Karnataka High Court
Sri Venkatarasappa vs Sri Venkatarasappa @ Pachaiah on 15 February, 2011
Bench: K.L.Manjunath, H.G.Ramesh
E
§
R.F.A.J\§O.26{}8[200"7
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
pawn THIS THE 15m DAY 01? FEBRUARY 201 1
PRESENT ' 2
THE HOEVBLE MR. JUSTICE K.L.MANJU:eA:i}H %
Am) _ V'
TEE HON'BLE MR. «.
Reclular First Ar)Deé:%..'j\£'o.V26AG8VI2'G0?,
BETWEEN: ' h' '
3. SR1 vE:NKA'I'ARAsAPI=>A V.
S/O LATE': DARASAPPA
AGED ABOUT 68 YEARS _
2. SR1VENKA.TAF%~\.M2?;§.N}31'§3}1A
sxo LATE Gg\L3XF?_P}\__...';-- »
;~acs_§3:3 AE3OE3'E_' 5%; '.':f%Z;§EE5{i%%~ _
3. Sm KEM:>;magg::% a
5/0 I..AjI'E (_3.1:\.I.-AI'-'[i7AV__ _ - .
AGED A13_OUf_I'
4. SR1 M:;NIYAL:3I>rx., '
SINCE. DEAD ;1';s\:j1:.,Rs~
46:1.) S}va?§Ti5; 3.HAS}*i.E§EI,A.M'M}X" "
' V V '»'SI[C} LACE; MUNIYAPEJA
A (35:13 ;a...£3<>I7J"1i_4e3. YEARS
43;} i~3i>éI"«RA¢;£«:Nf";~§2;:= V
S/*©__ I.,Af:.'1«: E\{I,T;3'N§Y1i\J?PA
.Ac;r;::g A=3c3:.;*1'24 'r'1§:AR;E-3
z;T1.AN UM.APr>A
" « . " 7I'_i33\EU'MA?€'I'f"¥APPA
0 :--;.;-W:-2 <;;'a_£;;a_;»>i>:%a
' ~ A{[;1e:§> E-x'§§§(j)U"§' :38 'y'I%:zms
" 7?;--ire: A:T>;I}B::,:.,;a.N'::éa§ .3 ';"c::> 5 3312:;
E€:.EZ£~3§I'.>§:3;.'*~E'§'Ei§ <::>:'«-* (25%;E"§'E.{'}E*21?2.§3Z3zEEf:';%
R. FA. No. 26085 260?
8. SR} NARASAPPA
S30 LA'I'I*Z CE--EIKKEXE-iA§\E[,I?»'iA§A§*i
:'-'x(}Ii§7£3 A§3(i}U".I' 40 \"I€ARS
Ri¥£S'P()E\?§)iiN'IiS 4 TC} 8 ARE
R£3E5I[Z>i§N'i'E3 or SOMPLERA v11.1.AGI«:
}{Z§I\EGI:?§«EI }}I(fi}BI.,-I.
BANC.'xAI,() R13 SC)U'I'H ":'A1',.:_I'1&{
121.3': NO.:.'36O 060
9. SR} <:I~«iIKKARAsAI>r>A
5-3 /0 L-A'I.'E3 \.--'£~3I£RA(.', I-m11K§<A;-WA
AGED AIf5(f>{.I'I' 81 YPJARS , .
