Sri M M Chandy vs Smt Damayanthi Bai on 24 April, 2009

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Karnataka High Court

Sri M M Chandy vs Smt Damayanthi Bai on 24 April, 2009

Bench: B.S.Patil

AND:

E. Smt.Damayanthi Bai,

W] 0 late B.C.S/rizlivasa Raog
Agad about 80 years,

N0.39/ 1, Paparam House,
Gokuiam Read, Mysore-570 G02.

2. Smt.Laiha Chainai, 
W] 0 Late Chainai Kewalzaram,
Aged about 67 years,

Residing at No.40, I Mair; Rriaci,
Yadavagiri, Mysore.  

3. Sri C.Suni£I{z1ma;',   K   
S/0 Lats Chairiai Kexvaiajcanafg 2;] 1 u 
Aged about 36 years, T   "
530.49, I Main Read,   M 
Yadavagiri, Mysz:2:f€:--. 

4. SI:3.t.}.\ii<*:gh£«;*I:a';._.-Si_z:£*:iii;-.     . 7
'W70   "

Aged a_boL1t'36.yeaiffS, _  
N0.4O,':§ Main    _ "
Yaéavagiri, '--?vi3§"s;m'%: ._ W .__  ~ 

5, M/s.AI§'}EZ'B iiatxf: axIé;_yA:>1<§ié::;gs Pv2:.Ltd.
Régisitﬁréﬁ oﬁiwcﬁ:-~?;1;_

  V.  -93% Véiﬁd ?--I1{>t"ﬁ Floor, ﬁéita Tawer,
 So'1"t:c%::i3V.1*"'ark;"*§*i_0.7,

I -§7€§i:ia_;§ta:'  Rtaxa;-':i§ Bangaisre.
E«:%p:*r:*;:3e1'1z';&§}¥ 2:}; its
Ex/iaraszgigig Dﬁrecter. ...RESPO1'€DEE'~§TS

"  '{--Sfi AGT.S.Vi::%LﬁWeshwaraiah, Srjadv. far 81': Yﬁﬁhiji Iviishra
 Sti G.Vikram, Aﬂvecatﬁ for R2 ':0 E4; M;'s$t?<ZiI1g 85
'Pazijiiige, Adv. for RE}

 j  This Writ Peiitien 13 ﬂied Lmﬁer miczes 225 and

'£327 af the Censtitutiorz of India praying to quaah €116

'  7{z%rder data} 939.2008, passed by the Ceurt af Civii
Judgs {S:r.Dn,}, 2s:Ey$m'e in Q8 §\E<:z.88"?';'{)4, vidie

 



Annexurewh passed an §A»»3 1, ﬂied mzzciézi' iﬁrciar 6 Knit:

1'? af Cgda sf (Zivii §'1'0<:€dure, and C1iS1I1iSSW 'i:3f_1«§: 
appiicatierz and $311: $2101": ather 3:161 further relief; >'   

This "eV:*it. Petition coming on far préiixzi --  "

hsaring this day, the Court made T11€jfOIID¥Vif£g:»-- ._ Q}, p  «

ORDER

On 22.04.2309, this v'Co;;m gm Vpae%,f$'S5;f«:f....V'VE;%§}e VA faﬁowimg erder an tha sQ1npr0::1i§e:_}p::*;itidi: 'aha parties: V gﬁri §*$_§f;;¢ .M;is?'ii:*gz,1l'¥.€a.é'¢¢zt§2eﬁ";:>a§s€z.%s§iﬂies vakalath 2%. I).

kiaunsei ﬁles E}CéKiﬁZ§I7%Tfﬁﬁi::§VK*3$pg§??+de§?5"" "£2, 3 and 4 {Defendarzzﬁ ' §,'~{?%§ C'§~ ; .

