Sri. Doreswamy vs Smt. S Vasantha Kumari
2026 Latest Caselaw 434 Kant

Karnataka High Court

Sri. Doreswamy vs Smt. S Vasantha Kumari on 22 January, 2026

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                -1-
                                                           NC: 2026:KHC:3838
                                                         CRP No. 218 of 2018


                   HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 22ND DAY OF JANUARY, 2026

                                            BEFORE
                      THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
                    CIVIL REVISION PETITION NO.218 OF 2018 (RES)
                   BETWEEN:

                   SRI. DORESWAMY
                   S/O.SURADAYA,
                   AGED ABOUT 53 YEARS,
                   RESIDING AT
                   KADAKOLA VILLAGE,
                   JAYAPURA HOBLI,
                   MYSURU TALUK-571311.


                                                                 ...PETITIONER
                   (BY SRI. D L SURESH., ADVOCATE)

                   AND:

                   SMT. S VASANTHA KUMARI
                   D/O.LATE D.SHIVAMALLU,
                   AGED ABOUT 40 YEARS,
Digitally signed   RESIDING AT NO.89, NGO COLONY,
by SHWETHA
RAGHAVENDRA        RAJENDRANAGAR,
Location: HIGH     N.R.MOHALLA,
COURT OF           MYSURU.
KARNATAKA
                                                                ...RESPONDENT
                   (BY SRI. P NATARAJU., ADVOCATE)

                        THIS CRP IS FILED UNDER SECTION 115 OF CPC PRAYING TO
                   SET ASIDE THE JUDGMENT DATED 19.01.2018, PASSED BY THE
                   LEARNED    II ADDITIONAL   DISTRICT   JUDGE,   MYSURU   IN
                   M.A.NO.01/2016 AND THE ORDER DATED 16.11.2015 PASSED IN
                   MIS.NO.63/2010 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                   JUDGE AT MYSURU IN THE INTEREST OF JUSTICE AND EQUITY.
                               -2-
                                               NC: 2026:KHC:3838
                                             CRP No. 218 of 2018


HC-KAR



    THIS CRP, COMING ON FOR FURTHER HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ


                          ORAL ORDER

1. The petitioner is before this Court seeking for the

following reliefs:

Set aside the judgment dated 19.01.2018 passed by the learned II Additional District Judge, Mysuru in M.A.No.01/2016 and the order dated 16.11.2015 passed in Mis No.63/2010 on the file of the Principal Senior Civil Judge at Mysuru in the interest of justice and equity.

2. A compromise petition had been filed which was

recorded by this Court vide its order dated

27.06.2024. There being certain obligations to be

fulfilled by both the parties, the matter was being

adjourned from time to time.

3. Today, a memo has been filed by the counsel for

respondent enclosing a possession letter. In terms

thereof, it is stated that respondent has taken

possession of the suit schedule property post the

execution of sale deed by the petitioner in favour of

respondent. The payments, which were required to

NC: 2026:KHC:3838

HC-KAR

be made, have been made by respondent to the

petitioner, which has been recorded from time to

time in the order sheet of this case.

4. In that view of the matter, the obligations of the

petitioner towards the respondent and the obligations

of the respondent towards the petitioner in terms of

the aforesaid compromise having been completed,

the petition stands disposed taking on record that

the sale has been executed by the petitioner in

favour of the respondent.

SD/-

(SURAJ GOVINDARAJ) JUDGE

PRS List No.: 1 Sl No.: 43