Karnataka High Court
Smt. Yallawwa W/O Pundalik @ ... vs Sri Ramalingappa S/O Kedarareppa ... on 11 November, 2025
Author: R.Devdas
Bench: R.Devdas
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NC: 2025:KHC-D:15396-DB
RFA No. 100301 of 2022
C/W RFA No. 100329 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 11TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE R.DEVDAS
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
R.F.A. NO.100301 OF 2022 (SP)
C/W. R.F.A. NO.100329 OF 2022 (SP)
IN R.F.A.NO.100301 OF 2022
BETWEEN:
1. SMT. YALLAWWA W/O. PUNDALIK
@ PUNDLIKAPPA SASALADI @ KURI,
AGE: 45 YEARS, OCC: HOUSEWIFE.
2. KUMAR JAKKAPPA S/O. PUNDALIK
@ PUNDLIKAPPA SASALADI @ KURI,
AGE: 23 YEARS, OCC: STUDENT.
3. KUMAR MALLAPPA S/O. PUNDALIK
@ PUNDLIKAPPA SASALADI @ KURI,
Digitally signed
AGE: 20 YEARS.
by V N BADIGER
Location: High
Court of
Karnataka,
Dharwad Bench.
4. KUMARI SHRUTI D/O. PUNDALIK @
PUNDLIKAPPA SASALADI @ KURI,
AGE: 18 YEARS.
ALL ARE R/O. HIPPARAGI ROAD, HUNNUR,
TQ. JAMAKHANDI, DIST. BAGALKOT-587301.
...APPELLANTS
(BY SRI. S. C. BHUTI, ADVOCATE)
AND:
SRI. RAMALINGAPPA
S/O. KEDAREPPA JOTEPPANAVAR,
AGE: 73 YEARS, OCC: AGRICULTURE,
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NC: 2025:KHC-D:15396-DB
RFA No. 100301 of 2022
C/W RFA No. 100329 of 2022
HC-KAR
R/O. HUNNUR, TQ. JAMAKHANDI,
DIST. BAGALKOT-587301.
...RESPONDENT
(BY SRI. MALLIKARJUN C. HUKKERI, ADVOCATE)
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
OF CPC., PRAYING TO CALL FOR THE RECORDS IN O.S.NO.18/2017
ON THE FILE OF THE COURT OF THE ADDL. SENIOR CIVIL JUDGE
AT JAMKHANDI AND SET ASIDE THE JUDGMENT AND DECREE
PASSED BY THE COURT OF THE ADDL. SENIOR CIVIL JUDGE, AT:
JAMKHANDI IN O.S.NO.18/2017 DATED 18.01.2022 BY ALLOWING
THIS APPEAL AND ETC.
IN RFA NO. 100329 OF 2022
BETWEEN:
1. SMT. YALLAWWA W/O. PUNDALIK
@ PUBDLIKAPPA SASALADI @ KURI,
AGE: 45 YEARS, OCC: HOUSEWIFE.
R/O. HIPPARAGI ROAD, HUNNUR,
TQ. JAMAKHANDI, DIST. BAGALKOT-587301.
2. KUMAR JAKKAPPA S/O. PUNDALIK
@ PUNDLIKAPPA SASALADI @ KURI,
AGE: 23 YEARS, OCC: STUDENT,
R/O. HUNNUR, TQ. JAMAKHANDI,
DIST. BAGALKOT-587301.
3. KUMAR MALLAPPA S/O. PUNDALIK
@ PUNDLIKAPPA SASALADI @ KURI
AGE: 20 YEARS, OCC: STUDENT,
R/O. HIPPARAGI ROAD, HUNNUR,
TQ. JAMAKHANDI, DIST. BAGALKOT-587301.
4. KUMARI SHRUTI D/O. PUNDALIK
@ PUNDLIKAPPA SASALADI @ KURI
AGE: 18 YEARS, OCC: STUDENT,
R/O. HIPPARAGI ROAD,
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NC: 2025:KHC-D:15396-DB
RFA No. 100301 of 2022
C/W RFA No. 100329 of 2022
HC-KAR
HUNNUR, TQ. JAMAKHANDI,
DIST. BAGALKOT-587301.
...APPELLANTS
(BY SRI. S. C. BHUTI, ADVOCATE)
AND:
SRI. RAMALINGAPPA
S/O. KEDARAREPPA JOTEPPANAVAR,
AGE: 73 YEARS, OCC: AGRICULTURE,
R/O. HUNNUR, TQ. JAMAKHANDI,
DIST. BAGALKOT-587301.
...RESPONDENT
(BY SRI. MALLIKARJUN C. HUKKERI, ADVOCATE)
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
OF CPC., PRAYING TO CALL FOR THE RECORDS IN O.S.NO.20/2017
ON THE FILE OF THE COURT OF THE ADDL. SENIOR CIVIL JUDGE
AT: JAMKHANDI AND SET ASIDE THE JUDGMENT AND DECREE
PASSED BY THE COURT OF THE ADDL. SENIOR CIVIL JUDGE, AT:
JAMKHANDI IN O.S.NO.20/2017 DATED 18.01.2022 BY ALLOWING
THIS APPEAL AND ETC.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE R.DEVDAS
AND
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
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NC: 2025:KHC-D:15396-DB
RFA No. 100301 of 2022
C/W RFA No. 100329 of 2022
HC-KAR
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE R.DEVDAS)
1. The parties to these Regular First Appeals have filed a
compromise petition under Order XXIII Rule 3 of the Code of
Civil Procedure.
2. Learned counsels for both sides submit that these appeals,
as well as the suits filed by the plaintiff in O.S. No.18/2017 and
O.S. No.20/2017 before the Additional Senior Civil Judge,
Jamkhandi may be disposed of in terms of the compromise
petition.
3. It is stated in the compromise petition that the defendants,
who are owners of the suit schedule property have offered to pay
a sum of ₹62,50,000/- to the plaintiff and the plaintiff has
agreed to receive the said amount and relinquish all claims in
respect of the suit schedule property. In terms of the
compromise petition, a sum of ₹60,00,000/- has already been
paid by the defendants to the plaintiff by way of RTGS, which is
acknowledged by the plaintiff. The balance sum of ₹2,50,000/- is
paid today by the defendants to the plaintiff in the presence of
this Court.
NC: 2025:KHC-D:15396-DB
HC-KAR
4. In view of the above, these Regular First Appeals are
disposed of in terms of the compromise petition entered into
between the parties. Consequently, the suits in O.S. No.18/2017
and O.S. No.20/2017 on the file of the Additional Senior Civil
Judge, Jamkhandi stand dismissed in terms of the compromise.
5. The parties are directed to affix their signatures in the
order sheet, which shall be duly identified by their respective
counsel.
6. The office is directed to refund the court fee to the
appellants in accordance with law. A demand draft shall be
drawn in favour of appellant No.2, Kumar Jakkappa S/o. Pundalik
@ Pundlikappa Sasaladi @ Kuri, as desired by the appellants,
who are present before the Court.
Sd/-
(R.DEVDAS)
JUDGE
Sd/-
(B. MURALIDHARA PAI)
JUDGE
