Karnataka High Court
A Hanumanta Reddy S/O Late Anjanappa ... vs S Mahesh on 22 April, 2010
Bench: N.K.Patil, H.S.Kempanna
R.F.A.}Ia .?1{2t302
IN THE HIGH CQURT Oi? KARNATAKA Afr V755:-.\f+%;.z*~:a:';;f'x~:VQg::s.%="«2[3:: _
DATED 311:3 THE 221% :§zl'§fG?.17A§R£Lf}2§j<1.§T_
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THE Horram l§!jR;--.;¥i£'»8TI.("3E--.1i.K;FfA;f'%:£VV
THE I§0!K'BLE"4'RiA'1':§; .3;:§E§'i€1§§§ §;;$;2:§;MPANNA
IT?I§g}U_LA§~"§_' A:P§EAL V'N<:.;fI?'1/2092
1. Sri.§.';VE~§ai1%i:uianta:"§R't::iCij1,'
Magozf, ._ -- ' -
Sf 0.13:2 Anjarzappa, Read X5,
2. Sri. H,Anja3;1ejg:*a Raddy, * ~
Maggy. " '
S; §--3.A. Hanuma11t};1§.;__ Raddy,
. ' 'Sr1.£!_,S::i11i,§a$a Reédy,
_ "M&§='>r;-., » A'
" _ S,f_§3«.AL'H:g;1_};;;1ant11a Raddy,
_ A11 afar: re$idL*1g at
_ < gfilasbagh, 1}?' Ward,
~ * «. £35:-dTa:':a§'::a}ia;";m" Trswn,
..&LBanLg'a}ore Rural Disirrici, Appellalits.
I{.J.Jagadc6:sha 5:. Sr}: {3'r.Pap:i Raddy, Advs.)
/'
REA. b:.::....'?1/2002
AND:
1. Sri.S.Mahesh,
Aged abcmt 44 §;ca1's,
S] 0. S. B. Sidfiagangaiah,
Residing at N0. 136,
1%': Floor, J.I3',Nagar,
il Phase,
9*?' Black,
Jayanagar,
Bangalore.
2. Sz';i.M.V€nka¥:acha1appa;, V
Aged about 64_jAgé:a1s, ' . , . .
Sffi.MunisWf§m3§}R€d,d3's 'V
Resiéing at"f~Fcs:_._6:;._...';'-_ " V' ' '
Tern veedzgi, .::_ »
19: " . ' .,:.:::;;-
D0dCI.aba11s£pm.f Town, _ _ .
Baflgéllors'I2313:4aj':Bjstriét,A -. ' ' Respondents
{By Sri H.S;Qha;1di'3$i1Vé:ks§f;~.Adv. for R-1 55 2)
-am...
First Appeal is filed Lmdcr Section §é of UPC 'a.'gé§;i;z:a_.$t-- " VVV&.1§:_i..gmant 8:. Decree: Cit.28,9.£2G{}1 passed in O.S.N'Q;43()/V§'?.§i)}? the Pr}. cm Judge {Sr.D:;.)§ Bangalare Rura} V . E}is'i1i ¥:':t, Ba11'géi0rc::, pazfl}? decrezeing the suit fer mcavery of monsy. AA ' '7§'}:1is Appaa}. C0fi"1i1"1g cm E01" oxfiers, day, TN.E{.PA"i"EL, J,
-_{'if:§iV"s%(~:,ve:{}. the foilowing:
R.F.A.--?§.9.?1]2GQ:2 JUDGMEHT This is an Appeal arising 033$?
éecree ciated 28.9.2001 passed in of Pfincipa} Civil Judge (Seniaf Rkiéfiict, Bangaiera. ' t E
12. This setfiament bctfora this Court gm 333:: heard both the sides for co11sid§rabv1§:u" " {Em course Gf submission, 1€:ar:1er:'i_ .. for; the appefiants and the iearnérd €3ounse1 3p§1:;ea;fi:i'g: »!;'1:§&cf.»L.»'${'éis,ponde:1ts, submitted than they are explgfifig. of amicable: settlament having regard to the '1;:=;f£ir€ c:f)"é':'i})# :i'«ziisp11te: betwe€:33. the parties. Accordizagiy, the matter A "m;;*a$§_ it has coma up for orders today.
§;v...f§§peHant N<::'.3, who also represseuts appellafit No.2, is & piflséttit before 3:116 Court and Respondent Neal 31151 2 am aiso _Mp_fesent. Their presence is placed on record. ///2 REA. N63,? 1/22392 4, Learned Ceunsel appaaring for both the ;3§;;%{¢s:44§;;a;vfiVf13ed a joint memo dated 22.4.2010 duly signsd by t11':§§'O._:i_.} his behalf and an behaif 0:" 2" a;3pe11a:1i--'_" 'E§§Lgfi€fi mgpondem: I'~é'os.1 and 2 and aiiestééi 'r§§s;x;2c:i<flf§"«f:'I($11:1se1 'A ' Stating that the matter has am§C3;1;1y 'b€:E:w&en"'i:¥1e parties.
ES. That stattzments ifléfie 'L*1.:V:;i"1f:1€ :fiz€".:}f£i{) at paragraphs--1 ta 4 am placed Q11: VjE'£:?._(3'{)I't'}:.:. H H filed by the appellants stands diS13OS€d <';:=f4_ as and conditions stipulated in 13arag§ba";)h.s-1 f<,..._V';9} <)f the joint meme} dated 22.4.2010. The jtfigtnant amci d€CI'€f.'. dated 28.9.2001 passed in, Q S /v 1499? <§:'1V'ih:: file of Pxézlcipai Civil Judge (Senior Division), Bangaioré lZ)istrict, Bangalore, is hereby modifieri to the "extent étafeé in the jc>i1:::.t memo datsd 22.4.2010.
"£11 view of the settlement of the matter betwaen the parties,
-this concerned Bank is directed ta pay the amount in depasit ta " V rerssponciezzt N031 and 2 immediately. M R. F'.Agf\i2:)f? 1 I 2002 Office is dimcted to refund the CQ1;;fi'v_"'~-f{:e:.A_j;:a jci 3bj:;, u appeflant N«:a.3, if it is _pe1miSsible Ias'%z_, Office ta draw the dfi(3I'(§'€":ZV'2'1ui3f§:OI't1.'iif£vg1EY' V A A Bjs