLONY, HULAKOTI,
    TQ: AND DIST: GADAG-582205.

13. SMT. ANUSUYA W/O. VIJAY MARIYAPPAGOUDA,
    AGE: 56 YEARS, OCC: TEACHER,
    R/O: SARASWATPUR, NEAR VENKATESH TEMPLE,
    DHARWAD-580001.
                                            ...RESPONDENTS

(BY SRI. H.M. DHARIGOND, ADVOCATE FOR R1)
                              -6-
                               NC: 2024:KHC-D:6407-DB
                                   RFA No. 100314 of 2022
                               C/W RFA No. 100158 of 2023,
                                   RFA No. 100217 of 2023


      THIS REGULAR FIRST APPEAL FILED UNDER SECTION 96 OF
CPC., PRAYING TO ADMIT THE APPEAL AND SET ASIDE THE
JUDGMENT AND DECREE DATED 10.09.2013 PASSED IN
O.S.NO.399/2012 ON THE FILE OF THE II ADDITIONAL SENIOR CIVIL
JUDGE HUBBALLI AND DISMISS THE SUIT OF THE PLAINTIFF BY
ALLOWING THE PRESENT APPEAL IN THE INTEREST OF JUSTICE AND
EQUITY.

RFA NO. 100217 OF 2023
BETWEEN:

SRI LAXMAPPA S/O. RAMAPPA INAMATI
AGE- 66YEARS, OCC- RETIRED,
R/O- VIVEKANANDNAGAR, NARAGUND
TQ- NARAGUND, DIST- GADAG-58207
                                                 ...APPELLANT

(BY SRI. GANESH RAIBAGI, ADVOCATE)

AND:

1.   SMT. AKKAMAHADEVI
     W/O. HANAMANTH KURAHATTI,
     AGE- 69 YEARS
     OCC- HOUSEHOLD WORK AND AGRICULTURE,
     R/O- BADAMI,TQ- BADAMI,
     DIST- BAGALKOT-587201.

     SRI GURUNATH S/O. RAMAPPA INAMTI
     SINCE DECEASED BY HIS LRS

2.   SMT. RENUKA @ SAVITRI
     W/O. GURUNATH INAMATI,
     AGE: 61 YEARS, OCC: HOUSEHOLD WORK,
     R/O: KUNDAGOL, TQ: KUNDAGOL,
     DIST: DHARWAD-581113.

3.   SMT. SUNITA D/O. GURUNATH INAMATI,
     AFTER MARRIAGE
     SWETHA HANAMANTREDDY HOSAKOTI,
     AGE: 35 YEARS, OCC: HOUSEHOLD WORK,
     R/O: RAMADURG, TQ: RAMDURG,
     DIST: DHARWAD-591123.
                             -7-
                              NC: 2024:KHC-D:6407-DB
                                   RFA No. 100314 of 2022
                               C/W RFA No. 100158 of 2023,
                                   RFA No. 100217 of 2023


4.   SMT. SHEELA D/O. GURUNATH INAMATI,
     AFTER MARRIAGE
     SMT. VIDYA MANJUNATH MELAGIRI,
     AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
     R/O: KAGADAL TQ: SAVADATTI,
     DIST: DHARWAD-591123.

5.   SRI. MANJUNATHREDDY S/O. GURUNATH INAMATI,
     AGE: 30 YEARS, OCC: AGRICULTURE,
     R/O: RAMANAKOPPA TQ: KUNDAGOL,
     DIST: DHARWAD-581113.

6.   SRI. VASAPPA S/O. RAMAPPA INAMATI,
     AGE- 71 YEARS, OCC- AGRICULTURE,
     R/O- MALLIGAWAD , AT. POST KOLIWAD,
     TQ- HUBBALLI, DIST DHARWAD PIN-580009.

     SRI HANAMANTH S/O. RAMAPPA INAMATI
     SINCE DECEASED BY HIS LRS

7.   SMT. KAMALAKSHI W/O. HANAMANTH INAMATI,
     AGE: 45 YEARS, OCC: HOUSEHOLD WORK,
     R/O: NALAVADI, TQ: NAVALGUND,
     DIST: DHARWAD-582209.

