Karnataka High Court
Dr.Vanitha Gowda vs Smt.Savithramma on 27 August, 2019
Author: H T Narendra Prasad
Bench: H. T. Narendra Prasad
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF AUGUST 2019
BEFORE
THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD
R.S.A.No.850 OF 2014(PAR)
BETWEEN:
1. Dr.Vanitha Gowda,
D/o C.Sonne Gowda,
Aged about 47 years.
2. Sri.Vivek Gowda,
S/o C.Sonne Gowda,
Aged about 45 years.
3. Sri.Vikram Gowda,
S/o C.Sonne Gowda,
Aged about 43 years.
4. Dr.Vinutha Gowda,
S/o C.Sonne Gowda,
Aged about 40 years.
All are residing at 7616,
Queens Ferry Lane,
Dallas, Texas-75248, USA.
Rep. by GPA Holder and Mother
Smt. Lalitha Gowda,
W/o C.Sonne Gowda,
Residing at No.114,
Residency Road, 2nd Cross,
Bangalore-560 025.
5. Sri.C.Sonne Gowda,
2
S/o Late. Chowde Gowda,
Aged about 78 years,
Residing at No.114, Residency Road,
2nd Cross, Bangalore-560 025.
6. Smt. Vanajamma,
W/o Channaraya Gowda,
Aged about 62 years.
7. Smt. Chandrakala,
D/o Channaraya Gowda,
Aged about 42 years.
8. Sri. Mohan Gowda,
S/o Channaraya Gowda,
Aged about 34 years.
All are residents of ,
Chowdadenahalli,
Narasapura Hobli-563133,
Kolar Tq, Kolar. ... Appellants
(By Sri.A.Madhusudhan Rao., Advocate)
AND:
1. Smt. Savitharamma,
W/o Late. Byre Gowda,
Aged about 68 years.
2. Sri.Krishna Byre Gowda,
S/o Late Byre Gowda,
Aged about 41 years.
3. Sri. Gopala Gowda,
S/o Late.Byre Gowda,
Aged about 39 years.
3
4. Smt. Manjula,
D/o Late. Byre Gowda,
Aged about 37 years.
5. Smt. Mangala,
D/o Late. Byre Gowda,
Aged about 35 years.
6. Sri.Chowde Gowda,
S/o Late Byre Gowda,
Aged about 33 years.
All are residing at,
Garudapalya Village,
Narasapura Hobli-563133,
Kolar Tq, Kolar.
7. Smt. Shanthamma,
W/o Chowda Reddy,
Aged about 70 years,
Residing at: Malapalli
Chintamani Town-563125. ... Respondents
(By Sri.C.S.Prasanna Kumar, Advocate for R1 to R6:
Sri.M.Munegowda, Advocate for R7.)
This RSA is filed under Section 100 of CPC., against
the Judgment and Decree dated: 26.03.2014 passed in
R.A.No.50/2013 on the file of the II Additional District and
Sessions Judge, Kolar, allowing the appeal and setting
aside the Judgment and decree dated: 16.02.2013
passed in OS.No.146(A)/2008 on the file of the C/C III
Additional Senior Civil Judge and CJM, Kolar.
This RSA, coming on for orders, this day, this Court,
delivered the following:
4
JUDGMENT
The learned counsel for the parties have filed a joint memo dated 27.08.2019 stating that this appeal may be disposed of in terms of the Memorandum of Settlement under Section 89 of the Code of Civil Procedure r/w. Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 and also they further stated that in the memorandum of settlement submitted by the Mediation Centre, there are some typographical errors. Accordingly, the same has been corrected. In Schedule C and D, the name of the Village wherever it is mentioned as Chodadenahalli instead of Chowdadenahalli. In Schedule D, in Sl.No.1, Sy.No.67/07 shall be corrected as Sy.No.67/06. In schedule D in Sl.No.11, Sy.No.64/14 shall be corrected as Sy.No.64. They state that this appeal may be disposed of in terms of the Memorandum of Settlement filed before the Mediation Centre.
2. The appellant herein has filed a suit in O.S.No.146(A)/2008 for partition and separate possession 5 before the III Addl. Civil Judge, (Sr.Dn.) and CJM, Kolar.
