Karnataka High Court

Gadigeppa S/O Basappa Hunasyal vs Vittal S/O Basappa Hunasyal on 21 October, 2024

                                              -1-
                                                         NC: 2024:KHC-D:15137
                                                      RFA No. 100340 of 2024




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                          DATED THIS THE 21ST DAY OF OCTOBER, 2024
                                           BEFORE
                       THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                     REGULAR FIRST APPEAL NO. 100340 OF 2024 (PAR/POS-)
                BETWEEN:

                1.    GADIGEPPA S/O. BASAPPA HUNASYAL,
                      AGE. 48 YEARS, OCC. AGRICULTURE,
                      R/O. SUNADHOLI, TQ. GOKAK,
                      DIST: BELAGAVI-591310.

                2.    NAGAPPA S/O BASAPPA HUNASYAL,
                      AGE. 44 YEARS, OCC. AGRICULTURE,
                      R/O. SUNADHOLI, TQ. GOKAK,
                      DIST: BELAGAVI-591310.

                3.    GANGAWWA W/O. SIDRAM HALABAR,
                      AGE. 38 YEARS, OCC. HOUSEHOLD,
                      R/O. NINGAPUR, TQ. GOKAK,
                      DIST: BELAGAVI-591310.
                                                                 ...APPELLANTS
                (BY SRI. BASAVARAJ S. SATANNAVAR, ADVOCATE)

                AND:
ASHPAK
KASHIMSA
MALAGALADINNI
                1.    VITTAL S/O. BASAPPA HUNASYAL,
                      AGE. 44 YEARS, OCC. AGRICULTURE,
                      R/O. SUNADHOLI, TQ. GOKAK,
                      DIST. BELAGAVI-591310.
Location:
HIGH            2.    BASAPPA S/O. GADIGEPPA HUNASYAL,
COURT OF              AGE. 86 YEARS, OCC. AGRICULTURE,
KARNATAKA
                      R/O. SUNADHOLI, TQ. GOKAK,
                      DIST. BELAGAVI-591310.

                3.    LAXMIBAI W/O BASAPPA HUNASYAL
                      AGE. 76 YEARS,
                      OCC. AGRICULTURE,
                      R/O: SUNADHOLI,
                      TQ. GOKAK,
                      DIST. BELAGAVI-591310.
                      (SINCE DECEASED BY HER LR'S)
                                 -2-
                                         NC: 2024:KHC-D:15137
                                      RFA No. 100340 of 2024




4.   TAYAVVA W/O. LAXMAN PATIL,
     AGE. 53 YEARS,
     OCC. AGRICULTURE,
     R/O. HOSATTI,
     TQ. GOKAK,
     DIST. BELAGAVI-591310.

5.   YELLAWWA W/O. SOMAPPA VADAKI,
     AGE. 50 YEARS,
     OCC. AGRICULTURE,
     R/O. NAGNUR,
     TQ. GOKAK,
     DIST. BELAGAVI-591310.

6.   SHANTAWWA W/O. HANAMANT KATTIKAR,
     AGE. 43 YEARS,
     OCC. HOUSEHOLD,
     R/O. KOUJALAGI, NOW AT SUNADHOLI,
     TQ. GOKAK,
     DIST: BELAGAVI-591310.

7.   LAKKAWWA W/O. VENKAPPA PUJARI,
     AGE. 40 YEARS,
     OCC. AGRICULTURE,
     R/O. KANKANWADI,
     TQ. RAIBAG,
     DIST: BELAGAVI-591310.
                                               ...RESPONDENTS
(BY SRI. M.S. WALI, ADVOCATE)

      THIS RFA FILED UNDER SECTION 96 OF CPC., PRAYING TO

CALL FOR THE RECORDS AND SET ASIDE THE EX-PARTY JUDGMENT

AND DECREE DATED 29.06.2019 PASSED BY 1ST ADDL. SENIOR

CIVIL JUDGE, GOKAK IN O.S.NO.275/2016.


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT

DELIVERED THE FOLLOWING:
                               -3-
                                         NC: 2024:KHC-D:15137
                                       RFA No. 100340 of 2024




CORAM:     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                      ORAL JUDGMENT

1. Respondent No.3-Laxmibai is no more and her legal

representatives are already on record. Learned counsel

for the appellants is permitted to carry out amendment

in the appeal memo by deleting name of respondent

No.3.

2. This appeal is arising from the judgment and decree in

O.S.No.275/2016. The said suit was one for partition

and separate possession. The suit is decreed ex-parte

holding that the plaintiff is entitled to 1/10th share and

each of the defendants is entitled to 1/10th share. The

appeal is filed by defendants No.3, 4 and 8.

3. The parties to the appeal are present before this Court.

Learned counsel for the appellants and respondents

identify their respective parties.

4. On enquiry by the Court, the parties who are present

before the Court jointly submit that they have

NC: 2024:KHC-D:15137

voluntarily entered into settlement and in terms of the

settlement, they have apportioned the properties.

