Karnataka High Court
Sreenivas Lad vs Dr. Eknath on 7 August, 2018
Bench: B.V.Nagarathna, P.S.Dinesh Kumar
-1-
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 07TH DAY OF AUGUST, 2018
PRESENT
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
AND
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
R.F.A. No.100063/2014 C/W
R.F.A. No.100122/2014
IN R.F.A. No.100063/2014
BETWEEN:
SREENIVAS LAD,
S/O. VITHAL RAO LAD
PRESENTLY AGED 59 YEARS,
RESIDING AT:
HOUSE NO.23, II CROSS
3RD MAIN, H.R.B.R. LAYOUT,
KAMANAHALLI EXTENSION,
BENGALURU - 560 084. ... APPELLANT
(BY SRI V. SRINIVASA RAGHAVAN & SRI M. NIKHILESH RAO,
ADVOCATES)
AND:
1. DR. EKNATH
S/O. VITHAL RAO LAD
PRESENTLY AGED 73 YEARS,
C/O. V.S. LAD & SONS,
"PRASHANTH NIVAS",
KRISHNANAGAR,
SANDUR - 583 119,
BELLARY DISTRICT.
-2-
2. SMT. SAKKU BAI H. LAD
W/O. LATE HIROJI,
PRESENTLY AGED 71 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
3. SRI ANIL H. LAD
S/O. LATE HIROJI,
PRESENTLY AGED 44 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
4. SMT. RAJANI A. LAD
W/O. LATE ASHOK H. LAD
PRESENTLY AGED 50 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
5. SRI. AKSHAY A. LAD
S/O. LATE ASHOK H. LAD
PRESENTLY AGED 25 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
6. SRI. NAVEEN A. LAD
S/O. LATE ASHOK H. LAD
PRESENTLY AGED 19 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
7. SMT. HEMALATHA MORAB
W/O. LATE ASHOK MORAB,
PRESENTLY AGED 52 YEARS,
RESIDING AT NO.14TH WARD,
BEHIND SRI CHATRAPATI SHIVAJI
-3-
VIDYAMANDIR COLLEGE, SANDUR,
BELLARY DISTRICT - 583 119.
8. SMT. ANITHA SINDHE
W/O. SURESH SINDHE
PRESENTLY AGED 50 YEARS,
RESIDING AT NO.14TH WARD,
BEHIND SRI CHATRAPATI SHIVAJI
VIDYAMANDIR COLLEGE, SANDUR,
BELLARY DISTRICT - 583 119.
9. RAMANATH
S/O. VITHAL RAO LAD,
PRESENTLY AGED 66 YEARS,
OCCUPATION: BUSINESS,
RESIDING AT NO.36, 4TH CROSS,
GROUND FLOOR, RAMAIAH LAYOUT,
K.K. HALLI, BENGALURU - 84.
10. VIJAY
S/O. VITHAL RAO LAD,
PRESENTLY AGED 56 YEARS,
NO.42, WITTENOOM STREET,
BOULDER, 6432
WESTERN AUSTRALIA
KALGOOLIE.
11. PRAKASH LAD
S/O. VITHAL RAO LAD,
PRESENTLY AGED 55 YEARS,
W-10TH AVENUE, VANCOUVER, B.C.
CANADA, V R-2G5.
12. HULLIGAMMA,
W/O. VITHAL RAO LAD,
PRESENTLY AGED 84 YEARS,
OCCUPATION: NIL,
REPRESENTED BY HER GUARDIAN SMT. GIRIJA,
A BLOCK, 508,
5TH FLOOR, ANANDA BHAIRAVI APARTMENTS,
-4-
HENNUR MAIN ROAD,
BENGALURU - 560 043.
13. SMT. SHOBA,
W/O. SHIVADAS LAD,
PRESENTLY AGED 84 YEARS,
OCCUPATION: HOUSE WIFE,
C/O. SURESH LAD
SHRI. VENKATESH MEDICINE STORES
DAMODAL MARKET, STATION ROAD,
PANDHARPUR DISTRICT, SHOLAPUR
MAHARASHTRA STATE.
14. SMT. GIRIJA
D/O. VITHAL RAO LAD,
PRESENTLY AGED 63 YEARS,
OCCUPATION: UNEMPLOYED
A BLOCK, 508,
5TH FLOOR, ANANDA BHAIRAVI APARTMENTS,
HENNUR MAIN ROAD,
BENGALURU - 560 043.
15. SMT. NAGARATHNA,
D/O. VITHAL RAO LAD,
PRESENTLY AGED 60 YEARS,
OCCUPATION: EMPLOYED
WORKING WOMEN'S HOSTEL,
UWA, 270-3, GOKHULE NAGAR,
PUNE - 411 053
MAHARASHTRA STATE.
16. SMT. SAROJA,
W/O. MR. JEETENDRA BHATIA,
PRESENTLY AGED 58 YEARS,
OCCUPATION : EMPLOYED
406, 6TH MAIN, 4TH CROSS
H.R.B.R. B.D.A LAYOUT, 2ND STAGE,
BENGALURU - 560 043.
17. SMT. ROOPA,
W/O. UDAYASINGH LAD
-5-
PRESENTLY AGED 61 YEARS,
OCCUPATION: PARTNER
M/S. V.S. LAD & SONS
PALACE ROAD, SANDUR - 583 119
BELLARY DISTRICT.
18. SMT. VASUDHA,
W/O. RAMESH P.LAD,
PRESENTLY AGED 54 YEARS,
OCCUPATION: HOUSE WIFE,
C/O. RAMESH P.LAD
NO.1-1-74, UDAYNAGAR
STATION ROAD,
RAICHUR - 584 101.
19. SMT. VANDHANA
D/O. UDAYSINGH LAD,
PRESENTLY AGED 50 YEARS,
PALACE ROAD
C/O. V.S. LAD & SONS
SANDUR - 583 119
BELLARY DISTRICT.
20. SMT. VAISHALI
D/O. UDAYA SINGH LAD,
PRESENTLY AGED 44 YEARS,
PALACE ROAD
C/O. V.S. LAD & SONS
SANDUR - 583 119
BELLARY DISTRICT.
21. SRI VISHWAS
S/O. UDAYA SINGH LAD,
PRESENTLY AGED 42 YEARS,
PALACE ROAD
C/O. V.S. LAD & SONS
SANDUR - 583 119
BELLARY DISTRICT.
22. SMT. SHAILAJA
W/O. SHIVAJI LAD,
-6-
PRESENTLY AGED 66 YEARS,
OCCUPATION: PARTNER
M/S. V.S. LAD & SONS
C/O. V.S. LAD & SONS
SANDUR - 583 119
BELLARY DISTRICT.
23. SRI SANTHOSH
S/O. SHIVAJI LAD,
PRESENTLY AGED 43 YEARS,
PALACE ROAD
C/O. V.S. LAD & SONS
SANDUR - 583 119
BELLARY DISTRICT.
24. SMT. SUJATHA
D/O. SHIVAJI LAD
PRESENTLY AGED 45 YEARS,
KRISHNA NILAYA, ANJUM SCHOOL,
BHAGATHSINGH NAGAR,
DAVANGERE - 2.
25. M/S. V.S. LAD & SONS,
PURPORTING TO BE A PARTNERSHIP FIRM
SANDUR,
DISTRICT BELLARY
BY RESPONDENT NO.2.
26. VSL STEELS LIMITED,
NO.539, ASHWINI COMPLEX, IV FLOOR,
CMH ROAD, INDIRANAGAR,
HAL II STAGE,
BENGALURU - 560 052.
REPRESENTED BY ITS DIRECTOR:
SRI VINAY E. LAD.
27. VSL LAND DEVELOPERS &
CONSTRUCTION PRIVATE LIMITED,
NO.539, ASHWINI COMPLEX,
IV FLOOR, CMH ROAD,
INDIRANAGAR, HAL II STAGE,
-7-
BENGALURU - 560 052.
REPRESENTED BY ITS DIRECTOR:
SRI VINAY E. LAD.
28. SMT. KEERTHI S. LAD
W/O. SANTOSH S. LAD,
PALACE ROAD, SANDUR,
BELLARY DISTRICT - 583 119.
REPRESENTED BY HER
SPECIAL POWER OF ATTORNEY
HOLDER DR. EKNATH V. LAD.
29. SMT. ASHWINI V. LAD
W/O. VISHWAS U. LAD,
PRESENTLY AGED 36 YEARS,
PALACE ROAD, SANDUR,
BELLARY DISTRICT - 583 119.
REPRESENTED BY HER
SPECIAL POWER OF ATTORNEY
HOLDER DR. EKNATH V. LAD.
30. SMT. KANAKA E. LAD
W/O. DR. EKNATH V. LAD
PRESENTLY AGED 63 YEARS,
"PRASHANTH NIVAS",
KRISHNANAGAR,
SANDUR - 583 119,
REPRESENTED BY HER
SPECIAL POWER OF ATTORNEY
HOLDER DR. EKNATH V. LAD.
31. SRI VINAY E. LAD
S/O. DR. EKNATH V. LAD,
AGED ABOUT 36 YEARS,
"PRASHANTH NIVAS",
KRISHNANAGAR,
SANDUR - 583 119,
BELLARY DISTRICT.
(RESPONDENT NOS.28, 29 & 30 ARE
IMPLEADED IN R.F.A.NO.100063/2014
-8-
AS SUCH, AND ALSO AS DEFENDANT
NOS.20, 21 & 22 BY AN ORDER
DATED 06/08/2018 ON I.A.NO.1/18)
(RESPONDENT NOS.26, 27 & 31 ARE
IMPLEADED IN R.F.A.NO.100063/2014
AS SUCH, AND SLSO AS DEFENDANT
NOS.23, 24 & 25 BY AN ORDER
DATED 06/08/2018 ON I.A.NO.2/18) ... RESPONDENTS
(BY SRI PRABHULING NAVADGI SENIOR COUNSEL A/W SRI
SHIVARAJ C. BELLAKKI, ADVOCATE FOR R-1, R-2, R-3 TO R-6,
R-7, R-8 R-13, R-17, R-19, R-20 TO R-25; SRI GAUTAM S.
BHARADWAJ, ADVOCATE FOR R-26 TO R-31; SRI SHRISHAIL
NAVALGUND, ADVOCATE FOR KEYSTONE PARTNERS,
ADVOCATE FOR R-9, R-11, R-15, R-16; SRI G. UDAYA KUMAR,
ADVOCATE FOR R-12 & R-14; SRI AJAY RAO, ADVOCATE FOR A
& Y PARTNERS FOR R-10)
THIS RFA IS FILED UNDER SEC.96 OF CPC., 1908,
AGAINST THE JUDGMENT AND DECREE DATED: 13.03.2014
PASSED IN O.S.NO.36/2002 ON THE FILE OF THE SENIOR CIVIL
JUDGE AT KUDLIGI, DISMISSING THE SUIT FILED FOR
DECLARATION AND PARTITION.
IN R.F.A. No.100122/2014
BETWEEN:
PRAKASH LAD
S/O. VITHAL RAO LAD,
PRESENTLY AGED 55 YEARS,
W-10TH AVENUE VANCOUVER, B.C.
CANADA V R - 2G5. ... APPELLANT
(BY SRI SHRISHAIL NAVALGUND & SRI PRADEEP NAYAK,
ADVOCATES)
-9-
AND:
1. SREENIVAS LAD
S/O. VITHAL RAO LAD,
PRESENTLY AGED 59 YEARS,
RESIDING AT:
HOUSE NO.23, II CROSS
3RD MAIN, H.R.B.R. LAYOUT,
KAMANAHALLI EXTENSION,
BENGALURU - 560 084.
2. DR. EKNATH
S/O. VITHAL RAO LAD
PRESENTLY AGED 73 YEARS,
C/O. V.S. LAD & SONS,
"PRASHANTH NIVAS",
KRISHNANAGAR,
SANDUR - 583 119,
BELLARY DISTRICT.
3. SMT. SAKKUBAI .H. LAD
W/O. LATE HIROJI,
PRESENTLY AGED 71 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
4. SRI ANIL H. LAD
S/O. LATE HIROJI,
PRESENTLY AGED 44 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
5. SMT. RAJANI A. LAD
W/O. LATE ASHOK H. LAD
PRESENTLY AGED 50 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
- 10 -
6. SRI AKSHAY A. LAD
S/O. LATE ASHOK H. LAD,
PRESENTLY AGED 25 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
7. SRI NAVEEN A. LAD
S/O. LATE ASHOK H. LAD,
PRESENTLY AGED 19 YEARS,
RESIDING AT: HOUSE OF LADS,
PALACE ROAD, SANDUR,
BELLARY - 583 119.
8. SMT. HEMALATHA MORAB
W/O. LATE ASHOK MORAB,
PRESENTLY AGED 52 YEARS,
RESIDING AT NO.14TH WARD,
BEHIND SRI CHATRAPATI SHIVAJI
VIDYAMANDIR COLLEGE, SANDUR,
BELLARY DISTRICT - 583 119.