R/0 <}A'1*:':Gza12E;>ALy'A '
.'£{££N(}E£RI. HCDEBLI. VIDI-{YAI3Ei€'i'A P(3s::r~
BANGALOI'{E:) SC)U'I.'I-"I 'I'AI.UK
PIN 560 050 V
" - :'.".--..R;<:sP(5NI)igizws
[BY SR} B.01~§Ar«::)I2A(:1»»ic)o1>2i. gxzav-<)?;:.A'1'§«; mag RE -322;
SR} NNACEARAJ, :'\.£)V()CA'1'E_F()VRR3, 7
srzr NAc;A1A}«1, Am-*(>.g;:A'rr;: f+"()'£<~§;4;6;._8.& 9: '
SR1 c.Prw<:Assr:2", éxE).Ks'(){Tf§7FI<3€£4'C§R R7)
'E'E~§iS R§«:i'% _?5'1":.i§:E; 52:5. wit: A(i}fikIN'S"I' '§"E~EE':
JUD(:;M£:N"af__ggwrs, 'r3'Lv.;;_';§_1;:a;_"' §_>2mi;r_>__ 15.11.2007 PASSED IN
0.s.No.9574;2om.paw *n::g:;; 1«'I2.;«:- 0? mg; 1 AD.'{)L. CIVIL JEEDGE
{sR.:3N.;¥ Ii3A%\1(}Ai;-i')R.££". 1<u;'1=u_;1,. . i')IS'FRIC'1'. BANCEALORE.
I3{*1(§R.i<2E',IN(}-_ "EH15 _sa,;'1<2f '*§1'OR _PAR'ITi'EON AND SEPARATE
130553551033; V.
TI'iiS RI*'17\u *{.7._(V)Pv"£v¥E.'.~3' G ON :FOR ITINIXIJ E-"IEARINCR T}-HS DA'z",_
__MANJUN_;5:rH.,1. Ij)P3I}E'J.ERE~:I)V TE-I 1:: :>01.1,(i>w1NG:
JUDGMENT
" ._ VI.ég1ri'1<§€}v..gzéaluilsael. for the: part.ies su.bmi':: £11193. the pe1:'1;:ies'"h21\>?:% zfxfiiveci at a scfllement: and a.C(:0rdi_I1g.£y h_aver ;Lc_{>n1';s3r<>mise pe{'.it.ic3n Lmcim Order 23 Ruie 3 of CPC
-Er} Af;T'1<:>Lii'i.. whi<:%': is»; sigtistci 'my §:}'1(§% z1.ppeiIa.r'2i::s and the "'27§>s§p<}:'1<i€::fsé::55 2:m::i %:}2&i;* i"€'.§i€§}€iE{TE.iVf§? 2.§dv<;»<:a£:<:s§5 Thér §3a:'i:i<=.-::':§ .«y_ 1/ gr R.F.A.§\iO.2 2 D7 are pr€s<:E3'é; brsrforcé the C<'3z.1ri: and they admit: (i*.X.E3.'(3t1E'iO1'} of t:h::* C>(>'mpmmise p€'§i'i.ic3I1. They have: beer} id€:1t",ifit3C{'--by their 1"f3Sp€(Zi'.iV€ aciv:;)cz1t,e$. The pa;ri'.:i<a~3s5 have d;i.\-:%.2T.c_i_<;4.01V:'1;:lr1'§. prOp€rr'£'.i(;=:S in terrns of their share 2.13 per the (:c§mp15(jn1isv:T' p<~3iji:i013. The c:<>m_p'r(:>mise petiticm re:adS'é1;~'; io_31c>ws_i '-- _ " V "I . Tiwu', by Ifihe im.erv€:1t:ior2 Qf i:'h e---- Aré£::1i,il}€.S>'v€},l'3 ki weii wishers {he par'I:ies to «:le;€'it:i.¢}.fl s<»2t',i.le r..h.eir dispute qn1fcably..._VVifFi1e".ra:1i€S"Qf_§.f1g:§ parties 7T"£e3T1IiiOI1€d fr as c>_I71Tz'$"e _ pe£.ig~I-_On are as me3r1I;I'oned in the '1"ria?"Cciu.r.:i;..V V'
2. The Vshfare Q/' IO (1,CI"'€?S c;_rj° Zrzrfi,' fif1:a.2§a-- c/:'E;'(£aoI.;,; sofa'. the SL£if.:'§b}i.édI.:£§€ I3 gunias in SL1rLV§:2y " i'\/19,2 " No.11 Qf the suit' SCh€dL'1'§~F,' pr()_peri'E.?gs§ ,?¢VFi1r!.f1er in the house ;)r';);}efiie:§" $ iA£u::zé'ed"- in': Survey No.27/57 item I O2 g1z.z1xi.a;s-----ii'1VSurvey No.27/2! rm extent". 'gfiélfztas are allotted In the share Qf the the remaz'.nI'ng items Qf the suii.
