Smt. Chandrakala vs Sri. Ranganatha Babu
2025 Latest Caselaw 10547 Kant

Karnataka High Court

Smt. Chandrakala vs Sri. Ranganatha Babu on 21 November, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                         -1-
                                                   NC: 2025:KHC:48190
                                                 MFA No. 7604 of 2025


            HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 21ST DAY OF NOVEMBER, 2025
                                     BEFORE
             THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
            MISCELLANEOUS FIRST APPEAL NO.7604 OF 2025 (CPC)
            BETWEEN:

            1.    SMT. CHANDRAKALA
                  W/O LATE GOVIDARAJ
                  AGED ABOUT 59 YEARS.

            2.    SMT. MALATHIRAJ
                  D/O LATE GOVINDARAJ,
                  AGED ABOUT 40 YEARS.

            3.    SRI. NIKHIL
                  S/O LATE GOVINDARAJ,
                  AGED ABOUT 30 YEARS,

                  ALL ARE RESIDING AT
                  RESIDING AT NO. 213,
                  1ST FLOOR, 6TH CROSS,
                  1ST MAIN ROAD, SHIVANAHALLI,
Digitally         RAJAJINAGARA,
signed by         BENGALURU-560010.
RAMYA D
                                                        ...APPELLANTS
Location:
HIGH        (BY SRI. JAYARAJ GOWDA M N.,ADVOCATE)
COURT OF
KARNATAKA
            AND:

            SRI. RANGANATHA BABU
            S/O RAJANNA,
            AGED ABOUT 55 YEARS,
            R/AT 243, 1ST E MAIN ROAD,
            5TH CROSS, SRI. LAKSHMI NILAYA,
            SHIVANAHALLI,
            RAJAJINAGARA,
            BENGALURU - 560 010.
                                                       ...RESPONDENT
                                    -2-
                                                  NC: 2025:KHC:48190
                                             MFA No. 7604 of 2025


HC-KAR




(BY SRI.S.R.DEVDAS, ADVOCATE FOR C/RESPONDENT)

      THIS MFA FILED U/O.43 RULE 1(r) OF THE CPC, AGAINST
THE ORDER DT.22.09.2025       PASSED ON I.A.NO. 1      IN
O.S.NO. 5113/2024    ON THE FILE OF THE XXV ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU (CCH NO.
23), ALLOWING IA NO.1 FILED U/O.39 RULE 1 AND 2 OF CPC.

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

CORAM: HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                             ORAL JUDGMENT

Appellant Nos.1 and 2 and respondent are present

before the Court along with their respective Advocates and

submitted a memorandum of petition filed under Order

XXIII Rule 3 of CPC and stated that they have

compromised the matter each other.

2. Upon enquiry, they have stated that they have

arrived at a settlement on their own will and wish, without

any coercion or force by any other third party. Hence,

requested to place the compromise petition on record and

dispose of the appeal in terms of the compromise petition.

NC: 2025:KHC:48190

HC-KAR

3. The said compromise petition is signed by

appellant Nos.1 to 3 and the sole respondent along with

their respective Advocates.

4. The said compromise petition is placed on

record.

5. Accordingly, the appeal is disposed of in terms

of the compromise petition.

6. Draw decree accordingly in terms of the

compromise petition.

7. The certified copy of the compromise petition

shall be part and parcel of the decree.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE

SRA