5. The respondent No.6 has taken one acre, 20 guntas in

the agricultural land as her share and rest of her

sisters who are respondents No.4, 5, 6 and 7 submit

that they have taken gold ornaments in lieu of their

share in the properties. Appellant No.3 also submits

that she has taken gold ornaments in lieu of her share

in the properties.

6. Excluding the property allotted to share of respondent

No.6-Shantawwa, rest of the brothers has apportioned

the agricultural lands as mentioned in the compromise

petition.

7. The compromise petition reads as under:

C¥À¸ÁvÀ Cfð PÀæªÀiÁzÉÃ±À XXIII ¤AiÀÄªÀÄ 3 ¸ÀºÀ PÀ®A 151 ¢.¥Àæ.¸ÀA CrAiÀÄ°è EzÀgÀ°è ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ F PÉ¼ÀUÉ §gÉzÀAvÉ C¥À¸ÁvÀ ªÀiÁrPÉÆArgÀÄvÁÛgÉ.

NC: 2024:KHC-D:15137

ªÉÄÃ®ä£À«zÁgÀgÀ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ vÀªÀÄä vÀªÀÄä°è ªÉÊ ªÀÄ£À¸ÀÄì ¨É¼ÉAiÀÄ¨ÁgÀzÀÄ CAvÀ »jAiÀÄgÀ ªÀiÁvÀ£ÀÄß PÉÃ½ C¥À¸ÁvÀ DVzÀÄÝ, C¥À¸ÁvÀªÀÅ F PÉ¼ÀV£ÀAvÉ EgÀÄvÀÛzÉ.

¸ÀzÀj zÁªÁ D¹ÛAiÀÄ ªÀÄÆ® ¥ÀÄgÀÄµÀ£ÁzÀ §¸À¥Àà UÀ¢UÉ¥Àà ºÀÄt±Áå¼À JzÀÄgÀzÁgÀ £ÀA.2 CAvÁ EzÀÄÝ EªÀ£À ºÉAqÀwAiÀiÁzÀ ²æÃªÀÄw.®QëöäÃ¨Á¬Ä §¸À¥Àà ºÀÄt±Áå¼À EªÀ¼ÀÄ ¸ÀzÀj ªÉÄÃ®ä£À«AiÀÄ°è JzÀÄgÀÄzÁgÀ £ÀA.3 CAvÁ EzÀÄÝ EªÀ¼ÀÄ ¢£ÁAPÀ 25/10/2019 gÀAzÀÄ ªÉÄÊvÀªÁVzÀÄÝ EgÀÄvÀÛzÉ. EªÀ½UÉ CAzÉgÉ JzÀÄgÀÄzÁgÀ £ÀA.3 EªÀ½UÉ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1, 2, 3 & JzÀÄgÀÄzÁgÀgÁzÀ £ÀA.1,4,5,6,7, EªÀgÀÄ ªÀÄPÀÌ¼ÀUÁ¨ÉÃPÀÄ CzÀgÀAvÉ JzÀÄgÀÄzÁgÀ £ÀA.2 EªÀ£ÀÄ UÀAqÀ£ÁUÀ¨ÉÃPÀÄ. F jÃw ªÉÄÃ®ä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀ ªÀA±ÁªÀ½AiÀÄÄ EgÀÄvÀÛzÉ.

1] ªÉÄÃ®ä¤«zÁgÀ £ÀA.1:-UÀ¢UÉ¥Àà §¸À¥Àà ºÀÄt±Áå¼À EªÀgÀ ¥Á°UÉ §AzÀ D¹ÛUÀ¼À «ªÀgÀ;-

C] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ¼ÁzÀ 1] j.¸À.£ÀA.241/1+2+3+4/3 PÉëÃvÀæ;08J- 30UÀÄAmÉ DPÁgÀ gÀÆ.8.42¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ºÁUÀÆ 1] j.¸À.£ÀA.241/1+2+3+4/2 PÉëÃvÀæ;05J- 00UÀÄAmÉ DPÁgÀ gÀÆ.5.41¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ¸ÀzÀj JgÀqÀÄ d«ÄÃ£ÀÄUÀ¼À MAzÀPÉÆÌAzÀÄ ºÉÆA¢PÉÆAqÀ d«ÄÃ£ÀÄUÀ¼ÀÄ EzÀÄÝ ¸ÀzÀj d«ÄÃ£ÀÄUÀ¼À ¥ÉÊQ 2J-36UÀÄAmÉ-12CuÉ d«ÄÃ£ÀÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ. EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ.

