Karnataka High Court
A G Kalappa vs A K Muthanna Since Dead By Lrs on 11 December, 2008
Bench: K.L.Manjunath, S.N.Satyanarayana
AND V' ER: E E EUTHENNA IE THE HIGH COURT OF KEENATAKA AT BANGALORE, EATEE THIS THE 11?" EAY OF DECEMBER 2eeg Egfy PRESEN? THE HON'BLE MR. JUSTICE K.L MENJUNA@Hfg 2,7 AEBEEL THE HON'BLE MR.JUsT1cE E E SAEYAEEEAEENA R. F . BETWEEN ._ .EWEg_.7 ' ' "'E ' SR1 A G KALA§pAy.' I i "' "EV='~-» s/0 LATE A E'GAEAEETHy_'. ' 'V . ASED 45 YEARs;*, *» "S; '»s 'g P E NO 192,*MAN€fiAHALLl VILLAGE MANCHAHALLI«PflSTffKUTTA'HOBLE" SOUTH C0033 W" 'V V.'u -- I . ' ... APPELLANT (By Sri é BALAKRI$fiNA SHASTRY, ADV.,) Ea$EEcEEnEAE.EE'LEs SEI E M KA%;EiApPA S/O"A K MUEEAPPA .u '.EsEE A§GUT 38 YEARS =f g NQ 37?,fl15TH caoss, ' ;3E1*EAvER: NILAYA 'EEML_EAYoUT, WEST OF CHGRD Roan .}aANGALoRE--79 ... RESPONDENT
{By Sri M T NANAIAH, ADV.,) trial Court is modified in compromise petition.
4. Registry is direeted,3te!eflfew termfi_W¢f tatfiet modified decree in terms of the Exmpfemise Q petition.
5. In View Of the settiemegfeggfived at between the §theg eppelIafits are entitled fo£M]« exit €g£'= the ..' fee. Therefene; the reéistty is fiireeted to refund half of £he'¢oufit7fe§=§§i§ by the appellants. Sale 4?
Judge sa/-A Iudgfi .@LwTf
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