Sri Rajendra Babu M vs Sri Manu Reddy on 16 August, 2010

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Karnataka High Court

Sri Rajendra Babu M vs Sri Manu Reddy on 16 August, 2010

Bench: H.G.Ramesh

R. F'.A.NO. 1 105/2010
81 MISC.CVL.9720/2010

-1-

IN THE HIGH COURT OF KARNATAKA AT BANGALORl:?

DATED THIS THE 16TH DAY OF' AUGUST 2010 1, .  "

BEFORE

THE HON'BLE MRJUSTIOE H.G.RAMESR:'.:j   V'

REGULAR FIRST APPEAL NO. 1 1Io*§Li_a.o$ioSPPI 4%  jg & ~ 7

AND MISC.CVL.9720[24)I'€)
BETWEEN : V " .

SR1 RAJENDRA EABUM
AGED ABOUT 62 YEARS. _  5 _ 1- ,

S/O LATE MUNISWAMY NAIDU ._  if;  ., 
PROPRIETOR, M /S EMERALD ENGINEERING * .  
WORKS NO. 1642/67.,.11TI-I CROSS W 
RAJAJINAGARZNDSTAGE  _,    =
MAHAI{AVIKU\/EN_IPU,;1iE'§OETD'*,  4_  " 
MARIYAPPANAPALYA '     
BANGALORE-5e;Q02:_1'..w  » _   ' ...APPELLANT

(BY SR1 K  ADV.)

SR1 MANUAAREDDY  * 

AGED AI3_OUT 53  ..... .. .
 S'/O LATE IEEHASKAR REDDY
"R/ATNO. §6'B,--.'fC'~'.BLOCK,

SROEIIA .EMERALD." JAKKUR
 E,ANG'ALORE--64  RESPONDENT

(BY SRI. S.I,.fa".1'~*I.-'z,.~5~T'SI»IAN'1'I~1 CHANDRA, ADV. FOR M/S LAW 3: OPTIONS, ADV.) " TERRA EILED U/O XLI RULE 1 82: 2 R/W SEC.96 OF CPC '--.AOAINsT; THE JUDGMENT AND DECREE DATED:2.2.201O PASSED" IN O.S.6116/2005 ON THE FILE OF' THE III ADDL.

-.._CI'1Y}CIVIL JUDGE, BANGALORE, (CCH 25), DECREEING THE .._SUI-T FOR POSSESSION, RECOVERY OF MONEY, DAMAGES 3:

_ 'MESNE PROFITS.

R.F.A.NO.1105/2010 81 MISCCVL9720/2010 -2-

MISC CVL 9720/ 10 FILED UNDER ORDER XLI RULE 5 R/W SEC.151 OF CPC., PRAYING TO STAY THE OPERATION AND FURTHER PROCEEDINGS OF EXECUTION IN RESPECT OF THE JUDGMENT AND DEGREE DATED 2.2.2010 PASSED IN {).S.NO.6116/2.005' PASSED BY THE 3% ADDL. CITY CIVIL JUDGE AT BANGALORE [CCI-I 25) AND PASS SUCH oT1+IER*._ ORDER OR DIRECTION IN THE INTEREST OF JUSTICE RFA AND MISCCVL. COMING ON FOR ADMISSION, E C 0 DAY, THE COURT DELIVERED THE FOLLOWING:

This appeal by the defenCd'a1a1t/te'n_a:t1t.V isf:dirjeeted_:3 against the judgment and dee;{ee..:_dated.'0«2C,02.E01O passed by the Court of Judge, (CCH No.--25), _e'-Bangaioiel 'suit in o.s.No.e :JE__16./ _ mapugned judgment, the trial Couértgd has the suit of the .',1jespond€eDt,/ plajfitiff: :by directing the appellant/tenant "to .vaeate.,:az1d:to __ handover vacant possession of the sulit ._ Dfernises to the respondent/ landlord WithinCsi;;V"'VrnoDths and to pay damages at the rate of / p.m. from the date of the suit till the date of Vacant possession of the suit schedule 0 ' ' ' A 'premises. SK R.F.A.NO.1105/2010 & MISC.CVL.9720/2010 -3-

2. Learned counsel on both sides submit that the parties have arrived at a settlement in the matter accordingly a compromise petition is ﬁled in Court; ll". pray that the appeal may be disposedef inpte1ftttsv1ttté1feof.l_l_f_ The compromise petition reads as fo1}o'wVs:7..l_ll "

"I. The Respondent owner Appellant is the tenant in property, vt'z., Suit' l_Schec.lale one monthly rent of Rs.2, filed O.S.No. 6 I 1 E herein, inter alia, from the Suit schel.:z;u.:»{;§:¢per:1;;reiieeme vttorigbte II Addl. City Civil!' by' V Judgment and Decree dated. pleased to decree the said" inter a_lia.,l:'directing the appellant to qttit " and lvacatel the Suit Schedule Property.

