Supreme Court - Daily Orders
Ramegowda vs Sri Thammannagowda on 29 July, 2024
1
SLP No(s). 11195-11196/2023
ITEM NO.225 COURT NO.5 SECTION IV-A
BEFORE THE SUPREME COURT SPECIAL LOK ADALAT
Petition(s) for Special Leave to Appeal (C) No(s). 11195-
11196/2023
RAMEGOWDA Petitioner(s)
VERSUS
SRI THAMMANNAGOWDA Respondent(s)
29.07.2024 PRESENT : MEMBERS OF LOK ADALAT HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA Mr. P. S. PATWALIA, SENIOR ADVOCATE Mr. SHADAN FARASAT, ADVOCATE-ON-RECORD For Petitioner(s) Mr. Shanthkumar V. Mahale, Adv.
Mr. Rajesh Mahale, AOR Ms. Mrinal Pande, Adv.
For Respondent(s) Mr. Manjunath Meled, Adv.
Mrs. Vijayalaxmi Udapudi, Adv.
Mr. Ganesh Kumar R., AOR A W A R D
1. The dispute between the parties has been referred for determination to the Lok Adalat.
2. The parties have reached a settlement and the following are the terms of the settlement:-
“2. The terms of settlement is as under:
Ramegowda, S/o Maligegowda – Appellant and Thammannagowda, S/O. Kalegowda – respondent in SLP (C) NO.11195-11196/2023 @ Signature Not Verified 20699/2023 XVII have agreed to settle the matter with a Digitally signed by Deepak Joshi condition that Ramegowda shall get the boundaries fixed and Date: 2024.08.09 17:14:56 IST Reason: after completion of durasth, execute Registered Sale Deed in respect of land bearing Sy.No.94 measuring 2.09 acres and land bearing Sy.No.95 measuring 0.27 acres, both the lands situated at Alur Taluk, Kasaba Hobli, Kiragadalu Village and 2 SLP No(s). 11195-11196/2023 Thammannagowda shall pay settled amount of Rs.30,00,000/- (Thirty Lakhs) to Ramegowda on the date of execution of Sale Deed, in his favour and bear the expenses of registration of sale deed and also pay the durasth fee.
Parties submit before the Honourable Apex Court to issue direction to ADLR to complete the Durasth work within 3 months from the date of receipt of application by the party/appellant in this regard.
3. We have read and understood the terms of settlement, the terms of settlement have been read over and explained to us in the language Kannada which we have understood and we wholeheartedly accept the same.”
3. In terms of the above, the Assistant Director of the Land Records and Survey, Hassan should complete the Durasth work within three months from the date of receipt of application by the parties. Thereafter the money be remitted by the petitioner and the respondent, in turn, will execute the sale deed.
4. The settlement award has been duly signed by the parties/AORs
5. The matters stand disposed of in terms of the Award.
6. Court fee be refunded as per rules. ....................... ................................ [SHADAN FARASAT, AOR] [P. S. PATWALIA, SR. ADVOCATE] MEMBER, LOK ADALAT MEMBER, LOK ADALAT …............................J. ......................J. [PAMIDIGHANTAM SRI NARASIMHA] [HRISHIKESH ROY] MEMBER, LOK ADALAT MEMBER, LOK ADALAT