Karnataka High Court

Smt. Shantavva vs Mailarappa on 8 March, 2025

           HIGH COURT LEGAL SERVICES COMMITTEE
                     DHARWAD BENCH

                  BEFORE THE LOK ADALAT

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

           DATED THIS THE 8TH DAY OF MARCH, 2025

                  CONCILIATORS PRESENT

            THE HON'BLE MR. JUSTICE S.G. PANDIT
                           AND

                 SHRI R.H. ANGADI, MEMBER

                 R.F.A.No.100029/2025(DEC)
                  LOK ADALAT No.108/2025

BETWEEN:

1.   SMT. SHANTAVVA
     W/O. RAMAPPA GOURANNAVAR
     AGE. 54 YEARS,
     OCC. HOUSEHOLD WORK,
     R/O. AMMINBHAVI,
     TQ AND DIST. DHARWAD.

2.   BHIMAPPA
     S/O. SANNANNINGAPPA MALLUR
     AGE. 52 YEARS, OCC. AGRICULTURE,
     R/O KURUBAR ONI, AMMINBHAVI,
     TQ AND DIST. DHARWAD.

3.   SMT. GANGAVVA
     W/O. HANUMANT KUNDIYAVAR
     AGE. 50 YEARS,
     OCC. HOUSE HOLD WORK,
     R/O. MALAPRABHA NAGAR,
     BELAGAVI ROAD,
     DHARWAD.

4.   GANGAPPA
     S/O SANNANINGAPPA MALLUR
     AGE. 48 YEARS,
                               2



       OCC. AGRICULTURE,
       R/O. KURUBAR ONI,
       AMMINBHAVI,
       TQ AND DIST DHARWAD.
                                                 ...APPELLANTS

(BY SHRI C.S. NAGASHETTI, ADVOCATE)

AND:

1.     MAILARAPPA
       S/O. SANNANNIGAPPA MALLUR
       AGE. 59 YEARS,
       OCC. AGRICULTURE,
       R/O. KURUBAR ONI,
       AMMINABHAVI,
       TQ AND DIST. DHARWAD-580201.

2.     MUTTU
       S/O. MAILARAPPA MALLUR
       AGE. 30 YEARS,
       OCC. AGRICULTURE,
       R/O. KURUBAR ONI,
       AMMINABHAVI,
       TQ AND DIST. DHARWAD-580201.
                                                ...RESPONDENTS

(BY SHRI SHANKAR S. YALAMELI, ADV. FOR 1 & 2)

THIS RFA FILED UNDER ORDER 41 RULE 1 R/W SEC.96 OF CPC., PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED 21.10.2019 GRANTING PRELIMINARY DECREE IN OS NO. 186/2015 PASSED BY THE LEARNED III ADDITIONAL SENIOR CIVIL JUDGE AND CJM, DHARWAD AND ALLOW THE ABOVE REGULAR FIRST APPEAL & ETC.,

THIS RFA COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFFERED BY THE COURT, THE FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER

The appellants, along with their advocate,

Sri. C.S.Nagashetti, are present. The respondents and their

advocate Sri. Shankar S.Yalameli are present.

2. Today, learned counsel for the parties, in the

presence of the appellants and the respondents, have filed a

compromise petition wherein the appellants No.1 to 3 have

stated that they do not intend to have any share and they

have relinquished their right over the suit schedule

properties. Further, appellants and respondents No.1 and 2

have adjusted the share among themselves in respect of suit

schedule properties 1 to 3. The appellants and the

respondents have signed/affixed the left thumb impression on

the compromise petition. The compromise petition is signed

by the learned counsel for the parties.

3. The terms of the Compromise petition reads as

follows:

gÁfÃ Cfð EzÀgÀ°è ªÉÄÃ¯ÁÌtÂ¹zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ PÀÆrPÉÆAqÀÄ ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄPÉÌ «£ÀAw¹ ¸À°è¸ÀÄªÀ gÁfÃ CfðAiÀÄ «ªÀgÀ F PÉ¼ÀV£ÀAvÉ EgÀÄvÀÛzÉ.