9. SMT. ANITHA SINDHE
W/O. SURESH SINDHE
PRESENTLY AGED 50 YEARS,
RESIDING AT NO.14TH WARD,
BEHIND SRI CHATRAPATI SHIVAJI
VIDYAMANDIR COLLEGE, SANDUR,
BELLARY DISTRICT - 583 119.
10. RAMANATH
S/O. VITHAL RAO LAD,
PRESENTLY AGED 66 YEARS,
OCCUPATION: BUSINESS,
RESIDING AT: NO.36, 4TH CROSS,
GROUND FLOOR, RAMAIAH LAYOUT,
K.K. HALLI, BENGALURU - 560 084.
11. VIJAY
S/O. VITHAL RAO LAD,
PRESENTLY AGED 56 YEARS,
- 11 -
NO.42, WITTENOOM STREET,
BOULDER, 6432
WESTERN AUSTRALIA,
KALGOOLIE.
12. HULAGAMMA
W/O. VITHAL RAO LAD,
PRESENTLY AGED 84 YEARS,
OCCUPATION: NIL,
REPRESENTED BY HER GUARDIAN
SMT. GIRIJA LAD,
A BLOCK, 508, 5TH FLOOR,
ANANDA BHAIRAVI APARTMENTS,
HENNUR MAIN ROAD,
BENGALURU - 560 043.
13. SMT. SHOBA
W/O. SHIVADAS LAD,
PRESENTLY AGED 84 YEARS,
OCCUPATION: HOUSE WIFE,
C/O. SURESH LAD
SHRI VENKATESH MEDICINE STORES
DAMODAL MARKET, STATION ROAD,
PANDHARPUR DISTRICT, SHOLAPUR,
MAHARASHTRA STATE.
14. SMT. GIRIJA
D/O. VITHAL RAO LAD,
PRESENTLY AGED 63 YEARS,
OCCUPATION: UNEMPLOYED,
A BLOCK, 508, 5TH FLOOR,
ANANDA BHAIRAVI APARTMENTS,
HENNUR MAIN ROAD,
BENGALURU - 560 043.
15. SMT. NAGARATHNA
D/O. VITHAL RAO LAD,
PRESENTLY AGED 60 YEARS,
OCCUPATION: EMPLOYED,
WORKING WOMEN'S HOSTEL,
UWA, 270-E, GOKHULE NAGAR,
- 12 -
PUNE - 411 053
MAHARASHTRA STATE.
16. SMT. SAROJA
W/O. MR. JEETENDRA BHATIA,
PRESENTLY AGED 58 YEARS,
OCCUPATION: EMPLOYED,
406, 6TH MAIN, 4TH CROSS,
H.R.B.R. B.D.A. LAYOUT,
2ND STAGE,
BENGALURU - 560 043.
17. SMT. ROOPA
W/O. UDAYASINGH LAD,
PRESENTLY AGED 61 YEARS,
OCCUPATION: PARTNER,
M/S. V.S. LAD & SONS
PALACE ROAD,
SANDUR - 583 119,
BELLARY DISTRICT.
18. SMT. VASUDHA
W/O. RAMESH P. LAD,
PRESENTLY AGED 54 YEARS,
OCCUPATION: HOUSE WIFE,
C/O. RAMESH P. LAD,
NO.1-1-74, UDAYNAGAR,
STATION ROAD,
RAICHUR - 584 101.
19. SMT. VANDHANA
D/O. UDAYSINGH LAD,
PRESENTLY AGED 50 YEARS,
PALACE ROAD,
C/O. V.S. LAD & SONS,
SANDUR - 583 119,
BELLARY DISTRICT.
20. SMT VAISHALI
D/O. UDAYA SINGH LAD,
PRESENTLY AGED 44 YEARS,
- 13 -
PALACE ROAD,
C/O. V.S. LAD & SONS,
SANDUR - 583 119
BELLARY DISTRICT.
21. SRI VISHWAS
S/O. UDAYA SINGH LAD,
PRESENTLY AGED 42 YEARS,
PALACE ROAD,
C/O. V.S. LAD & SONS,
SANDUR - 583 119
BELLARY DISTRICT.
22. SMT. SHAILAJA
W/O. SHIVAJI LAD,
PRESENTLY AGED 66 YEARS,
OCCUPATION: PARNTER,
M/S. V.S. LAD & SONS,
C/O. V.S. LAD & SONS,
SANDUR - 583 119
BELLARY DISTRICT.
23. SRI SANTHOSH
S/O. SHIVAJI LAD,
PRESENTLY AGED 43 YEARS,
PALACE ROAD,
C/O. V.S. LAD & SONS,
SANDUR,
BELLARY DISTRICT.
24. SMT. SUJATHA
D/O. SHIVAJI LAD,
PRESENTLY AGED 45 YEARS,
KRISHNA NILAYA, ANJUM SCHOOL,
BHAGATHSINGH NAGAR,
DAVANGERE - 2.
25. M/S. V.S. LAD & SONS
PURPORTING TO BE A PARTNERSHIP FIRM
SANDUR, DISTRICT BELLARY,
BY RESPONDENT NO.2.
- 14 -
26. VSL STEELS LIMITED.,
NO.539, ASHWINI COMPLEX,
IV FLOOR, CMH ROAD,
INDIRANAGAR, HAL II STAGE,
BENGALURU - 560 052.
REPRESENTED BY ITS DIRECTOR:
SRI VINAY E. LAD.
27. VSL LAND DEVELOPERS &
CONSTRUCTION PRIVATE LIMITED,
NO.539, ASHWINI COMPLEX,
IV FLOOR, CMH ROAD,
INDIRANAGAR, HAL II STAGE,
BENGALURU - 560 052.
REPRESENTED BY ITS DIRECTOR:
SRI VINAY E. LAD.
28. SMT. KEERTHI S. LAD
W/O. SANTOSH S. LAD
PRESENTLY AGED 43 YEARS,
PALACE ROAD, SANDUR,
BELLARY DISTRICT - 583 119.
REPRESENTED BY HER
SPECIAL POWER OF ATTORNEY
HOLDER DR. EKNATH V. LAD.
29. SMT. ASHWINI V. LAD
W/O. VISHWAS U. LAD,
PRESENTLY AGED 36 YEARS,
PALACE ROAD, SANDUR,
BELLARY DISTRICT - 583 119.
REPRESENTED BY HER
SPECIAL POWER OF ATTORNEY
HOLDER DR. EKNATH V. LAD.
30. SMT. KANAKA E. LAD
W/O. DR. EKNATH V. LAD
PRESENTLY AGED 63 YEARS,
"PRASHANTH NIVAS",
KRISHNANAGAR,
- 15 -
SANDUR - 583 119,
REPRESENTED BY HER
SPECIAL POWER OF ATTORNEY
HOLDER DR. EKNATH V. LAD.
31. SRI. VINAY E. LAD
S/O. DR. EKNATH V. LAD
AGED ABOUT 36 YEARS,
"PRASHANTH NIVAS",
KRISHNANAGAR,
SANDUR - 583 119,
BELLARY DISTRICT.
(RESPONDENT Nos.28, 29 & 30 ARE
IMPLEADED IN R.F.A.No.100122/2014
BY AN ORDER DATED 06/08/2018 ON I.A.No.1/18)
(RESPONDENT Nos.26, 27 & 31 ARE
IMPLEADED IN R.F.A.No.100122/2014
BY AN ORDER DATED 06/08/2018 ON I.A.No.2/18)
(DEFENDANT Nos.20, 21 & 22 ARE
IMPLEADED IN O.S.No.36/2002 BY AN
ORDER DATED 06/08/2018 ON
I.A.No.1/18 IN R.F.A.100063/2014)
(DEFENDANT Nos.23, 24 & 25 ARE
IMPLEADED IN O.S.No.36/2002 BY AN
ORDER DATED 06/08/2018 ON
I.A.No.2/18 IN R.F.A.100063/2014) ... RESPONDENTS
(BY SRI PRABHULING NAVADGI SENIOR COUNSEL FOR SRI
SHIVARAJ C. BELLAKKI, ADVOCATE FOR R-2 TO R-9, R-13, R-17
TO R-25; SRI AJAY RAO, ADVOCATE FOR A & Y PARTNERS
ADVOCATE FOR R-11, R-6 & R-7 ARE MINORS REPRESENTED BY
R-5; SRI SHRISHAIL NAVALGUND, ADVOCATE FOR KEYSTONE
PARTNERS, ADVOCATE FOR R-10, R-15, R-16; SRI G. UDAYA
KUMAR, ADVOCATE FOR R-12 & R-14; SRI GOUTHAM SRIDHAR
BHARADWAJ, ADVOCATE FOR R-26 TO R-31)
- 16 -
THIS RFA IS FILED UNDER SEC.96 OF CPC., 1908,
AGAINST THE JUDGMENT AND DECREE DATED: 13.03.2014
PASSED IN O.S.NO.36/2002 ON THE FILE OF THE SENIOR CIVIL
JUDGE AT KUDLIGI, DISMISSING THE SUIT FILED FOR
DECLARATION AND PARTITION.
THESE APPEALS COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:-
JUDGMENT
These two appeals arise out of O.S.No.36/2002, which was dismissed by judgment and decree dated 13/03/2014. RFA.No.100063/2014 is filed by plaintiff in the said suit, while RFA.No.100122/2014 is filed by defendant No.5 in the said suit. These appeals have been pending adjudication before this Court. During the pendency of these appeals, parties to the appeals have entered into a compromise by way of a family arrangement today (07/08/2018).
2. Learned counsel appearing for the appellants and learned senior counsel appearing for
- 17 -
some of the respondents as well as other learned counsel for the respondents jointly submit that these appeals could be disposed off by way of compromise/family arrangement arrived at between the parties. They further submit that, a Memorandum of Compromise by way of a family arrangement between the parties is filed under Order XXIII Rule 3 read with Section 151 of the Code of Civil Procedure Code, 1908 (CPC). Learned counsel for the appellants as well as learned senior counsel for some of the respondents as well as learned counsel for other respondents further submit that, the Memorandum of Compromise has been signed by parties to the appeals on their behalf and, who also have the authorization to sign the same on the basis of the respective Special Powers of Attorney, which have been granted by the other respondents to the
- 18 -
appellants as well as some of the respondents. They submit that all the signatories to the Memorandum of Compromise are present in Court.
3. Learned counsel for the appellants and learned counsel for the respondents have identified their respective parties, who are the signatories to the Memorandum of Compromise by way of a family arrangement, and the signatories to the compromise submit that the settlement of disputes between the parties to the appeals have been arrived at, on their own free volition and without any force or coercion from any person or any quarter. They further submit that, they have signed the Memorandum of Compromise on their behalf and on behalf of the persons who have authorized them to sign the same.
- 19 -
4. Smt. Girija Lad - respondent No.14 in the appeals further submits that she has signed the Memorandum of Compromise on her behalf and on behalf of respondent No.12, who is none other than her mother, as her guardian.
5. We have enquired from the respective signatories representing the respective parties as to whether they have signed this Memorandum of Compromise on their own volition and that they would abide by the terms of compromise. The signatories to this Memorandum of Compromise have in unison submitted that, they have signed the compromise petition on their own volition and on the authorization given by the respective parties and that they as well as the other parties to the appeals shall abide by the terms of compromise arrived at between them.
- 20 -
6. Learned counsel for appellants, learned senior counsel for some of the respondents as well as other learned counsel for other respondents jointly submit that these appeals may be disposed off in terms of the compromise arrived at between the parties.
7. The Memorandum of Compromise, by way of a family arrangement is taken on record.
8. It is noted that there are no minors, who are parties to this compromise and that the signatories to the Memorandum of Compromise have their requisite authorization by way of Special Powers of Attorney being executed in their names and on the basis of the said Special Powers of Attorney, they have signed the same on their behalf and on behalf of the other persons, who have authorized them to sign
- 21 -
the same. The Special Powers of Attorney and Board Resolutions are appended to the Memorandum of Compromise, the details of which are as under:
Sl.No. Special Powers of Attorney Authorised to sign for given to 1 Sri Sreenivas Lad-Appellant For himself and in RFA. No.100063/2014 a) Sri Ramanath Lad R-9
b) Sri Vijay Lad R-10 Annexures - 5 to 7 c) Sri Prakash Lad R-11
d) Sri Nagarathna Lad R-15
e) Smt. Saroja Lad R-16 2 Smt. Girija Lad - R-14 For herself and in RFA. No.100063/2014 Smt. Huligamma Lad R-12 3 Dr. Eknath V. Lad R-1 For himself and Managing Partner
a) M/s.V.S. Lad & Sons R-25 Annexures - 8 to 11 b) Smt. Sakku Bai H.Lad R-2
c) Sri Anil H.Lad R-3
d) Smt. Rajani A.Lad R-4
e) Sri Akshay A.Lad R-5
f) Sri Naveen A.Lad R-6
g) Smt. Hemalatha Morab R-7
h) Smt. Anitha Shindhe R-8
i) Smt. Shoba R-13
j) Smt. Roopa R-17
k) Smt. Vasudha R-18
l) Smt. Vandhana R-19
m) Smt.Vaishali R-20
n) Smt. Shailaja R-22
o) Sri Santosh Lad R-23
p) Smt. Sujatha R-24
q) Smt. Keerthi S.Lad R-28
r) Smt. Ashwini V.Lad R-29
s) Smt. Kanaka E.Lad R-30 4 Sri Vinay Lad - R-31 For himself and Director a) M/s.VSL Steels Ltd. R-26 Annexures - 12 to 15, 17 & 18 b) M/s.VSL Land Developers & Constructions Pvt.Ltd. R-27
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We have perused the same and we find them to be in order.