8.   SMT. PRIYA D/O. HANAMATH INAMATI,
     AGE: 24 YEARS, OCC: HOUSEHOLD WORK,
     R/O: NALAVADI, TQ: NAVALGUND,
     DIST:DHARWAD-582209.

9.   SRI. NINGAREDDI S/O. RAMAPPA INAMATI,
     AGE: 49 YEARS, OCC: TEACHER,
     R/O: LAXMESHWAR, TQ: SHIRAHATTI,
     DIST: GADAG-582120.

     SMT. RENUKA W/O. BASANAGOUDA MALLAR,
     SINCE DECEASED BY HER LRS,

10. SRI. BASANAGOUDA RAMACHANDRAGOUDA MALLUR,
    AGE: 70 YEARS, OCC: AGRICULTURE,
    R/O: KRISHNA COLONY, HULAKOTI,
    TQ: AND DIST: GADAG-582205.

11. SRI. SRINIVAS S/O. BASANAGOUDA MULLUR,
    AGE: 37 YEARS, OCC: AGRICULTURE,
                              -8-
                               NC: 2024:KHC-D:6407-DB
                                   RFA No. 100314 of 2022
                               C/W RFA No. 100158 of 2023,
                                   RFA No. 100217 of 2023


     R/O: KRISHNA COLONY, HULAKOTI,
     TQ: AND DIST: GADAG-582205.

12. SRI. SHREEDHAR S/O. BASANAGOUDA MULLUR,
    AGE: 32 YEARS, OCC: AGRICULTURE,
    R/O: KRISHNA COLONY, HULAKOTI,
    TQ: AND DIST: GADAG-582205.

13. SMT. ANUSUYA W/O. VIJAY MARIYAPPAGOUDA,
     AGE: 56 YEARS, OCC: TEACHER,
     R/O: SARASWATPUR, NEAR VENKATESH TEMPLE,
     DHARWAD-580001.
                                            ...RESPONDENTS
(BY SRI. H.M. DHARIGOND, ADVOCATE FOR R1)

      THIS REGULAR FIRST APPEAL FILED UNDER SECTION 96 OF
CPC., PRAYING TO, CAL FOR RECORDS, ADMIT THE APPEAL AND SET
ASIDE THE JUDGMENT AND FINAL DECREE DATED 31.08.2018
PASSED IN F.D.P. NO. 27/2014 ON THE FILE OF THE COURT OF II
ADDITIONAL SENIOR CIVIL JUDGE HUBBALLI AND DISMISS THE
SUIT OF THE PLAINTIFF BY ALLOWING THE PRESENT APPEAL IN THE
INTEREST OF JUSTICE AND EQUITY.

     THESE APPEALS, COMING ON FOR REPORTING THE
SETTLEMENT, THIS DAY, RAMACHANDRA D. HUDDAR, J.,
DELIVERED THE FOLLOWING:


                         JUDGMENT

The appellant and respondents 1 to 13 in RFA No.100314/2022, the appellant and respondents 1 to 13 in RFA No.100158/2023 and the appellant and respondents 1 to 13 in RFA No.100217/2023 are present with their respective counsels.

2. Joint compromise petition under Order XXIII Rule 3 CPC signed by all the parties to these appeals is filed.

NC: 2024:KHC-D:6407-DB

C/W RFA No. 100158 of 2023,

3. The respective counsels for the appellants and the respondents have also signed the compromise petition on behalf of their respective clients.

4. The contents of the compromise petition are read over and explained to the parties to these appeals in Kannada i.e., the language known to them. They admit the contents of the compromise petition.