The suit was decreed by a judgment and decree dated 16.02.2013. Being aggrieved by the same the defendants have filed an appeal before the II Additional District and Sessions Judge, Kolar in R.A.No.50/2013. The said regular appeal was allowed by judgment and decree dated 26.03.2014. Being aggrieved by the same, plaintiffs have filed this regular second appeal before this Court under Section 100 of Civil Procedure Code. The appeal was admitted on 05.07.2016 and the following substantial questions of law have been framed:
"1. Whether the Lower Appellate Court is justified in reversing the judgment and decree of the Trial Court, only on the ground that the suit filed by the plaintiff is barred by limitation in view of the provisions of Article 110 of the Limitation Act?
2. Whether the Lower Appellate Court is justified in recording a finding of fact that there is inequality in the partition effected on 24.09.2001 as per Ex.P2?6
3. Whether the Lower Appellate Court is justified in reversing the judgment and decree of the Trial Court, when there is disparity in the division of joint family properties among the family members?
4. Whether the Lower Appellate Court is justified in reversing the judgment and decree of the Trial Court in the facts and circumstances of the present case?"
3. Subsequently, by order dated 04.02.2019 the matter has been referred to Mediation Centre at the request of the parties. By letter dated 31.05.201, the Mediation Centre has sent the Memorandum of Settlement arrived at between the parties under Section 89 of the Code of Civil Procedure r/w. Rules 24 and 25 of the Rules.
The parties are present before the Court. They have been identified by their respective counsel. The Memorandum of Settlement reads as hereunder:
" The parties above named beg to submit as follows:7
I. The appellants have filed the above Regular Second Appeal against the Judgment and decree dated:26.03.2014 passed by the Hon'ble II Addl. District & Sessions Judge, Kolar in R.A.No.50/2013 allowing the appeal and dismissing the suit bearing O.S.No.146(A)/2008 before the III Addl. Civil Judge, (Sr.Dn.) at Kolar.
During the mediation, Smt. Lalitha Gowda, GPA Holder for appellant Nos.1 to 4, appellant Nos.5 to 8 along with their advocates and respondent Nos.2 and 3 on behalf of all the respondents along with their advocates participated in the mediation. During the course of mediation, the parties have resolved their differences on the following terms:
1) All the Appellants named above admitting that the registered Partition deed dated:24.09.2001 (hereinafter called the 'Partition Deed') effected between the Appellants and Respondents as fair, equitable valid and legal, hereby withdraw all the allegations contained in the plaint questioning 8 the legality and validity of the said Partition Deed.
2) The appellants No.1 to 5 and respondents Nos.1 to 6 accept the total extent of lands allotted to them in the Partition Deed dated 24.09.2001 but they have exchanged certain lands with each other that was allotted to their respective shares. Hence the schedules in the partition deed dated:24.09.2001 was re-worked and the lands now allotted to appellants 1 to 5 is shown in schedule B to this agreement and the lands allotted to respondents 1 to 6 shown in schedule A to this agreement.
3) Respondent No.7 namely Smt. Shanthamma, with an intention to amicably resolve the dispute amongst family members, do hereby unconditionally relinquish/release her entire share in the properties allotted to the share of herself and appellants 6 to 8 as per Schedule D to the partition deed dated 24.09.2001, in favour of the Appellant Nos. 6 to 8 herein and further grants liberty to appellant Nos.7 & 8 to apportion her share 9 amongst themselves and their children with Appellant No.7 and her daughter taking one share and appellant No.8 and his children taking another share.
4) In view of the exchange and relinquishment as mentioned above and after detailed deliberations, the Appellants and the Respondents have mutually agreed to redo the schedules in the partition deed dated 24.09.2001 incorporating changes and the lands allotted to their respective shares as reflected in the schedules to this agreement.
5) The immovable Properties detailed in Schedule 'A' hereto are allotted jointly to the share of the Respondent No.1 to 6 namely [1] Smt. Savithramma w/o late Sri.C.Byregowda, [2] Sri.Krishna Byre Gowda S/o late Sri.C.Byregowda, [3] Sri. Gopal Byre Gowda S/o Sri. Late C. Byregowda, [4] Smt. Manjula Byregowda D/o late Sri. Byregowda, [5] Smt. Mangla Patil D/o Sri. late C.Byregowda and [6] Sri.Chowde Byre Gowda s/o late Sri. C.Byregowda.
