Chethana Varadarajan vs Jayanti Chidambaram
2024 Latest Caselaw 19570 Kant

Karnataka High Court

Chethana Varadarajan vs Jayanti Chidambaram on 5 August, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:31020
                                                    RFA No. 97 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 05TH DAY OF AUGUST, 2024
                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                    REGULAR FIRST APPEAL No.97 OF 2023(EJE)
            BETWEEN:
            1.    CHETHANA VARADARAJAN
                  W/O YOGESH KUMAR
                  AGED ABOUT 35 YEARS,
                  R/AT # 91, SRI LAKSHMI NILAYA,
                  1ST FLOOR, 4TH MAIN ROAD,
                  MUNIRAMANNA BLOCK,
                  GANGANAGAR, R T NAGAR POST,
                  BANGALORE -560032
                                                        ...APPELLANT
            (BY SRI V.C.RAJU, FOR SMT. MANASA M B, ADVOCATES)

            AND:

            1.    JAYANTI CHIDAMBARAM
                  D/O LATE T G CHIDAMBARA
                  AGED ABOUT 57 YEARS,
                  R/AT NO.44/1, 1ST FLOOR,
                  2nd MAIN ROAD, VYALIKAVAL,
Digitally         BANGALORE -560 003
signed by                                               ...RESPONDENT
MALATESH    (BY SRI T V VIJAY RAGHAVAN, ADVOCATE)
KC
Location:         THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
HIGH
COURT OF    RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE
KARNATAKA   DATED 30.09.2022 PASSED IN O.S.No.3002/2018 ON THE
            FILE OF THE C/C XXXVII ADDITIONAL CITY CIVIL JUDGE (CCH-
            38) BANGALORE, PARTLY DECREEING THE SUIT FOR
            EJECTMENT.

                THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:

            CORAM:     HON'BLE MR JUSTICE V SRISHANANDA
                                   -2-
                                                NC: 2024:KHC:31020
                                                RFA No. 97 of 2023




                            ORAL JUDGMENT

Compromise Petition is filed under Order XXIII Rule 3 r/w

Section 151 of the Code of Civil Procedure, signed by learned

counsel for the appellant and respondent. Same is accepted.

2. Accordingly, appeal is disposed of.

3. Office is directed to pass modified decree in terms of the

compromise petition appending copy of the compromise

petition as part of the decree.

4. Appellant is entitled for permissible Court fee.

Sd/-

(V SRISHANANDA) JUDGE

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