9. The Memorandum of Compromise reads as under:
"The parties above named submit as follows:
I. This Memorandum of Compromise by way of a Family Arrangement sets for the record, the terms of the arrangement that has been entered into between the Appellant, Respondent No.9, 10, 11, 12, 14, 15 & 16 on the ONE PART and Respondent Nos.1 to 8, 13, 17 to 31 on the OTHER PART. It is further stated that:-
a. Respondent No. 11 is being represented by his Special Power of Attorney Holder Sri Sreenivas Lad (Appellant herein) vide Special Power of Attorney dated 29th June 2018;
b. Respondent No. 10 is being represented by his Special Power of Attorney Holder Sri Sreenivas Lad (Appellant herein) vide Special Power of Attorney dated 11th July 2018;
c. Respondent Nos. 9, 15 and 16 are being represented by their Special Power of Attorney Holder Sri Sreenivas Lad (Appellant herein) vide Special Power of Attorney dated 20th July 2018; d. Smt. Huligamma Lad Respondent No.12 is represented by her guardian Smt. Girija Lad Respondent No. 14 herein.
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e. Respondent Nos. 2,3,4,5,6,7 & 8 are being represented by their Special Power of Attorney Holder Dr. Eknath V. Lad (Respondent No. 1 herein) vide Special Power of Attorney dated 02.07.2018;
f. Respondent Nos. 13 is being represented by her Special Power of Attorney Holder Dr. Eknath V Lad (Respondent No.1 herein) vide Special Power of Attorney dated 26.09.2017; g. Respondent Nos.17, 18, 19, 20, 22, 23, 24 are being represented by their Special Power of Attorney Holder Dr. Eknath V Lad (Respondent No.1 herein) vide Special Power of Attorney dated 21.10.2017;
h. Respondent Nos.28,29,30 are being represented by their Special Power of Attorney Holder Dr. Eknath V Lad (Respondent No.1 herein) vide Special Power of Attorney dated 06.06.2018; i. Respondents Nos.26 and 27 are represented by its Director Sri Vinay E.Lad (Respondent No.31 herein) pursuant to Board Resolution of VSL Steels Ltd., dated 05.05.2018 and Board Resolution of VSL Land Developers & Constructions Pvt Ltd., dated 05.05.2018;
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j. Respondent No. 25 is represented by its Managing Partner Dr. Eknath Lad, (Respondent No. 1 herein);
k. However, Sri Anil Lad (Respondent No 3) has also signed this Memorandum of Compromise. II. The Appellant / Plaintiff in O.S. 36/2002, filed the said suit seeking for partition and separate possession of his 1/8th share in the Suit Schedule Properties. In the said suit, Respondents 10 & 11 herein, had also made a claim seeking for partition of their 1/8th share. The said suit was contested by Respondents 1 to 8, 13 & 17 to 25 and O.S. 36/2002 came to be dismissed vide judgment and decree dated 13/03/2014 by the Senior Civil Judge, Kudligi. The present appeal is filed by the Appellant/ Plaintiff challenging the judgment and decree dated 13/03/2014.
III. At the intervention of friends and well-wishers, the parties to the present compromise have after a series of discussions resolved to settle their family dispute and in pursuance of the same a Family Arrangement has been arrived at. Merely for the sake of avoiding confusion in the future as to the terms of the arrangement that has already been arrived at and for better recollection the present Memorandum of Compromise by way of Family Arrangement, is being
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executed between the Appellant, Respondent Nos.9, 10, 11, 12, 14, 15 & 16 on the ONE PART and Respondent Nos.1 to 8, 13, 17 to 31 on the OTHER PART, setting out the following terms and conditions of the Family Arrangement:-
Payment of Family Arrangement Amount:
IV. Respondents 1, 13, 17 to 31 have agreed and hereby have also solemnly undertaken to this Hon'ble Court as well as the Appellant and Respondents 9 to 12 and 14 to 16 that they would pay in all a sum of Rs. 52,50,00,000/- (Rupees Fifty Two Crores Fifty Lakhs) (Family Arrangement Amount) to the Appellant, Respondent 9 to 12 and 14 to 16, in full and final settlement of all their claims against Respondents 1, 13 and 17 to 31, within an outer time period of twenty seven (27) months from the date of disposal of this appeal in terms of this Memorandum of Compromise.
A. In order for Respondents Nos. 1, 13 and 17 to 31 to pay the Family Arrangement Amount of Rs. 52,50,00,000/-, to the Appellant, Respondents 9 to 12 and 14 to 16, it is agreed between them that the Respondents 1, 13 and 17 to 31 are permitted to negotiate with third parties and sell all the movables
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including the Pig Iron Plant situated at Paramenahally Village, Hiriyur Taluk, Chitradurga District, standing in the name of Respondent No. 26 (i.e., VSL Steels Limited) and all rights comprised in the land on which the said plant is erected, which is more fully described in Schedule A to this Compromise and hereinafter referred to as Schedule 'A' Property, within a period of 27 months from the date of disposal of this appeal in terms of this Memorandum of Compromise.
B. Any advances/deposits/earnest money received towards the sale of the Schedule A property, even if received within the said period of 27 months, shall be shared such that 50% thereof shall be paid to the Appellant, Respondents 9 to 12 and 14 to 16 (however only up to the payment of the said Family Arrangement Amount of Rs. 52,50,00,000/-) and the balance 50% thereof shall belong to Respondents 1, 13 and 17 to 31, subject to payment of full Family Arrangement Amount from the total sale proceeds.
C. It is agreed that there shall be no complete transfer of the rights and interest in the Schedule 'A' Property without the payment of the full Family Arrangement Amount to the Appellant, Respondents 9 to 12 and
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14 to 16. The sale proceeds from the sale of the Schedule A Property within the period mentioned above, will be first appropriated and paid within the said outer time period of twenty seven months to the Appellant, Respondents 9 to 12 and 14 to 16 towards the payment of the Family Arrangement Amount or any balance of it that remains unpaid after taking into account the payments made from any deposits, advances/earnest money and the payment to be made in Clause 'F' below. It shall be ensured that the Family Arrangement Amounts are paid from the accounts of any of Respondents 1, 13, 17 to 24, 28 to 31. However, if despite best efforts of the Respondents 1, 13, 17 to 31 they are not able to get a buyer for the Schedule 'A' Property who would be willing to pay such sale consideration so as to ensure full payment of the Family Arrangement Amount of Rs. 52,50,00,000/-,before the absolute transfer of the rights and interests in Schedule 'A' Property then, Respondents 1, 13, 17 to 31 on the one part and Appellant on the other part shall mutually discuss as to the terms on which such sale of Schedule 'A' could take place so as to ensure the payment of Family Arrangement Amount of Rs.
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52,50,00,000/-to Appellant, Respondents 9 to 12 and 14 to 16.
D. It is agreed that any sale proceeds from the sale of the Schedule A Property, left after first paying the Family Arrangement Amount of Rs. 52,50,00,000/-in full, shall belong to Respondent No. 26 and its shareholders and the Appellant, Respondents 9 to 12 and 14 to 16, would not have any claim to any other sale proceeds of the Schedule A Property over and above the Family Arrangement Amount of Rs. 52,50,00,000/-.
E. In any event, the sale of Schedule A Property shall not be for a consideration less than the Family Arrangement Amount of Rs. 52,50,00,000/-. In the event that Respondents 1, 13, 17 to 31 wish to sell the Schedule A Property for any consideration less than the Family Arrangement Amount of Rs. 52,50,00,000/-, then they can do so, only provided they pay in full the Family Arrangement Amount of Rs. 52,50,00,000/-, to Appellant, Respondents 9 to 12 and 14 to 16.
F. Without prejudice to what is stated above, irrespective of whether Respondents 1, 13 and 17 to
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31 have been able to negotiate and agree with any third parties for the sale of the Schedule A Property, Respondents 1, 13 and 17 to 31 shall from out of the Family Arrangement Amount of Rs. 52,50,00,000/, pay a sum of Rs. 2 Crores to the Appellant, Respondents 9 to 12 and 14 to 16 on or before 3 (three) months from the date of disposal of this appeal in terms of this Memorandum of Compromise and a further sum of Rs. 1 Crore shall be paid within a period of 12 months from the date of disposal of this appeal in terms of this Memorandum of Compromise and another sum of Rs. 1 Crore to be paid within a period of 18 months from the date of disposal of this appeal in terms of this Memorandum of Compromise and a further sum of Rs. 1 Crore to be paid within 24 months from the date of disposal of this appeal in terms of this Memorandum of Compromise. Respondent No. 1, 13 and 17 to 31 have agreed herein and have given an undertaking to the Hon'ble Court and to the Appellant, Respondents 9 to 12 and 14 to 16 to this effect. Towards discharge of this liability, Respondents 1, 13, and 17 to 31 have got executed and issued post- dated cheques for the above portions of the Family Arrangement Amount on behalf of Respondents
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No.1, 13, 17 to 31 in the name of the Appellant as detailed below.
1. Cheque bearing No. 680762 dated 06/11/2018 in favour of Appellant drawn on State Bank of India, Account No:64025495589, Sandur Branch, for Rs.50,00,000/- by Respondent No.1.
2. Cheque bearing No. 542689 dated 06/11/2018 in favour of Appellant drawn on IDBI Bank, Account No:202104000041450, Indiranagar Branch, Bangalore for Rs.50,00,000/- by Respondent No.21.
3. Cheque bearing No.000348 dated 06/11/2018 in favour of Appellant drawn on HDFC Bank, Account No:12081000034245, Miller Road Branch, Bangalore for Rs. 50, 00, 000/- by Respondent No 23.
4. Cheque bearing No. 124210 dated 06/11/2018 in favour of Appellant drawn on AXIS Bank Ltd, Account No:917020080721548, Sandur Branch, for Rs.50,00,000/- by Vinay Lad Enterprises where Respondent No.31 is the Sole Proprietor.
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5. Cheque bearing No. 680763 dated 06/08/2019 in favour of Appellant drawn on State Bank of India, Account No:64025495589, Sandur Branch for Rs.50,00,000/- by Respondent No.1.
6. Cheque bearing No. 680764 dated 06/08/2019 in favour of Appellant drawn on State Bank of India, Account No:64025495589, Sandur Branch, for Rs.50,00,000/- by Respondent No.1.
7. Cheque bearing No.542690 dated 06/02/2020 in favour of Appellant drawn on IDBI Bank, Account No:202104000041450, Indiranagar Branch, Bangalore for Rs.1,00,00,000/- by Respondent No.21.
8. Cheque bearing No. 000098 dated 06/08/2020 in favour of Appellant drawn on HDFC Bank, Account No:03671000035866, Seshadripuram Branch, Bangalore for Rs.1,00,00,000/- by Respondent No 23.
In the event that Respondents 1, 13 and 17 to 31 pay to the Appellant the amounts for which the above cheques have been issued, prior to the date stated on the said post-dated cheques, then the
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Appellant shall return the respective post-dated cheque/s to the drawer.
G. For whatever reason, whether within or outside the control of Respondent 1, 13 and 17 to 31, in the event of inability to sell the Schedule A Property and all rights therein and to pay the full Family Arrangement Amount by the Respondents 1, 13 and 17 to 31 within a period of 27 months from the date of disposal of this appeal in terms of this compromise, the Family Arrangement Amount or whatever is left unpaid at the end of the said period after taking into account the payments in Para F above, shall be paid jointly and severally by Respondents 1, 13, and 17 to 31 to Appellant and Respondents 9 to 12 and 14 to 16. Respondents 1, 13 and 17 to 31 have agreed and hereby given an undertaking to this Hon'ble Court and to the Appellant, Respondents 9 to 12 and 14 to 16 to this effect. Towards discharge of the liability to pay the Family Arrangement Amount of Rs.52,50,00,000/-, Respondents 1, 13, and 17 to 31 have got executed and issued post-dated cheques for the balance of the Family Arrangement Amount after taking into
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account the amounts in Para F in the name of the Appellant as detailed below.
1. Cheque bearing No. 011763 dated 06/11/2020 in favour of Appellant drawn on ICICI Bank, Account No:166801500491, Indiranagar Branch, Bengaluru for a sum of Rs.15,90,00,000/- by Respondent No 1.
2. Cheque bearing No. 536254 dated 06/11/2020 in favour of Appellant drawn on IDBI Bank, Account No:202104000041450, Indiranagar Branch, Bangalore for a sum of Rs.15,80,00,000/- by Respondent No 21.