;jJ!:()}")f3Ff.f€S the Plain:;'fl's are er1i1'I.£ed for :1 ciec?f1;;*e to an exiem'. (J8 acres 22%/4 g1.mI:as. * 'F}z.gz £'}g_>_jTe?:':(,i:;{nE.s $19.2 2.0 8 {ire <1E.Z0£.:'.e:?d. :0 an (extent: Q1' {(3 <,:<?re:s; of land. 'I"'i1.aI'. in 2.:-i_eu.2 Qf' fhfi' V' j7{;zc?E" f:%'zs:? E" .53?-.ffE?!'Z{,i{li'l.Z. stzfréafigg 303d. 2' {z.<:*r"€ .33 R.F.A.§\1c;.2608f2007 glmijas in. Survey No.2} /2353 1".2"'em.No. I 1. Further {he lb'? l)efem:;ianl in. the h.01.lse_preper't.y s1"t.1.:ai:ed in Survey No.27/5?' Hem No.18 Qf the sufl_... ll schedule property I gwlia Qf land C.'()I'I5SlSl.i.I'tQ:{;gf'7«. house alleited to {he share 53]' the N f)ej'e'r'1c'ir;:r1.z.v and in S1.Lrvey No.27/21. i.l.<--3m."' {V9.28 gum.as' allowed to the share of 1Sf''.E3e]eh§la.rifi''. ' In the remaining ilemé; VQf.4_i.I'1.e sgrfzeeilzle 1 properly the 15:; D§,j.'fi'T1dGTTI. ig.._efr:!.i1-[ed l to an extent. Qf 4 acres O..I' Q'v!.f,I1ifC5§ Qf {and in Survey Qf the suit': schedule properI.le_;§' ivslmre Qf the l)e]'er'1cl;.:m'l';§f 'l'lo.2lA_ la The*£?efe}1e£a?r1I.s No.2 to 6 in the"I"<:3rfl§§.l'rf:iiigfilenfgs 'Q['::?.f1e_sllli: schedule proper'lie$.V§i:re: to an ext:enl: Qf 4 (llTT£?S.' is erzfflled to :1 share Q'f'.4V Survey No.2?/5 an e.>a',:e:'tI' xi .gu.rl2_'.e:"Qj"V£§.:)1.ase2 property alloiirted to uslaare c;g;*r.:;i¢ 7"? Def'end.aru'.. '"l"'he Defendant.
- _ Na). e:.1Iillec1. (Ha decree to an extent of 3.39 g'ur1'i'r:1..Sl..iIr2.._V1:'h.e remc:u'.r1ing items Qf the suit " . S'{fl'}€dl.zl£"- pf-(3j3erI.ies.
4. "I b"[.3,I'1.e I')efendar'It No.8 allonecl to an extent. Qf AA °4_aeres Qf land, bul: the DefendanI':' {:0 cm exierzl '"rg'f E fIlzf,Z'?'é? ES} §g'urz.{.e:;:s. in §§§i..£l°l3(.€§; Z\l(,:.2l ;'2zf'§ ilem .-.'\.-'(xi l 52.?' the s:z.I..i.l' s.;:;fi'2ec22.lZ.e: pr:3pez*£.l.es, _a fur: her in S§..:.r:.:e;; §%k.>.2€§/5 G-1? gf}{£?'ll€,£S fr: {fem .5'%f<.>.,2f§ (3,? me e?' R. '{~".A. NO.26{)8[ 200"?
