Karnataka High Court
Mr Hanumantha Kamath vs Mr K Shrinath Hebbar on 2 April, 2024
Author: S.G.Pandit
Bench: S.G.Pandit
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NC: 2024:KHC:13308-DB
RFA No. 718 of 2022
C/W RFA No. 730 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF APRIL, 2024
PRESENT
THE HON'BLE MR JUSTICE S.G.PANDIT
AND
THE HON'BLE MR JUSTICE C.M. POONACHA
REGULAR FIRST APPEAL NO. 718 OF 2022 (MON)
C/W
REGULAR FIRST APPEAL NO. 730 OF 2022 (INJ)
IN RFA NO.718/2022
BETWEEN:
1. MR. HANUMANTHA KAMATH,
S/O LATE DEVADAS KAMATH,
AGED ABOUT 65 YEARS,
R/AT ASHWINI APARTMENT,
BEHIND PRAGATHI
SERVICE STATION ALAKE,
Digitally MANGALORE - 575 001.
signed by
BHARATHI S
Location: 2. M/S TULUNADU NEWS,
HIGH
COURT OF TULUNADU NEWS. COM,
KARNATAKA TULU INFO MEDIA,
ONLINE NEWS,
MANGALORE - 575 001,
REP. BY ITS MANAGER/AUTHORISED
SIGNATORY,
SRI. SATHEESHA M.P.,
S/O PARAMESHWARA R.
...APPELLANTS
(BY SRI. SUYOG HERELE E., ADVOCATE)
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RFA No. 718 of 2022
C/W RFA No. 730 of 2022
AND:
MR. K. SHRINATH HEBBAR,
S/O LATE K. SRINIVAS HEBBAR,
PROPRIETOR: M/S LAND TRADES
BUILDERS AND DEVELOPERS,
1ST FLOOR,
NEW MILAGERS MANSION,
FALNIR ROAD,
MANGALURU - 575 001.
...RESPONDENT
(BY SRI. ANANDARAMA K., ADVOCATE FOR C/RESPONDENT)
THIS RFA IS FILED UNDER SECTION 96 AND ORDER 41
RULE 1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
29.11.2021 PASSED IN OS.NO.291/2017 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE AND CJM, MANGALURU. D.K,
DECREEING THE SUIT FOR RECOVERY OF MONEY.
IN RFA NO.730/2022
BETWEEN:
1. MR. HANUMANTHA KAMATH,
S/O LATE DEVADAS KAMATH,
AGED ABOUT 65 YEARS,
R/AT ASHWINI APARTMENT,
BEHIND PRAGATHI
SERVICE STATION ALAKE,
MANGALORE - 575 001.
2. M/S TULUNADU NEWS,
TULUNADU NEWS. COM,
TULU INFO MEDIA,
ONLINE NEWS,
MANGALORE - 575 001,
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NC: 2024:KHC:13308-DB
RFA No. 718 of 2022
C/W RFA No. 730 of 2022
REP. BY ITS MANAGER/AUTHORISED
SIGNATORY,
SRI. SATHEESHA M.P.,
S/O PARAMESHWARA R.
...APPELLANTS
(BY SRI. SUYOG HERELE E., ADVOCATE)
AND:
MR. K. SHRINATH HEBBAR,
S/O LATE K. SRINIVAS HEBBAR,
PROPRIETOR: M/S LAND TRADES
BUILDERS AND DEVELOPERS,
1ST FLOOR,
NEW MILAGERS MANSION,
FALNIR ROAD,
MANGALURU - 575 001.
...RESPONDENT
(BY SRI. ANANDARAMA K., ADVOCATE FOR C/RESPONDENT)
*******
THIS RFA IS FILED UNDER SECTION 96 OF THE CPC,
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2021
PASSED IN OS.NO.168/2021 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND CJM MANGALURU D.K, DECREEING
THE SUIT FOR INJUNCTION.
THESE APPEALS, COMING ON FOR ADMISSION, THIS
DAY, S.G.PANDIT J., DELIVERED THE FOLLOWING:
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RFA No. 718 of 2022
C/W RFA No. 730 of 2022
COMMON JUDGMENT
Heard Sri Suyog Herele E, learned counsel for the
appellants and Sri. Anandarama K., learned counsel for the
respondent.
2. RFA No.718/2022 is filed against the judgment and
decree dated 29.11.2021 passed in O.S.No.291/2017 on the
file of the Principal Senior Civil Judge and CJM, Mangaluru D.K.,
whereas RFA No.706/2022 is filed against the judgment and
decree dated 29.11.2021 passed in O.S.No.168/2021 on the
file of the Principal Senior Civil Judge and CJM, Mangaluru D.K.
3. This Court during the pendency of the above appeals by
order dated 09.03.2021 referred the appeals to Mediation to
explore the possibility of settlement.