éiﬁffs Kéfag Eeamed ccunsei l.J*aI*4C;5>"££{'V£Ai"V7:"'£'_)"?t}?" Reéyponderzt No. 5(Defendar':t ' Q this writ petition arises out of H '-- x<:m passed on an interlocutory granting amendment 0}' the piaint, x T in the proceedirzgs have ﬂied 5:

V' . :»L5§>~mpromise petition stating that the entire éispuie between them has been ssettieé in terms stated in the sompromise petition arid therefore the suit itseif may be éisposed of in terms of the compromise agreed betzvegn the parties, 3 aicng with i2if".P.§Vo. }:2566f2€JG8 in the orders Eist can 24. 042088. "

52. Today, the ccumsei far the petitian.€rs_ .. proﬁuced a copy of the regstcreci Fewer oi'__.ﬁ'£t'03:*ii§3y:' . €X€€{1t€(§i by p€{i{i€)}.1i3f' N03 in fav01_._1.I;.'..Q_f p€_§;iti0n:::_fr N0V."<'?: authorimlrzg him {:9 enter iﬁ'E{) the c{3::11p:f€>ﬁ1iSt::_0'z1 'beh%§;1fif of petitiamar No.3 as wei}. .th.%":

registsred Pawer caf Attomey _C>n i'?e:'e%>.;fd, § The subject matter ef the diépéfa be fiillﬁs' and cempletely settigéd. Ai}etxas;g§éi'i:'t§%§f: of the cornpromise '

3. t11_§ Wi;éi';ns 0f C(')Ii1;)I'OII1i8€, I find no "£0 I3€I'I"I3i¥Z the P811363 its aompromise ﬂf4im_sz1i£v"iI1.":efﬁ:1s stated in the compromise " _;.)ac='ii¢f,i(51*3.; **T}:1é A.t¢mnsWé§1*eed ':0, dc net cenfravezrze any As the parties have voluntaxiiy entered i1j:t{;. e:<<:i:11p1*oI11ise and have stated before the _. , H <;"§:§L21'jit they have entered into the, compromise 's;;}12V1':1*i:3ri}L r, having understced the its-:rr:z1s Cczfxizained .4'_4therei:1, in my cmzsidered view, it is unnecessary to again direst them to appear beibre tha Court be1<}§&:.V1i'?}:§5T._V' this purpose.

4. 111 {ha light: of the aboxf7e;pV 'tIi;s:_ "€;OIi:f:ziI'§?I11:§7'S€§V"

peiition is accﬁptad. In £318.12'.-3,6 84.4 :%::»f {h€ .E'fif1TES VV comprozxiise, petitionei' ﬁn. T: / "$30 ":fz*.:é:;;sVéV§¢;;é;V,"'£;é:e';ci to pay to the p1aintﬁi'--reé:;j&nd€;i§f§:_§&v¥§§Q.~:10r1;féfui§Eiab1€ gum of Rs. 1,{}(},G0?$GE}/ at the time af ghei "¥:>'§.: tha iﬁourt.

Purstxargt to the cczmpmmise, gjstitisnaé paid a Cheque b€a1"ir1g '§~e'::.4%3-8<¥'2V5 €3{§ i<§4i'*€§'§€34C}1 dated -:24.04.20{:s9 'VVfaV0¥J':?3f§l*.lg --re'ép§ndent No.1 for a Sum of V. This payment of the amaumt mrougfz i'*.=; 'L*2g;».':*»,§_}:;<¢£V:{i€:'s;#;"!'ie¢:igeé by the 301111361 appsa ring far

-rasyzﬁidezit iéé. 1. in View of the payment. of the £i}II}.C}L13.T£ "afg:j§--f:eV{i', ﬁfth §€f€I'1{1éif1¥Z/Ffnlfth respcmdexit hertzixl will

-.AT.'bé'-giiititied ta resunw and pmcseﬁ Wiﬁil the Construction " " the §3l"0j€CY, in terms of the Joint Eievelopnmmi.

Agmement as 106:" ciause ID of the compromise petitian.

kg/.

N-1 Accordizzgly, the suit is dispesed of in temns of mmyromise petitien. The Court belew is <ii1f€;étéﬁ"'~f;§3~ i"

draw up a decree in terms of the co1n_;;:m_m_is§:' 7§jétii:i§3:iI* 'v'e'i3;'h the above, this writ»§;et.iti0i:é't;311<:i$,r.§%is§1§ose(i.

of.

1/-

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Karnataka High Court