¥ÀÆªÀðPÉÌ ; §¸À¥Àà UÀ¢UÉ¥Àà ºÀÄt±Áå¼À(JzÀÄgÀÄzÁgÀ £ÀA.2 EªÀgÀ d«ÄÃ£ÀÄ ¥À²ÑªÀÄPÉÌ : ¨ÉtÂÚ EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; §¸À¥Àà PÀgÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; £ÁUÀ¥Àà §¸À¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ

NC: 2024:KHC-D:15137

F ¸ÀzÀj ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀªÀÅ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 EªÀ£À ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ G½zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

§] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ j.¸À.£ÀA.242/2 PÉëÃvÀæ;08J-15UÀÄAmÉ DPÁgÀ gÀÆ.2.77¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-15UÀÄAmÉ d«ÄÃ£ÀÄ EzÀÄÝ EzÀgÀ ¥ÉÊQ 01J- 11UÀÄAmÉ-10CuÉ d«ÄÃ£ÀÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ.

¥ÀÆªÀðPÉÌ ; gÀ¸ÉÛ ¥À²ÑªÀÄPÉÌ : ²æÃªÀÄw ¹zÀÝªÀé @ ±ÁAvÀªÀé ºÀtªÀÄAvÀ PÀnÖPÁgÀ (JzÀÄgÀÄzÁgÀ £ÀA.6)EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; §¸À¥Àà PÀgÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; £ÁUÀ¥Àà §¸À¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ F ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ G½zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ. PÀ] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄ ¥ÀAZÁAiÀÄw D¹Û £ÀA. C.PÀæ.£ÀA.1157, D¹Û £ÀA.956 ªÀÄ£É EzÀÄÝ ¸ÀzÀj ªÀÄ£ÉAiÀÄÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢gÀÄvÀÛzÉ. EzÉPÉÌ G½zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ. 2] ªÉÄÃ®ä£À«zÁgÀ £ÀA.2: £ÁUÀ¥Àà §¸À¥Àà ºÀÄt±Áå¼À EªÀgÀ ¥Á°UÉ §AzÀ D¹Û «ªÀgÀ;-

C] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ¼ÁzÀ 1] j.¸À.£ÀA.241/1+2+3+4/3 PÉëÃvÀæ;08J- 30UÀÄAmÉ DPÁgÀ gÀÆ.8.42¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ºÁUÀÆ 2] j.¸À.£ÀA.241/1+2+3+4/2 PÉëÃvÀæ;05J- 00UÀÄAmÉ DPÁgÀ gÀÆ.5.41¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ

NC: 2024:KHC-D:15137

d«ÄÃ£ÀÄ EzÀÄÝ ¸ÀzÀj JgÀqÀÄ d«ÄÃ£ÀÄUÀ¼À MAzÀPÉÆÌAzÀÄ ºÉÆA¢PÉÆrØzÀÄÝ EgÀÄvÀÛªÉ F JgÀqÀÄ d«ÄÃ£ÀÄUÀ¼À ¥ÉÊQ 2J- 36UÀÄAmÉ-10CuÉ d«ÄÃ£ÀÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ. ¸À¢j d«ÄÃ£ÀÄUÀ¼À F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ:

¥ÀÆªÀðPÉÌ ; §¸À¥Àà UÀ¢UÉ¥Àà ºÀÄt±Áå¼À -R2 ¥À²ÑªÀÄPÉÌ : ¨ÉtÂÚ EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; UÀ¢UÉ¥Àà §¸À¥Àà ºÀÄt±Áå¼À(ªÉÄÃ®ä£À«zÁgÀ £ÀA.1) EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; «oÀ×¼À §¸À¥Àà ºÀÄt±Áå¼À(JzÀÄgÀzÁgÀ £ÀA.1) EªÀgÀ d«ÄÃ£ÀÄ F ¸ÀzÀj ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀªÀÅ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ G½zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

§] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ j.¸À.£ÀA.242/2 PÉëÃvÀæ;08J-15UÀÄAmÉ DPÁgÀ gÀÆ.2.77¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-15UÀÄAmÉ d«ÄÃ£ÀÄ EzÀÄÝ EzÀgÀ ¥ÉÊQ 01J- 11UÀÄAmÉ-10 CuÉ d«ÄÃ£ÀÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ. EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ.

¥ÀÆªÀðPÉÌ       ; gÀ¸ÉÛ
¥À²ÑªÀÄPÉÌ      : ²æÃªÀÄw ¹zÀÝªÀé @ ±ÁAvÀªÀé ºÀtªÀÄAvÀ PÀnÖPÁgÀ
             (JzÀÄgÀÄzÁgÀ £ÀA.6)EªÀgÀ d«ÄÃ£ÀÄ
GvÀÛgÀPÉÌ       ; UÀ¢UÉ¥Àà §¸À¥Àà ºÀÄt±Áå¼À(JzÀÄgÀÄzÁgÀ £ÀA.1)
                EªÀgÀ d«ÄÃ£ÀÄ
zÀQëtPÉÌ        ; «oÀ×® §¸À¥Àà ºÀÄt±Áå¼À (ªÉÄÃ®ä£À«zÁgÀ £ÀA.1)
                EªÀgÀ d«ÄÃ£ÀÄ