1. ªÉÄÃ¯ÁÌtÂ¹zÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ¥Àæ¸ÀÄÛvÀ ªÉÄÃ®ä£À«AiÀÄ£ÀÄß ªÀiÁ£Àå 3 C¢üPÀ »jAiÀÄ ¢ªÁtÂ £ÁåAiÀiÁ¢üÃ±ÀgÀÄ ºÁUÀÆ ¹.eÉ.JªÀiï. zsÁgÀªÁqÀ gÀªÀgÀ°è C¸À® zÁªÁ £ÀA.186/2015 £ÉÃzÀÝgÀ°è ¢£ÁAPÀ: 21/10/2019 gÀAzÀÄ ªÀiÁrzÀ w¥ÀÅð ªÀ rQæAiÀÄ£ÀÄß ¥Àæ²ß¹ F ªÉÄÃ®ä£À«AiÀÄ£ÀÄß zÁR® ªÀiÁrzÀÄÝ EgÀÄvÀÛzÉ.

2. ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ »AzÀÆ KPÀvÀæ WÀgÁuÉÃzÀ ¸ÀzÀ¸ÀågÀÄ EzÀÄÝ, zÁªÁ D¹ÛUÀ¼À ¸ÀA§A¢ü GAmÁzÀ ©ü£Áß©ü¥ÁæAiÀÄUÀ¼À£ÀÄß UÁæªÀÄzÀ UÀÄgÀÄ- »jAiÀÄgÀ ªÀ »vÉÊ¶UÀ¼À ¸À®ºÉ, ¸ÀÆZÀ£É ªÀ ªÀiÁUÀðzÀ±Àð£ÀzÀ°è ¤ªÁgÀuÉ ªÀiÁrPÉÆAqÀÄ F PÉ¼ÀV£ÀAvÉ gÁfÃ ªÀiÁrPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

3. zÁªÁ/ªÉÄÃ®ä£À« D¹ÛUÀ¼À ªÀtð£É:

1] zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ ºÀ¢ÝAiÀÄ°ègÀÄªÀ ±ÉÃwÌ d«ÄÃ£ÀÄ ¸ÀªÉð/¨ÁèPï £ÀA.259 PÉëÃvÀæ 03 JPÀgÉ 07 UÀÄAmÉ, DPÁgÀ gÀÆ.11.73 ¥ÉÊ¸É EzÀgÀ ZÀPÀ§A¢ ¥ÀÇªÀðPÉÌ : ªÀÄrªÁ¼À¥Àà FgÀ¥Àà PÀÄgÀÄ«£ÀPÉÆ¥Àà EªÀgÀ d«ÄÃ£ÀÄ ¥À²ÑªÀÄPÉÌ : FgÀ¥Àà zsÁgÀªÁqÀ EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ : «gÀÄ¥ÁPÀë¥Àà ¨sÉÆÃ«£À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ : UÀÄgÀÄ£ÁxÀUËqÀ EªÀgÀ d«ÄÃ£ÀÄ

2] zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ ºÀ¢ÝAiÀÄ°ègÀÄªÀ ±ÉÃwÌ d«ÄÃ£ÀÄ ¸ÀªÉð/¨ÁèPï £ÀA.107 PÉëÃvÀæ 03 JPÀgÉ 37 UÀÄAmÉ, DPÁgÀ gÀÆ.12.65 ¥ÉÊ¸É EzÀgÀ ZÀPÀ§A¢ ¥ÀÇªÀðPÉÌ : zsÁgÀªÁqÀ ¸ÀªÀzÀwÛ gÀ¸ÉÛ ¥À²ÑªÀÄPÉÌ : ªÀiÁgÀÄw UÀ¼ÀV£À EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ : AiÀÄ®è¥Àà ¨ÁZÀUÀÄAr EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ : ªÀÄgÀ§¸À¥Àà AiÀÄqÀ½î EªÀgÀ d«ÄÃ£ÀÄ

3] zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ PÀÄgÀÄ§gÀ NtÂAiÀÄ°è£À ªÁ¸ÀzÀ ªÀÄ£ÉUÀ¼ÀÄ 1] «í¦¹ £ÀA.693/J ªÀÄvÀÄÛ 2] «í¦¹ £ÀA.693/©.

F ªÉÄÃ®ÌAqÀ D¹ÛUÀ¼ÀÄ zÁªÁ/ªÉÄÃ®ä£À« D¹ÛUÀ¼ÀÄ EgÀÄvÀÛªÉ CAvÁ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ M¦àPÉÆAqÀÄ F PÉ¼ÀV£ÀAvÉ gÁfÃ DVzÀÄÝ EgÀÄvÀÛzÉ.

C) ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 £ÉÃzÀªÀgÁzÀ ©üÃªÀÄ¥Àà vÀAzÉ ¸ÀtÚ¤AUÀ¥Àà ªÀÄ®ÆègÀ EªÀgÀ »¸ÁìPÉÌ ºÁQzÀ D¹ÛUÀ¼À «ªÀgÀ:

zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ ºÀ¢ÝAiÀÄ°ègÀÄªÀ ±ÉÃwÌ d«ÄÃ£ÀÄ ¸ÀªÉð/¨ÁèPï £ÀA.259 MlÄÖ PÉëÃvÀæ 03 JPÀgÉ 07 UÀÄAmÉ £ÉÃzÀÝgÀ°è ¥ÀÇªÀð ¨sÁUÀzÀ PÉëÃvÀæ 01 JPÀgÉ 23 UÀÄAmÉ, EzÀgÀ ZÀPÀ§A¢ ¥ÀÇªÀðPÉÌ : ªÀÄrªÁ¼À¥Àà FgÀ¥Àà PÀÄgÀÄ«£ÀPÉÆ¥Àà EªÀg d«ÄÃ£ÀÄ ¥À²ÑªÀÄPÉÌ : EzÉÃ ¸ÀªÉÃð £ÀA.259 gÀ ¥ÉÊQ ªÉÄÃ®ä£À«zÁgÀ £ÀA.4 £ÉÃzÀªÀgÀ »¸ÁìPÉÌ ºÁQzÀ PÉëÃvÀæ GvÀÛgÀPÉÌ : «gÀÄ¥ÁPÀë¥Àà ¨sÉÆÃ«£À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ : UÀÄgÀÄ£ÁxÀUËqÀ EªÀgÀ d«ÄÃ£ÀÄ ºÁUÀÆ zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ PÀÄgÀÄ§gÀ NtÂAiÀÄ°è£À ªÁ¸ÀzÀ ªÀÄ£É «í¦¹ £ÀA.693/J £ÉÃzÀÝgÀ°è ¥ÀÇªÀð ¢QÌ£À ¥ÀÇªÀð ¨sÁUÀzÀ ¥ÀÇªÀð-¥À²ÑªÀÄ 4 ¥sÀÇlÄ, GvÀÛgÀ zÀQët 47 ¥sÀÇlÄ ºÁUÀÆ «í¦¹ £ÀA.693/© £ÉÃzÀÝgÀ°è ¥ÀÇªÀð ¨sÁUÀzÀ ¥ÀÇªÀð-¥À²ÑªÀÄ 28 ¥sÀÇlÄ 6 EAZÀÄ, GvÀÛgÀ-zÀQët 36 ¥sÀÇlÄ 6 EAZÀÄ.

F ªÉÄÃ®ÌAqÀ D¹ÛUÀ¼À£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 £ÉÃzÀªÀgÀ »¸ÁìPÉÌ ºÁQzÀÄÝ EgÀÄvÀÛzÉ.

§) ªÉÄÃ®ä£À«zÁgÀ £ÀA.4 £ÉÃzÀªÀgÁzÀ UÀAUÀ¥Àà vÀAzÉ ¸ÀtÚ¤AUÀ¥Àà ªÀÄ®ÆègÀ EªÀgÀ »¸ÁìPÉÌ ºÁQzÀ D¹ÛUÀ¼À «ªÀgÀ:

zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ ºÀ¢ÝAiÀÄ°ègÀÄªÀ ±ÉÃwÌ d«ÄÃ£ÀÄ ¸ÀªÉð/¨ÁèPï £ÀA.259 MlÄÖ PÉëÃvÀæ 03 JPÀgÉ 07 UÀÄAmÉ £ÉÃzÀÝgÀ°è ¥À²ÑªÀÄ ¨sÁUÀzÀ PÉëÃvÀæ 01 JPÀgÉ 24 UÀÄAmÉ, EzÀgÀ ZÀPÀ§A¢ ¥ÀÇªÀðPÉÌ : EzÉÃ ¸ÀªÉÃð £ÀA.259 gÀ ¥ÉÊQ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 £ÉÃzÀªÀgÀ »¸ÁìPÉÌ ºÁQzÀ PÉëÃvÀæ ¥À²ÑªÀÄPÉÌ : FgÀ¥Àà zsÁgÀªÁqÀ EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ : «gÀÄ¥ÁPÀë¥Àà ¨sÉÆÃ«£À EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ : UÀÄgÀÄ£ÁxÀUËqÀ EªÀgÀ d«ÄÃ£ÀÄ ºÁUÀÆ zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ PÀÄgÀÄ§gÀ

