Karnataka High Court
Hanumanthappa vs N B Chandrappa on 15 July, 2011
Bench: K.L.Manjunath, B.Manohar
i EN THE HIGH CQURT my KARNATAKA AT BANGALQRE mawmm mama Tfifi 1§m DAY SF JULY, 2011 ?RESENT max KQN'BLE M. Jwswzcg K.L¢ MANJuNaTa--C*f* ' ARE mam H®N'ELE MR" JUSTICE E:~mANa$A§"*T REGBLAR FEES? APPEAL Na.127:x2$6é (EEC; ,""AT BETWEEN: 1.
fiamumanthappa 3/Q late Bhaemaiah, 72 year${§ _ Rim Gixiyajji Km§pal' ' Him GanjigereVvillaga,z Shanagara p0stg "..4.V Banavara HmEli;;V w'" jfi_" *~w Argikera éqfi, H§ Ea $havanthramma,wf¢ M Rfifiallesh, 42 yaars} Rig Magulafialli viliage & §ast,>Amb1é Hmbli, . Qhikmagalur Tq.%_ _____ 3kuT&&mma§pav@"Anna§pa sinca 'Sega %yygtfi*LgR5"
"*v{a} Amémathé fife lata Thimmapya, i8.yQa£$, .: {@)x'Vgn§%te$h $/Q iate ' Tm&mmagpa, 16 years, §y/ ?
(G) fiusheela d/Q Late Thimmappa 14 yaars, {d} Ch&mdramma wfa late Thimmappay 39 years, Bébfi ta (G} are minoxs, Rfhy its natuxal guardian anfi mother fihandramma W/Q late Thimmappa ,V~_a @ finnappa, the appellant 3(d) h¢rein;""*@* é. Hanumamma wfio Rangappa, 73 yaaxs, Rfm Nidagatta village, Kadux Tq, ainwa dead by fi¢R$w ia} Annaiah aim 1atafHanumamm$; ' 6% yeara, Rfm Nidagattagv viilaga, Kadur Tq. A _€} }jA?PELLANTS (By Advmmat@~§ri.Shn§a§iK:&g%pa)f' fiw Nfifiwflhamdxappa, 3é g§a£s;_
2. N.EuVankatesh, 32.ya§§$;
3. N.E.Kr1sfi%ému:$g§Q72§yyea$$%H ""
4 . N :. 3 . Efuttaxé éfii Rm§y§é"é aré song §£ Y Ehagmaiah "
_5f_G&ngamma w[wxvafitafipa, . v. 'V I klflfigav y'.' 7 . ,V '. 6?'YZ%§iap§é=$/mgY@rala§pa; fi3_y&afl3g<_ 95""
:51 Thia REA is filed under Sec.§6 af CQC against fiha judgment and decrea datefi 10K8.2604 paaaafi. in Q3 'No%l35/2GQl an the fiie 0f' the Civil Judga {Sr fim.}, Kadur dismiasing the suit for declaxatiom. and pos$ession and» mesnm prmfita.
Thia Appeal is aeming on for final héérifi§IbV"
thia fiay, M&N$UNATfi 3. delivered the fcllmwimg;"A Eamtiea have $ettlg§r »chéig , aié§fité '../,,;3x'%,_ 9 amicably" They havar_fileflf*mfie&x. joinh "mama whimh is signad by th@;;Va§fiéliapts and R&5§mndentwi anfi D3_ afid '@ha¢f@Qgn§@i far the Resymndemfi%. ' <
2. it $3 Rag:ae&.tbQt§Qen the partias that Rggpmndgfitwi & 3 im full amfi final settlement of the ufiaim @f.thé appallants have agreed to pay a 7Q_smwa Qfi "R3 7 fiéfifi ta tha appeilants within a : parimd dfxfihxéé montha fram today. Thay further .,% ;=3§fi&$§fl thafi if they da not pay the amount of \ 5 R5"? lakha as agread upmn, the game would carry xmtaxegt at 18% p.a. ta be calculated frmm thia data.
3. En viaw af tha fiettlament arri$fid "ét * batwaan tha partiea, judgment a§d_$earéé"¢f £hé txial mmart. is hareby'}nmdifiiedL : 1§: a§§ailéfi£ 'W' whm ifi tha Pmwar af %tt®%figy '$mifiax' §§ Mthé ramainimg fippalianta Ris §%é$@nfi $éf§£aJEtha mwurt, Similarly, R¥i] N?$:Qhé$&¥%%pa and. Rm3 N$E,KriShnamurthy *§pa ,&l$fi:v§$§5%§tL'§éf0re tha mourfiu Thgy h§%@%tj §%%',é$§%#££§n of the m0myrmmimal§atiti$fi1 Aa
4. in fi9rms mf'V£ha ébmpromxse enterad into bé$§fl%""£hé'?fi$ti%$; the "" aPPeal is allawed in parfih: $@&gm§nfifafid dacree is hareby modified by [ "gxamtifig_a dafixée for R3"? laca in favour Qf tha " $§p§£lant$',&ir$cting RM} & 3 to gay the same @iwfiinmtfirae mmnths frmm today; failing which it ahail Garry intereat. at 18% Pt: ofi. tn be calmulatafi fram this data. §amtiea ta bear their costs» EW 3 37%.. .
§$$r«;»"' smé Q1 §3:g;,* §% , _ Rf3@G?1iiu ' 1/