                                         NC: 2024:KHC-D:15137

F ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀÄ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ G½zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

3] ªÉÄÃ®ä£À«zÁgÀ £ÀA.3; UÀAUÀªÀé PÉÆÃA ¹zÁæªÀÄ ºÀ¼À§gÀ EªÀgÀ «ªÀgÀ:-

¸ÀzÀj ªÉÄÃ®ä£À«zÁgÀ £ÀA.3 EªÀ¼À ªÀÄzÀÄªÉAiÀÄ PÁ®PÉÌ vÀÄA¨Á ºÀtªÀ£ÀÄß RZÀÄð ªÀiÁr «dÈA§uÉ¬ÄAzÀ ªÀÄzÀÄªÉ ªÀiÁrPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. FUÀ CªÀ¼ÀÄ vÀ£Àß UÀAqÀ£À ªÀÄ£ÉAiÀÄ°è ¸ÀAvÉÆÃµÀªÁV fÃªÀ£À ªÀiÁqÀÄwÛgÀÄvÁÛ¼É ºÁUÀÆ CªÀ¼ÀÄ E°è §AzÀÄ ¸ÀzÀj D¹ÛUÀ¼À°è ¸ÁUÀÄªÀ½ ªÀiÁqÀ®Ä DUÀzÉ EgÀÄªÀÅzÀjAzÀ ¸ÀzÀj ªÉÄÃ®ä£À«zÁgÀ £ÀA.3 EªÀ¼ÀÄ vÀ£Àß D¹ÛAiÀÄ ¨Á§vÀÛ CAvÁ 3.1/2 vÉÆfÉ §AUÁgÀ ªÀ£ÀÄß ¥ÀqÉzÀÄPÉÆAqÀÄ ¸ÀzÀj vÀ£Àß ¥Á°£À D¹ÛAiÀÄ£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 & 2 ºÁUÀÆ JzÀÄgÀÄzÁgÀ £ÀA.1, 2 ªÀÄvÀÄÛ 6 EªÀjUÉ ©lÄÖPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. E£ÀÄß ªÀÄÄAzÉ ¸ÀzÀj D¹ÛAiÀÄ°è ªÉÄÃ®ä£À«zÁgÀ £ÀA.3 EªÀ¼ÀzÀÄ AiÀiÁªÀÅzÉ jÃwAiÀÄ ºÀPÀÄÌ ªÀ »vÀ¸ÀA¨sÀAzÀ J£ÀÆ EgÀÄªÀÅ¢fÁè CAvÁ M¦àPÉÆArgÀÄvÁÛ¼É 4] JzÀÄgÀÄzÁgÀ £ÀA.1: «oÀ×® §¸À¥Àà ºÀÄt±Áå¼À EªÀgÀ ¥Á°UÉ §AzÀ D¹ÛAiÀÄ «ªÀgÀ:-

C] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ¼ÁzÀ 1] j.¸À.£ÀA.241/1+2+3+4/3 PÉëÃvÀæ;08J- 30UÀÄAmÉ DPÁgÀ gÀÆ.8.42¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ºÁUÀÆ 1] j.¸À.£ÀA.241/1+2+3+4/2 PÉëÃvÀæ;05J- 00UÀÄAmÉ DPÁgÀ gÀÆ.5.41¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ¸ÀzÀj JgÀqÀÄ d«ÄÃ£ÀÄUÀ¼À MAzÀPÉÆÌAzÀÄ ºÉÆA¢PÉÆAqÀ d«ÄÃ£ÀÄUÀ¼ÀÄ EzÀÄÝ ¸ÀzÀj d«ÄÃ£ÀÄUÀ¼À ¥ÉÊQ 2J-36UÀÄAmÉ-10CuÉ d«ÄÃ£ÀÄ JzÀÄgÀÄzÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ. EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ.

¥ÀÆªÀðPÉÌ ; §¸À¥Àà UÀ¢UÉ¥Àà ºÀÄt±Áå¼À - R2

NC: 2024:KHC-D:15137

¥À²ÑªÀÄPÉÌ : ¨ÉtÂÚ EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; £ÁUÀ¥Àà §¸À¥Àà ºÀÄt±Áå¼À(ªÉÄÃ®ä£À«zÁgÀ £ÀA.2) EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; gÀ« ªÀÄ®UÉ¥ÀàUÉÆÃ¼À EªÀgÀ d«ÄÃ£ÀÄ F ¸ÀzÀj ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀªÀÅ JzÀÄgÀÄzÁgÀ £ÀA.1 EªÀ£À ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ G½zÀ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

§] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ j.¸À.£ÀA.242/2 PÉëÃvÀæ;08J-15UÀÄAmÉ DPÁgÀ gÀÆ.2.77¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-15UÀÄAmÉ d«ÄÃ£ÀÄ EzÀÄÝ EzÀgÀ ¥ÉÊQ 01J- 11UÀÄAmÉ-10CuÉ d«ÄÃ£ÀÄ JzÀÄgÀÄzÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ.