NtÂAiÀÄ°è£À ªÁ¸ÀzÀ ªÀÄ£É «í¦¹ £ÀA.693/J £ÉÃzÀÝgÀ°è ªÀÄzsÀå ¨sÁUÀzÀ ¥ÀÇªÀð-¥À²ÑªÀÄ 4 ¥sÀÇlÄ, GvÀÛgÀ zÀQët 47 ¥sÀÇlÄ ºÁUÀÆ «í¦¹ £ÀA.693/© £ÉÃzÀÝgÀ°è ¥À²ÑªÀÄ ¨sÁUÀzÀ ¥ÀÇªÀð-¥À²ÑªÀÄ 26 ¥sÀÇlÄ 6 EAZÀÄ, GvÀÛgÀ-zÀQët 36 ¥sÀÇlÄ 6 EAZÀÄ.

F ªÉÄÃ®ÌAqÀ D¹ÛUÀ¼À£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.4 £ÉÃzÀªÀgÀ »¸ÁìPÉÌ ºÁQzÀÄÝ EgÀÄvÀÛzÉ.

PÀ) JzÀÄgÀÄzÁgÀ £ÀA.1 £ÉÃzÀªÀgÁzÀ ªÉÄÊ¯ÁgÀ¥Àà vÀAzÉ ¸ÀtÚ¤AUÀ¥Àà ªÀÄ®ÆègÀ EªÀgÀ »¸ÁìPÉÌ ºÁQzÀ D¹ÛAiÀÄ «ªÀgÀ:

zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ PÀÄgÀÄ§gÀ NtÂAiÀÄ°è£À ªÁ¸ÀzÀ ªÀÄ£É «í¦¹ £ÀA.693/J £ÉÃzÀÝgÀ°è ¥À²ÑªÀÄ ¨sÁUÀzÀ ¥ÀÇªÀð-¥À²ÑªÀÄ 22 ¥sÀÇlÄ, GvÀÛgÀ zÀQët 47 ¥sÀÇlÄ, F ªÉÄÃ®ÌAqÀ D¹ÛAiÀÄ£ÀÄß JzÀÄgÀÄzÁgÀ £ÀA.1 £ÉÃzÀªÀgÀ »¸ÁìPÉÌ ºÁQzÀÄÝ EgÀÄvÀÛzÉ.

qÀ) JzÀÄgÀÄzÁgÀ £ÀA.2 £ÉÃzÀªÀgÁzÀ ªÀÄvÀÄÛ vÀAzÉ ªÉÄÊ¯ÁgÀ¥àÀ ªÀÄ®ÆègÀ EªÀgÀ »¸ÁìPÉÌ ºÁQzÀ D¹ÛAiÀÄ «ªÀgÀ:

zsÁgÀªÁqÀ f¯Áè zsÁgÀªÁqÀ vÁ®ÆPÀ ¥ÉÊQ C«Ää£À¨sÁ« UÁæªÀÄzÀ ºÀ¢ÝAiÀÄ°ègÀÄªÀ ±ÉÃwÌ d«ÄÃ£ÀÄ ¸ÀªÉð/¨ÁèPï £ÀA.107 MlÄÖ PÉëÃvÀæ 03 JPÀgÉ 37 UÀÄAmÉ, ¥ÀÆgÁ d«ÄÃ£ÀÄ EzÀgÀ ZÀPÀ§A¢ ¥ÀÇªÀðPÉÌ : zsÁgÀªÁqÀ ¸ÀªÀzÀwÛ gÀ¸ÉÛ ¥À²ÑªÀÄPÉÌ : ªÀiÁgÀÄw UÀ¼ÀV£À EªÀgÀ d«ÄÃ£ÀÄ GvÀÛgÀPÉÌ : AiÀÄ®è¥Àà ¨ÁZÀUÀÄAr EªÀgÀ d«ÄÃ£ÀÄ zÀQëtPÉÌ : ªÀÄgÀ§¸À¥Àà AiÀÄqÀ½î EªÀgÀ d«ÄÃ£ÀÄ

F ªÉÄÃ®ÌAqÀ d«ÄÃ£À£ÀÄß JzÀÄgÀÄzÁgÀ £ÀA.2 £ÉÃzÀªÀgÀ »¸ÁìPÌÉ ºÁQzÀÄÝ EgÀÄvÀÛzÉ.