3. Cheque bearing No. 000100 dated 06/11/2020 in favour of Appellant drawn on HDFC Bank Account No: 03671000035866, Seshadripuram Branch, Bangalore for a sum of Rs.15,80,00,000/- by Respondent No 23. In the event that prior to the date of the above cheque itself the entire Family Arrangement Amount stands fully paid, then the Appellant shall return the above cheques to the drawer of the said cheques, if not, the cheques can be encashed by the Appellant.
H. To ensure that the Full Family Arrangement Amount of Rs.52,50,00,000/- is paid, Respondents 1, 13 and
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17 to 31 shall ensure that the Appellant is kept informed of all proposals, terms and conditions of any sale and he shall be associated as a witness to documentation of transfer of the Schedule 'A' Property in favour of third parties till the entire Family Arrangement Amount of Rs.52,50,00,000/- is received by the Appellant. In order to further secure the interests of the Appellant, Respondents 9 to 12 and 14 to 16, without prejudice to anything stated in the present compromise petition or any undertakings made by Respondents 1, 13, 17 to 31 either to the Court or to the Appellant, Respondents 9 to 12 and 14 to 16 and to the other charge created in favour of the Appellant, Respondents 9 to 12 and 14 to 16 in the present compromise petition and without prejudice to the cheques issued towards discharge of liability in favour of the Appellant, Respondents 1, 13 and 17 to 31 have agreed that there shall also be a charge over the Schedule 'C' property (which stands in the name of the 27th Respondent (i.e V S L Land Developers & Constructions Pvt Ltd) in favour of the Appellant, Respondents 9 to 12 and 14 to 16 to secure the Family Arrangement Amount of Rs. 52,50,00,000/-.This is also on account of the fact that a loan of Rs. Forty Crores with applicable
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interest is shown in the books of account of Respondent No. 26 VSL Steels Ltd. as due from it to one M/s Mineral Enterprises Limited ("MEL"). This charge on the Schedule C property shall stand relinquished and discharged on Respondents 1, 13 17 to 31 furnishing to the Appellant, a letter from MEL signed by its Directors unequivocally and unconditionally stating that the loan to M/s VSL Steels Limited has been satisfied and discharged in full, that it has no claim outstanding on any account whatsoever against M/s VSL Steels Limited or its directors. In the absence of such a letter, the charge on the C schedule property shall subsist till the full Family Arrangement Amount of Rs.52,50,00,000/- is paid in full with any applicable interest and in the event that the Family Arrangement Amount of Rs.52,50,00,000/- is not paid in full within 27 months from the date of the disposal of this appeal based on this Compromise petition, without prejudice to other remedies, the charge on Schedule C property also can be enforced in execution proceedings.
I. In the event that the Family Arrangement Amount of Rs. 52,50,00,000/-, is not paid within the period of
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27 months from the date of disposal of this appeal in terms of this compromise, without prejudice to the entitlement of the Appellant, Respondents 9 to 12 and 14 to 16 to present the cheques mentioned in Para G for encashment and to take further action for non-compliance of the undertaking given by Respondents 1, 13 and 17 to 31, Respondents 1, 13 and 17 to 31 have agreed that there shall also be a charge over all the movables, including the Pig Iron Plant, equipment, material, accessories, plant and machineries located on the Schedule A Property in favour of Appellant, Respondents 9 to 12 and 14 to 16 to secure the full payment of the Family Arrangement Amount of Rs.52,50,00,000/- or balance thereof after taking into account monies paid till such date, and any applicable interest which the Appellant, Respondents 9 to 12 and 14 to 16 are entitled to enforce in execution proceedings at the cost of Respondents 1, 13, 17 to 31. This charge shall stand fully satisfied by full payment of the Family Arrangement Amount of Rs.52,50,00,000/-. In the event of delay in payment for any reason of the full Family Arrangement Amount beyond the period of 27 months from the date of disposal of the Appeal in terms of this compromise, respondents 1,
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13, 17 to 31 shall jointly and severally be liable to pay interest at 8% per annum.
J. Any payments by Respondents Nos. 1, 13 and 17 to 31 to the Appellant, Respondent 9 to 12 and 14 to 16 under this compromise, shall be received by and paid to the Appellant and payment to the Appellant shall be deemed to be payment to Respondents 9 to 12 and 14 to 16. Respondents 9 to 12 and 14 to 16 have authorised the Appellant to act on their behalf and give any discharges, receipts, as per the Special Powers of Attorney.
K. The Appellant undertakes to disburse the Family Arrangement Amount of Rs.52,50,00,000/-, between himself and Respondents 9 to 12 and 14 to 16 in such manner as may be agreed amongst themselves and shall indemnify Respondent 1, 13 and 17 to 31 against any claims from Respondents 9 to 12 and 14 to 16 or their legal representative or persons claiming under them, for any disputes arising out of any act of the Appellant in not paying/distributing Family Arrangement Amount of Rs.52,50,00,000/-.
L. Till the full payment of the Family Arrangement Amount, of Rs. 52,50,00,000/-, Respondents 1, 13
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and 17 to 31 agree that, otherwise than by way of a sale and as per the modalities and procedure as mentioned in Para A to E above for the purpose of paying the Family Arrangement Amount, they shall not create any charge, encumbrance, or otherwise deal with or alienate any part of Schedule A property or plant and machinery standing thereon. In the event of Respondents 1, 13 and 17 to 31 contemplating sale of any portion of the movables or immovables comprised in the Schedule 'A' Property then the terms thereof will have to be mutually agreed with Appellant. Further, till such time, Respondents 1, 13 and 17 to 31 undertake to maintain the Pig Iron Plant and the movables located in the Schedule A property in good condition i.e., in the same manner as being maintained as on the date of this Memorandum of Compromise.
M. Till full payment of the Family Arrangement Amount by the Respondents 1, 13 and 17 to 31 to Appellant, Respondents 9 to 12 and 14 to 16 as stated above, Respondents 1, 13 and 17 to 25 and 27 to 31 shall not part with, alienate, pledge, hypothecate any shares they presently hold or they may acquire in the future in Respondent No 26.
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V. Respondents 2 to 8 have agreed and have also solemnly undertaken to this Hon'ble Court as well as the Appellant and Respondents 9 to 12 and 14 to 16 that they would pay in all a sum Rs. 12,50,00,000/- (Rupees Twelve Crores Fifty Lakhs) (2nd Family Arrangement Amount of Rs. 12,50,00,000/-) to the Appellant, Respondent 9 to 12 and 14 to 16 in full and final settlement of all their claims against Respondents 2 to 8, out of which Rs. 6,25,00,000/- (Rupees Six crores twenty five lakhs would be paid within an outer time period of twelve months (12) from the date of disposal of this appeal in terms of this Memorandum of Compromise and balance Rs. 6,25,00,000/- ( Rupees Six crores twenty five lakhs would be paid within an outer time period of fifteen months (15) from the date of disposal of this appeal in terms of this Memorandum of Compromiseand as set out herein below:-
A. In order to securitize the 2ndFamily Arrangement Amount of Rs. 12,50,00,000/-, it is agreed that Respondent No.3 shall not alienate or sell or enter into any agreement or deal in any manner or part with possession of the land situated in Sy. No. 85/2, Sy. No.85/1, Sy.No.84/l, Sy. No.29, Sy. No.30/2, Sy. No.41/1, Sy. No.42/1, Measuring 175 Acres 36
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Guntas at Kesuvinamanne Village & Meluhuluvathi Village, Jagara Hobli, Chickmagaluru Taluk and District standing in the name of Respondent No. 3, which is morefully described in Schedule 'B' to this Compromise and hereinafter referred to as Schedule 'B' Property. The said property shall remain as security for the 2nd Family Arrangement Amount.
B. It is further agreed that the original title deeds of the Schedule B Property are handed over to Respondent No.1 on this day to hold it in trust for the benefit of securing the payment of the 2nd family arrangement amount of Rs.12,50,00,000/- to the Appellant, Respondents 9 to 12 and 14 to 16 and upon the Appellant and Respondent No.3 mutually agreeing, the same would be returned or made available. However in the event of Respondents 2 to 8 failing to pay the sum of Rs. 6,25,00,000/- within twelve months (12) from the date of disposal of this appeal in terms of this Memorandum of Compromiseor even if that is paid, if they fail to pay the balance of Rs.6,25,00,000/- within fifteen months (15) from the date of disposal of this appeal in terms of this Memorandum of Compromise, then in either event
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the Respondent No. 1 will hand over all the original title deeds to the Schedule B property to the Appellant without requiring the consent of Respondents 2 to 8 and the Appellant shall be entitled to hold them till full payment of the 2nd Family Arrangement Amount of Rs.12,50,00,000/- or in the event of Appellant exercising the option in Clause E below to have the Schedule B property transferred to him and Respondents 9 to 12 and 14 to 16, then to continue to retain them.
C. It is further agreed that to enable Respondents 2 to 8, to pay the 2nd Family Arrangement Amount of Rs. 12,50,00,000/-(Rupees Twelve crores fifty lakhs only) to the Appellant, Respondents 9 to 12 and 14 to 16, it is agreed between them that the Respondent No. 3, is permitted to negotiate with third parties, however, he shall not in any way, without the written consent of the Appellant, enter into any agreement with any such third party or sell Schedule 'B' Property without ensuring full payment of the 2nd family arrangement amount of Rs.
12,50,00,000/- to Appellant, Respondents 9 to 12 and 14 to 16 in one tranche. Respondents 2 to 8 covenant, assure and give a solemn undertaking that
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the Schedule B property is free from all encumbrances, charges, acquisitions, litigations, disputes or claims, that no agreements, transactions have been entered into with any third party in respect thereof.
D. For whatever reason, whether within or outside the control of Respondents 2 to 8, in the event of inability to pay the full 2nd Family Arrangement Amount of Rs. 12,50,00,000/-,comprising of Rs. 6,25,00,000/- to be paid within a period of 12 months and another Rs. 6,25,00,000/- to be paid within 15 months from the date of disposal of this appeal in terms of this compromise by negotiating sale of Schedule 'B' property, Respondents 2 to 8 shall be liable to pay jointly and severally to Appellant and Respondents 9 to 12 and 14 to 16 the full 2nd Family Arrangement Amount and assure and undertake to pay the same. Respondents 2 to 8 have agreed and hereby given an undertaking to this Hon'ble Court and to the Appellant, Respondents 9 to 12 and 14 to 16 to this effect.
E. Towards the discharge of the liability of Respondent Nos. 2 to 8 to pay the 2nd Family Arrangement Amount of Rs.12,50,00,000/-, Respondent No. 2 to 8
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have got issued two (2) post-dated Cheques through Respondent No 3, one for a sum Rs.6,25,00,000/-, dated 12 months from the date of disposal of the present appeal and another cheque for a further sum of Rs.6,25,00,000/-, dated 15 months from the date of disposal of this appeal in terms of this Memorandum of Compromise. The details of the cheques are as follows:-
i. Cheque bearing No.435574 dated 06/08/2019 in favour of the Appellant drawn on Corporation Bank, Account No:510101006546047, RMV Layout - CPB Branch, for a sum of Rs. 6,25,00,000/- issued by the Sole Proprietor of VSL Mining Company (i.e Respondent No. 3) and also the Authorised Signatory.
ii. Cheque bearing No.435576 dated 06/11/2019 in favour of Appellant drawn on Corporation Bank, Account No:510101006546047, RMV Layout - CPB Branch, for a sum of Rs. 6,25,00,000/-, issued by the Sole Proprietor of VSL Mining Company (i.e Respondent No. 3) and also the Authorised Signatory.
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In the event that prior to the date of the above cheques itself the entire 2nd Family Arrangement Amount of Rs.12,50,00,000/-stands fully paid, then the Appellant shall return the above cheques to the drawer of the said cheques, if not, the cheques can be encashed by the Appellant. This shall be without prejudice to the security rights of the Appellant, Respondents 9 to 12 and 14 to 16 over the B schedule Property, which shall continue to exist till full payment of the 2nd Family arrangement Amount. Without prejudice to the entitlement of the Appellant, Respondents 9 to 12 and 14 to 16 to present the cheques mentioned above for encashment and to take further action for non- compliance of the undertaking given by Respondents 2 to 8, the Appellant, respondents 9 to12 and 14 to 16 will also be entitled to seek for enforcement of the security interest by executing this decree and seeking for sale of the Schedule B property at the cost of the Respondents 2 to 8 or at their option to have the Schedule B property fully and absolutely conveyed with possession in their favour free of all encumbrances, acquisitions, litigations, disputes or claims, in favour of the Appellant, Respondents 9 to 12 and 14 to 16 at the cost of Respondents 2 to 8
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including by having this right enforced in execution of decree drawn pursuant to this compromise. On receipt of the full 2nd Family arrangement amount, with any applicable costs, the security interest shall stand satisfied and the Appellant shall return the original documents of title to the Schedule B property or in the event of Appellant opting to have the Schedule B property conveyed in the circumstances set out above, then only on Schedule B property being fully conveyed and possession being handed over in favour of Appellant, Respondents 9 to 12 and 14 to 16 free of all encumbrances, acquisitions, litigations, disputes or claims, shall it be deemed that liability of Respondents 2 to 8 to make full payment of 2nd Family Arrangement Amount stands satisfied.