4. Learned counsel would submit that the parties have
amicably settled their disputes/differences and they have
entered into memorandum of settlement before the Mediation
Centre and accordingly memorandum of settlement dated
05.10.2023 was recorded before the Mediation. Hence they
pray for disposal of the appeals in terms of the settlement. The
terms of settlement reads as follows :-
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VIII. The parties accordingly, appeared in Mediation
and have resolved their dispute amicably, on the
following the terms and conditions. The parties
hereby submit that all the disputes inter-se between
the parties have been resolved and the present
Regular First Appeal may be decreed on the terms
and conditions of settlement which are as follows :-
1. By way of an amicable settlement and in
substitution to the Decree signed on 09-12-2021 on
the file of Learned Senior Civil Judge and CIM at
Mangalore ("Trial Court") in O.S No. 291/2017, the
Parties hereby agree that the Defendants No.1 and
2/Appellants herein shall publish and cause
publication of an unconditional apology statement for
the statements published by him which are the
subject of the suits and the present appeals. The
parties have agreed that the unconditional apology
statement, both in Kannada language and English
language shall be as under:
English version of Apology Statement:
"Statement of Unconditional Apology to
Sri K. Shrinath Hebhar and Land Trades Builders and
Developers by Hanumantha Kamath
In the months of October November 2017, 1 had
written and published a series of Four Articles [Dt:
23.10.2017 24.10.2017, 25.10.2010 4 26.10.2017]
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on the online news website Tulanadu News under my
own name, where I cast aspersions on the credibility
of Sri. K Shrinath Hebbar, proprietor of Land Trades
Builders and Developers, Mangaluru and the vaibility
of his multistory apartment project 'Solitaire',
situated at Hat Hill on Mangaluru. I had given wide
publicity to my articles on my Facebook page and
other social media handles I had published these
articles when there was ongoing litigation concerning
this project between Sri K. Shrinath Hebbar and his
firm and some disgruntled people of the project
locality. Sri K. Shrinath Hebbar and his firm had won
the case in the Hon'ble High Court, wherein the
Hon'ble High Court had approved the continuation of
the project without any hindrance. At the time of my
writing the articles, the matter was under appeal in
the Supreme Court. Hence the matter was sub
judice and should not be commented upon.
Aggrieved by the adverse impact of my articles, Sri
K. Shrinath Hebbar filed two civil suits against me
and the Tulunadu News website seeking to restrain
me from further publishing defamatory articles and
also seeking monetary compensation for damages
and defamation. After studying all the proof and
evidence submitted the Principal Senior Civil Judge
and CJM, Mangaluru in a judgment delivered on 29
11 2021, upheld the petition of Sri K Shrinath Hebber
and awarded cash compensation of Rs.1.5 crore to
NC: 2024:KHC:13308-DB
him to be jointly paid by me and Tulunadu News
within the Stipulated time and conditions. The court
also permanently restrained me and Tulunadu News
from further publishing defamatory, false,
scandalous, malicious and venomous articles against
Sri K. Shrinath Hebbar and his concerned entities.
This case is presently on appeal in the Hon'ble High
Court.
Regarding the ongoing litigation concerning the
project Solitaire, during the intervening period the
Supreme Court issued the final verdict in favour of
Sri K. Shrinath Hebbar and his firm and directed to
issue the Occupancy Certificate to the project. It is
now proven beyond doubt that the protect Solitaire is
a legitimate structure and commercial venture and
its promoters Sri K. Shrinath Hebbar and his firm,
are not at fault in any way. I have realized that it
was wrong of me to act on the behest of the
disgruntled persons to cast aspersions on the
credibility of Sri K. Shrinath Hebbar and his firm Land
Trades Builders and Developers and the viability of
their project 'Solitaire'.
Hence I herewith tender my unconditional
apology to Sri K. Shrinath Hebbar his firm Land
Trades Builders and Developers, and the affected
parties of their project 'Solitaire'. I regret misleading
the public by writing my defamatory articles on the
NC: 2024:KHC:13308-DB
Tulunadu News website and sharing them on social
media. I sincerely offer my unconditional apologies
for the pain, trauma, damage to reputation, and
financial losses caused to him, his firm and his
project by my actions. I withdraw all the allegations
made by me in my aforesaid articles. I also hereby
undertake to abide by the court's directive not to
publish any defamatory, false, scandalous, malicious
or venomous articles against Sri K. Shrinath Hebbar
and his concerned entities in the future.
KANNADA VERSION OF APOLOGY STATEMENT:
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1. The Defendants No.1/Appellant No.1 herein
undertakes to cause publication of the above quoted
apology statement in Kannada in page No. 3 (half of
quarter page), in Vijaya Karnataka Kannada daily
newspaper, Mangalore edition and in English page
No.3 (half of quarter page), of Times of India English
Newspaper, Mangalore edition and in Kannada or
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English last but one page (half of quarter page),
Udayavani Kannada daily newspaper, Manipal edition
at his own cost. Defendant No. 1/ Appellant herein
shall also publish the above quoted Apology
Statements both in Kannada and English in
Facebook. Defendant No.2/Appellant No.2 herein
undertakes to publish the above quoted apology
statement both in Kannada and English in its online
news portal viz., "Tulunadu News.com".