¥ÀÆªÀðPÉÌ ; gÀ¸ÉÛ ¥À²ÑªÀÄPÉÌ : ²æÃªÀÄw ¹zÀÝªÀé @ ±ÁAvÀªÀé ºÀtªÀÄAvÀ PÀnÖPÁgÀ (JzÀÄgÀÄzÁgÀ £ÀA.6)EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; £ÁUÀ¥Àà §¸À¥Àà ºÀÄt±Áå¼À(ªÉÄÃ®ä£À«zÁgÀ £ÀA.2) EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; UÀ¢UÉ¥Àà PÀgÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ F ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀÄ JzÀÄgÀÄzÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ G½zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ. 5] JzÀÄgÀÄzÁgÀ £ÀA.2:§¸À¥Àà UÀ¢UÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ ¥Á°UÉ §AzÀ D¹Û «ªÀgÀ;-

C] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ¼ÁzÀ 1] j.¸À.£ÀA.241/1+2+3+4/3 PÉëÃvÀæ;08J-

- 10 -

NC: 2024:KHC-D:15137

30UÀÄAmÉ DPÁgÀ gÀÆ.8.42¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ºÁUÀÆ 1] j.¸À.£ÀA.241/1+2+3+4/2 PÉëÃvÀæ;05J- 00UÀÄAmÉ DPÁgÀ gÀÆ.5.41¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-30UÀÄAmÉ d«ÄÃ£ÀÄ ¸ÀzÀj JgÀqÀÄ d«ÄÃ£ÀÄUÀ¼À MAzÀPÉÆÌAzÀÄ ºÉÆA¢PÉÆAqÀ d«ÄÃ£ÀÄUÀ¼ÀÄ EzÀÄÝ ¸ÀzÀj d«ÄÃ£ÀÄUÀ¼À ¥ÉÊQ 2J-00UÀÄAmÉ d«ÄÃ£ÀÄ JzÀÄgÀÄzÁgÀ £ÀA.2 EªÀgÀ ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ. EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ.

¥ÀÆªÀðPÉÌ ; ¸ÀgÀPÁj gÀ¸ÉÛ ¥À²ÑªÀÄPÉÌ : ªÉÄÃ®ä£À«zÁgÀ £ÀA.1,2 ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ §AzÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; §¸À¥Àà PÀgÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; gÀ« ªÀÄ®UÉ¥ÀàUÉÆÃ¼À EªÀgÀ d«ÄÃ£ÀÄ F ¸ÀzÀj ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀªÀÅ JzÀÄgÀÄzÁgÀ £ÀA.2 EªÀ£À ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ J®è ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ G½zÀ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ. 6] JzÀÄgÀÄzÁgÀ £ÀA.4: ²æÃªÀÄw.vÁAiÀÄªÁé PÉÆÃA ®PÀëöät ¥ÁnÃ® EªÀgÀ ¥Á°UÉ §AzÀ D¹Û «ªÀgÀ;-

¸ÀzÀj JzÀÄgÀÄzÁgÀ £ÀA.4 EªÀ¼À ªÀÄzÀÄªÉAiÀÄ PÁ®PÉÌ vÀÄA¨Á ºÀtªÀ£ÀÄß RZÀÄð ªÀiÁr «dÈA§uÉ¬ÄAzÀ ªÀÄzÀÄªÉ ªÀiÁrPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. FUÀ CªÀ¼ÀÄ vÀ£Àß UÀAqÀ£À ªÀÄ£ÉAiÀÄ°è ¸ÀAvÉÆÃµÀªÁV fÃªÀ£À ªÀiÁqÀÄwÛgÀÄvÁÛ¼É ºÁUÀÆ CªÀ¼ÀÄ E°è §AzÀÄ ¸ÀzÀj D¹ÛUÀ¼À°è ¸ÁUÀÄªÀ½ ªÀiÁqÀ®Ä DUÀzÉ EgÀÄªÀÅzÀjAzÀ ¸ÀzÀj JzÀÄgÀÄzÁgÀ £ÀA.4 EªÀ¼ÀÄ vÀ£Àß D¹ÛAiÀÄ ¨Á§vÀÛ CAvÁ 3.1/2 vÉÆfÉ §AUÁgÀªÀ£ÀÄß ¥ÀqÉzÀÄPÉÆAqÀÄ ¸ÀzÀj vÀ£Àß ¥Á°£À D¹ÛAiÀÄ£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 & 2 ºÁUÀÆ JzÀÄgÀÄzÁgÀ £ÀA.1, 2 ªÀÄvÀÄÛ 6 EªÀjUÉ ©lÄÖPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. E£ÀÄß ªÀÄÄAzÉ ¸ÀzÀj D¹ÛAiÀÄ°è JzÀÄgÀÄzÁgÀ £ÀA.4 EªÀ¼ÀzÀÄ AiÀiÁªÀÅzÉ jÃwAiÀÄ ºÀPÀÄÌ ªÀ »vÀ¸ÀA¨sÀAzÀ J£ÀÆ EgÀÄªÀÅ¢fÁè CAvÁ M¦àPÉÆArgÀÄvÁÛ¼É.

