M/S Karnataka State vs Sri Arvind Savur on 28 February, 2011

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Karnataka High Court

M/S Karnataka State vs Sri Arvind Savur on 28 February, 2011

Bench: Huluvadi G.Ramesh

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28°" DAY OF FEBRUARY 2011

BEFORE

THE HON'BLE MR, JUSTICE HULUVADI G. RAMESH so

RPA. NO1558 of ' #007

M/S. KARWATAKA STATE
BILLIARDS ASSOCIATION (Reg)
HEP. BY ITS SECRETARY

Se. SUBARU DESAI, .
MILLER TANK BUND ROAD,
EMNGALORE-SG0 O8@.

) - APPRLLANT

(BY B.L. NANDA KUMAR & ASSIS., ADVE.)

ANT

SRI ARVIND GA WUR,-

S/O LATE SAVUTR, oe
AGED ABOUT 44 YEARS, -
NO, 77, LSTe CROSS, .
MALLESHWARAM,
BANGAL GRE-560 O88.

od SRie Me BH A TADV)

7 THe REA} FILED 18 FILED UNDER SECTION 96 OF
7 . xe AGAINST THE JUDGMENT AND DECREE pr.
18,2.9007 PASSED IV O.g. WO. 1772/2000 ON THE FILE
_ OR THE 7! ADDL. CITY CIVIL JUDGE, BANGALORE (CCH.
- 27), DEORERING THE SUIT FOR DECLARATION AND

an PERMANENT INJUNCTION,

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nea wee OR Gee F

By

PNG ed F

ea Ped BATA,

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THES BLEA, COMING ON FOR ORDERS THIS DAY,-

THE COURT DELIVERED THE FOLLOWING:

JU DOME NT

On reference from the Mediation Centre, HaAgeCl on .

the settlement, the meny orandun. at settlement uride "

Section 69 of CBC Rie Rules. "é at and OS. .af. 'the
Karnataka Civil Procedure' (Meat atioin} Rite a ZOOS hes

beer gubmitted, which rede as wrler: _
The parties above named beg to submit as
follows :~

. The aforesaid appeel was referred to mediation by
the Hon'ble High Court of Karnataka for resolving the

AGAP ute "between the. cartier. In the course of

mediat Hon, they heve resolved their diapute and have

agreed te, the foliawi ing terme ard corwlitions:

Lo The 'respondent, Mr. Arvind Savur regrets

air y AEA rt or ineorvertience caused to any member of the

- Apps slant Association om 21.12.1999 and etates that it was rot his intention to cause any hurt ox perm. The a appellant Association agrees not to use the said regret "statement of the + respondent in any manner that y BRP Ay OF he, SPSS YEE Ge Ee Ee adversely affects the name and reputation of the % reapondent.

v the life membership of the rea porvient Mr.Arvind Savuir a with all the benefits and rights that may have decried. to him and will accrue to him in the future. ray a) hie fe membership.

3. The appellant Agsoc iation agrede to erarit membership in the Association _ te. the reapondent's daughter Ms.Line Arvin Savar on peyment of prescribed fees as per rate 1G] of the rules and by-lawe at fhe aBsOclAtion applicable tee. 'the ch ildren of the members of the association, --

4., "The Apel begpoinin agrees that the recognition: given to all clievers in the essociation through diapiay of . the € ~ Spotoprmcte of the past presidents, | acroll of honour ete. WUl be on par and ne adverse discrimination will be shown te the reepordent. amie ua view of the aforesaid agreement entered into ° between "Une: parties, the parties pray to decree the above

- case j in terme of the aforeaaid agreement.

" The appellant Association agrees to restore « % > £ ' a Wh Pied BER ERE ETRE FM FREE HP B eae gfe aa 8S Ul. In view of the aforesaid agreement, the narties & prey for refund of the full inatitution fee paid in this appeal, A the parties along with their reepective counsel,

3. The judgment and decrec dated is. 2. acer = | pesaed by the VII Additional Cre and Sesaio Hs Jade in O.G.No. 1772/2000 is eet amide. wl bite allowing the appeal in terma of the settlement: :

Aa per the settlement,. draw the decree accorcongly. SS

- SS gap . Oe me "pray ap ng . JUDGE * The memo of settlement is aigned by both -_ Fate tn stn

a) ay 2 ue ed PAE Ty PRE hott FE BREE Ay ERASE E BPS, LEESELA EFS Ee PR Te er

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