2. Defendant No.1 hereby consents for publishing
news item in all editions of the aforesaid newspapers
in terms of the apology statement including the fact
of publication of apology statement. The Defendant
No. 1 shall further address a signed letter of apology
in terms of the apology statement to the Plaintiff
which is appended to the instant compromise petition
and shall form a part and parcel of the instant
settlement agreement
3. The Defendants/ Appellants hereby agree and
undertake that the publication of the Apology
Statements as stated at para 2 supra shall be carried
out on or before 31/10/2023.
4. The Defendants/Appellants further agree and
undertake to remove the defamatory publications
which are the subject matter of O.S No.291/2017
and the instant appeals and any other defamatory
publications concerning the Respondent herein from
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their online news portal or any other social media
handles/websites, forthwith, if not already removed.
5. The Detendants/Appellants herein shall upon
compliance of the terms of the settlement shall
report the same to the Hon'ble Court by filing an
affidavit in the above appeals along with copies of
the newspapers containing the publication of apology
statements as stated supra.
6. It is submitted that the above terms and
conditions of settlement shall be in substitution to
the Decree signed on 09-12-2021 on the file of
Learned Senior Civil Judge and CIM at Mangalore
("Trial Court") in 0.S.No.291/2017.
7. In the event of the Appellants herein failing to
comply with the terms and conditions set down in the
instant compromise petition, the Respondent herein
shall be entitled to seek execution of the same
before the Trial Court. Further non-compliance of
the terms and conditions of the instant compromise
petition, by the Appellants herein, shall be treated as
contempt of court and Respondent shall be entitled
to initiate contempt proceedings against the
Appellants herein and further shall be at liberty to
reopen the above appeals/proceedings.
8. The Defendants Appellants herein further
undertake that, henceforth the Appellants will not
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write anything derogatory or defamatory and shall
not publish or cause publication of any derogatory or
defamatory statement or article against the
Respondent herein and will cause no harm to the
reputation of the Respondent herein in future.
9. The Defendants Appellants herein, hereby
confirm the Decree dated 29.11.2021 passed in
O.S.No.168/2021 on the file of Learned Senior Civil
Judge and CJM at Mangalore and undertake to abide
by the same.
10. There are no other claims of whatsoever nature
between the Appellants and Respondent pertaining to
subject matter of the above appeals
11 The Respondent herein has agreed to withdraw or
co-operate to close the private complaint lodged
against the Appellants in C.C.No.4878/2018 on the
file of Learned I JMFC, Mangalore for the alleged
offence punishable under Section 500 of IPC
12. The aforesaid agreement between the parties
shall be in full and final settlement of all the claims of
the Plaintiff/Respondent herein and that of the
Parties against each other under the Common
judgment dated 29.11.2021 passed in O.S.
No.291/2017 & O.S.No.168/2021 and Decree signed
on 09.12.2021 in O.S.No.291/2017 and decree dated
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29.11.2021 in O.S.No.168/2021 on the file of
Learned Senior Civil Judge and COM at Mangalore.
13. The Parties agree that the aforesaid terms and
conditions shall constitute full and final settlement of
all the claims between them in so far as the subject
matter of the above Regular First Appeal and subject
matter of proceedings leading up to the filing of the
above Regular First Appeal is concerned and the
same shall be binding on them.
14 The parties hereby declare and state that they
have entered into, executed and admitted execution
of this settlement agreement, of their own free will
and volition, without any coercion or undue
influence, and that they jointly and/or severally
accept to be unconditionally bound by the terms and
conditions of this settlement agreement. The Plaintiff
/Respondent No. 1 further confirms that the contents
of the instant settlement agreement have been
explained to him and he has understood the terms
and conditions set out in the instant settlement
agreement and its consequences thereof.
15. The parties hereby pray that the instant
settlement agreement be kindly taken on record and
the above Regular First Appeals be disposed of by
modifying the Judgement and Decree passed by the
Trial Court in O.S.No 291/2017, in terms of the
instant settlement agreement, the Decree passed by
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NC: 2024:KHC:13308-DB
the Trial Court in O.S.No.168/2021 shall remain
undisturbed, with no order as to costs, in the interest
of justice and equity."
5. In terms of the settlement recorded above, the judgment
and decree dated 29.11.2021 passed in O.S.No.291/2017 is
modified and judgment and decree dated 29.11.2021 passed in
O.S.No.168/2017 is confirmed.
6. Registry is directed to refund the admissible court fee to
the appellants.
With the above, both the appeals stand disposed of.
Sd/-
JUDGE
Sd/-
JUDGE
NG
