Karnataka High Court
The Chief Executive Officer vs Shri R S Chakrapani on 29 November, 2011
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
"PC AGAINST THE JUDG. iN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 297T DAY OF NOVEMBER, aT BEPORE THE HON GLE MOR. JUSTICE #8. BE : GOWDA Regular First Appeal No, 7425 OF 2007. £ . AtPAT px ESe ae BANGALORE - & awry t Aare APE LLAN I (By Sri. PRAKASH TOHEBBAR, ADV) SHR ROSE ARR \) : _SRINTY ASAC N AGE. a ROAD, UE - 566-004. . RESPONDENT His > REA PILIED O/S.96 R/W O XLI R 1 AND 2 OF 2MENT AND DEC REE , pr 2k 2007 PASSIED IN O.5.NO.8548/2001 ON THE FILE OP THE XXXVI ADDL. CITY CIVIL JUDGE, Bs ANG ALORE, ~ DECLARING THAT THE ORDER DT.24.10.2000 PA SSE oO DY ELLANT HEREIN AS NULL AND VOID AND 1G THE SUIT FOR DECLARATION WITH COSTS POR RS.40.378/- TOGETHER WITH CURRENT AND iron 7 3 he "RUTPURE INTER PROM THE DA' _ appeal coring on tor Hear red the following: JUDGMENT
This appeal is by the defendant.challenging the - judgment and decree of the triab Court di, 28-2-07 passed in O.S.No.8548/2001 cdecia wing che or aer di.24- iy ; id 7 eee ES icfer ndan rt as, null and \ yoid and 10-2000 passed by the decreeing the sult with c with current anc future interest atvl te of suit till the date amount of Re the .suit-as: well as the appeal settled amicably by é& 'yeducing the terms and conditions of settlement into iby way of fllng a Joint memo.
3. The Joint memo signed by the parties and the BARE learned Counsel appearing for them is taken on fle.
sega Contents of the joint memo are read over to the v2 who are present in the Court. in the language kricwn to.
them and its execution is admitted.
4 Accordingly appeal si ands disposed of in terms of Pos brew! ino aie' See derag ' fy dit
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sop wa oN! fred fon oy Kewl fan 4 iavnf % fit.
ro Set "et Ff any posses A fone Bape Any ae bead Brot 3 pro the joint memo, whic er, Court fee paid sedilement o} Lis direc ted to be refunded in favour 4 parties im equai proportion by issuing "one ques, in their names.
ft.
portion of ihe amount deposited by the 'img order is permitted to be withdrawn by . the respondent/ plaintiff, ey ae a on