106) The immovable Properties detailed in Schedule 'B' hereto are allotted jointly to the share of the Appellant Nos.1 to 5 namely [1] Sri.C.Sonne Gowda [2] Dr.Vanitha Gowda, [3] Sri.Vivek Gowda, [4] Sri.Vikram Gowda, [5] Smt. Vinutha Gowda;
7) The immovable Properties detailed in Schedule 'C' hereto are allotted jointly to the share of the Appellant No.6 & Appellant No.8 namely [1] Smt.Vanajamma w/o Late. Sri.Channarayegowda; and [2] Sri.Mohan s/o Late Sri. Channarayegowda.
8) The immovable Properties detailed in Schedule 'D' hereto are allotted solely to share of the Appellant No.7 namely Smt. Chandrakala d/o Late Sri. Channarayegowda.
9) In view of this amicable settlement, the parties shall hereafter be governed and bound by this Agreement and all the Parties shall henceforth be entitled to hold, own, possess and enjoy the Properties allotted to their respective shares without any disturbance, hindrance or claim from each other.
1110) This Agreement was drawn up after mutual discussion between parties and this Agreement was sent on email to Appellants No.1 to 4 and the GPA holder has discussed and obtained confirmation of the terms of the agreement from appellant Nos.1 to 4.
11) The Appellants No.1 to 8 and Respondents No.1 to 7 admit and agree to get their lands mutated in their respective names and get their names entered into revenue records.
12) The Respondents No.1 to 6 admit and undertake to get the lands in schedule A and B to this agreement re-surveyed and affix boundaries and to prepare the survey sketch at their cost.
13) All parties admit and agree that they would get their respective share registered at the office of the Jurisdictional Sub Registrar at their costs.
1214) All the parties to the above appeal state that they have no claim whatsoever over the Suit Schedule Properties other than the property that is allotted to their share under this Agreement.
15) All parties to the above appeal have agreed to the above settlement/arrangement to avoid any future litigation in respect of the property allotted to their respective shares. The parties further confirm and declare that they have executed this agreement both on their behalf and so also on behalf of all their legal heirs and representatives.
16) All the parties agreed that allotment of share as per this Agreement is a full and final and that they shall not have any future right over the properties allotted to others. The Parties further agree, undertake, declare and confirm they shall have absolute right and liberty to enjoy the properties allotted to them independently without any interference from other parties.
1317) The parties are entitled to deal with the properties allotted to their share under this Agreement in any manner of their choice, which shall include right and liberty to alienate, gift, mortgage, release and even further partition amongst themselves the properties allotted jointly to them under this Agreement.
18) All parties to the above appeal further admit that their dispute is resolved fully without there being any undue influence, coercion from anybody.
19) All the appellants and respondents agree and admit that the respective parties are put in possession of the lands allotted to their respective share and therefore prays that a final decree may be drawn according to the terms of this agreement.
II. In view of the aforesaid Agreement entered into between the parties, this Hon'ble Court be pleased to modify the decree in O.S. No.146(A)/2008 before the III Addl. Civil Judge (Sr.Dn.) at Kolar, in terms of the aforesaid agreement and to pass appropriate orders accordingly.
14III. In view of the aforesaid agreement, both the parties pray that the Court fee paid in the respective cases be ordered to be refunded.
Schedule 'A' hereto is allotted jointly to the share of the Respondent Nos.1 to 6 namely [1] Smt.Savithramma, [2] Sri. Krishna Byre Gowda, [3] Sri. Gopal Byre Gowda, [4] Smt. Manjula.B, [5] Smt. Mangala Patil, and [6] Sri.Chowde Byre Gowda.
Schedule-A Sl.
Sy No Village Extent East West North South .No. .
Garuda Kurki Sy.No.2
1 1 6.20 Sy.No.61 Gramatana
palya border and 3
Kharab
Garuda Chowdn
2 2 2.15 Sy.No.3 Sy.No.5 Sy.No.1
palya a Halli
Border
Garuda
3 3 1.09 Tank Sy.No.2 Sy.No.4 Sy.No.1
palya
Garuda
4 4 1.09 Tank Sy.No.5 Sy.No.9 Sy.No.2 and 3
palya
Garuda
5 5 1.15 Sy.No.4 Sy.No.6 Sy.No.8 Sy.No.2
palya
Kharab
Garuda Chowdn Govt Canal, Kurki
6 6 1.22 Sy.No.8
palya a Halli Land Border
Border
15
Garuda Sy.No.1
7 8 4.12 Sy.No.9 Sy.No.6 Sy.No.5
palya 2
Garuda Sy.No.1
8 9 2.13 Well or tank Sy.No.8 Sy.No.4
palya 1
Garuda Sy.No.1 Sy.No.1
9 11 2.03. Well or tank Sy.No.9
palya 2 3
Garuda Sy.No.1
10 12 2.26 Sy.No.11 Sy.No.7 Sy.No.8
palya 3
Land
belongs
Garuda to Sy.No.1
11 13 1.25 Tank Sy.No.11 and 12
palya Chowda 4
na Halli
Sy.No.
