P. Ravindranath & Anr. Vs. Sasikala & Ors.
[Petition(s) for Special Leave to Appeal (C) No(s). 2246/2017 arising out of impugned final judgment and order dated 17-12-2015 in RFA No. 362/2003 passed by the High Court Of Karnataka At Bengaluru]
[HEARD BY: HON. VIKRAM NATH AND HON. PRASHANT KUMAR MISHRA, JJ.]
Date: 15-07-2024
This matter was called for judgment today.
For Petitioner(s)
Mr. Brijendra Singh, Adv.
Mr. Rana Pratap Singh, Adv.
Mr. Shishir Kumar Saxena, Adv.
Mr. Jagdamba Prasad, Adv.
Mr. Dhirendra Pratap Srivastava, Adv.
Mr. Baij Nath Yadav, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
Mr. Sanjay Parikh, Sr. Adv.
Ms. Srishti Agnihotri, AOR
Ms. Tara Elizabeth Kurien, Adv.
Mr. D.P. Singh, Adv.
Hon'ble Mr. Justice Vikram Nath has pronounced the reportable judgment in the matter heard by the Bench comprising His Lordship and Hon'ble Mr. Justice Prashant Kumar Mishra. Leave granted.
Paragraph (xii) reads as follows:
"(xii) Considering the facts and circumstances, we direct that the appellant compensate the plaintiffs by paying an amount of Rs.24 lakhs in lieu of the advance and further Rs.6 lakhs as cost of litigation. Total amount of Rs.30 lakhs to be paid within a period of three months from today and file proof of such payment before this Court within the next four months. In the event, such proof is not filed, the Registry will list the matter before the Court immediately after expiry of the aforesaid period for further orders.
21. The Appeal is, accordingly, allowed. The impugned order is set aside. The suit is dismissed, however, with the direction as contained above regarding payment of Rs.30 lakhs by the appellants to the plaintiffs-respondents within the time stipulated above."
The appeal is allowed in terms of the signed reportable judgment.
Pending application(s), if any, shall stand disposed of.
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(SONIA BHASIN) |
(RANJANA SHAILEY) |
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[Signed reportable judgment is placed on the file] |
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