Karnataka High Court
Rachoteppa S/O Shivappa Arani vs The Manager (Tech) on 7 March, 2018
Bench: A.S.Bopanna, S G Pandit
:1:
IN THE HIGH COU RT OF KARNA TAKA
DHARWAD BENCH
DATED TH IS THE 7 T H DAY OF MARCH 2018
PRESENT
THE HON'BLE MR.JUSTICE A.S .BOPANNA
AND
THE HON'BLE MR.JUSTICE S.G . PANDIT
MFA NO.103345/2014 (AA)
C/W.
MFA NO.103346/2014 (AA)
MFA NO.103347/2014 (AA)
MFA NO.103348/2014 (AA)
MFA NO.103349/2014 (AA)
MFA NO.103350/2014 (AA)
MFA NO.103351/2014 (AA)
MFA NO.103352/2014 (AA)
MFA NO.103353/2014 (AA)
MFA NO.103354/2014 (AA)
MFA NO.103355/2014 (AA)
MFA NO.101922/2015 (AA)
IN MFA NO.103345/2014
BETWEEN:
NANDEPPAGOUDA
S/O SHIVANAGOUDA ANDANIGOUDAR
AGE: 40 YEARS , OCC: AGRICULTURE,
R/O: IJARI-LAKMA PUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
:2:
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION AS CLAIMED BY MODIFYING THE
JUDGMENT DATED:07.10.2014, PASSED IN TH E ARB.
SUIT NO .66/2011, ON THE FILE OF THE PRINCIPAL
DISTRICT & S ESSIONS JUDGE, HAVERI, ETC.,.
IN MFA NO.103346/2014
BETWEEN:
1. RATNA VVA W/O NINGANAGOUDA
KARABASANGOUDAR
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARI-LAKAM APUR,
TQ & DIS T: HAVERI-581 110,
2. SHANKARAVVA W/O GUDDAPPA BELAVIGI
AGE: 35 YEARS , OCC: AGRICULTURE,
R/O: IJARI-LAKAM APUR,
:3:
TQ & DIS T: HAVERI-581 110,
R/BY SPA HOLDER APPELLANT NO.1,
RATNA VVA N KARABASANGOUDAR
3. KARABASANGOUDA S/O NINGANAGOUDA
KARABASANGOUDAR
AGE: 30 YEARS , OCC: AGRICULTURE,
R/O: IJARI-LAKAM APUR,
TQ & DIS T: HAVERI-581 110,
R/BY SPA HOLDER APPELLANT NO.1,
RATNA VVA N KARABASANGOUDAR
4. BASAVANNEVVA W/O LAKKANAGOUDA
KARABASANGOUDAR
AGE: 28 YEARS , OCC: AGRICULTURE,
R/O: IJARI-LAKAM APUR,
TQ & DIS T: HAVERI-581 110,
R/BY SPA HOLDER APPELLANT NO.1
RATNA VVA N KARABASANGOUDAR
... APPELLANTS.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
:4:
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION AS CLAIMED BY THE APPELLANTS BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .67/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103347/2014
BETWEEN:
BASANGOUDA S/O VEERANAGOUDA
ANDANIGOUDAR
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
:5:
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .68/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103348/2014
BETWEEN:
SHIVAPPA S/O CHANNAPPA BUDIHAL
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
:6:
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .69/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103349/2014
BETWEEN:
RACHOTEPPA S/O SHIVAPPA ARANI
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
:7:
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .70/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103350/2014
BETWEEN:
BASAVARAJ S/O D UNDAPPA NAVALI
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
:8:
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .71/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103351/2014
BETWEEN:
GUDDANGOUDA
S/O RUDRAGOUDA NEELANGOUDA
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
:9:
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .72/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103352/2014
BETWEEN:
CHIKKANGOUDA
S/O MAHADEVAGOUA NEELANGOUDA
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
: 10 :
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .75/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103353/2014
BETWEEN:
SHIVAPPA CHANNAPPA BUDIHAL
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARI-LAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
: 11 :
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .76/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103354/2014
BETWEEN:
1. CHANDRAVVA
W/O CHANABASAYYA NADUVINMATH
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
2. JAYAMMA W/O RU DRAGOUDA PATIL
AGE: 40 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
Q & DIS T: HAVERI-581 110
3. PRAJWAL S/O CHA NABASAYYA NADUVINMA TH
AGE: 15 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110.
SINCE APPELLANT NO.3 IS MINOR
R/BY APPELLANT NO.2.
JAYAMMA W/O RU DRAGOUDA PATIL
... APPELLANTS.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
: 12 :
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION AS CLAIMED BY THE APPELLANTS BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .78/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.103355/2014
BETWEEN:
GADIGEVVA
W/O PU TTANGOUDA ANDANIGOUDAR
AGE: 50 YEARS , OCC: AGRICULTURE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581 110
... APPELLANT.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
: 13 :
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY
(LAND ACQUISITIO N) NA TIONAL
HIGHWAYS AUTHORITY OF INDIA,
2 N D CROSS SA TTU R COLONY , VIDYA GIRI,
DHARWAD
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI DIS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION A S CLAIMED BY THE APPELLANT BY
MODIFYING THE JUDGMENT DATED:07.10.2014,
PASSED IN THE A RB. SUIT NO .77/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
IN MFA NO.101922/2015
BETWEEN:
1. SHANKRAMMA
W/O HEMANNA BENCHIHALLI,
AGE: 54 YEARS , OCC: HOUSEWIFE,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581110
2. SIDDALINGANAGOUDA
S/O BASANAGOUDA KALLANAGOUDAR,
: 14 :
AGE: 51 YEARS , OCC: AGRICULTURIST,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581110
3. SHIVANAGOUDA
S/O BASANAGOUDA KALLANAGOUDAR,
AGE: 49 YEARS , OCC: AGRICULTURIST,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581110
4. GUDDANAGOUDA
S/O BASANAGOUDA KALLANAGOUDAR,
AGE: 47 YEARS , OCC: AGRICULTURIST,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581110
5. MALLANAGOUDA
S/O BASANAGOUDA KALLANAGOUDAR,
AGE: 45 YEARS , OCC: AGRICULTURIST,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581110
6. BHIMANAGOUDA
S/O BASANAGOUDA KALLANAGOUDAR,
AGE: 41 YEARS , OCC: AGRICULTURIST,
R/O: IJARILAKAM APUR,
TQ & DIS T: HAVERI-581110
... APPELLANTS.