Land
belongs
Garuda to
12 14 1.19 Tank Canal Sy.No.13
palya Chowda
na halli
Sy.No.
Garudapal Sy.No.12, 13
13 15 0.8 Sy.No.7 Sy.No.7 Sy.No.12
ya and 14
Land
belongs
Chowda
Garuda to Sy.No.14 and
14 16 4.31 Sy.No.17 nahalli
palya Chowda Tank
Border
na Halli
Sy.No.
Chowda
Garuda Sy.No.1
15 17 2.33 Sy.No.18 na halli Tank
palya 6
Border
Chowda
Garuda Sy.No.1 Tank and
16 18 8.27 Sy.No.19 na halli
palya 7 Sy.No.20
Border
16
Chowda
Garuda Sy.No.1
17 19 5.24 Sy.No.26 na halli Sy.No.21 and 22
palya 8
Border
Garuda Sy.No.1
18 20 2.12 Sy.No.21 Tank Sy.No.59
palya 8
Garuda Sy.no.2 Sy.No.1
19 21 4.36 Sy.No.22 Sy.No.58
palya 0 9
Garuda Sy.No.23 and Sy.No.2 Sy.No.1
20 22 3.18 Sy.No.44
palya 25 1 9
Garuda Sy.No.24 and Sy.No.2 Sy.No.2
21 23 4.15 Sy.No.44
palya 43 2 5
Garuda Sy.No.2 Sy.No.2
22 24 3.26 Sy.No.31 Sy.No.43
palya 3 5
Sy.No.2
Garuda Sy.No.2
23 25 5.34 Sy.No.31 6 and Sy.No.23 and 24
palya 2
27
Chowda
Garuda Sy.No.1
24 26 5.15 Sy.No.27 na halli Sy.No.25
palya 9
Border
27 Remaining Chowda
Garuda Sy.No.2
25 (part 4.08 Part of na halli Sy.No.25
palya 6
) Sy.No.27 Border
Sy.
Garuda Sy.No.4 Sy.No.4
26 39 3.35 No. Sy.No.38
palya 6 0
36
Remaining
Garuda Sy.No.4 Sy.No.4
27 40 1.28 part of Sy.No.39
palya 6 1
Sy.No.40
Remaining
Garuda Sy.No.4 Sy.No.4
28 41 2.16 part of Sy.No.40
palya 6 2
Sy.No.41
17
Remaining
Garuda Sy.No.4 Sy.No.4
29 42 4.16 part of Sy.No.41 and 46
palya 3 0
SY.No.42
Remaining
Garudapal Sy.No.2 Sy.No.3
30 43 2.03 part of Sy.No.42
ya 3 1
Sy.o.43
Sy.No.2
Garuda Sy.No.5
31 44 2.37 Sy.No.42 3 and Sy.No.45
palya 8
22
Sy.No.5
Garuda Sy.No.4
32 45 3.39 Sy.No.46 6 and Sy.No.46 and 47
palya 4
57
Tank,
Garuda Sy.No.38,39, Sy.No.4
33 46 20.16 45 and Kurki Border
palya 40 and 41 2
47
Sy.No.5
Garuda Sy.No.4
34 47 1.00 Sy.No.46 5 and Tank
palya 5
56
Garuda Sy.No.5 Tank
35 49 1.19 Kurki Bordder Kurki Border
palya 0 and 54
Garuda Kurki Gramat
36 51 4.11 Sy.No.52 Sy.No.50
palya Border ana
Garuda Sy.No.5 Sy.No.5
37 52 3.23 Sy.No.54 Sy.No.50
palya 1 3
Sy.No.6
Garuda Gramat
38 53 2.11 Sy.No.57 0 and Sy.No.54 and 52
palya ana
61
Tank and
Garuda Sy.No.5 Sy.No.5
39 54 2.04 SY.No.55 and Sy.No.49
palya 2 3
56
Garuda Sy.No.5 Sy.No.5
40 55 1.05 Sy.No.47 Tank