5. The terms of the compromise petition are as follows:

DzÉñÀ ¸ÀASÉå 23 ¤AiÀĪÀÄ 3 gÀ CrAiÀÄ°è gÁf Cfð EzÀgÀ°è ªÉÄîä£À«zÁgÀgÄÀ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÄÀ WÀ£À £ÁåAiÀiÁ®AiÀÄPÉÌ ¸À°è¸ÄÀ ªÀ gÁf Cfð K£ÉAzÀgÉ, ªÀiÁ£Àå MAzÀ£Éà C¢üPÀ »jAiÀÄ ¢ªÁt £ÁåAiÀiÁ¢üñÀgÀÄ ºÁUÀÆ eÉ.JA.J¥sï.¹. ¨ÁUÀ®PÉÆÃl F ¢£ÁAPÀ: 25-11-2021 gÀAzÀÄ C¸À® zÁªÁ £ÀA.30/2019 gÀ°è DzÀAvÀºÀ DzÉñÀªÀ£ÀÄß ¥Àæ²ß¹ ¥Àæ¸ÄÀ ÛvÀ ªÀÄÄRå ¥ÀæPÀgÀt [Dgï.J¥sï.J. £ÀA. 100314/2022] ªÉÄîä£À«AiÀÄ£ÀÄß ¸À°è¹zÀÄÝ, EzÀgÀ°è£À eÉÆÃqÀuÉAiÀiÁzÀ JgÀqÄÀ ªÉÄîä£À« [CAzÀgÉ Dgï.J¥sï.J. £ÀA. 100158/2023 & Dgï.J¥sï.J. £ÀA. 100217/2023] ¥ÀæPÀgÀtzÀ°è ®PÀëöät gÁªÀÄ¥Àà E£ÁªÀÄw EªÀgÀÄ ªÀiÁ£Àå JgÀqÀ£Éà C¢üPÀ »jAiÀÄ £ÁåAiÀiÁ¢üñÀgÀÄ, ºÀħâ½î EªÀgÀÄ ¢£ÁAPÀ: 31.08.2018 gÀAzÀÄ CAwªÀÄ rQæ £ÀA. 27/2014 EzÀgÀ°è DzÀAvÀºÀ DzÉñÀ ¥Àæ²ß¹ F ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄzÀ°è Dgï.J¥sï.J. £ÀA. 100217/2023 £ÀÄß zÁR°¹zÀÄÝ, ªÀiÁ£Àå JgÀqÀ£Éà »jAiÀÄ £ÁåAiÀiÁ¢üñÀgÀÄ, ºÀħâ½î EªÀgÀÄ ¢£ÁAPÀ: 10-09-2013 gÀAzÀÄ C¸À® zÁªÁ £ÀA: 399/2012 EzÀgÀ°è DzÀAvÀºÀ ¥ÁæxÀ«ÄPÀ rQæAiÀÄ£ÀÄß

- 10 -

NC: 2024:KHC-D:6407-DB

C/W RFA No. 100158 of 2023,

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ªÀÄÄRå ¥ÀæPÀgÀtzÀ eÉÆvÉ eÉÆÃqÀuÉAiÀiÁzÀ JgÀqÀÄ ªÉÄîä£À« [CAzÀgÉ Dgï.J¥sï.J. £ÀA. 100158/2023 & Dgï.J¥sï.J. £ÀA. 100217/2023] zÀ°ègÄÀ ªÀ D¹ÛUÀ¼À°è F PɼÀPÀAqÀAvÉ G¨sÀAiÀÄ ¥ÀPëÀUÁgÀgÀÄ gÁf ªÀiÁrPÉÆArgÀÄvÁÛgÉ.

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C/W RFA No. 100158 of 2023,

ªÀÄ°èUÀªÁqÀzÀ ¥Áèl ¸À.£ÀA.72/2J ¨ÁèPÀ £ÀA. 90 gÀ D¹Û £ÀA.7 ¥ÉÊQ PÉëÃvÀæ 5456 ¥sÆ À lÄ EzÀÄÝ, EzÀgÀ°è F PɼÀPÀAqÀAvÉ ºÀAaPÉ «ªÀgÀ.

01. ²æÃ. ®PÀëöätgÉrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À ªÉÄîä£À«zÁgÀgÄÀ EªÀjUÉ 24 x 48 ZÀzÀgÀ¥ÀÆl §A¢zÀÄÝ EzÀgÀ ZÀPÀ§A¢; ¥ÀƪÀðPÉÌ : ¸ÀgÀPÁj gÀ¸ÉÛ, zÀQëtPÉÌ G½zÀ ¥Áèl, ¥À²ÑªÀÄPÉÌ G½zÀ ¥Áèl ºÁUÀÆ GvÀÛgÀPÉÌ CtÂÚUÉÃjAiÀĪÀgÀ ªÀÄ£É F ZÀPÀ§A¢UÉ M¼À¥l À Ö ¥ÁèlÄ §A¢zÉ.

