Karnataka High Court
Sri. Iranna S/O Sangappa Lingadal, vs Sri. Shivananda Shivachar ... on 18 April, 2013
Author: L.Narayana Swamy
Bench: L. Narayana Swamy
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 18TH DAY OF APRIL, 2013
BEFORE
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
REGULAR SECOND APPEAL NO.5279 OF 2013
Between:
Sri Iranna,
S/o Sangappa Lingadal,
Aged about 45 years,
Occ: Business,
G P No.426/a and b,
Ward No.2,
Ameengad, Hungund Taluk,
Bagalkot District 587 112.
Appellant
(By Sri V P Kulkarni, Advocate)
And:
Sri Shivanand Shivachar
Gurusangameshwara Hiremath
Swamiji of Lalsangi Hiremath,
Aged about 41 years,
Occ: Pristhood,
R/o Ameengad, Hungund Taluk,
Bagalkot District 572112.
By his GPA Holder
Malayya
S/o Gurubalayya Hiremath,
Age: 68 years,
2
Occ: Agriculture of Amingad,
R/o Amingad, Hungund Taluk,
Bangalkot District
PIN 587 112.
...Respondent
(By Sri Chandrashekar P Patil, Advocate)
This R.S.A is filed under Section 100 of C P C against the
judgment and decree dated 02.11.2012 passed in R A No.6/2011
on the file of the Senior Civil Judge, Hungund dismissing the
appeal filed against the judgment dated 10.12.2010 and the
decree passed in O S No.121/2007 on the file of the Addl. Civil
Judge & J M F C., Hungund partly decreeing the suit filed for
recovery of possession and arrears of rent.
This Appeal coming on for orders, this day, the Court
delivered the following:
JUDGMENT
Both the parties are present before the court and they are identified by their respective counsel. The parties have filed a compromise petition. The compromise petition is signed by the parties as well as their counsel. The parties have admitted the compromise.
3
Accordingly, this appeal is disposed of in terms of the compromise petition. The Registry to draw the decree in terms of the compromise petition.
SD/-
JUDGE akd*