palya 4 6
Garudapal Sy.No.45and Sy.No.5 Sy.No.5
41 56 2.37 Sy.No.55
ya 47 4 7
Garuda Sy.No.6 Sy.No.5
42 57 6.34 Sy.No.54 Sy.No.56
palya 0 and 8 and
18
53 59
Garuda Sy.No.5 Sy.No.2
43 58 2.2 Sy.N0.44 Sy.No.57
palya 9 1
Tank
Garuda and
44 59 3.33 Sy.No.58 Tank Sy.No.57,60,61
palya Sy.No.2
0
Garuda Sy.No.6 Sy.No.5
45 60 1.11 Sy.No.57 Sy.No.53
palya 1 9
Gramat Sy.No.5
Garuda
46 61 3.3 Sy.No.60 ana and 9 and Sy.No.53
palya
Sy.No.1 Tank
All
extent
Garuda Sy.No. 53 Kurki Kurki land and
47 of Sy.No.1
palya and 61 Border Sy.No.51
Grama
tana
SCHEDULE B Properties allotted jointly to the share of Appellant No.1 to 5 namely Sri.C.Sonne Gowda, Dr.Vanitha Gowda, Sri.Vivek Gowda, Sri. Vikram Gowda, Smt.Vinutha Gowda;
SCHEDULE-B Sl.
Sy.
No Village Extent East West North South No. .
Bommasa
Garuda Sy.No.2
1 29 5.2 ndra Road Sy.No.30
palya 8
Border
Garuda Sy.No.2
2 28 4.04 Sy.No.29 Road Sy.No.31
palya 7
Remaini
ng
Garuda Extent
3 27 1.2 Sy.No.28 Road Sy.No.31 & 25
palya of
Sy.No.2
7
19
Bommasa
Garuda Sy.No.3 Sy.No.2
4 30 5.22 ndra Sy.No.33
palya 1 9
Border
Sy.No.2
Garuda Sy.No.2
5 31 5.1 Sy.No.30 5 and Sy.No.32 and 43
palya 8
24
Bommasa
Garuda Sy.No.3 Sy.No.3
6 33 3.35 ndra Sy.No.34
palya 2 0
Border
Garuda Sy.No.4 Sy.No.3
7 32 4.33 Sy.No.33 Sy.No.34
palya 3 1
Remaini
ng
Garuda Extent Sy.No.3
8 43 0.2 Sy.No.32 Sy.No.42
palya of 1
Sy.No.4
3
Sy.No.4
Garuda Horakere Sy.No.3
9 34 6.23 2 and Sy.No.35
palya Border 2
41
Sy.No.4
Garuda Sy.No.32 Sy.No.4
10 42 1 6 and Sy.No.41
palya and 34 3
44
Garuda Sy.No.4 Sy.No.4
11 41 1.08 Sy.No.34 Sy.No.40
palya 6 2
Garuda Horakere Sy.No.4 SY.No.3
12 35 4.11 Sy.No.36
palya Border 0 4
Garuda Sy.No.4 Sy.No.4
13 40 1.28 Sy.No.35 SY.No.39
palya 6 1
Garuda Horakere Sy.No.3 Sy.No.3
14 36 5.03 Sy.No.37
palya Border 9 5
Garuda Horakere Sy.No.3 Sy.No.3
15 37 5.15 Kurki Border
palya Border 8 6
Property Property Property belongs belongs belongs Chowdade 16 24/3 3.11 to to to Road nahalli Ramacha Sannaul Karimull ndrappa la a SCHEDULE 'C' Properties allotted jointly to the share of Appellant No.6 & Appellant No.8 namely Smt. Vanjamma and Sri. Mohan.
20SCHEDULE-C Sl.
Sy.
No Village Extent East West North South No. .
