Vishruth P Subramoni @ Vishruth ... vs Debolinakundu
2024 Latest Caselaw 28012 Kant

Karnataka High Court

Vishruth P Subramoni @ Vishruth ... vs Debolinakundu on 22 November, 2024

                                             -1-
                                                        NC: 2024:KHC:47609-DB
                                                        MFA No. 8822 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND DAY OF NOVEMBER, 2024

                                          PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                           THE HON'BLE MR. JUSTICE UMESH M ADIGA
                   MISCELLANEOUS FIRST APPEAL NO. 8822 OF 2023 (ISA)


                   BETWEEN:

                   VISHRUTH P SUBRAMONI
                   @ VISHRUT PATANJALI SUBRAMONI
                   S/O LATE SRI. PATANJALI P. S.
                   @ P.S. PATANJALI @ PATANJALI SUBRAMONI
                   @ PATANJALI PALAMADAI SUBRAMONI
                   @ PATANJALI PALAMADI SUBRAMONI
                   AGED ABOUT 28 YEARS OLD
                   RESIDING AT No.259, 3RD MAIN
                   SAI ENCLAVE, KOTHANUR ROAD
                   BENGALURU-560 076
                                                                 ...APPELLANT
                   (BY SRI. AJITH A SHETTY, ADVOCATE)

Digitally signed   AND:
by
CHANNEGOWDA
PREMA              DEBOLINAKUNDU
Location: High     W/O LATE SRI PATANJALI P.S.
Court of
Karnataka          @ P S PATANJALI @ PATANJALI SUBRAMONI
                   @ PATANJALI PALAMADAI SUBRAMONI
                   @ PATANJALI PALAMADI SUBRAMONI
                   AGED ABOUT 50 YEARS OLD
                   RESIDING AT No.259, 3RD MAIN
                   SAI ENCLAVE, KOTHANUR ROAD
                   BENGALURU-560 076
                                                               ...RESPONDENT
                   (BY SRI. MARISWAMY G.P., ADVOCATE)
                             -2-
                                     NC: 2024:KHC:47609-DB
                                     MFA No. 8822 of 2023




     THIS MFA IS FILED U/S 384 OF INDIAN SUCCESSION
ACT, AGAINST THE ORDER DATED 03.02.2023 PASSED IN
P AND SC.No.280/2022      ON THE FILE OF THE XXXIV
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
REJECTING THE PETITION FILED UNDER SECTION 372 OF THE
INDIAN SUCCESSION ACT AND ETC.

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

CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE UMESH M ADIGA


                    ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE UMESH M ADIGA)

Learned counsel for both sides present and filed joint

application under Order XXIII Rule 3 read with Section 151

of the Code of Civil Procedure and Section 384 of the

Indian Succession Act along with the affidavit of the

appellant praying to issue Succession Certificate in favour

of the appellant.

2. The application is signed by both the parties to

the appeal as well as their respective counsels. Both the

appellant and the respondent are present before the Court

and on enquiry, they accepted the contents of the

NC: 2024:KHC:47609-DB

compromise petition. It appears to be voluntary.

Compromise is legal and valid. Hence, accepted.

3. Accordingly, the appeal is disposed of in terms

of the compromise petition.

4. Issue Succession Certificate in terms of

compromise petition on payment of requisite stamp

papers.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

RAK