02. ²æà ªÀÄAdÄ£ÁxÀgÉrØ vÀAzÉ UÀÄgÀÄ£ÁxÀ E£ÁªÀÄw EzÀgÀ°è 5£Éà JzÀÄgÀÄzÁgÀgÀÄ EªÀjUÉ 24 x 48 ZÀzÀgÀ¥ÀÆl §A¢zÀÄÝ EzÀgÀ ZÀPÀ§A¢; ¥ÀƪÀðPÉÌ : ¸ÀgÀPÁj gÀ¸ÉÛ, zÀQëtPÉÌ C¼ÀUÀªÁrAiÀĪÀgÀ ªÀÄ£É, ¥À²ÑªÀÄPÉÌ G½zÀ ¥Áèl, GvÀÛgÀPÌÉ ²æà ®PÀëöät gÁ. E£ÁªÀÄw EªÀgÀ ¥Áèl F ZÀPÀ§A¢UÉ M¼À¥ÀlÖ ¥Áèl §A¢zÉ.

03. ²æêÀÄw. PÀªÀįÁQë PÉÆÃA. ºÀ£ÀªÀÄAvÀ E£ÁªÀÄw EzÀgÀ°è£À 9£Éà JzÀÄgÀÄzÁgÀgÀÄ EªÀjUÉ 24 x 38 ZÀzÀgÀ¥ÀÆl §A¢zÀÄÝ EzÀgÀ ZÀPÀ§A¢; ¥ÀƪÀðPÉÌ : ²æà ®PÀëöät gÁªÀÄ¥Àà E£ÁªÀÄw ªÀÄvÀÄÛ ²æà ªÀÄAdÄ£ÁxÀ UÀÄgÀÄ£ÁxÀ E£ÁªÀÄw, zÀQëtPÉÌ C¼ÀUÀªÁrAiÀĪÀgÀ ªÀÄ£É, ¥À²ÑªÀÄPÉÌ gÀ¸ÉÛ, GvÀÛgÀPÉÌ CtÂÚUÉÃjAiÀĪÀgÀ ªÀÄ£É F ZÀPÀ§A¢UÉ M¼À¥l À Ö ¥Áèl §A¢zÉ.

zsÁgÀªÁqÀ f¯Áè, ºÀħâ½è vÁ®ÆPÀ ¥ÉÊQ ªÀÄ°èUÀªÁqÀ UÁæªÀÄzÀ «í.¦.¹. £ÀA.4 ªÀÄ£ÉD¹Û EzÀÄÝ, EzÀgÀ°è F PɼÀPÀAqÀAvÉ ºÀAaPÉ «ªÀgÀ

01. ²æà ¤AUÀgÉrØ, vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è 9£Éà JzÀÄgÀÄzÁgÀgÄÀ EªÀjUÉ zÀQët ¨sÁUÀzÀ ªÀÄ£É ¥ÀÆtðªÁV §A¢gÀÄvÀÛzÉ ºÁUÀÆ ²æà ªÁ¸À¥Áà @ ªÁ¸ÀÄgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À 6£Éà JzÀÄgÀÄzÁgÀgÀÄ

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C/W RFA No. 100158 of 2023,

EªÀjUÉ GvÀÛgÀ ¨sÁUÀzÀ ¥ÀÆtð ªÀÄ£É §A¢gÀÄvÀÛzÉ. F ªÀÄ£ÉUÀ¼À£ÀÄß vÉUÉzÀÄPÉÆAqÀ JgÀqÄÀ d£À ¥ÀæwAiÉƧâgÀÄ gÀÆ.2,25,000/- (gÀÆ¥Á¬Ä JgÀqÀÄ ®PÀë E¥ÀàvÛÉöÊzÀÄ ¸Á«gÀ ªÀiÁvÀæ) ºÁUÀÆ ¥ÀæwAiÉƧâgÀÄ 5 (LzÀÄ) vÉÆ¯É §AUÁgÀªÀ£ÀÄß PÉÆqÀ¨ÉÃPÀÄ. ªÀÄ£É D¹ÛAiÀÄ°è ¨sÁUÀ vÉUÉzÄÀ PÉÆAqÀªÀgÀÄ vÁªÀÅ PÉÆqÀ¨ÉÃPÁzÀ ºÀt ºÁUÀÆ §AUÀgÁªÀ£ÀÄß £ÁåAiÀiÁ®AiÀÄzÀ ªÀÄÄAzÉ gÁfà PÁ®PÉÌ »jAiÀÄgÀ ¸ÀªÄÀ PÀëªÀÄzÀ°è PÉÆqÀvÀPÀÌzÀÄÝ.