4. ªÉÄÃ®ä£À«zÁgÀ £ÀA.1 ªÀÄvÀÄÛ 3 £ÉÃzÀªÀgÀÄ FUÁUÀ¯ÉÃ ªÀÄzÀÄªÉAiÀiÁV vÀªÀÄä-vÀªÀÄä UÀAqÀ£À ªÀÄ£ÉAiÀÄ°è ¸ÀÄRPÀgÀªÁV fÃªÀ£À £ÀqÉ¸ÀÄwÛzÀÄÝ, PÁgÀt F ªÉÄÃ®ÌAqÀ zÁªÁ/ªÉÄÃ®ä£À« D¹ÛUÀ¼À°è vÀªÀÄUÉ AiÀiÁªÀÅzÉÃ jÃwAiÀÄ »¸Áì ¨ÉÃqÀ CAvÁ

ºÁUÀÆ vÀªÀÄä »¸Éì £ÀµÀÖªÁVzÀÄÝ EgÀÄvÀÛzÉ CAvÁ ¸ÀzÀjAiÀÄªÀgÀÄ M¦àPÉÆArgÀÄvÁÛgÉ.

5. ¸ÀzÀgÀ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2, 4 ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀ £ÀA.1 £ÉÃzÀªÀgÀÄ «í¦¹ £ÀA.693/J ªÀÄvÀÄÛ «í¦¹ £ÀA.693/© £ÉÃzÀÝªÀÅUÀ¼À°è ¥ÀqÉzÀÄPÉÆAqÀ »¸ÁìUÀ¼À PÀÄjvÀÄ PÀZÁÑ ºÁxï £ÀPÁ±ÉUÀ¼À£ÀÄß ºÁdgÀÄ¥Àr¹zÀÄÝ, ¸ÀzÀj PÀZÁÑ ºÁxï £ÀPÁ±ÉUÀ¼À£ÀÄß F gÁfÃ CfðAiÀÄ MAzÀÄ ¨sÁUÀ CAvÁ ¥ÀgÀ¸ÀàgÀgÀÄ M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

6. ¸ÀzÀgÀ PÀZÁÑ ºÁxÀ £ÀPÁ±ÉAiÀÄ°è ©. ¹. r. E. J¥sï. f. CAvÁ UÀÄgÀÄw¸À¯ÁzÀ PÉëÃvÀæªÀ£ÀÄß ªÉÄÃ®ä£À«zÁgÀ £ÀA.2 ªÀÄvÀÄÛ 4 £ÉÃzÀªÀgÀÄ vÀ«Ää§âjUÉ ºÁAiÀiÁÝqÀ®Ä CAzÀgÉ «¦¹ £ÀA.693/© £ÉÃzÀÝgÀ°è vÀªÀÄä »¸ÁìzÀ PÉëÃvÀæUÀ½UÉ ºÉÆÃV-§AzÀÄ ªÀiÁqÀ®Ä ªÀ ºÁAiÀiÁÝqÀ®Ä zÁj PÁ¬ÄÝj¹PÉÆArzÀÄÝ EgÀÄvÀÛzÉ CAvÀ ¥ÀgÀ¸ÀàgÀgÀÄ M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

