Karnataka High Court
M/S Water Angels vs Sri.J.C.Rudra Sharma on 30 October, 2025
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2025:KHC:43734
CRP No. 93 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL REVISION PETITION No.93 OF 2022(SC)
BETWEEN:
1. M/S WATER ANGELS
A REGISTERED PARTNERSHIP FIRM
HAVING ITS OFFICE AT
NO.186/2, SUBEDAR CHATRAM ROAD
(GUBBI VEERANNA ROAD)
SHESHADRIPURAM
BENGALURU-560 020
REPRESENTED BY ITS
MANAGING PARTNER
SRI N KRISHNAKANATH
2. SRI N KRISHANKANTH
S/O LATE SATHYANARAYANA
AGED ABOUT 35 YEARS,
RESIDING AT FLAT NO.T-1
ADITI VICTORY-2, NO.28, 1ST CROSS
Digitally SRIRAMPURA
signed by
MALATESH BENGALURU-560 021
KC
Location: 3. SRI A U PRAVEEN
HIGH S/O SRI B S UMESH
COURT OF AGED ABOUT 34 YEARS,
KARNATAKA RESIDING AT NO.G1
ADITI VICTORY-2 NO.28
1ST CROSS, SRIRAMPURA
BENGALURU-560021
...PETITIONERS
(BY SRI VIKYATH B, ADVOCATE)
-2-
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CRP No. 93 of 2022
HC-KAR
AND:
1. SRI.J.C.RUDRA SHARMA
S/O LATE J CHINNAPPA
AGED ABOUT 91 YEARS,
RESIDING AT NO.6
RAMACHANDRA AGRAHARA
4TH MAIN ROAD, CHAMARAJAPET
BENGALURU-560018
2. SRI B N VISHWANATH
S/O SRI T V NARAYANA SWAMY
AGED ABOUT 63 YEARS,
R/AT AT FLAT NO.301
NO.12/13 3RD FLOOR 28TH CROSS
2ND MAIN 7TH BLOCK JAYANAGAR
BENGALURU-560082
...RESPONDENTS
(BY SRI. VIJAYAKUMAR R, ADVOCATE FOR R1;
VIDE ORDER DATED 30.10.2025, R2 IS DELETED IN VIEW OF
MEMO FILED IN COURT)
THIS CRP IS FILED UNDER SECTION 18 OF THE SMALL
CAUSES COURTS ACT AGAINST THE JUDGMENT AND DECREE
DATED 08.11.2019 PASSED IN S.C.No.895/2019 ON THE FILE
OF THE III ADDITIONAL JUDGE, COURT OF SMALL CAUSES,
BENGALURU, PARTLY DECREEING THE SUIT FOR EJECTMENT,
ARREARS OF RENT AND MESNE PROFIT.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
Joint memo filed which reads as under:
"The petitioners and respondents humbly submits as
follows:
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HC-KAR
1. The Petitioners are filing the present Revision Petition
aggrieved by the judgment and decree dated 08.11.2019
passed by the Trial Court in S.C. 895/2019. The case of
Respondent No.1 is that Respondent No.2 had taken the
suit schedule property from Respondent No.1 on the basis
of a lease deed dated 01.04.2012 for a period of five
years commencing from 01.04.2012 till 31.03.2017 and
that Rs.2,00,000/-(Rupees Two Lakh only) was deposited
by Respondent No.2 with Respondent No.1 as refundable
security deposit. The suit was filed by Respondent No. 1
for the reliefs of ejectment, arrears of rent and mesne
profits. Pursuant to this, the suit in S.C.895/2019 was
instituted by Respondent No.1. The Trial Court issued
summons to the Petitioners and Respondent No.2 and
placed them ex-parte. The Petitioners were misled by the
Respondents to not contest the suit. Respondent No.1 got
examined PW-1 and got 13 documents marked as Exhibit
P1 to P13. Pursuant to that, the Trial Court heard
Respondent No.1 and passed the impugned judgment and
decree dated 08.11.2019.
2. The present Revision Petition is restricted to that part
of the decree whereby the Petitioners have been directed
to pay arrears of rent, mesne profits at the rate of 15,000
per month from 01.01.2019 till the actual delivery of
vacant possession of the suit schedule premises and the
costs awarded by the Court of Small Causes, Bengaluru.
Since the Petitioners are neither sub tenants nor in
occupation in the schedule premises in whatsoever
manner, they are not questioning the decree insofar as it
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directs them to handover the possession of the schedule
premises.
3. The petitioners and submits that as per the directions
of this Hon'ble Court the petitioners and respondents have
agreed to settle the matter pending as follows:
4. The Petitioner in has agreed to pay sum of Rs.
2,50,000/- as full and final settlement, and is paying
Rs.25,000/- in D.D.No.011647 Dated 30/10/2025 drawn
in favour of HDFC Bank and the balance of Rs.2,25,000/-
shall be paid via Demand draft on 14/11/2025 before this
Hon'ble Court as per the direction of this Hon'ble Court.
In addition to Rs.3,00,000/- deposited before this Hon'ble
Court as per Interim Order.
5. The respondent do not have any objections to allow the
above said petition.
6. The petitioners and respondents submit that there is no
coercion or force, fraud or any undue influence in filing
the above joint memo.
Wherefore the petitioners and the respondents humbly
pray that this Hon'ble Court may be pleased to allow the
petition in the interest of justice."
2. On behalf of the respondent, Sri Vijayakumar, learned
counsel for the respondent has filed the joint memo and
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submits that respondent No.2 is not necessary for effective
disposal of the petition.
3. Learned counsel for the petitioners has filed a memo for
deleting respondent No.2. Memo is taken on record and
respondent No.2 is deleted.
4. Rs.25,000/- by way of demand draft as mentioned in the
joint memo is tendered today. As per the joint memo, balance
amount is to be paid on or before 14th November 2025.
5. Hence, the following:
ORDER
(i) Petition stands disposed of in terms of the
joint memo.
(ii) Office to pass the modified decree.
(iii) If the amount as agreed in the joint memo
is not paid on or before 14th November
2025, respondent No.1 is entitled to
execute the decree for the balance amount.
(iv) Relist on 14th November 2025, for reporting
compliance.
Sd/-
(V SRISHANANDA)
JUDGE
kcm