UÀzÀUÀ f¯Áè UÀzÀUÀ vÁ®ÆPÀ ¥ÉÊQ ¤Ã®UÀÄAzÀ UÁæªÄÀ zÀ ºÀ¢Ý£À°ègÀĪÀ PÀȶ d«ÄãÀ ¸ÀªÉð £ÀA. 249 D¹Û PÉëÃvÀæ 11 JPÀgÉ 05 UÀÄAmÉ EzÀÄÝ, EzÀgÀ°è PɼÀPÀAqÀAvÉ ºÀAaPÉ «ªÀgÀ

01. ²æÃ. ¤AUÀgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À 9£Éà JzÀÄgÀzÁgÀgÀÄ EªÀjUÉ PÉëÃvÀæ 2 JPÀgÉ 35 UÀÄAmÉ EzÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀ ¨sÁUÀPÉÌ §gÀĪÀ d«ÄãÀÄ §A¢zÀÄÝ EzÀPÌÉ ¸ÁUÀĪÀ½ gÀ¸ÉÛ PÉÆqÀ¨ÉÃPÀÄ.

02. ²æà ªÁ¸ÀÄgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À 6£Éà JzÀÄgÀÄzÁgÀgÀÄ EªÀjUÉ PÉëÃvÀæ 2 JPÀgÉ 30 UÀÄAmÉ EzÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ ¥À²ÑªÀÄ ¨sÁUÀPÉÌ ¸ÁUÀĪÀ½ gÀ¸ÛÉ PÉÆqÀ¨ÉÃPÀÄ GvÀÛgÀPÌÉ ¤AUÀgÀrØ gÁªÀÄ¥Àà E£ÁªÀÄw AiÀĪÀgÀ d«ÄãÀÄ ºÁUÀÆ zÀQëtPÉÌ G½zÀ d«ÄãÀÄ.

03. ²æà ªÀÄAdÄ£ÁxÀgÀrØ vÀAzÉ UÀÄgÀÄ£ÁxÀ E£ÁªÀÄw EzÀgÀ°è 5£Éà JzÀÄgÀÄzÁgÀgÀÄ EªÀjUÉ PÉëÃvÀæ 2 JPÀgÉ 30 UÀÄAmÉ EzÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ ¥À²ÑªÀÄ ¨sÁUÀPÌÉ ¸ÁUÀĪÀ½ gÀ¸ÛÉ PÉÆqÀ¨ÉÃPÀÄ GvÀÛgÀPÉÌ ²æà ªÁ¸ÀÄgÀrØ gÁªÀÄ¥Àà E£ÁªÀÄwAiÀĪÀgÀ d«ÄãÀÄ zÀQëtPÉÌ G½zÀ d«ÄãÀÄ.

04. ²æà ®PÀëöätgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À ªÉÄîä£À«zÁgÀgÄÀ EªÀjUÉ PÉëÃvÀæ 2 JPÀgÉ 30 UÀÄAmÉ EzÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀPÌÉ ²æÃ.

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C/W RFA No. 100158 of 2023,

ªÀÄAdÄ£ÁxÀgÉrØ UÀÄgÀÄ£ÁxÀ E£ÁªÀÄwAiÀĪÀgÀ d«ÄãÀÄ, zÀQëtPÉÌ ²æÃ. ZÀ£À§¸À¥àÀ C¼ÀînÖ EªÀgÀÄ d«ÄãÀÄ.

zÁgÀªÁqÀ f¯Áè ºÀħâ½î vÁ®ÆèPÀ ªÀÄ°èUÀªÁqÀ ¸À.gÀ. ºÀ¢Ý£À°ègÀĪÀ PÀȶ d«ÄãÀ ¸ÀªÉð £ÀA. 182 D¹Û PÉëÃvÀæ 8 JPÀgÉ 10 UÀÄAmÉ EzÀÄÝ, EzÀgÀ°è F PɼÀPÀAqÀAvÉ ºÀAaPÉ «ªÀgÀ

