Karnataka High Court
M/S Coffee Curing And Export Co (Koppa) ... vs B L Guruprakash S/O Late B G Lingaraj on 23 January, 2012
Bench: K.L.Manjunath, L.Narayana Swamy
EN ma EEQH CQEJR? GE' E{;XRNA'§A§{z\ gr BP;E\EC§A.E§::*.{'R }?i"V;~ "
$5533 'FEES mg 23% my OF J§LNEJARY;" V' 'A
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REGULAR FIRST APPE5if";*3o.--.z;39 €.>':«'~-- :i§$ Q5
BETWEEN:
M/S. CGFFEE CURING AND Ex:9GR';'f'* 2
COMPANY {KOPPA} L1}}.»H'3'EDV.-"* . --- _
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KUSHALANAGAR 57 1 234 _ '
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MR.M9PRA'I'AP..CHH'FEAP'PA _ ' APPEILANT
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~Ex§R,.E':,L.G¥j§<i}:*RE:-EQASEE AGEZEE TA;§:;é'2::;j? §{E:ARS 3/{sf ;;;§§E'v:~s::¢?.,,3,:f;;1.mG;zRAg ace'; . CGFFEE '§':£t£\E'§'ER R;"A'§' $23 22::
'é§g%SSANE :§::>;:R:<:'§ R§;S?GN§EN'E"° 'A SEV§f§',B§§§?ASHR€E, AD'v'0{:A'TE; mg ' li'3~--RE5{O€}A?§;%RAS1E%%§i£%, §:L*%E?GC§i1'E} M2» :?:~::§ REGULAR FIRST A?§EAL '£8 91139 UNE;§R é::%§"r:<:§§<:T " ' 9:8 REAQ wmé QRBER XL: RULE <:PC--"';x§;j{c::§:$iP~f::é§E'= V JUDQ}fv'iEE\;?'E' AND SECREE DATED] 1S_{;2;2V9:>;T5 <:>.Sf:\IG.56/399'? 05: THE FILE 0:? TH7E.V<;::>.g?:'L J{§:"§ €%E. £;SE¢.§5.:§;';'}';._ HUNSUR PARTLY QECREEING TH_E~.§3jj£T '<3? rHE;",_R':;;a:2QV:§:§EN1'--.'L' HEREIN AGAINST THE APPELLAb%'?.V'_'HE:_RE;:§:~.Sari A :§SUM GE' %§,50,e0@;1 ALONG WITH iNz:PERE3S'§"}§'T V*1:':{1E: R§;T;:;-G15 6% RA. FROM 22.3, 2994 TELL :>AT£f"@:£«' 5-:::AL::;2/,_g2§1f':si:":\;%§ "
13:3 APPEAL' C()ME§$§C{ .Q§«:"_ §jQR;'~.VVéjfiigfigs TEES 1332: MA_NJ:,:NATH.J, 9;E',:;i$§gR;E,:§ 'F§:'E_§'V.35@:;:;%i§$..aé:ai§C;§:-'v ""
The:':§na§;te1¥{2:f;:3. _»1;€f§::*r(_=;"(:{..._'gg,-- fhfi Mediatiim Centre. B€fOI'€ the Ex/iediaficxséiierfigré, fies have settled their §ispu1ie amicabigv _AcC':ér£§ihhg}1y, fiiem®randu:n of Setflemént under " 3.éCfi;0i"1' a8.9E"-'Cf C1?'fC haéfliéen sntersd into before the Bangalere Rfééfiiéliiéfg.:{"3=Eg:iE%f'§i.%:£}{§ {ha same is San': is this Caurt. The
-- a:::0i:a;._%éf » E8 airéaéy 逧c:S:{sé by {he €:p§€H3.i"i?;1,.
-. T.T'_j'-..«.i:fiihL:ch av:;:s 1~t:ansferr€d :3 {E16 C931": 0:" Hm:3u,r shafi be ::=si::*E': é%é';=2;:1 by 'she r€s§9:1é€n:. E5: :8 aisg zzzemiszzefi {hat 01;: 0; {T ____'§;r§%§§}§$GG,f~ a Sum 05 §"2,%§,{§{}§,/~ is airsasijg" xaiéihéyaxéza by $36 :"€é%pQ:2den€; and Q16 Ejaéazzce sf ?f2g4E,»§,§€3$,;'~ xvii}: ifitéyfigi x , V;;o<',:;{ '@ 2:C€:°u:3& 'éherean shaié be 'Wi'{,h§I'2Z:E?E:';f§ by $36 r€s;2.§::1§'e§:t. Acaterdingégn pestzzissisrz is grantéci.
2. in addition is the above am{g'Flnt",",'§E';é';3:E3.:}é;:}é.ji;i:E:~-._.f}:?¥jS agrsed is pay 35 Eakh in fuil anti final éc::_t}'em€1*.:"é éiairn 92" 'the I'€Sp€)::d€1'1{ in 3 insta11m€n'%%;'« a éheque of $1 iakh dated 2.3.2012 _gppeAIA1é:;n£ to the respondent and it :13 rep0v:.%,e35:i'_be%'€)§%§:; i;1i'é that the said Cheque hag $4 lakhs.
the appeflant "ci'erf§a:;§d draft far 31 lakh an $1' bsfere Eakh woulé also bs paid by way sf $e:§an§ 2.3.2312. In View of ihe S€§i§€IEi€§'3?,, 3;fE'i§;'£f§_T a;':..i>ei:%»:zc3{'é'1:1 the pariiss 0:: payment af éhs 1-Véfiéizzaifiisifg 1.5:'; "§?;}:Er1S iifiéér 2 deznafid &raf:s as msnfieneé a'§:;»fJ::§ by the E'€S§!i)B§€I1{ agamsi the apgsliani ' vés CGfi"£§§é¥;€1f;?'Séfiiizfid. in Esmzg 9? "£318 gaini IHSESYEO, 'ihs apgéaé
-. ~ .. is ' céispasefi ,;;§"§;E1€ I138Si§€,';' is seiiieé b€fGff: E316 Hafiéaiiefi Cezztra {E25 ..;_2 {p5péi§.ant :3 sygtifiiid fez' Efifunfi sf {L13} csuré €68. W3