(BY SRI HANAMANT R LA TUR, ADVOCATE.)
AND:
1. THE MANAGER ( TECH)
THE COMPETENT AUTHORITY ,
(LAND ACQUISITIO N),
NATIONAL HIGHWAYS AUTHORITY
OF INDIA,
2 N D CROSS SA TTU R COLONY ,
VIDYAGIRI, DHARWAD.
2. THE DEPU TY COMMISSIONER
HAVERI DIS TRICT & ARBITRATOR,
: 15 :
NATIONAL HIGHWAYS ACT,
OFFICE OF DEPU TY COMMISSIONER,
HAVERI, D IS T: HAVERI.
... RESPONDENTS
(BY SRI SACHIN S MAGADUM, ADVOCATE, FOR R.1;
SRI RAJA RAGHAVENDRA NAIK, HCGP, FOR R.2.)
THIS MISCELLANEOUS FIRS T APPEAL IS F ILED
UNDER SECTION 37(1) OF THE ARBITRA TION AND
CONCILIA TION ACT, 1996, PRAYING TO ENHANCE THE
COMPENSATION AS CLAIMED BY THE APPELLANTS BY
MODIFYING THE JUDGMENT DATED: 06.03.2015,
PASSED IN THE A RB. SUIT NO .74/2011, ON THE F ILE
OF THE PRINCIPAL DISTRICT & SESSIONS JUDGE,
HAVERI, ETC.,.
THESE APPEALS COMING ON FOR FINAL
HEARING THIS DAY, A.S.BOPANNA J., DELIVERED THE
FOLLOWING:
JUDGMENT
In all these appeals the appellants are assailing the judgment passed by the Court below in the Arbitration Suits filed under section 34 of the Arbitration and Conciliation Act. Since a common issue arises for consideration in these appeals, the appeals are taken together and disposed of by this common judgment. : 16 :
2. For the purpose of narration of facts the issues as arising in MFA No.103345/2014 is taken into consideration since in all other connected appeals except the respective plaintiffs therein and the number of the Arbitration Suits, there is no other different consideration necessary to be made herein.
3. The land bearing R.S.Nos.69/2 and 69/3B of Ijari Lakamapur village, Haveri was acquired for formation of National Highway. In respect of the market value as determined, the land loser appellant being aggrieved had filed application for enhancement of market value. The Deputy Commissioner namely the respondent No.2 has considered and passed the award. The appellant herein claiming to be aggrieved filed the Arbitration Suit No.66/2011 seeking enhancement by assailing the award. Similar arbitration suits were filed by the land losers in the connected : 17 : appeals in respect of the respective lands owned by them.
4. The respondent No.1 herein had also similarly filed suit in A.S.No.80/2011 and similar suits before the Court below. The said suit had been dismissed by a separate order. In the said background while considering the suits filed by the appellants herein, the Court below has taken note of the written statement that had been filed by the appellant herein in the suit filed in A.S.No.80/2011 and other suits and has extracted the portion in the course of the judgment dated 7.10.2014. The Court below has construed the said averment to be an averment made by the appellants to support and sustain the award passed by the competent authority and in that view has arrived at the conclusion that the appellant herein cannot approbate and reprobate. : 18 : Accordingly the suits filed by the appellants have been dismissed.
5. As already noticed, the portion of the written statement taken into consideration by the Court below has been extracted in the course of the judgment in paragraph No.28. Having perused the same we are of the opinion that the said averment cannot be construed as an averment put forth by the appellants herein to sustain the award in its entirety. All that has been stated in the written statement is to contend that the grounds raised in A.S.No.80/2011 and similar suits do not answer the requirement of section 34 of the Arbitration and Conciliation Act and is not as per the grounds provided therein and therefore the suit filed by the respondent No.1 is to be dismissed. Such contention as put forth cannot be taken as the basis to non suit the appellants herein in the proceedings initiated by them by : 19 : filing the arbitration suit to assail the award if the grounds raised are as per law. Insofar as the arbitration suit filed by the appellants, the contentions as raised by them is necessary to be taken note in accordance with law and a consideration is required to be made. Hence the judgments in all these connected appeals is set aside. The Arbitration Suits bearing No.66, 67, 68, 69, 70, 71, 72, 75, 76, 78, 77, 74 of 2011 are restored to the file of the Prl. District and Sessions Judge, Haveri, for consideration on its merits.
6. Since the parties are represented by their learned counsel, they shall all appear before the Court below in the respective suits, on 5.4.2018 as the first date for appearance. The Court below shall thereafter regulate the proceedings and consider the same in accordance with law.
: 20 :The appeals stand disposed of accordingly.
Sd/-
JUDGE Sd/-
JUDGE Mrk/-