01. ²æÃ. ªÀÄAdÄ£ÁxÀgÀrØ vÀAzÉ UÀÄgÀÄ£ÁxÀ E£ÁªÀÄw EzÀgÀ°è£À 5£Éà JzÀÄgÀÄzÁgÀgÄÀ EªÀjUÉ ¸ÀzÀjà d«ÄãÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀ ¨sÁUÀzÀ PÉëÃvÀæ 1 JPÀgÉ 12 UÀÄAmÉ d«ÄãÀÄ.

02. ²æÃ. ¤AUÀgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À 9£Éà JzÀÄgÀÄzÁgÀgÄÀ EªÀjUÉ ¸ÀzÀjà d«ÄãÀ£ÄÀ ß ¥ÀƪÀð- ¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀ ¨sÁUÀzÀ PÉëÃvÀæ 1 JPÀgÉ 10 UÀÄAmÉ §A¢gÀÄvÀÛzÉ ºÁUÀÆ zÀQët ¨sÁUÀzÀ G½zÀ d«ÄãÀÄ.

03. ²æÃ. ®PÀëöätgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À ªÉÄîä£À«zÁgÀgÀÄ EªÀjUÉ ¸ÀzÀjà d«ÄãÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀ ¨sÁUÀzÀ PÉëÃvÀæ 1 JPÀgÉ 10 UÀÄAmÉ §A¢gÀÄvÀÛzÉ ºÁUÀÆ zÀQët ¨sÁUÀzÀ G½zÀ d«ÄãÀÄ.

04. ²æÃ. ªÁ¸ÀÄgÀrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EzÀgÀ°è£À 6£Éà JzÀÄgÀÄzÁgÀgÀÄ EªÀjUÉ ¸ÀzÀjà d«ÄãÀ£ÄÀ ß ¥ÀƪÀð- ¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀ ¨sÁUÀzÀ PÉëÃvÀæ 1 JPÀgÉ 10 UÀÄAmÉ §A¢gÀÄvÀÛzÉ ºÁUÀÆ zÀQët ¨sÁUÀzÀ G½zÀ d«ÄãÀÄ.

05. ²æêÀÄw. PÀªÀįÁQë PÉÆÃA. ºÀ£ÀªÀÄAvÀ E£ÁªÀÄw EzÀgÀ°è£À 7£Éà JzÀÄgÀÄzÁgÀgÄÀ EªÀjUÉ ¸ÀzÀjà d«ÄãÀ£ÀÄß ¥ÀƪÀð-¥À²ÑªÀĪÁV ²Ã¼ÀÄ ªÀiÁrzÁUÀ EzÀgÀ GvÀÛgÀ ¨sÁUÀzÀ PÉëÃvÀæzÀ°è EgÀĪÀ ²æÃ. ªÁ¸ÀÄgÉrØ vÀAzÉ gÁªÀÄ¥Àà E£ÁªÀÄw EªÀgÀ ¥Á°UÉ §AzÀ d«ÄãÀzÀ zÀQëtPÉÌ §gÀĪÀ PÉëÃvÀæ 3 JPÀgÉ 08 UÀÄAmÉ. EzÀgÀ zÀQëtPÉÌ ¸ÀgÀPÁj gÀ¸ÛÉ EgÀÄvÀÛzÉ.

