Smt Kamala W/O A R Ramanathan vs Smt R Sudha W/O S Reuben on 6 January, 2011

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Karnataka High Court

Smt Kamala W/O A R Ramanathan vs Smt R Sudha W/O S Reuben on 6 January, 2011

Bench: Ashok B.Hinchigeri

IN THE HIGH COURT OF KARNATAKA AT BANGALORE'---._

DATED THIS THE 06?" DAY OF JANUARY, 2O;3;":
BEFORE   1'

THE HONBLE MR. JUSTICE ASH{?;K"t3;«HA_If':é'CE;j'f{§ER%V: ' 

R.F..A.No. 1825/;c1OA"(§4§V;§V)  . 2 " 

BETWEEN:    1

SMT. RAMALA
W/O A R RAMANATHAN

AGED RDOUT 55 YEARS

PRESENTLY RESIDING AT .. 
NO. 153/1, 7"" CROSS  
KADERAPPA ROAD, cOx.TO--R/xx: 

BANGALDRE - 560 065 §;;.: _. ,     3.   APPELLANT
(Dy s;R:;.V_\} R'RRa}~#%§i\'DR.é R;AARAO"\gD'cATE)
 . . ' . ..    '.  

SMT. R SU{)i~%A"_ .

W/G S REUBEN,  R

AGED ABOUT 49 YEARSV V ,

NO. :93/1, KRDIOARARRR-. _ ' '

:5T.ReR:R ROiRD,. L}f}D8IG"i)Féi?R.,'

::O_>< Ti13V}J£'§; 8A'§'s}GAi;QRE ---- 560 O05  RESRORDER?

 -- :::::5:'Ej?2:i{"'é§;;:?;\V:.§%"§ R DRRRRORIRJ, ADVOCEXTE)

?R::: RRR ESRELED ORDER REOOOR Ra OR CRC, RORIRDT "DRE

";;§'{}§DO:v1ER?""~~ RRO '*'D5<:REE DRTED Os.O8,2D3:O P/i1'xS$EB ms
14O.$_,§Rs.,_1O235/2OO:3 ON "ME FILE OR THE X><T'a,fE~ADDL. (:23? CE';/EL

3i;;?{7}{§-E,"..?'v'E£C&YOV""%"%ﬁ\LL§ BAFRGRLORE, DECREEING THE SGZT FQR

 «:RvafCOa.;;.:Rv" G-E MQNEY.

 CQMENG ON FGR GRBERS THIS DAY, CQURT

 £i>;§E;E':{VE_§%'gEfR1Z> mg FGLLQWING:



JUDGMENT

This appeal ﬂied by the defendant is directed judgment and decree, dated 6.8.2010 p_as»se.d«by"_:.tne'" o.f,ttieA V' xxv: Add]. City cm: Judge, :~vi'aAyoshais', O.S.E\fo.16236/2005.

2. The Trial Court ha.s de"c'fees!'j4.the..A.suit Vdiirexcting the appeliant to pay Rs.2,6O,GOO/¥Vw'i'th' at the rate of 12% pa. from the of the actual payment to the respondent

3. The ahr'i'ved. at a negotiated settlement. They have fHeAd__a' .3foi'r's~t_«t:$¢«n§'o\-A..duiS/ signed by themsefves and the" F€5¥3€«'35N.e lea!-'tWAed"'ad':roeates. The same is taken on re.t;'5o%d.,. It~--a*éair:f':~:* asfoifowsiw 9*" TfIé?_',:7Ta%':i:5é';;&;~.,.{n' above agpea! amicabfy seiéfea' the nnatfer :V}"g%.>f a rota? sum of Rs.2,Q4,G£}0/- _ ' '.{R:.2,z:2ees.. fwo /akns four thousand onfy) in faif and V n tsestivéfneot, "me Appaffanf undertakes to pay VA .:"nA;.a'v .,sa}c:f amount in three instafments, The __ ""."a,o:i;e!Ianz7 prays the refund' of entitie Court fee ;3aid ":r;~ the apgeai. The appeflanz" ancferfakes to pay the .1" instaffment amount of Rs.68,000/-- within 10 days from today and the 2"' /nstaf/ment cf _ _ Rs.68,000/~ shaif be paid within 1 month from ti7e;''''" '' t V date of payment of 1" instaifment and the _ irzstaffment of Rs.68,000/- shaft be paid agwzm ":;42'a--.i "

months and 15 days from this date.

4. Both the parties are prese'nVt_'°before" Vvfafhey are identified by their respective Tiearned. They state that they have entered into this agvreenjeijt :t>§--"t~h.eipr1.'jVor§vn voiition and without any duress 'f:'<'?'?7:'.t:r°*'2'nYf§Od'/»"."':

5. The Judgr:a.eri-ttiiarjd d'e'cr:e'e u:rj:de_r,:§appeal stands modified in terms of the jQintAVtt:'e:'fa_d.'t _it'tvis"'rr}ad'e cfear that if the appeffant defaults in the«'paymer1't_ th:'e_.»svamounts in 3 instaiiments as agreed upe;n'," the 2jL1»dg_j_h1Vent: and decree under appeat wouid steeds fizediltﬂ " .

5, '*AI.r;~wt%.z%ew'Véif the Béwsiee Beech judgment sin the Case of V:'.7E;.R zoos 4i<gxi=2.._4.do$'32, remrted in ASREERAMAIAH '£3. we s?.)uTj»5 'mtzrgn BANK 1.10., B'LORE AND ANOTHER; the office is directed to refund the entire Court fee is the apgkaijfant forthwith.

7. AppeaE is disposed of accordingly.

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