Karnataka High Court
Sri Roby Chackochan vs Sri Kumara T R on 16 December, 2025
Author: V Srishananda
Bench: V Srishananda
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NC: 2025:KHC:54252
CRP No. 542 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL REVISION PETITION NO. 542 OF 2024 (SC)
BETWEEN:
SRI. ROBY CHACKOCHAN
S/O CHACKOCHAN,
AGED ABOUT 53 YEARS,
W/A M/S PARAGON POLYMER PRODUCTS PVT. LTD.,
SHED NO. 45A, PEENYA INDUSTRIAL AREA,
POST BOX NO. 5801, II PHASE,
BENGALURU - 560 068.
...PETITIONER
(BY SRI. NISHAN UNNI P, ADVOCATE)
AND:
SRI. KUMARA T.R,
Digitally signed S/O LATE SRI. T.B. RAMANNA,
by
SHARADAVANI AGED ABOUT 53 YEARS,
B
RESIDING AT NO. 1665, PIPELINE ROAD,
Location: High
Court of PRASHANTNAGAR,
Karnataka
WARD NO.13, T. DASARAHALLI,
BENGALURU - 560 057.
...RESPONDENT
(BY SRI. RAJESH SHETTY, ADVOCATE)
THIS CRP IS FILED UNDER SEC.18 OF SMALL CAUSE
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
04.07.2023 PASSED IN SC NO.1052/2019 ON THE FILE OF THE
C/C. XXI ADDITIONAL SMALL CAUSES JUDGE AND ACMM,
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NC: 2025:KHC:54252
CRP No. 542 of 2024
HC-KAR
BENGALURU PARTLY DECREEING THE SUIT FOR RECOVERY OF
MONEY.
THIS PETITION, COMING ON FOR FURTHER ORDERS,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
Heard Sri.Nisha Unni P., learned counsel for the revision petitioner and Sri.Rajesh Shetty, learned counsel for the respondent.
2. Taking note of the fact that the revision petitioner is seeking concession and payment of the decreetal amount in installments, delay of 297 days in filing the revision petition is hereby condoned. Accordingly, I.A.1/2024 is allowed.
3. After addressing the arguments, learned counsel for the parties have filed a joint memo. -3-
NC: 2025:KHC:54252 CRP No. 542 of 2024 HC-KAR
4. Joint memo reads as under:
"The Petitioners and the Respondents have settled the matter on the following terms and conditions:
1. The Petitioner shall pay a total sum of ₹90,000/-
(Rupees Ninety Thousand only) to the Respondent in full and final settlement of the matter. The said sum shall be payable over three equated installments of ₹30,000/- each on the following dates:
(1) First Installment of ₹30,000/- on 20-12-2025
(ii)Second Installment of ₹30,000/- on 30-01-2026
(iii) Third Installment of ₹30,000/- on 30-03-2026
2. The said amount shall be paid by DD or through online transfer and the Respondent undertakes to issue a proper receipt for the same.
3. It is humbly prayed that the above petition may kindly be disposed of in terms of the joint memo."
5. Placing the joint memo on record, following:
ORDER i. Revision petition is allowed in part. ii. Office is directed to pass modified decree in terms of the joint memo appending the -4- NC: 2025:KHC:54252 CRP No. 542 of 2024 HC-KAR copy of the joint memo as part of the decree.
iii. It is made clear that if the revision petitioner fails to adhere to the terms of the joint memo, revision petitioner is liable to pay entire decreetal amount as ordered by the Trial Court.
Sd/-
(V SRISHANANDA) JUDGE KAV List No.: 1 Sl No.: 16