Muniv Chikkav
Chodadena Venka Land allotted to
1 8 4.2 enkata allabi
halli tappa Chandrakala
ppa Road
K.N.M
Hosak Vadarra
Chodadena univen G.Venkataswamap
2 38/10 0.03 ere Narayan
halli katap pa
Kattu appa
pa
Chand
Chodadena Ganga P.Muniy
3 64/20 0.12 rayap Chandrayappa
halli ppa appa
pa
Venka
Shara
Chodadena E.Nagar talaks
4 64/24 0.09 damm E.Nagaraju
halli aju hmam
a
ma
Nanju
Chodadena Byrap
5 76/4 0.08 Road ndapp Narayanappa
halli pa
a
Pakar
Chodadena Own ahalli
6 83/1 0.15 Tank Old Well
halli Property Krishn
appa
Own
Chodadena Barial Bacha
7 83/2 0.12 proper Old Well
halli Ground mma
ty
Chodadena C.Byre Hannura Jayara
8 92/5 0.34 Canal
halli gowda ppa mappa
Chodadena C.Prab Own Muniy
9 93/4 0.06 Canal
halli u Property appa
Chana
Chodadena Muniy R.Munn
10 108/11 0.03 rayap Chanrayappa
halli appa gowda
pa
B.R.Kr Doddav
Chodadena Govt
11 134 7.18 ishnap allabi C.Sonnegowda
halli Canal
pa Border
Muniyap
Chodadena Deva pa/thim C.Byra
12 146/3 0.38 R.Munegowda
halli mma maraya ppa
ppa
21
Chikkavala Rame Own C.Byre
13 18/2* 1.22 Own Property
bi gowda Property gowda
Own Own
Chikkavala
14 19 5.37 proper Tank Proper Tank
bi
ty ty
Naray
Doddavalla Laxmaia
15 160 1.03 anapp Canal Tank
bi h
a
Naray
Chodadena B.Mun
16 173 1.06 anapp Canal Canal
halli iyappa
a
Naray
Doddavalla Malles Raviku
17 164/3 0.26 anapp Canal
bi haiah mar
a
Vekatap
60x54(Half pa, Arjundev and
Chodadena Govt
18 Site 319 site or Road Chinnap Venkateshappa
Halli 50%) Land
pa Property
House
Own
Chikkavala Sonne
19 22 1.13 proper Road Road
bi gowda
ty
NOTE: Sy.No.18/2 schedules will be subject to fixing boundaries.
SCHEDULE'D' Properties allotted to Appellant No.7 namely Smt. Chandrakala D/o late Sri. Channarayegowda.
SCHEDULE-D Sl.
Sy.
No Village Extent East West North South No. .
Vem Shardam Chodadena agal N.Son Pakarahalli 1 67/07 0.11 ma/Jayam halli Roa nappa Krishnappa ma d Chikkavalla Son Own Own 2 24/2 1.33 Doddavallabi Road bi nna Property Proper 22 ppa ty /Kri shn app a Najan Son Chikkavalla Own na/So 3 24/3 2.37 nap Road bi Property nnapp pa a Chik site N.Ram Chodadena kae Own 4 No.13 26x50 akrish Road halli nga house 6 nappa ppa Own Rama Chodadena site 5 55x61 Hou own house krishn Road halli 137 se appa Rama Own Chodadena Site krishn 6 19x53 Hou Road Road halli 138 appa se House site 319 (50% Venkatapp Arjundev and Chodadena half Roa a, Govt 7 60x54 Venkateshappa halli site on d Chinnappa Land Property the House south side) Lashm R.Kr Lashmidev ideva Chodadena ishn Lashmidevamma/C 8 149/2 0.39 amma/Ch mma/ halli app howdamma owdamma Chowd a amma Lashm Byr Lashmidev ideva Chodadena Hakku Darri 9 149/3 0.05 app amma/Ch mma/ halli land/Thoppu a owdamma Chowd amma Byr Own Chodadena Own Hakku Darri 10 149/4 1 app Proper halli Property land/Thoppu a ty Ban Dodda Chikkavalla 11 64/14 1.12/1/2 di Tank valabi Own Property bi Dari Road Chikkavalla Ra Own C.Byre 12 18/2* 2.24 Own Property bi me property gowda 23 Gow da Remai Mun ning Chodadena iven Chikkavall Sy.No. 13 8 4.2 Krishnappa halli kata bi Road allotte ppa d to Mohan *NOTE:Sy/No.18/2 schedules will be subject to fixing boundaries.
4. In terms of the Memorandum of Settlement filed by the parties, this appeal is disposed of.
Office is directed to draw the decree in terms of the Memorandum of Settlement.
It is further clarified that in respect of the Schedule C and D properties are concerned, appellants 6 and 8 should get the property jointly surveyed and get the lands phoded.
Sd/-
JUDGE Cm/-