Mr. Naren A Sreenivasan vs Mr. Satish Hegde
2024 Latest Caselaw 19174 Kant

Karnataka High Court

Mr. Naren A Sreenivasan vs Mr. Satish Hegde on 31 July, 2024

Author: V. Srishananda

Bench: V. Srishananda

                                        -1-
                                                 NC: 2024:KHC:30213
                                                RFA No.799 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 31ST DAY OF JULY, 2024
                                    BEFORE
                    THE HON'BLE MR. JUSTICE V. SRISHANANDA
                   REGULAR FIRST APPEAL NO.799 OF 2024 (INJ)


            BETWEEN:

            MR. NAREN A. SREENIVASAN
            AGED 37 YEARS
            S/O MR. AJITH SREENIVASAN
            NO.157, RICHMOND ROAD
Digitally   BENGALURU-560025.
signed by                                              ...APPELLANT
MALATESH
KC          (BY SRI. M. ARUN PONAPPA, ADV.,)
Location:
HIGH        AND:
COURT OF
KARNATAKA
            MR. SATISH HEGDE
            AGED 67 YEARS
            S/O LATE RAMANNA HEGDE
            APT. NO.G-08
            NO.52, PALACE ORCHARDS APARTMENTS
            SADASHIVANAGAR
            BENGALURU-560080.

                                                     ...RESPONDENT
            (BY SRI. HARIDASS BHAT V, ADV.,)


                 THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
            THE JUDGMENT AND DECREE DATED 2.01.2024 PASSED IN OS
            NO.7375/2018 ON THE FILE OF XLII ADDITIONAL CITY CIVIL
            AND SESSIONS JUDGE, BENGALURU., DISMISSING THE SUIT
            FOR PERMANENT INJUNCTION.

                THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                         NC: 2024:KHC:30213
                                         RFA No.799 of 2024




CORAM:    HON'BLE MR. JUSTICE V. SRISHANANDA

                         ORAL JUDGMENT

Matter is settled between the parties as per the

report of the Mediation Centre.

2. Accordingly, accepting the settlement

agreement signed by the parties before the Mediation

Centre, the appeal stands disposed of.

3. Office is directed to pass a modified decree in

terms of the settlement agreement, appending a copy of

the settlement agreement as part of the decree.

Sd/-

(V. SRISHANANDA) JUDGE

ABK