F. Any payments by Respondents Nos. 2 to 8 to the Appellant, Respondent 9 to 12 and 14 to 16 under this compromise, shall be received by and paid to the Appellant and payment to the Appellant shall be deemed to be payment to Respondents 9 to 12 and 14 to 16. Respondents 9 to 12 and 14 to 16 have authorised the Appellant to act on their behalf and
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give any discharges, receipts, as per the Special Powers of Attorney.
G. The Appellant undertakes to disburse the 2nd Family Arrangement Amount of Rs.12,50,00,000/, between himself and Respondents 9 to 12 and 14 to 16 in any manner as may be agreed amongst themselves and shall indemnify Respondent 2 to 8 against any claims from the Appellant, Respondents 9 to 12 and 14 to 16 or their legal representative or persons claiming under them for any disputes arising out of any act of the Appellant in not paying/distributing the Family Arrangement Amount.
VA. The Shareholders of Respondent No 26 are Respondents 1, 17, 21, 22, 23, 27, 28, 29, 30 and 31 and its Directors are Respondents 1, 21, 23 and
31. The shareholders of Respondent No 27 are Respondents 1, 21, 23, 29 and 31 and its Directors are Respondent No 1, 21, 23 and 31. These Shareholders and Directors of Respondents 26 and 27 also agree to be bound by the terms of this Compromise Petition.
VI. In view of the terms of the Family Arrangement as set out above, Appellant, Respondent 9 to 12 and 14 to 16, their legal representatives and any persons
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claiming under them, shall have no claims, right, title, interest whatsoever, in respect of:-
i. Schedule 'B' properties (Mining Leases) as stated in the plaint in O.S. 36 of 2002, which is more fully described in Annexure-1 to this Compromise Petition.
ii. Schedule 'C' properties (House Properties) as stated in the plaint in O.S. 36 of 2002, which is more fully described in Annexure-2 to this Compromise Petition.
iii. Schedule 'D' properties (Agricultural Lands) as stated in the plaint in O.S. 36 of 2002, which is more fully described in Annexure-3 to this Compromise Petition.
iv. Properties specified in the Schedule to IA No.3 of 2014 in RFA No. 100063 of 2014 which is more fully described in Annexure-4 to this Compromise Petition.
v. Any other properties/interest/shares standing in the names of Respondents Nos. 1, 2 to 8, 13 & 17 to 31 or their legal representatives.
However, excluding and other than Schedule 'A' property, Schedule 'B' property and Schedule C
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property of this Compromise Petition to the extent as mentioned in this Compromise Petition.
VII. The Appellant & Respondents 9 to 12 & 14 to 16 unequivocally state that they would not proceed personally against Respondents Nos. 1, 2 to 8, 13 & 17 to 31 or in relation to any company, firm or business undertaking being managed by Respondents Nos. 1, 2 to 8, 13 & 17 to 31 or their legal representatives other than for and to the limited extent of enforcing the terms of this Family Arrangement and for ensuring due compliance thereof.
VIII. That the parties to this compromise would request the Hon'ble High Court to recall its orders dated 20.09.2016 and 03.11.2016 passed in IA Nos.3 and 4 of 2016.
IX. That the parties to this compromise would request the Hon'ble High Court to dismiss IA No.2 of 2016 and IA No.2 of 2017 as Respondent 1 and 25 agree to withdraw the same.
X. Thus, in view of the above mutually agreed terms and conditions, this Compromise Petition is entered into between the parties (i.e the Appellant, Respondents 9 to 12 & 14 to 16 on the One Part and Respondents 1, 2 to 8, 13 & 17 to 31 on the Other Part) in full and
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final settlement of all disputes and claims, between the parties to this compromise petition. XI. It is therefore agreed between the parties that the present appeal may be disposed of and decreed in terms of this compromise."
The aforesaid terms are appended by schedules and other necessary documents and sketches, which are in the form of schedules.
10. We have applied our mind to the terms and conditions of the Memorandum of Compromise and having heard learned counsel for the appellants, learned senior counsel for some of the respondents and learned counsel for other respondents in the presence of respective signatories to the Memorandum of Compromise, who have signed on their behalf and on behalf of the other parties, who have authorized them to sign, we are of the view that the terms and conditions of the compromise are lawful
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and that we do not find any legal impediment in accepting the same.
11. In the circumstances, the appeals are disposed off in terms of the Memorandum of Compromise and Schedules - A to C as well as Annexures - 1 to 4, which are extracted as under:
SCHEDULE - A (SL.No.167 in IA No.3/2014 Schedule) All movable and immovable assets of VSL STEELS LIMITED, a Company registered under the provisions of the Companies Act, 1956, and having its Registered Office at No.539, Ashwini Complex, 4th Floor, CMH Road, Indiranagar, HAL 2nd Stage, Bangalore - 560 038 and its Pig Iron Plant situated at Paramenahally Village, Kasaba Hobli, Hiriyur Taluk, Chitradurga District, Karnataka - 577 598 morefully described below:
"PART A - Land Sl. Description of land Land area No. in Acres-Guntas 1 Land on which Assets are 99-05 situated
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Sl. Survey No Extent
No.
1 128,129,131,132 located in 21 Acres
Paramanahally Village , Hiriyur 28 Guntas
Taluk, Chitradurga Dist
2 127, 133(P), 134,135 & 139 located 22 Acres
in Paramanahally Village , Hiriyur Taluk, Chitradurga Dist 3 36 & 37 located in Doddaghatta 10 Acres Village , Hiriyur Taluk , Chitradurga Dist 4 130 of Paramanahally Village and 36 45 Acres17 & 37 Doddaghatta Village , Hiriyur Guntas Taluk , Chitradurga Dist.
PART B - Machineries and Equipments Sl.No. PIG IRON PLANT 1 Mini blast furnace 262 M3 2 MBF building, foundations 3 Slag granulation system 4 Gas cleaning system 5 Pig casting machine 1 & 2 6 50/15 MT crane 7 Hot metal ladles Blowers with auxiliaries 48600 Nm3/hr&1.5 8 kg/cm2. 450 KW Motors Make-Alstom 9 Stoves with auxiliaries 48600 Nm3/hr flow
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10 Electrical installation in the switch room RMHS 1 RMHS Building 2 Day bin bunkers & hopper 3 Screen and feeders 4 Conveyors & gallery 5 PLC system SINTER PLANT 1 Sintering equipments 2 Circular cooler 3 Screens, feeders, conveyors 4 Conveyors & gallery 5 Electrical and PLC system UTILITY 3960 KW DG Sets - Man B & B engine 4750 KVA 1 alternator AVK make & accessories 2000 KW DG Sets - Plelstick Engine 3.3 KV 2 alternator AVK make & accessories 3 Compressors 4 Overhead water tank 5 Weigh Bridge 1, 2 & 3 6 RO Plant and water tanks 7 STP Plant 8 Stores and spares in the Main store POWER PLANT 4 MW Power plant with auxiliaries, 22 TPH high 1 pressure boiler 2 4 MW turbine 3 Electrical switch yard with auxiliaries 4 66 kV Sub-station with auxiliaries
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PART C - BUILDINGS AND CIVIL CONSTRUCTIONS I MINI BLAST FURNACE COMPLEX 1 MBF control room 2 Slag granulation plant 3 Gas cleaning plant 4 Sludge pond 5 Blast furnace dry slag pit 6 HTMRS building 7 Battery room 8 RP plant MCC room 9 RO plant 10 Stock house 11 Stock house MCC 12 Coke fine bunker 13 Iron ore fine bunker 14 Ground hopper, tunnel 15 Conveyor gallery 1 & 2 16 Pig casting machine 17 Lime building 18 PCM discharge end building 19 PCM control room & MCC 20 Pig casting machine-2 21 ETP of GCP and thickener 22 DG set pumping station 23 Fire fighting pumping station 24 BF cold water pumping station 25 GCP pumping station 26 GCP cooling towers 27 PCM settling tank 28 Flare stack 29 Stoves 30 Raw water reservoir 31 Raw water pumping system 32 Over head tank 33 Weigh bridge -1 34 Weigh bridge -1 control room
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35 Weigh bridge -2 36 Weigh bridge -2 control room 37 Weigh bridge -3 38 Weigh bridge -3 control room 39 Truck tippler -1 40 Truck tippler -2 41 Truck tippler control room 42 Coke yard stock area 43 DG-1 & DG-2 Building 44 Roads and drainage 45 Raw material stock yards II CAPTIVE POWER PLANT - FACTORY BUILDING Sl.No. Name of Building 1 Turbo generator building 2 UF-RO-MB plant 3 Air cooled condenser building 4 Cooling tower basin 5 BF gas line 6 22 TPH fired boiler and auxiliary foundations 7 Dy oil tank foundation 8 DM plant building 9 Waste water storage tank &neutralisation tank III COKE OVEN PLANT - FACTORY BUILDING Sl.No. Name of Building 1 Coke oven plant with chimney 2 Crusher house 3 Store room 4 Conveyor, coal shed / house 5 Settling tank 6 Office, lab and MCC building 7 Coal shed
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IV NON FACTORY BUILDINGS Sl.No. Name of Building 1 Factory Building 2 OHC Building 3 Canteen building 4 Driver room 5 OHC rest room 6 Ganesh Temple 7 Time office 8 RMHS office, EMS office, toilet block 9 Main store building 10 Store near Coke oven plant 11 Wash room near RMHS 12 Wash room near OHT 13 Wash room Ground hopper 14 Car parking shelter (Near canteen) 15 Car parking shelter (near labour canteen) 16 Cycle stand 17 Main gate security office 18 Security office near WB-2 19 Store platform 20 Labour canteen PART D:
All miscellaneous items of machinery, stores, furniture & fixtures, computers, servers, networking, computer softwares, vehicles, water pipe line & pumping station from river and any other movable assets located on the land described in Part A and Part B.
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SCHEDULE - B (Item No 84 in I.A. No 3/2014 Schedule) All that piece and parcel of land at Sy.No.85/2, Sy.No.85/1, Sy.No.84/l, Sy.No.29, Sy.No.30/2, Sy.No.41/1, Sy.No.42/1, Measuring 175 Acres 36 Guntas at Kesuvinamanne Village & Meluhuluvathi Village, Jagara Hobli, Chickmagaluru Taluk and District. A) All that piece and parcel of Coffee Estate, situated at Kesuvinamanne Village (S. No 1 to 3) 1. Survey No 85/2 Measuring 53 acres 26 guntas inclusive of 6 acre Kharab Assessed at Net 47 Acre 26 guntas AND BOUNDED ON:East by : Survey No 84/1
West by : Melhuluvathi Boundary and Govt Road.
North by : Survey No 82.
South by : Survey No.85/1.
2. Survey No 85/1
Measuring 25 acres 8 guntas inclusive of 2 acre 34 guntas Kharab Assessed at Net 22 Acre 14 guntas AND BOUNDED ON:
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East by : Survey No 84 West by : Channel and Estate of N.K.Sambashiva setty.
North by : Survey No 83 and channel.
South by : Meluhuluvathi village.3. Survey No 84/1
Measuring 35 acres 21 guntas inclusive of 2 acre 12 guntas Kharab Assessed at Net 33 Acre 9 guntas AND BOUNDED ON:East by : Survey No 41/1
West by : Survey No. 85/2. North by : Survey No 82 and 83. South by : Survey No 84/2.
B) All that piece and parcel of Coffee Estate, situated at Meluhulivathi Village (S.No 4 to 7)
4. Survey No 29 Measuring 18 acres inclusive of 6 guntas Kharab Assessed at Net 17 Acre 34 guntas AND BOUNDED ON:
East by : Survey No 30
West by : Survey No. 27.
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North by : Survey No 85/2.
South by : Survey No 27.
5. Survey No 30/2
Measuring 8 acres 22 guntas inclusive of 16 guntas
Kharab
Assessed at Net 8 Acre 6 guntas AND BOUNDED ON:
East by : Survey No 37
West by : Survey No. 27 and 29.
North by : Kesavinamane Village boundary
South by : Survey No 30/1 and Channel
6. Survey No 41/1
Measuring 43 acres 34 guntas inclusive of 1 acre 12 guntas Kharab Assessed at Net 42 Acre 22 guntas AND BOUNDED ON:
East by : Survey No 42 & 92
West by : Survey No. 84/1.