- 11 -

NC: 2024:KHC-D:15137

7] JzÀÄgÀÄzÁgÀ £ÀA.5: ²æÃªÀÄw.AiÀÄ®èªÁé PÉÆÃA ¸ÉÆÃªÀÄ¥Àà ªÁqÀQ EªÀgÀ ¥Á°UÉ §AzÀ D¹Û «ªÀgÀ;

¸ÀzÀj JzÀÄgÀÄzÁgÀ £ÀA.5 EªÀ¼À ªÀÄzÀÄªÉAiÀÄ PÁ®PÉÌ vÀÄA¨Á ºÀtªÀ£ÀÄß RZÀÄð ªÀiÁr «dÈA§uÉ¬ÄAzÀ ªÀÄzÀÄªÉ ªÀiÁrPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. FUÀ CªÀ¼ÀÄ vÀ£Àß UÀAqÀ£À ªÀÄ£ÉAiÀÄ°è ¸ÀAvÉÆÃµÀªÁV fÃªÀ£À ªÀiÁqÀÄwÛgÀÄvÁÛ¼É ºÁUÀÆ CªÀ¼ÀÄ E°è §AzÀÄ ¸ÀzÀj D¹ÛUÀ¼À°è ¸ÁUÀÄªÀ½ ªÀiÁqÀ®Ä DUÀzÉ EgÀÄªÀÅzÀjAzÀ ¸ÀzÀj JzÀÄgÀÄzÁgÀ £ÀA.5 EªÀ¼ÀÄ vÀ£Àß D¹ÛAiÀÄ ¨Á§vÀÛ CAvÁ 3.1/2 vÉÆfÉ §AUÁgÀ ªÀ£ÀÄß ¥ÀqÉzÀÄPÉÆAqÀÄ ¸ÀzÀj vÀ£Àß ¥Á°£À D¹ÛAiÀÄ£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 & 2 ºÁUÀÆ JzÀÄgÀÄzÁgÀ £ÀA.1, 2 ªÀÄvÀÄÛ 6 EªÀjUÉ ©lÄÖPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. E£ÀÄß ªÀÄÄAzÉ ¸ÀzÀj D¹ÛAiÀÄ°è JzÀÄgÀÄzÁgÀ £ÀA.5 EªÀ¼ÀzÀÄ AiÀiÁªÀÅzÉ jÃwAiÀÄ ºÀPÀÄÌ ªÀ »vÀ¸ÀA¨sÀAzÀ J£ÀÆ EgÀÄªÀÅ¢fÁè CAvÁ M¦àPÉÆArgÀÄvÁÛ¼É.

8] JzÀÄgÀÄzÁgÀ £ÀA.6: ²æÃªÀÄw.¹zÀÝªÀé @ ±ÁAvÀªÁé PÉÆÃA ºÀ£ÀÄªÀÄAvÀ PÀnÖPÁgÀ EªÀgÀ ¥Á°UÀ §AzÀ D¹ÛAiÀÄ «ªÀgÀ:-

ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ j.¸À.£ÀA.242/2 PÉëÃvÀæ;08J-15UÀÄAmÉ DPÁgÀ gÀÆ.2.77¥ÉÊ EzÀgÀ ¥ÉÊQ 05J-15UÀÄAmÉ d«ÄÃ£ÀÄ EzÀÄÝ EzÀgÀ ¥ÉÊQ 01J- 20UÀÄAmÉ d«ÄÃ£ÀÄ JzÀÄgÀÄzÁgÀ £ÀA.6 EªÀ¼À ¥Á°UÉ §A¢zÀÄÝ EgÀÄvÀÛzÉ EzÀPÉÌ F PÉ¼ÀV£ÀAvÉ ZÀPÀ§A¢ EgÀÄvÀÛzÉ. ¥ÀÆªÀðPÉÌ ; ªÉÄÃ®ä£À«zÁgÀ £ÀA.1,2 ºÁUÀÆ JzÀÄgÀÄzÁgÀ £ÀA.1 EªÀgÀ ¥Á°UÉ§AzÀ d«ÄÃ£ÀÄ ¥À²ÑªÀÄPÉÌ : CAUÀr EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ ; §¸À¥Àà PÀgÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ ; UÀ¢UÉ¥Àà PÀgÉ¥Àà ºÀÄt±Áå¼À EªÀgÀ d«ÄÃ£ÀÄ F ZÀPÀ§A¢ £ÀqÀÄ«£À d«ÄÃ£ÀÄ JzÀÄgÀÄzÁgÀ £ÀA.6 EªÀ¼À ¥Á°UÉ §A¢zÀÄÝ EzÀPÉÌ J®è ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ G½zÀ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

