Smt. Gowramma vs Smt. Jayamma
2025 Latest Caselaw 8416 Kant

Karnataka High Court

Smt. Gowramma vs Smt. Jayamma on 15 September, 2025

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                         NC: 2025:KHC:36469
                                                         RSA No. 66 of 2025


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 15TH DAY OF SEPTEMBER, 2025

                                           BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA
                            REGULAR SECOND APPEAL NO. 66 OF 2025
                   BETWEEN:

                   1.    SMT. GOWRAMMA
                         W/O LATE THIMMEGOWDA
                         AGED ABOUT 68 YEARS

                   2.    SMT V T VIDYA
                         D/O LATE THIMMEGOWDA
                         AGED ABOUT 36 YEARS

                         BOTH ARE RESIDING AT
                         VEDAVATHI VILLAGE,
                         KUDURUGUNDI POST,
                         DUDDA HOBLI, HASSAN TALUK,
                         HASSAN DISTRICT- 573 219
                                                              ...APPELLANTS
                   (BY SRI. NAGARAJU., ADVOCATE)
Digitally signed   AND:
by
SHARADAVANI
B
                   SMT. JAYAMMA
Location: High
Court of           W/O LATE THIMMEGOWDA
Karnataka          AGED ABOUT 54 YEARS
                   RESIDING AT VEDAVATHI VILLAGE,
                   KUDURUGUNDI POST,
                   DUDDA HOBLI, HASSAN TALUK,
                   HASSAN DISTRICT 573219
                                                             ...RESPONDENT
                   (BY SRI. M.N.UMASHANKAR., ADVOCATE)
                        THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 05.11.2024 PASSED IN
                   RA NO13/2024 ON THE FILE OF PRINCIPAL SENIOR CIVIL
                   JDUGE AND CJM, HASSAN, DISMISSING THE APPEAL AND
                            -2-
                                        NC: 2025:KHC:36469
                                        RSA No. 66 of 2025


HC-KAR




CONFIRMING THE JUDGMENT AND DECREE DATED 23.11.2023
PASSED IN OS NO.644/2016 ON THE FILE OF THE ADDITIONAL
CIVIL JUDGE, AND JMFC, HASSAN.

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


CORAM:   HON'BLE MR. JUSTICE V SRISHANANDA


                   ORAL JUDGMENT

As per the report received from the Karnataka

Mediation Centre, the dispute is settled among the parties

in terms of the Mediation agreement.

2. Placing the Mediation agreement on record,

parties present before the Court admit that the settlement

before the Karnataka Mediation Centre can be placed on

record and matter can be disposed of.

3. Pursuant to the settlement Demand Draft in a

sum of Rs.12,00,000/- bearing D.D.No.297106 dated

10.09.2025, and Demand Draft in a sum of Rs.3,00,000/-

bearing D.D.No.297107 dated 11.09.2025, drawn on Yes

Bank, Rajarajeshwarinagar Branch, Bengaluru, is issued by

NC: 2025:KHC:36469

HC-KAR

the appellants to the respondent/Jayamma. The

respondent has acknowledged receipt of the Demand

Drafts, in the order sheet. As such, the mater can be

disposed of in terms of the Mediation report. Hence the

following :-

ORDER

a. The appeal stands disposed of in terms of the Mediation report.

b. Office is directed to pass modified decree in terms of

the Mediation report, appending the copy of the Mediation

report as part of the decree.

Sd/-

(V SRISHANANDA) JUDGE

NG