. teeung aggﬁevedlllllby the said Judgment and 'V .D'ecree_,:"thetplappellant has preferred the above ~ During the course of hearing, both the 2 it parties have mutually resolved their dispute by judicial intervention and have arrived at an amicable settlement and accordingly they have t;/ R.F.A.NO.1 105/2010 & MISC.CVL.9720/2010 -4- entered into this compromise petition, the terms and conditions of which are as follows:

(0) The appellant is the tenant under the respondeyntrl on a monthly rent of Rs.2,600/--. The parttesV,:ly:''.:i:''' 00'.

hereby agree that the appellantshall quit"arid, deliver vacant possession of the Suit Sclheiiuieeg Property on or before 30.04y,2011V"{_th'irtieth 2 he 0 two thousand eleven}. 1 lb} T'ime has been mutually agreediby parties'?

and the parties not revision thereof. H V __ {C} The Court below, bygits' Var1d'V"Decree dated 2.2,2é.10}}f1;;;; directed t'}'»"4»l:C%j&'£.lﬁil§:e'*l'lant to pay Rs.5,200/1:'; arrears of rent - ' per.,._n1onth towards mesne profit suit till realization.

Respondent / ' renounce his claim on the and appellant is therefore not liable to « play and the appellant is therefore not amount towards arrears of rent and llmesne stated supra.

--(d) The 'appellant assures and undertakes to pay .. the amount of Rs.2,600/~ (rupees two thousand six hundred} rent for the remaining period V';w.e.f. September 2010 promptly and regularly till the time of his vacating and handing over Elly R.F.A.NO.1 105/2010 8: MISC .CVL.9'?20/2010 -5- vacant possession of the Suit Schedule Premises to the respondent, failing which the respondent is at liberty to seek 'eviction of the appellant from the Suit Schedule Property, forthwith

(e) The appellant assures the respondent that..A<'the'lA S". appellant has not created any encurr1brartce.':¢,-y liability on the Suit Schedule Property business activity he is carryingvlxoanhin the'_suit 2 it 3 schedule property and to the respondent against all suiichdues, for} the 3rd parties. All payable to the concerned;authoritiesSC'iri".~respect of the appellantsVbusinesshas and there are arrearsi. S' . Vthetiues to the BESCOM . authorities has been paid and' the .vappellan:t'*«1iridertakes to pay all such dues. till the occupancy of the Suit Schedule and vacant possession thereof A the respondent.

prays that this Hon'ble Court 'S belpledsed to order refund of the Court fee appeal to the appellant.

3 E It therefore, respectfully prayed that this it "Hoi1'ble Court may be pleased to dispose of the above Appeal in terms of this compromise, in the H interests of justice and equity." R.F.A.NO. 1 105/2010 81 MISC.CVL.9720/2010 -5-

3. The compromise petition is placed on record. The appeal stands disposed of in terms of compromise. In View of the settlement arI*iVe_c§_ at"

between the parties and in the light pf» the * down by a Division Bench of jtC(&)tL1.3;t'"

ASREERAMAIAH Vs THE SOUTH'«--I1VDIa.N 'BA;vr;';'I§iFfD,.._,. :3 BANGALORE AND ANOTHER (ILR £096 .KA_ R' the appellant is entitled for Vrefu.nd'«.V_0£p_theV._f1iIi~tC0urt fee paid on the memorasndumpofappeaif V In View appeal, Misc.Cv1.9720_/df2(§iQ.__ Vﬁ1ecl.,:"fQ__1p- .interim stay does not survive for',considerat.ie1f1"'wand it stands disposed of aCCOrdi'n'giyp,.

°f- JUDGE 801/-

» . V I ';Ig»,/ lAt'a A

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