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C/W RFA No. 100158 of 2023,

06. ²æÃ. ®PÀëöät gÁªÀÄ¥Àà E£ÁªÀÄw (EzÀgÀ°è£À ªÉÄîä£À«zÁgÀgÄÀ ) EªÀgÀÄ F £ÁåAiÀiÁ®AiÀÄzÀ°è zÁR°¹zÀÄÝ, Dgï.J¥sï.J. £ÀA. 100158/2023 ºÁUÀÆ Dgï.J¥sï.J. £ÀA: 100217/2023 EzÀ£ÀÄß ªÀÄÄAzÀĪÀgɸÀ®Ä AiÀiÁªÀÅzÉà D¸ÀQÛAiÀÄ£ÀÄß ºÉÆA¢gÀĪÀÅ¢®è. ¸ÀzÀj ªÉÄîä£À«UÀ¼À£ÀÄß »A¥ÀqÉAiÀÄ®Ä M¦àgÀÄvÁÛgÉ. ¸ÀzÀj ¥ÀæPÀgÀtUÀ¼À°ègÀĪÀ E£ÀÄß½zÀ JzÀÄgÀÄzÁgÀgÀÄ E£ÀÄß ªÀÄÄAzÉ ªÀiÁ£Àå JgÀqÀ£Éà C¢üPÀ »jAiÀÄ £ÁåAiÀiÁ¢üñÀgÀÄ ºÀħâ½î EªÀgÀÄ C¸À® zÁªÁ £ÀA: 399/2012 ºÁUÀÆ CAwªÀÄ rQæ £ÀA:27/2014 EzÀgÀ°è£À DzÉñÀUÀ¼À£ÄÀ ß ¥Àæ²ß¸ÀzÉà EgÀ®Ä M¦àgÀÄvÁÛgÉ.

07. ªÉÄîä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ CªÀjUÉ §AzÀAvÀºÀ D¹ÛAiÀÄ PÀÄjvÁV ªÀÄÄAzÀĪÀgÉzÀ AiÀĪÀÅzÉà ªÀiÁUÀuÉUÀ¼À£ÀÄß ªÀiÁqÀzÉà CªÀjUÉ §AzÀAvÀºÀ D¹ÛAiÀÄ ªÉÄÃ¯É F »AzÉ AiÀiÁgÁzÀgÆ À ¨sÆ É ÃUÀåPÉÌ M¼À¥Àr¹ ºÀtªÀ£ÀÄß ¥ÀqÉ¢zÀÝ°è, ºÀtªÀ£ÄÀ ß ¥ÀqÉzÀªÀgÉ wgÀĪÀ½ ªÀiÁqÀ®Ä M¦àgÀÄvÁÛgÉ.

08. ªÉÄîä£À«zÁgÀgÄÀ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÄÀ vÀªÄÀ ä vÀªÀÄä ªÉÄÃ¯É ªÀiÁrzÀ ªÀiÁUÀtÂUÀ¼ÀÄ ªÀÄvÀÄÛ «ªÁzÀUÀ¼À£ÀÄß, ¨ÉñÀgÀvÁÛV »A¥Àr¢gÀÄvÁÛgÉ.

G¨sÀAiÀÄvÀgÀgÀ DvÀä ¸ÀAvÉÆõÀ¢AzÀ CPÀÌ® ºÀĵÁj¬ÄAzÀ F gÁf ¥ÀvæÀªÀ£ÄÀ ß UÀtQPÀgÀtUÉƽ¹ N¢, £ÉÆÃr, CzÀgÀ°ègÀĪÀ ªÀiÁ»wUÀ¼À£ÀÄß ¸ÀvåÀ ªÁVªÉ JAzÀÄ ¥ÀæªÀiÁtÂPÀj¹zÀÄÝ ªÀÄvÀÄÛ F gÁf ¥ÀvæÀªÀ£ÀÄß AiÀiÁgÀzÉ ©qÉ ªÀÄvÀÄÛ MvÁÛAiÀÄPÉÆ̼ÀUÁUÀzÉà EªÀwÛ£À ¢£À ¸À» ªÀiÁrzÀÄÝ EgÀÄvÀÛzÉ.

ªÉÄïÁÌt¹zÀ gÁf CfðAiÀÄ CA±ÀzÀ£ÀéAiÀÄ AiÀÄÄPÀÛ PÉÆÃlð rQæAiÀÄ£ÀÄß ªÀiÁqÀ¨ÉÃPÉAzÀÄ G¨sÀAiÀÄvÀgÀÄ ¥Áæyð¸ÀÄvÁÛgÉ.

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C/W RFA No. 100158 of 2023,

6. We are satisfied. In view of the compromise entered into between the appellants and respondents, all the appeals are disposed in terms of compromise petition.

7. There shall be final decree in terms of the compromise petition.

8. Registry to draw final decree in terms of the compromise petition after collecting necessary duty.

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