North by : Kesavinamane Village limit
South by : Survey No 41/2, 39 and 43
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7. Survey No 42/1
Measuring 5 acres 4 guntas inclusive of 39 guntas Kharab Assessed at Net 4 Acre 5 guntas AND BOUNDED ON:
East by : Survey No 42/2 ;
West by : Survey No. 39 and 43;
North by : Survey No.41/1;
South by : Survey No 43;
SCHEDULE - C PROPERTY
(S.NO 146 in I.A. No 3/2014)
All that piece and parcel of immovable property bearing Survey No 107p, Katha No 564, Pattandur Agrahara Road, Off White Field, next to ITPL, Bangalore -
560066 measuring 1 Acre 35 Guntas along with the building constructed thereon known as "VERTEX" with Built Up area measuring 1,54,866 sqft (described more in details below) and bounded on the North: by Property pertaining to Jaya Ganapathy's Land South : by Property pertaining to Kempaiah's Land East : by Pattandur Road
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West : by Property pertaining to Jaya Ganapathy's Land Including Furniture, Fixtures and Equipments provided in and for the said Floors as detailed below S.NO Description In Acres In Sqft Land Area of the Property Total Land Area 1 .35 81,675 Ground Floor 32,549 First Floor 32,577 1 Second Floor 28,644 Third Floor 28,644 Fourth Floor 28,644 Terrace Level 3,808 Built Up Area 1,54,866 Address :
Survey No.107P,No 564 ,Pattandur Agrahara , Whitefield
2 Road, Bangalore-560 066 Parking Area Four Wheeler 60 Two Wheeler 125 Four Wheeler parking for 3 every 2500 Sqft Two Wheeler parking for every 1200 Sqft Lift - Make Kone 16 Person 4 Nos 4 Capacity
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Water Sump
5 1 Lac Capacity 1 No
35000 Capacity - L Shape 1 No
20000 Capacity 1 No
6 Borewell 1 No
Rainwater Harvesting
1 Lac
7 Capacity
Sewage Treatment Plant
8 (STP) 6 Nos
9 Power 1100 KVA
10 Central AC - Make Blue Star 4 x 100 Tr
11 Air Cooled Chiller 2 AHU
DG - make Kirloskar (500 VA
12 Capacity) 4 Nos
13 Workstations 1408
14 Cabin's 59
15 Meeting Roam 36
16 Store Rooms 14
17 Training Rooms 5
ANNEXURE - 1
SCHEDULE 'B' PROPERTIES (MINING LEASES) AS STATED IN THE PLAINT IN O.S.36 OF 2002 MINING LEASES:
Sl. Sy. Extent Block Licence No. Situated at No. No. No.
1. 140 acres R.M. G.I.13865/1965 Ramgad of Block Manganese
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2. 400 acres 562/31-7-56 S.J. Harvi mines Iron Ore.
3. 100 acres R.M. G.579/15/16 Appl. Ramgad.
Block 55
4. 8.93 acres P.No. BPL/101/63-63 30- Hulikunta.
47 /06-1965
5. 8.44 acres M.L. 244/MLP/B-65 Taranagar
28-08-65 Village.
ANNEXURE - 2
SCHEDULE 'C' PROPERTIES (HOUSE PROPERTY) AS STATED IN THE PLAINT IN O.S.36 OF 2002 HOUSE PROPERTY:
Sl. S.Y. Door Assessment Ward No. Name of the No. No. No. No. Owner
1. 1 109 2059 XVI V.S. Lad
2. 2 109A 2064 XIV V.S. Lad & Sons ANNEXURE - 3 SCHEDULE 'D' PROPERTIES (AGRICULTURAL LANDS) AS STATED IN THE PLAINT IN O.S.36 OF 2002 AGRICULTURAL LANDS:
Sl. Sy. No. Extent Village Taluka No. Acres=Gunthas
1. 5 8A-41G in the name Doulatpur Sandur of Def.No.2 (Out of
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13-414)
2. 123 8A-14G Krishna-nagar Sandur
3. 255 3A-73G Krishna-nagar Sandur
4. 246/1 4A-00G Krishna-nagar Sandur
5. 225/2 2A-97G Krishna-nagar Sandur ANNEXURE - 4 SL. Sl No. in NO. I.A.NO. 3 of DESCRIPTION OF PROPERTIES 2014 Schedule 1 1 All that piece and parcel of property at survey No.123(P) measuring 8 acres at Malapur village, Sandur Taluk, Bellary Dist.
2 2 All that piece and parcel of property at survey No.32 measuring 6.91 acres at Dowlatpur village, Sandur Taluk, Bellary Dist.
3 3 All that piece and parcel of property at survey No.53/P1, 53/P2, 53/P3, 53/P4, rd 53/P5 measuring 1/3 share in 25 acres at Ranjitpur village, Sandur Taluk, Bellary Dist.
4 4 All that piece and parcel of property at survey No.256 measuring 4.68 acres at Krishnanagar, Sandur, Bellary Dist.
5 5 All that piece and parcel of property at survey No.99 measuring 0.19 acres at Sandur, Bellary Dist.
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6 6 All that piece and parcel of property of site at Ward No.14 at survey No.143/2 measuring 25700.40 sq. ft. at L B Colony, Sandur, Bellary dist.
7 7 All that piece and parcel of property at survey No.51A/B measuring 1.77 acres at Bhujanganagar, Sandur, Bellary Dist.
8 8 All that piece and parcel of property of commercial space measuring 465 sq. ft. at the Avenue, unit No.503, 5th floor, Andheri, Mumbai 9 9 All that piece and parcel of property of apartment bearing No.B-02, Summit apartment, measuring 2850.918 sq.ft. at Sankey Road, Bangalore.
10 10 All that piece and parcel of house at survey No.255 measuring 8000 sq. ft. at Krishnanagar, Sandur.
11 11 All that piece and parcel of residential apartment Flat No.1, Peninsula, Nutan Laxmi CHS measuring 2880 sq. ft at NS Road, No.9, JVPD, Juhu, Vile Parle(W), Mumbai 400049 12 12 All that piece and parcel of Survey No.58/2 measuring 1/3rd share in 4.27 acres at Doddaghatta, Hiriyur taluk, Chitradurga Dist. Karnataka
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13 13 All that piece and parcel of apartment No.35, Shangrila Block on property bearing old No.21, Palace Road, Now known as bearing corporation No. 23, 24, 24/1, 24/2, 24/3, 24/A, situated in palace cross road Bangalore measuring approximately 1584 Sq.Ft.
14 14 All that piece and parcel of apartment bearing number C-12, 1st Floor, C Block, bearing Municipal No.27/4-12(PID NO. 78- 121-27/4-12) measuring 2826 Sq.Ft situated at the "Summit", Sankey Road High Grounds Bangalore.
15 15 All that piece and parcel of apartment bearing number 58, 4th floor, Nalanda, on Property Bearing Municipal Katha No. 24/87, Bearing PID No. 78-119-24/87 measuring approximately 1455 Sq. ft in the residential Apartment in the Building Known as the Palace gardens, Palace Cross Road, Bangalore
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16 16 All that piece and parcel of apartment bearing number 58, 4th floor, Nalanda, on Property Bearing Municipal Katha No. 24/87, Bearing PID No. 78-119-24/87 measuring approximately 1455 Sq.ft in the residential Apartment in the Building Known as the Palace gardens, Palace Cross Road, Bangalore 17 17 All that piece and parcel of property bearing BMP khatha No. 334(PID No. 100-767-334) situated at Block No. 21/C, 16th Cross, Rajmal Villas, Second Phase, HIG/S.F.H.S extension, Bangalore measuring 349.44 Sq.Meters along with a residential House constructed there on measuring about 255.08 Sq. Meters.
18 18 All that piece and parcel of land at Sy No. P.No.110P measuring 2.42 acres at Dharmapura, Sandur Taluk Bellary District.
19 19 All that piece and parcel of land at Sy No. P.No.115P measuring 2.98 acres at Dharmapura, Sandur Taluk Bellary District.
20 20 All that piece and parcel of land at Sy No. P.No.108P measuring 1.80 acres at Dharmapura, Sandur Taluk Bellary District.
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21 21 All that piece and parcel of land at Sy No. 35measuring 4.95 acres at Ramghad, Sandur Taluk Bellary District.
22 22 All that piece and parcel of land at Sy No.138A, measuring 2 Acres at Kunanatti, Sandur Taluk Bellary District 23 23 All that piece and parcel of land at Sy No 110B measuring 5 Acres at Somalpur, Chemar Hobli, Sandur Taluk Bellary District 24 24 All that piece and parcel of land at Sy No 64/4, measuring 0.32 acres at Yashwanthnagar, Sandur Taluk Bellary District 25 25 All that piece and parcel of land at Sy No 290, measuring 1.79 acres at Bhunjanga Nagar, Sandur Taluk Bellary District 26 26 All that piece and parcel of land at Sy No157, measuring 3.20 acres, at Hampi, Kamalapur Hobli, Hospet Tqaluk Bellary District 27 27 All that piece and parcel of land at Sy No157, measuring 3.18 acres, at Hampi, Kamalapur Hobli, Hospet Tqaluk Bellary District 28 28 All that piece and parcel of land at Sy No 66/5, measuring 2.75 acres at Jumbunatha Halli, Hospet Taluk, Bellary District
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29 29 All that piece and parcel of land at Sy No 66/3, measuring 1.55 acres at Jumbunatha Halli, Hospet Taluk, Bellary District 30 30 All that piece and parcel of land at Sy No 66/4, measuring 2.75 acres at Jumbunatha Halli, Hospet Taluk, Bellary District 31 31 All that piece and parcel of land at Sy No 66/6, measuring 2.69 acres at Jumbunatha Halli, Hospet Taluk, Bellary District 32 32 All that piece and parcel of land at Sy No1/2A measuring 1.06 acres at Yashwanthnagar, Sandur Taluk Bellary District 33 33 All that piece and parcel of land at Sy No 7, measuring 1 acre at Thindlu Village, Devenahalli Taluk, Bangalore 34 34 All that piece and parcel of land at Sy No42/1 B, measuring 13 guntas at Buvahanahalli Village, Devenahalli Taluk, Bangalore 35 35 All that piece and parcel of land at Sy No 42/1 B, measuring 6 ½ guntas at Buvahanahalli Village, Devenahalli Taluk, Bangalore 36 36 All that piece and parcel of land at Sy No 3/3 and 42/1 B, measuring 26 guntas + 6 ½ guntas - 32 ½ guntas at Buvahanahalli Village, Devenahalli Taluk, Bangalore
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37 37 All that piece and parcel of land at Sy No 3/3, measuring 28 guntas at Buvahanahalli Village, Devenahalli Taluk, Bangalore 37 37 All that piece and parcel of land at Sy No 3/3, measuring 1 acre 15 guntas at Buvahanahalli Village, Devenahalli Taluk, Bangalore 38 38 All that piece and parcel of land at Sy.
No. 3/3 measuring 1 Acre 15 Guntas at Buvahanahalli Village, DevanhaIii Thaluk, Bangalore District 39 39 All that piece and parcel of land at Sy.
No. 82/3 measuring 1 Acre 02 Guntas at Chembenahalli Village, Anekal Thaluk, Bangalore District 40 40 All that piece and parcel of land at Sy.
No. 38/2 measuring 2 Acre 05.5 Guntas at Chembenahalli Village, Anekal Thaluk, Bangalore District 41 41 All that piece and parcel of land at Sy. No. 107/lA measuring 1 Acre 17 Guntas at Chembenahalli Village, Anekal Thaluk, Bangalore District.
42 42 All that piece and parcel of land at Sy. No. 21 measuring 13 Guntas at Chembenahalli Village, Anekal Thaluk, Bangalore District.
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43 43 All that piece and parcel of land at Sy. No. 101 measuring 03 Guntas at Chembenahalli Village, Anekal Thaluk, Bangalore District 44 44 All that piece and parcel of land at Sy. No. 101 measuring 03 Guntas at Chembenahalli Village, Anekal Thaluk. Bangalore District 45 45 All that piece and parcel of land at Sy. No. 101 measuring 03 Guntas at Chembenahalll Village, Anekal Thaluk, Bangalore District.
46 46 All that piece and parcel of land at Sy.
No. 804/A2 measuring 2 Acre at Kodagallu Village, Bellary District.
47 47 All that piece and parcel of land at Sy.
No. 114 measuring 4 Acre 26 Guntas at Dhannapura, Sandur Taluk Bellary District.
48 48 All that piece and parcel of land at Sy. No. 99/A measuring 0.50 Acres at Chrepalli, HB Halli Taluk, Bellary District 49 49 All that piece and parcel of land at Sy. No. 99/A measuring 0.40 Acres at Chrepalli, HB Halli Taluk, Bellary District.
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50 50 All that piece and parcel of land at Sy.
No. 113·P2 measuring 1 Acre 21 Guntas at Dharmapura, Sandur Taluk Bellary District.
51 51 All that piece and parcel of land at Sy.
No. 145/1 measuring 2 Acres at Kunanathi, Sandur Taluk, Bellary District 52 52 All that piece and parcel of land at Sy. No. 138/A measuring 1 Acre at Kunanathi, Sandur Taluk, Bellary District.
53 53 All that piece and parcel of land at Sy. No. 145/1 measuring 0.3S Acres at Kumnathi, Sandur Taluk, Bellary District.
