Karnataka High Court
Umesh S/O Shripadbhatta Pujar vs Smt.Suma @ Meera W/O Suresh Kulkarni on 19 April, 2024
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NC: 2024:KHC-D:6552-DB
RFA No. 100195 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 19TH 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.100195 OF 2019 (PAR/POS)
BETWEEN:
1. UMESH S/O. SHRIPADBHATTA PUJAR
AGE: 64 YEARS,
OCC: AGRICULTURE AND ARCHAKA,
R/O: BANASHANKARI TEMPLE CAMPUS,
CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
2. NAGESH S/O. SHRIPADBHATTA PUJAR
AGE: 62 YEARS, OCC: AGRICULTURE,
R/O: BANASHANKARI TEMPLE CAMPUS,
CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
3. VASANT S/O. SHRIPADBHATT PUJAR
SHIVAKUMAR
HIREMATH AGE: 56 YEARS,
Location: HIGH
COURT OF
KARNATAKA
OCC: AGRICULTURE AND ARCHAKA,
DHARWAD BENCH
Date: 2024.04.23
15:12:01 +0530
R/O: BANASHANKARI TEMPLE CAMPUS,
CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
4. ANANT S/O. SHRIPADBHATTA PUJAR
AGE: 54 YEARS,
OCC: AGRICULTURE AND ARCHAKA,
R/O: BANASHANKARI TEMPLE CAMPUS,
CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
5. GIRISH S/O. SHRIPADBHATTA PUJAR
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NC: 2024:KHC-D:6552-DB
RFA No. 100195 of 2019
AGE: 52 YEARS,
OCC: AGRICULTURE AND ARCHAKA,
R/O: BANASHANKARI TEMPLE CAMPUS,
CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
6. SURESH @ SHYAM S/O. SHRIPADBHATTA PUJAR
AGE: 50 YEARS,
OCC: AGRICULTURE AND ARCHAKA,
R/O: BANASHANKARI TEMPLE CAMPUS,
CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
...APPELLANTS
(BY SRI.CHETAN MUNNOLI, ADVOCATE FOR
SRI.R.M.KULKARNI, ADVOCATE)
AND:
1. SMT. SUMA @ MEERA W/O. SURESH KULKARNI
AGE: 59 YEARS, OCC: HOUSEHOLD WORK
AND AGRICULTURE,
R/O: HUBBALLI-580020,
DIST: DHARWAD,
ALSO R/AT: CHOLACHAGUDDA-587201,
TQ: BADAMI, DIST: BAGALKOT.
2. RAJESHWARI W/O. MALLIKARJUN RAJANAL
AGE: 49 YEARS, OCC: HOUSEHOLD WORK,
R/O: HODLUR GALLI, HODLURPETH,
GULEDGUDDA-587203,
TQ: BADAMI, DIST: BAGALKOT.
3. KIRANKUMAR S/O. MALLIKARJUN
RAJANAL @ MURNAL,
AGE: 26 YEARS, OCC: STUDENT,
R/O: HODLUR GALLI, HODLURPETH,
GULEDGUDDA-587203,
TQ: BADAMI, DIST: BAGALKOT.
...RESPONDENTS
(BY SRI.S.B.HEBBALLI, ADVOCATE FOR C/R1;
SRI.S.C.HIREMATH, ADVOATE FOR R2 AND R3)
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NC: 2024:KHC-D:6552-DB
RFA No. 100195 of 2019
THIS RFA IS FILED UNDER SEC. 96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 29.01.2019 PASSED IN
O.S.NO.18/2015 ON THE FILE OF THE I ADDITIONAL SENIOR
CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS,
BAGALKOT, DECREEING THE SUIT FILED FOR PARTITION AND
SEPARATE POSSESSION.
THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
E.S. INDIRESH, J., DELIVERED THE FOLLOWING:
JUDGMENT
challenging the judgment and decree dated 29.01.2019 in OS
No.18 of 2015 on the file of I Additional Senior Civil Judge and
JMFC, Bagalkot, decreeing the suit of the plaintiff.
Learned counsel appearing for the appellants filed memo
dated 19.04.2024, enclosing the compromise decree dated
11.02.2022 filed in FDP No.29 of 2019 and contended that
parties to lis have settled the matter, amicably. The said
submission of learned counsel for the appellants was supported
by the learned counsel appearing for the respondents.
Accordingly, accepting the memo as well as the submission of
the learned counsel appearing for the parties, the Regular
NC: 2024:KHC-D:6552-DB
Second Appeal is disposed of in terms of the compromise
decree dated 11.02.2022 entered into between the parties in
FDP No.29 of 2019 on the file of I Additional Senior Civil Judge
And JMFC Bagalkote.
Sd/-
JUDGE
Sd/-
JUDGE
SB