- 12 -

NC: 2024:KHC-D:15137

9] JzÀÄgÀÄzÁgÀ £ÀA.7: ²æÃªÀÄw.®PÀÌªÁé PÉÆÃA ªÉAPÀ¥Àà ¥ÀÆeÁj EªÀgÀ «ªÀgÀ;-

¸ÀzÀj JzÀÄgÀÄzÁgÀ £ÀA.7 EªÀ¼À ªÀÄzÀÄªÉAiÀÄ PÁ®PÉÌ vÀÄA¨Á ºÀtªÀ£ÀÄß RZÀÄð ªÀiÁr «dÈA§uÉ¬ÄAzÀ ªÀÄzÀÄªÉ ªÀiÁrPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. FUÀ CªÀ¼ÀÄ vÀ£Àß UÀAqÀ£À ªÀÄ£ÉAiÀÄ°è ¸ÀAvÉÆÃµÀªÁV fÃªÀ£À ªÀiÁqÀÄwÛgÀÄvÁÛ¼É ºÁUÀÆ CªÀ¼ÀÄ E°è §AzÀÄ ¸ÀzÀj D¹ÛUÀ¼À°è ¸ÁUÀÄªÀ½ ªÀiÁqÀ®Ä DUÀzÉ EgÀÄªÀÅzÀjAzÀ ¸ÀzÀj JzÀÄgÀÄzÁgÀ £ÀA.7 EªÀ¼ÀÄ vÀ£Àß D¹ÛAiÀÄ ¨Á§vÀÛ CAvÁ 3.1/2 vÉÆfÉ §AUÁgÀ ªÀ£ÀÄß ¥ÀqÉzÀÄPÉÆAqÀÄ ¸ÀzÀj vÀ£Àß ¥Á°£À D¹ÛAiÀÄ£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 & 2 ºÁUÀÆ JzÀÄgÀÄzÁgÀ £ÀA.1, 2 ªÀÄvÀÄÛ 6 EªÀjUÉ ©lÄÖPÉÆnÖzÀÄÝ EgÀÄvÀÛzÉ. E£ÀÄß ªÀÄÄAzÉ ¸ÀzÀj D¹ÛAiÀÄ°è JzÀÄgÀÄzÁgÀ £ÀA.7 EªÀ¼ÀzÀÄ AiÀiÁªÀÅzÉ jÃwAiÀÄ ºÀPÀÄÌ ªÀ »vÀ¸ÀA¨sÀAzÀ J£ÀÆ EgÀÄªÀÅ¢fÁè CAvÁ M¦àPÉÆArgÀÄvÁÛ¼É 10] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ d«ÄÃ£ÀÄ j.¸À.£ÀA.242/2 £ÉÃzÀÝgÀ d«ÄÃ£ÀzÀ°è MAzÀÄ ¨Á« EzÀÄÝ ¸ÀzÀj ¨Á«AiÀÄ ºÀPÀÄÌ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1, 2 & JzÀÄgÀÄzÁgÀ £ÀA.1, 2 &6 EªÀgÉ®èjUÀÆ ¸ÀªÀiÁAiÀÄPÀzÀ°è G¥ÀAiÉÆÃUÀ, ªÀ»ªÁl, G¥À¨sÉÆÃV¸ÀÄªÀ ºÀPÀÄÌ EgÀÄvÀÛzÉ. EzÀPÉÌ AiÀiÁgÀÄ vÀAmÉ ªÀ vÀPÀgÁgÀÄ ªÀiÁqÀÄªÀAw®è ºÁUÀÆ ¸ÀzÀj ¨Á«UÉ ¸ÀA§A¢¸ÀzÀAvÉ AiÀiÁªÀÅzÉÃ jÃwAiÀÄ RZÀÄð ªÀUÉÊgÉ J£É §AzÀgÀÄ ¸ÀºÀ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1, 2 & JzÀÄgÀÄzÁgÀ £ÀA.1, 2 & 6 EªÀgÉ®ègÀÄ ¸ÀªÀiÁAiÀÄPÀzÀ°è ¨sÀj¸ÀÄªÀ PÀgÁgÀÄ EgÀÄvÀÛzÉ. ¸ÀzÀj PÀgÁjUÉ J®è ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