sChed.1.z.le pmperiy. In all he aireczdy Sofia'. an exI.enI. Qf I acre 28 gmzfas qf Zcmd and in item No.28 Surzmg; No.28/E3 I'n€a;~s1.m':7g 0.9 gum.c1:s: in T S1.u'v<;>.y N0.28/ I 6 item NO.:}3O w?'z.er'ei.rz i.'?'1(,' §'1o1.1.§;«<;'-' L"
is .<5:'.i.ua£.ed in Survey N:3..27/E3?" 1'I"em No.'18'7{)__.'2. 'A gamtas, The Dc.jfez'1dar'xI. No.8 i.s;>~em'.4i1.2ed. _]Ej%"=:':~ decree to an exz'.en.Ii Qf 2 acres 031 §;:_.'zz':'ic§1.<;'?i.;1 -Lhkis rerrxainirtg iigerns Qf the st.:i£_sc§1ed1.z1t3_ pi-i0_pe3:'f'iés.. '
5. To the L.R:;. Qf the [)_efér1§i.a:}f: N€>'..1 prc)peri:y f?1€{1SuI'iI1g ii) their share. The L.Rs. £)(g§i}§hti§:fir1_w__No. 11 are eni'iI'Eed.V_,i"Of El '4 acrezs qf land ef_2<::?<:3._z:)i; _:?z:e~rfi ,7 8 20.
'7. TL)"fT}'1+E?_ D£ffé}';f{'§£1I1ES:NQQ,'"}»Q..C£%l.d 11 an r3xI.enI:' 53]" 2,2 __;,cc3'¢$ .;>_ '§afi@!_ 'r::£Eei£§ed to their share.
"'u.:°i'I':é'r_ iI1 i%1_é '--...I--Ir)":1:s.jé"«jjroperiies in Survey No.27/57, 'Q2 g1m«i:;.as'~~~&§_f land in iiern No.18 in _i'\fa.2"?'/«Z2___.Z____¢an extent Q/' item }\?"o..'28 O5 =..g_V1m._i:'Aa.sf--.§AfI--..vS11rL2ey No.2?'/26 z'i"em No.29 an Ifg;.:r'1t'a.
l){q[ér'zdar':t. Nos.Q, IO and 12 are .. Vgrliiiiséd to an extent' 0f 1 1 acres 31 gLm.'tas in * . _ c{2f5I'1ez' i.£.z£?m$ Q1' {he pmpert:'ies.
'K R.F.A.NQ.260§g20£37 a_1'1*i\.rec1 at beiwcrez1 $1.18 pa.1't:i<-'rs, the paztjes are e'1'2i'.it1ed. to claim the compensat'i0:.'1 and 0{'.}1<3r $E:a£.1.21c)ry bcérlczfiis 21es--";:v_€:' the extené. oft:1'1€ p1'operi,i.es aEEm':14ed to each. of E:I1c%;:1_' :.zhd:€:r this c3c.>.1'r1;)r()n'1ise pt'-riiiimz. 5-X<%<;*c)rdir1g1y. the C(:1;j.pror1é"i:s:%* ' pei',i*{.io;1 is iaken on record. The :jLi£_ig:7:a¢1:.1: z;1«:1.CV1"'€iacr<3§:2 d.a§,ed 16.11.2007 passfici by Ehgs. I A':{'3.§ii»1[.~i_(_)'.I1£11 (S1'.Dn.), Beanggalore Rural Di_:.E'§[:--3fi(Yi., V. =.I.;33r1g.Vf;}1($i*::> ,uV 'in O.S.N0.95?'/2001 is ilem-by m(§'t3'if;2i_:€ciV. "-Tfhe Re'g'iSVt.r},.r is c£i1'e.ct.ed to draw the r1'1c>'dVif;iéd>.givé£%1r%«..i'if:V. 1;§7rn1s of the ::omp'r()m1'se ;)et.ii.i0«.n_ "H: E1}SQ::;iT1E1dE?1'_{§1§?.2ii'afU;1£1'i'. the parties hezfem "E33,: p'1*<)cigt.i'i.:i§';"g; I:».«1 (?.c_.)py'-.{3f'_ 'i'i3.:?" r;::§'1r§1p.;*t)z1.1.isac petiiion and the de(:.rec';- draw{r'::{.L'v_3?1&§I.°':%i11 --s.h"a_.11 c_:12;1i11'1 the <:<;)1'r1pe11Sa1.i0n in ac>Co1'dan<:e: , with . and corldiiions of the c03'np;*or11ise pE:1':i'tl1Q11.' .