54 54 All that piece and parcel of land at Sy. No. 106 measuring 5 Acres at Bannihatti, Torangallu Hobli, Bellary District.
55 55 All that piece and parcel of land at Sy.
No. 656B measuring 2.58 Acres at Kudligi, Near NH 13, Bellary District 56 56 All that piece and parcel cf land at Sy. No. 136 measuring 1.72 Acres at Kunanathi, Sandur Taluk, Bellary District.
57 57 All that piece and parcel of land at Sy.
No. 104/1 measuring 3.28 Acres at Yashwanthnagar, SandurTaluk, Bellary District.
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58 58 All that piece and parcel of land at Sy. No. 104/3 measuring 1.45 Acres at Yashwanthnagar, Sandur Taluk, Bellary District.
59 59 All that piece and parcel of land at Sy. No. 104/2 measuring 9.77 Acres at Yashwanthnagar, Sandur Taluk, Bellary District 60 60 All that piece and parcel of land at Sy. No. 282/1 measuring 2.85 Acres at Sandur, Bellary District.
61 61 All that piece and parcel of land at Sy.
No. 158/3 measuring 6.13 Acres at Kasanakandl, Koppal Taluk, Koppal District.
62 62 All that piece and parcel of land at Sy. No. 25/35 measuring 3.26 Acres at Kasanakandi, Koppal Taluk, Koppa! District.
63 63 All that piece and parcel of land at Sy.
No. 209/3 measuring O.79 Acres at lakshmipur, Sandur Taluk, Bellary District.
64 64 All that piece and parcel of land at Sy.
No. 225 and Sy. No.228 measuring 3.05 Acres behind Al Dhaba, Harihar Road, Hospet 65 65 All that piece and parcel of land at Sy. No. 98/3 measuring 1.35 Acres at Chirpalli, HB Taluk, Bellary District.
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66 66 All that piece and parcel of land at Sy. No. 285/l measuring 1 Acre at Lakshmipur, Sandur Taluk, Bellary District.
67 67 All that piece and parcel of land at Sy. No. 66/1 measuring 5.so· Acre at Jambunathhalli, Hospet Taluk,"Bellary District 68 68 All that piece and parcel of land at Sy. No. 40/3 measuring 1.03 Acre at Indrasenahalli, Devanahalli Taluk, Bangalore.
69 69 All that piece and parcel of land at Sy. No. 40/2 measuring 39 Acre at lndrasenahalli, Devanahalli Taluk, Bangalore 70 70 All that piece and parcel of land at Sy.
No. 40/4, 40//7, 40/6 measuring lAcre 20 Guntas at Indrasenahalli, Devanahalli Taluk, Bangalore.
71 71 All that piece and parcel of land at Sy. No. 40/3 and 41 measuring 1 Acre-11 Acres 38 Guntas at Indrasenahalli, Devanahalll Taluk, Bangalore 72 72 All that piece and parcel of land at Sy. No. 40/2 measuring 2.06 Acre at Indrasenahalli, Devanahalli Taluk, Bangalore
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73 73 All that piece and parcel of land at Sy. No. 40/7 mrasuring 38 Guntas at Indrasenahalli, Devanahalli Taluk, Bangalore.
74 74 All that piece and parcel of land at Sy. No. 7 measuring 0.19 Acre at Thindlu Village, Devanahalli Taluk, Bangalore 75 75 All that piece and parcel of land at Sy.
No. 3/1, Sy No.3/2, Sy. No.3/5, Sy.No.3/8, Sy.No.3/9, Sy.No.3/10, Sy.No.3/4, Sy.No.3/2, Sy. No.3/5, Sy.No.3/6, Sy.N.3/6, Sy.No.3/9 measuring 1 Acre 32 ½ Guntas, 35 ¼ Guntas 2 Acres 23 ¾ Guntas at Bhuvanahalli, Devanahalll Taluk, Bangalore 76 76 All that piece and parcel of land at Sy. No. 10 and 11 measuring 3 Acre 32 Guntas, 37 Guntas, 4 Acre 29 Guntas at Buvanahalli Village, Devanahalli Taluk, Bangalore.
77 77 All that piece and parcel of land at Sy.
No. 10/4 measuring 800 Sq ft at Saint Johns Road, Bangalore.
78 78 All that piece and parcel of land at Sy. No. 10/7 measuring 800 Sq ft at Saint Johns Road, Bangalore.
79 79 All that piece and parcel of land at Sy.
No. 10 (old No.7) measuring 7,800 Sq ft at Saint Johns Road, Bangalore.
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80 80 All that piece and parcel of land at Sy.
No. 10/8 measuring 7,049 Sq ft at Saint Johns Road, Bangalore.
81 81 All that piece and parcel of land at Sy.
No. 10/3. Sy.No.10/S and Sy. No.10/6 measuring 5,600 Sq ft at Saint Johns Road, Bangalore.
82 82 All that piece and parcel of the land at Sy.No.89 (Actual No.80) measuring 10886.3 Sq.Ft Shettigere Village, Jala Hobli, Bangalore North Taluk 83 83 All that piece and parcel of land at Sy.
No. 89 (Actual No.80) measuring l Acre 24 Guntas at Shettigere Village, Jala Hobli, Bangalore North Taluk.
84 84 All that piece and parcel of land at Sy.No.85/2, Sy.No.85/1, Sy.No.84/1, Sy.No.29, Sy.No.30/2, Sy.No.41/1, Sy.No.42/1, Sy.No.47 measuring 203 Acres 6 Guntas at Kesuvinamanne Village, Jagara Hobli, Chickmagaluru 85 85 All that piece and parcel of land at Sy.No.82/2P measuring 172 acres 13 guntas at Kesuvinamanne Village, Jagara Hobli, Chickmagaluru.
86 86 All that piece and parcel of land at Sy.No.82/1P measuring 75 acres 18 guntas at Kesuvinamanne Village, Jagara Hobli, Chickmagaluru
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87 87 All that piece and parcel of land at Sy.
No.224, 145/P1 measuring 8.21 acres at Dattathreyapeeta Village, Jagara Hobli, Chickmagaluru.
88 89 All that piece and parcel of land at Sy.
No. 485 measuring 31 guntas at Allgeri, Ankola, Uttara Kannada 89 90 All that piece and parcel of land at Sy. No. 80 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belpum District 90 91 All that piece and parcel of land at Sy. No. 80 measuring 5.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 91 92 All that piece and parcel of land at Sy. No. 80 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 92 93 All that piece and parcel of land at Sy. No. 52 measuring 2.00 acres at Thirthakundi, Khanapur TaIuka, Belgaum District 93 94 All that piece and parcel of land at Sy. No. 52 measuring 2.00 acres at Thirthakundi, Khanapur TaIuka, Belgaum District.
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94 95 All that piece and parcel of land at Sy. No. 52 measuring 2.00 acres at Thirthakundi, Khanapur TaIuka, Belgaum District 95 96 All that piece and parcel of land at Sy. No. 51 measuring 2.00 acres at Thirthakundl, Khanapur TaIuka, Belgaum District.
96 97 All that piece and parcel of land at Sy. No. 52 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 97 98 All that piece and parcel of land at Sy. No. 49 measuring 6.38 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
98 99 All that piece and parcel of land
at Sy. No. 51 measuring 2.00
acres at Thirthakundi, Khanapur
Taluka, Belgaum District
99 100 All that piece and parcel of land
at Sy. No. 5l measuring 2.00
acres at Thirthakundi, Khanapur Taluka, Belgaum District.
100 101 All that piece and parcel of land at Sy. No. 52 measuring 4.00 acres at Thirthakundi, Khanapur TaIuka, Belgaum District.
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101 102 All that piece and parcel of land at Sy. No. 52 maasurl:ig 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
102 103 All that piece and parcel of land at Sy. No. 51 measuring 2..00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
103 104 All that piece and parcel of land at Sy. No. 49 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 104 105 All that piece and parcel of land at Sy. No. 49 measuring 2.00 acres at Thirthakundi, Khanapur TaIuka, Belgaum District 105 106 All that piece and parcel of land at Sy. No. 49 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 106 107 All that piece and parcel of land at Sy. No. 50 measuring 3.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
107 108 All that piece and parcel of land at Sy. No. 50 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
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108 109 All that piece and parcel of land at Sy. No. 50 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 109 110 All that piece and parcel of land at Sy. No. 51 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 110 111 All that piece and parcel of land at Sy. No. 51 measuring 4.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
111 112 All that piece and parcel of land at Sy. No. 51 measuring 4.05 acres at Thirthakundi, Khanapur TaIuka, Belgaum District 112 113 All that piece and parcel of land at Sy. No. 51 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
113 114 All that piece and parcel of land at Sy. No. 51 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 114 115 All that piece and parcel of land at Sy. No. Sl measuring 1.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
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115 116 All that piece and parcel of la"nd at Sy. No. 84 measuring 2.00 acres at Thirthakundi, Khanapur TaIuka, Belgaum District.
116 117 All that piece and parcel of land at Sy. No. 50 measuring 3.05 acres at Thirthakundi, Khanapur Taluka, Belgaum District 117 118 All that piece and parcel of land at Sy. No. 50 measuring 4.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 118 119 All that piece and parcel of land at Sy. No. 52 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District 119 120 All that piece and p_arcel of land at Sy. No. 52 measuring 4.00 acre at Thirthakundi, Khanapur Taluka, Belgaum District 120 121 All that piece and parcel of land at Sy. No. 5O measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
121 122 All that piece and parcel of land at Sy. No. 84 measuring 8.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
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122 123 All that piece and parcel of land at Sy. No. 80 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
123 124 All that piece and parcel of land at Sy. No. 84 measuring 3.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
124 125 All that piece and porcel of land at Sy. No. 84 measuring 2.00 acres at Thirthakundi, Khanapur Taluka, Belgaum District.
125 126 All that piece and parcel of land at Thirthakundi, Khanapur Taluka. Belgaum District measuring 20.62 Acres 126 127 All that piece and parcel of land at Sy. No. 302/4 P No.65 measuring 60 Sq ft X 65 Sq ft at 14th ward, Sandur, Bellary District 127 128 All that piece and parcel of land at Sy. No. 302 P No.66 measuring 60 Sq ft X 65 Sq ft at 14th ward, Sandur, Bellary District.
128 129 All that piece and parcel of land at Plot No.55, SY No. 358 measuring 40 Sq ft X 60 Sq ft at 14th ward, Sandur, Bellary District.
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129 130 All that piece and parcel of land at Sy. No. 302/4 P No.64 measuring 40 Sq ft X 50 Sq ft at 14th ward, Sandur, Bellary District.
130 131 All that piece and parcel of land at Sy, No. 223/A P No.32 measuring 30 Sq ft X 40 Sq ft at Krishnanagar,Sandur, Bellary District.
131 132 All that piece and parcel of land at Sy. No. 223/A P No.34 measuring 30 Sq ft X 40 Sq ft at Krishnanagar, Sandur, Bellary District.
132 133 All that piece and parcel of Door No.199 measuring 40 Sq ft X 130 Sq ft at 3rd ward, Basaveshwarnagar, Hospet 133 134 All that piece and parcel of land at S·1. No. 136 measuring 21,000 Sq ft at Kurumatti, Sandur, Bellary District.
134 135 All that piece and parcel of land at Sy. No. 138A measuring 9,000 Sq ft at Kirumatti, Sandur, Bellary District.
135 136 All that piece and parcel of apartment bearing No.T-8 at Sy. No. 4/14 measuring 1200 Sq ft situated at Archana Apartments, Malleshwaram, Bangalore District.
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136 137 All that piece and parcel of apartment bearing No.11 & 12 measuring 4953 Sq ft situated at NTI Layout, RMV 2nd Stage, Nagashettyhalli , Bangalore 137 138 All that piece and parcel of apartment bearing No.36, 2nd Floor measuring Undivided equivalent right in 188 sq.mts of land along with 4 bed room apartment situated at RMV 2nd Stage, Bangalore. NEW DELHI 138 139 All that piece and parcel of property bearing HIG House No 140, 354.48 Sq Mts, with house, RMV II Stage, Bangalore 139 140 All that piece and parcel of apartment bearing No.102 measuring 3755 Sq ft situated at Prestige Abitot, Bangalore.
140 141 All that piece and parcel of land bearing TS No.3, Ward-B, Block No.17 measuring 31 Cents situated at Brooklyn Compound, Convent Road, Kodaikanal Town, Dindugal District.
141 142 All that piece and parcel of Sy. No.39 measuring 1198.05 Sq ft situated at AgaAbbas Ali Road, HM Gladiolus, Bangalore.
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142 143 All that piece and parcel of Non-
Residential Building structure bearing No.15/7, 15/17-1, 15/7·2, 15/7-3, situated at Prim Rose Road, Ward No.76, Bangalore measuring 2,695 Sq.ft.