7. ªÉÄÃ®ÌAqÀ ¥ÀæPÁgÀ ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ¥ÀgÀ¸ÀàgÀ gÁfÃ DVzÀÄÝ, ¸ÀzÀgÀ gÁfÃ ¥ÀæPÁgÀ ªÉÄÃ®ä£À«zÁgÀ £ÀA.2, 4 ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀ £ÀA. ªÀÄvÀÄÛ 2 £ÉÃzÀªÀgÀÄ vÀªÀÄä-vÀªÀÄä »¸ÁìzÀ PÉëÃvÀæ ªÀ D¹ÛUÀ¼À£ÀÄß vÀªÀÄä-vÀªÀÄä ¥ÀævÀåPÀëå PÀ¨ÁÓ ¥ÀqÉzÀÄPÉÆArgÀÄªÀÅzÁV ºÁUÀÆ ¸ÀzÀj »¸Áì-¢¸Áì ¥ÀæPÁgÀ ¸ÀzÀj »¸ÉìUÀ¼À PÀAzÁAiÀÄ zÁR¯ÁwUÀ¼À°è vÀªÀÄä-vÀªÀÄä Rað£À°è ºÀPÀÄÌ §zÀ¯ÁªÀuÉ ªÀiÁrPÉÆ¼Àî®Ä ºÁUÀÆ ¥ÀgÀ¸ÀàgÀ ¸ÀºÀPÁgÀ ªÀ ¸ÀªÀÄäw¬ÄAzÀ ¥ÉÇÃr ªÀUÉÊgÉ ªÀiÁr¹PÉÆ¼Àî®Ä ºÁUÀÆ ºÀzÀÝ§¸ÀÛUÀ¼À£ÀÄß ªÀiÁrPÉÆ¼Àî®Ä M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

8. ¸ÀzÀj ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ F gÁfÃ PÀgÁgÀÄUÀ¼À£ÀÄß AiÀiÁgÀzÉÃ AiÀiÁªÀÅzÉÃ vÀgÀºÀzÀ MvÁÛAiÀÄ, MvÀÛqÀ ªÀ D«ÄµÉUÉ M¼ÀUÁUÀzÉÃ vÀªÀÄä-

vÀªÀÄä ¸Àé ¸ÀAvÉÆÃµÀ¢AzÀ ªÀ CPÀÌ® ºÀÄµÁj¬ÄAzÀ gÁfÃ ªÀiÁrPÉÆArgÀÄvÁÛgÉ CAvÁ M¦àPÉÆArgÀÄvÁÛgÉ.

9. ªÉÄÃ®ä£À«zÁgÀgÀÄ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ªÀiÁ£Àå 3 £ÉÃ C¢üPÀ »jAiÀÄ ¢ªÁtÂ £ÁåAiÀiÁ¢üÃ±ÀgÀÄ ºÁUÀÆ ¹.eÉ.JªÀiï. zsÁgÀªÁqÀ gÀªÀgÀÄ C¸À® zÁªÁ £ÀA.186/2015 gÀ°è ¢£ÁAPÀ: 21/10/2019 gÀAzÀÄ ªÀiÁrzÀ wÃ¥ÀÅð ªÀ rQæ gÀ»vÀ ¥Àr¹PÉÆAqÀÄ ¥Àæ¸ÀÄÛvÀ ªÉÄÃ®ä£À«AiÀÄ£ÀÄß gÁfÃ rQæ ªÀiÁrPÉÆ¼Àî®Ä ¥ÀgÀ¸ÀàgÀ M¦àPÉÆArzÀÄÝ EgÀÄvÀÛzÉ.

DzÀÝjAzÀ ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄªÀÅ ¸ÀºÀd £ÁåAiÀÄzÀÈ¶Ö¬ÄAzÀ ªÉÄÃ®ÌAqÀ CA±ÀUÀ¼À ¥ÀæPÁgÀ C¸À® zÁªÉ £ÀA.186/2015 gÀ°è ¢£ÁAPÀ:

21/10/2019 gÀAzÀÄ DzÀ wÃ¥ÀÅð ªÀ rQæ gÀ»vÀ ¥Àr¹ ¥Àæ¸ÀÄÛvÀ ªÉÄÃ®ä£À«AiÀÄ£ÀÄß ªÉÄÃ®ÌAqÀ CA±ÀUÀ¼À C£ÀéAiÀÄ CAwªÀÄ gÁfÃ rQæ ªÀiÁqÀ¨ÉÃPÀÄ CAvÁ ¸À°è¹zÀ gÁfÃ CfðAiÀÄÄ ¢£ÁAPÀ: 08/03/2025."

The compromise petition is accepted. We are satisfied with

the terms of the compromise which are in accordance with

law.

4. In terms of the compromise petition, the appeal

stands disposed of.

Registry to draw the decree in terms of the compromise

petition.

Sd/-

JUDGE

Sd/-

MEMBER

KMS,CT:VP