11] ªÀÄÆqÀ®V vÁ®ÆPÀ ¥ÉÊQ ¸ÀÄtzÉÆÃ½ UÁæªÀÄzÀ°ègÀÄªÀ JgÀqÀÄ d«ÄÃ£ÀÄ1] j.¸À.£ÀA.241/1+2+3+4/3 ªÀÄvÀÄÛ 2] j.¸À.£ÀA.241/ 1+2+3+4/2 £ÉÃzÀÝgÀ d«ÄÃ£ÀÄUÀ¼ÀÄ EzÀÄÝ EªÀÅ MzÀPÉÆÌAzÀÄ ºÉÆA¢PÉÆArzÀÄÝ EgÀÄvÀÛªÉ. ¸ÀzÀj d«ÄÃ£ÀÄUÀ¼À°è 2 ¨Á« ªÀÄvÀÄÛ 1 ¨ÉÆÃgÀªÉfï EgÀÄvÀÛªÉ. ¸ÀzÀj JgÀqÀÄ ¨Á« ºÁUÀÆ 1 ¨ÉÆÃgÀªÉfï£ÀÄß G¥ÀAiÉÆÃUÀ ªÀ»ªÁlÄ ªÀiÁqÀÄªÀ ºÀPÀÄÌ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1, 2 & JzÀÄgÀÄzÁgÀ £ÀA.1, 2 & 6 EªÀgÉ®èjUÀÆ ¸ÀªÀiÁAiÀÄPÀzÀ°è G¥À¨sÉÆÃV¸ÀÄªÀ ºÀPÀÄÌ EgÀÄvÀÛzÉ.

- 13 -

NC: 2024:KHC-D:15137

EzÀPÉÌ AiÀiÁgÀÄ vÀAmÉ ªÀ vÀPÀgÁgÀÄ ªÀiÁqÀÄªÀAw®è ºÁUÀÆ ¸ÀzÀj ¨Á«UÀ½UÉ DUÀ° ºÁUÀÆ ¨ÉÆÃgÀªÉ®UÉ ¸ÀA§A¢¸ÀzÀAvÉ AiÀiÁªÀÅzÉÃ jÃwAiÀÄ RZÀÄð ªÀUÉÊgÉ J£ÉÃ §AzÀgÀÄ ¸ÀºÀ ªÉÄÃ®ä£À«zÁgÀ £ÀA.1, 2 & JzÀÄgÀÄzÁgÀ £ÀA.1, 2 & 6 EªÀgÉ®ègÀÄ ¸ÀªÀiÁAiÀÄPÀzÀ°è ¨sÀgÀuÁ ªÀiÁqÀÄªÀ PÀgÁgÀÄ EgÀÄvÀÛzÉ. ¸ÀzÀj PÀgÁjUÉ J®è ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtðªÁV M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ. 12] F jÃwAiÀiÁV ªÉÄÃ®ä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ EªÀgÀÄ vÀªÀÄä vÀªÀÄä°è C¥À¸ÁvÀ ªÀiÁrPÉÆArzÀÄÝ CzÀgÀ ¥ÀæPÁgÀ vÀªÀÄä vÀªÀÄä ¥Á°UÉ d«ÄÃ£ÀÄUÀ½UÉ vÀªÀÄä vÀªÀÄä ºÉ¸ÀgÀ£ÀÄß zÁR® ªÀiÁrPÉÆ¼Àî®Ä J®è ªÉÄÃ®ä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ ¸ÀA¥ÀÆtð PÀ§Æ° EgÀÄvÀÛzÉ. 13] F zÁªÉAiÀÄ°ègÀÄªÀ D¹ÛUÀ¼ÀÄ AiÀiÁªÀÅzÉÃ jÃw¬ÄAzÀ ¸ÀgÀPÁj D¹ÛUÀ¼ÀÄ EgÀÄªÀÅ¢®è ºÁUÀÆ F D¹ÛUÀ¼À PÀÄjvÀÄ ¨ÉÃgÉ AiÀiÁªÀÅzÉÃ ªÁådåUÀ¼ÀÄ AiÀiÁªÀÅzÉÃ £ÁåAiÀiÁ®AiÀÄUÀ¼À°è EgÀÄªÀÅ¢®è.

F ¥ÀæPÁgÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ C¥À¸ÁvÀ DVzÀÄÝ CzÀgÀAvÉ ¸ÀzÀj C¥À¸ÁvÀ CfðAiÀÄ RZÀð£ÀÄß vÁªÉÃ ¨sÀjÃ¸ÀvÀPÀÌzÀÄÝ CAvÁ C¥À¸ÁvÀ DVzÀÄÝ EgÀÄvÀÛzÉ. F jÃw ªÉÄÃ®ä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ C¥À¸ÁvÀ DVzÀÄÝ, F ¥ÀæPÁgÀ ªÉÄ|| gÀªÀgÀÄ ¥sÉÊ£Àfï rQæ ºÀÄPÀÄA £ÁªÉÄ ªÀiÁqÀ¨ÉÃPÀÄ CAvÁ ªÀiÁrPÉÆAqÀ C¥À¸ÁvÀ Cfð.

8. This Court does not find any impediment to accept the

compromise petition as same is lawful. Hence, the same

is accepted and the following order is passed.

- 14 -

NC: 2024:KHC-D:15137

ORDER

i. Impugned judgment and decree passed by the

trial court are modified in terms of the

compromise entered into between the parties.

Registry to draw decree accordingly.

ii. The jurisdictional Deputy Commissioner acting

under Section 132(3) of the Karnatka Land