143 145 All that piece and parcel of property bearing Municipal Corporation No.24 and 24/1 (PID No.76-15-24), Ward No.76, Residency Road, Bangalore measuring14,718.81 Sq. ft and the building therein known as 'Sabari Complex' having total built up area of 51,200 Sq. ft.
144 146 All that piece and parcel of property bearing Khatha No.564 (SI. No.117(pt)) measuring l Acre 35 Guntas with building thereon situated at Pattandur Agrahara, KR Puram Hobli, Bangalore East Taluk, off White Field Road.
145 147 All that piece and parcel of property being a vacant residential site bearing New Municipal Khatha No.3 (PID No.72·36-3) HAL II Stage, Dumblur, Ward No.72 measuring 4,200 Sq. ft.
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146 148 All that piece and parcel of apartment bearing No.B-02, Ground floor, B Block, bearing MunicipaI No.27/4·1 measuring 2850.918 Sq ft situated at the 'The Summit', Sankey Road, High Grounds, Bangalore.
147 149 All that piece and parcel of property Municipal No.77 (Old No.14) bearing PIO No. 76-15-77 situated at 3rd Cross, Residency Road, Bangalore, measuring 4928 Sq ft.
148 150 All that piece and parcel of property bearing No.326, MIG, HAL II Stage th extension, 6 Main, Bangalore measuring 3500 Sq ft.
149 151 All that piece and parcel of Apartment being No. AP-222, measuring 3,725 Sq. ft of super built up area situated on the 22nd and 23rd Floor of 'Bearys lakeside Habitat', Alpha Tower, Kodigehalli Village, Yelhanka Hobli, Bangalore.
150 152 All that piece and parcel of property bearing Municipal No.100/133 measuring 3,030 Sq. ft In the 5th Floor of the commercial complex known as Prestige Towers, at KM Kariappa Road, Bangalore.
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151 153 All that piece and parcel of agricultural dry land measuring 6 Acres 20 Guntas inclusive of 3 Guntas or Karab land In Sy. No.5O, situated at Tavarekere village, Begur Hobli, Bangalore South Taluk, Bangalore.
152 154 All that piece and parcel of property measuring 1840 Sq Ft and bearing No T-1, PI0-100-217-40-41/6 Skanda Residency Dollars Colony, Bangalore 153 155 All that piece and parcel of property measuring 1710 Sq Ft and bearing No T-l,PiD-100-217-40 -41/6 Skanda Residency Dollars Colony, Bangalore 154 156 All that piece and parcel of property measuring 1300 Sq Ft and bearing No 539, Ashwini Complex CMH RD ,HAL II STG, indiranagar, Bangalore 155 157 All that piece and parcel of property measuring 1300 Sq Ft and bearing No 539/1, Ashwini Complex CMH RD , HAL II STG, Indiranagar, Bangalore.
156 158 All that piece and parcel of property measuring 900 Sq Ft and bearing No 539/2 Ashwini Complex CMH RD , HAL II STG, Indiranagar, Bangalore.
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157 159 All that piece and parcel of property measuring 1000 Sq Ft and bearing No 539/3, Ashwini Complex CMH RD , HAL II STG, Indiranagar, Bangalore.
158 160 All that piece and parcel of property measuring 2700 Sq Ft and bearing No 539/4, Ashwini Complex CMH RD ,HAL II STG, Indiranagar, Bangalore.
159 161 All that piece and parcel of property measuring 2700 Sq Ft and bearing No 539/5, Ashwini Complex CMH RD HAL II STG, Indiranagar, Bangalore 160 162 All that piece and parcel of property measuring 200 Sq Ft and bearing No 539/6, Ashwini Complex CMH RD HAL II STG, Indiranagar, Bangalore.
161 163 Shares held by Santosh S Lad in M/s Anagram Stock Broking Ltd. Ahmedabad 162 164 Shares held by Santosh S lad in Augen Technologies Software Solutions Pvt. Ltd 163 165 Shares held by Santosh s Lad in Crescent Air Cargo Services Pvt. Ltd.
164 166 Shares held by Santosh S Lad In S Lad Entertainment Pvt. Ltd.
165 167 Shares held by Santosh S Lad in VSL Steels Limited.
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166 168 Shares held by Santosh S Lad in Karan Infra Engineering & Projects Pvt. Ltd 167 169 Shares held by Santosh S Lad in Lad's Technologies Pvt. Ltd.
168 170 Shares held by Santosh S Lad in Lean Automation Equipments Private Ltd.
169 171 Shares held by Santosh S Lad in Connect Films Media Pvt. Ltd.
170 172 Shares held by Santosh S Lad in VSL Land Developers & Constructions Pvt. Ltd 171 173 Shares held by Santosh S Lad in S Lad Stud & Agricultural Farms Pvt. Ltd.
172 174 Shares held by Santosh S Lad in VSL Sugars Pvt. Ltd 173 175 Shares held by Santosh S Lad in Dreamfire Interactive Systems Pvt. Ltd 174 176 Shares held by Santosh S Lad In Augen BPO Private Ltd.
175 177 Shares held by Santosh S Lad in Diablate Diagnostics and Health Care Pvt. Ltd.
176 178 Investment by Anil Lad in AAL Fertilizers & Chemicals Pvt. Ltd 177 179 Investment by Anil Lad in Ace Building Products Pvt. Ltd.
178 180 Investment by Anlf Lad in Anil Grape Farm
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179 181 Capital Account held by Anil Lad in Anil H Lad Horse A/c 180 182 Shares held by Anil Lad in Anil Mango Farm 181 183 Shares held by Anil Lad in Anil Tamarind Farm 182 184 Shares held by Anil Lad In Bangalore Stock Exchange ltd.
183 185 Shares held by Anil lad in Birla Sun life Insurance 184 186 Capital Account held by Anil lad in Bommanahalli Mines 185 187 Capital Account held by Anil lad in K.Gudda Iron Ore Company 186 188 Capital Account held by Anil lad in lad Estate-Chickmagalur 187 189 Capital Account held by Anil Lad In M.M.Halli Mines and Minerals 188 190 Capital Account held by Anil Lad in V.S .
Lad & Sons 189 191 Capital Account held by Anil lad in Windmill Power Plant 190 192 Shares held by Anil Lad in Chowgele Real Estate & Const.
191 193 Current Account held by Anil Lad fn Cinemax Entertainment Pvt. Ltd 192 194 Current Account held by Anil lad in Canara Minerals Pvt. Ltd 193 195 Current Account held by Anil lad in V.S.Lad & Sons 194 196 DSP Liquidity Fund held by Anil lad
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195 197 Fidelity Equity Fund held by Anil Lad 196 198 Shares held by Anil Lad in Franklin India Blue Chip Growth 197 199 Shares held by Anil lad in Hindustan Diamond Corporation 198 200 HSBC Equity Fund held by Anil Lad 199 201 IAF 53111 held by Anil lad 200 202 ICICI Prudential Fund held by Anil Lad 201 203 IDFC HIP held by Anil lad 202 204 ING Vysya Mutual Fund held by Anil Lad 203 205 Shares held by Anil Lad in Kiran Power Rectification ltd 204 206 Kotak Life Insurance held by Anil Lad 205 207 Shares held by Anil lad in Net worth Stock Broking Ltd 206 208 Perpetual Lease of Land IL 002 & 003 held by Anil Lad 207 209 Perpetual lease of land IL 004 held by Anil lad 208 210 Perpetual Lease of Land IL 012 held by Anil Lad 209 211 Perpetual Lease of Villa by Anil Lad 210 212 Investment by Anil Lad in Police Gymkhana Club 211 213 Principal Monthly Income Plan of Anil lad
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212 214 Reliance Alternative Investment held by Anil Lad 213 215 Reliance Equity Fund held by Anil lad 214 216 Investment by Anil Lad in Reliance Growth 215 217 Reliance Life Insurance held by Anil Lad 216 218 Shares held by Anil Lad In AAL Fertilizers Pvt. Ltd 217 219 Shares held by Anil Lad in Ace Fertilizers Pvt. Ltd 218 220 Shares held by Anil Lad in Canara Minerals Pvt Ltd 219 221 Shares held by Anil Lad in Cinemax Entertainment Pvt. Ltd 220 222 Shares held by Anil Lad in Divyajyothi Steels Ltd 221 223 Shares held by Anil Lad in Lad Plantation and Resorts Ltd 222 224 Shares held by Anil Lad in Oasis Realtors Pct. Ltd.
223 225 Shares held by Anil Lad In VSL Agrotech Pvt. ltd.
224 226 Shares held by Anil lad in VSL Aviation Pvt. ltd.
225 227 Shares held by Anil Lad in VSL Mining Pvt.
Ltd.
226 228 Shares held by Anil Lad In VSL Mining Projects Pvt. Ltd 227 229 Investment by Anil lad in Siddivinayaka Shares & Investments
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228 230 Investment by Anil Lad in Sai Baba P.U.College 229 231 Investment by Anil Lad in Steel Sun 230 232 Templetion India Equity Insurance Fund held by Anil Lad 231 233 Investment by Anil Lad In The Club 232 234 lnterests of Santosh S Lad and Vishwas U Lad in Vishal Earth Movers 233 235 Interests of Eknath Lad, Spouse of Eknath Lad, Santosh S Lad and Vishwas U Lad and mother of Santosh S Lad and Vishwas Lad in Vishal Enterprises 234 236 Interests of Santosh S Lad and Vishwas U Lad in VSL Transport Company 235 237 Interests of Vishwas U Lad in Vishvin 236 238 Interests of Eknath Lad, Santosh S Lad and Vishwas U Lad in Deodari Exports Pvt. ltd.
237 239 Interests of Santhosh S Lad In M/s Sujatha Enterprises 238 240 Interests of Ashok Lad, Naveen Lad and Master Akshay A Lad in Sujatha Enterprises 239 241 Interests of Santosh Lad in Shailaja Earth Movers 240 242 Interests of Eknath Lad in V.S.Lad & Sons
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241 243 Interests of Santhosh S Lad In V.S.Lad & Sons 242 244 Interests of Vishwas U Lad in V.S.Lad & Sons 243 245 Interests of Anil H Lad In V.S.Lad & Sons 244 246 Interests of Akshay A Lad in V.S.Lad & Sons 245 247 interests of Naveen A Lad in V.S.Lad & Sons 246 248 Interests In VSL Mining Company Pvt Ltd 247 249 Interests in VSL Mining Projects Pvt Ltd 248 250 Interests in VSL Agrotech Pvt ltd 249 251 Interests in Canara Minerals Pvt Ltd 250 252 Interests in VSL Aviation Pvt Ltd 251 253 Interests In Cinemax Entertainment Pvt Ltd 252 254 Interests in Lad Plantation and Resorts Ltd 253 255 Interests in Asha Transports 254 256 Interests in VSL Enterprises 255 257 Interests in VSL Transport Company 256 258 All the machines, vehicles, and other movable assets belonging and found In the books of V S Lad & Sons
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12. Learned senior counsel, Sri Navadgi, on instructions from learned instructing counsel submits that cheques have to be handed over to appellant in R.F.A. No.100063/2014 in terms of the clause IV-F, IV-G, V-E and are being handed over to the learned counsel for the appellant, Sri V.Srinivas Raghavan, who acknowledges receipt of the same.
LIST OF CHEQUES ISSUED PURSUANT TO COMPROMISE PETITION Sl. Cheque Cheque Amount Issued by Account No. No. date
1. 435574 06/08/2019 6,25,00,000 510101006546047
2. 435576 06/11/2019 6,25,00,000 510101006546047
3. 000098 06/08/2020 1,00,00,000 03671000035866
4. 011763 06/11/2020 15,90,00,000 166801500491
5. 536254 06/11/2020 15,80,00,000 202104000041450
6. 000100 06/11/2020 15,80,00,000 03671000035866
7. 680764 06/08/2019 50,00,000 64025495589
8. 680763 06/08/2019 50,00,000 64025495589
9. 542690 06/02/2020 1,00,00,000 202104000041450
10. 000348 06/11/2018 50,00,000 12081000034245
11. 124210 06/11/2018 50,00,000 917020080721548
12. 680762 06/11/2018 50,00,000 64025495589
13. 542689 06/11/2018 50,00,000 202104000041450
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13. Further, the appellant in RFA.No.100063/2014 and respondent Nos.1, 3 and 31 have filed their respective affidavits by way of undertaking to this Court stating that they would abide by the terms and conditions of the compromise arrived at between them.
14. The same are also taken on record.
15. In the circumstances, we do not find any legal impediment to accept compromise/family arrangement arrived at between the parties and to dispose off these appeals by a decree of compromise.
16. Office to draw up final decree in terms of the compromise arrived at between the parties in these appeals expeditiously so as to enable the respective parties to comply with the terms and conditions of this settlement.
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17. It is further clarified that the Memorandum of Compromise by way of a family arrangement, the schedules appended to it are extracted above and Annexures -1 to 4 extracted above as well as Annexures -
5 to 21 shall be read as part and parcel of this judgment.
18. In the result, these appeals are disposed off in terms of the compromise arrived at between the parties.
Sd/-
JUDGE Sd/-
JUDGE S*