Karnataka High Court
Sri Yalegowda vs Smt Pushpamma on 6 November, 2025
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NC: 2025:KHC:44791-DB
RFA No. 1264 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
REGULAR FIRST APPEAL NO. 1264 OF 2019 (PAR)
BETWEEN:
SRI YALEGOWDA
S/O. LATE LAKSHMANA,
AGED ABOUT 60 YEARS
R/AT VELAGALABURRE VILLAGE,
SUGATUR HOBLI,
KOLAR TALUK 563102.
REP BY HIS GPA HOLDER,
V. Y. CHOWDEGOWDA,
S/O YELEGOWDA,
AGED ABOUT 34 YEARS
R/AT VELAGALABURRE VILLAGE,
Digitally signed SUGATUR HOBLI,
by RUPA V KOLAR TLAUK - 563 102.
...APPELLANT
Location: High
(BY SRI. SUBASH REDDY V., ADVOCATE)
Court Of
Karnataka AND:
1. SMT. PUSHPAMMA
W/O LATE MUNEGOWDA,
AGED ABOUT 47 YEARS,
R/AT VELAGALABURRE VILLAGE,
SUGAR HOBLI, KOLAR TLAUK 563102.
2. SMT. SWETHA @ SHILPA
W/O. V V SRINATH,
D/O. LATE MUNEGOWDA,
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NC: 2025:KHC:44791-DB
RFA No. 1264 of 2019
HC-KAR
PERMANENT R/AT
VELAGALABURRE VILLAGE,
SUGATUR HOBLI, KOLAR TALUK AND
NOW R/AT VENUGOPALAPURA VILLAGE,
KASABA HOBLI, BANGARPET TLAUK 563114.
3. SMT. LAKSHMAMMA
D/O LATE LAKSHMANA,
W/O MUNIYAPPA,
AGED ABOUT 65 YEARS,
R/AT MYULANDHALLI VILLAGE,
KASABA HOBLI, CHINTHAMANI TALUK,
CHIKKABALLAPUR DIST - 563125.
4. SMT. NARAYANAMMA
D/O. LATE LAKSHMANA,
W/O SONNAPPA,
AGED ABOUT 63 YEARS,
R/AT BOORAGANAHALLI VILLAGE,
KASABA HOBLI,
SRINIVASPURA TALUK,
KOLAR DIST - 563 135.
5. SMT. PARVATHAMMA
W/O LATE RAMAKRISHNAPPA,
D/O LATE LAKSHMANA
AGED ABOUT 59 YEARS
R/AT BOORAGANAHALLI VILLAGE,
KASABA HOBLI, SRINIVASPURA TALUK,
KOLAR DIST 563 135.
...RESPONDENTS
(BY SRI. K ANIL KUMAR., ADVOCATE FOR R2;
SRI. V R BALARAJ, ADVOCATE FOR R3 TO R5(NOC NOT
OBTAINED IN R/O R3 & R4);
R1 DEAD AND R2 IS TREATED AS LEGAL REPRESENTATIVE
OF DECEASED R1 VIDE COUR ORDER DATED 06.11.2025)
THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 25.01.2019 PASSED IN
OS.NO.252/2015 ON THE FILE OF THE 2nd ADDITIONAL
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NC: 2025:KHC:44791-DB
RFA No. 1264 of 2019
HC-KAR
SENIOR CIVIL JUDGE, KOLAR, PARTLY DECREEING THE SUIT
FOR PARTITION.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL) This appeal is filed challenging the judgment and decree dated 25.01.2019 in O.S.No.252/2015 passed by the II Additional Senior Civil Judge, Kolar.
2. During the pendency of this appeal, the parties have amicably resolved the dispute and filed a memorandum of compromise petition under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, (for short 'the CPC').
3. Learned counsel appearing for parties identify the appellant and respondents, who are present before the Court.
On identification, the parties state that they have signed and affixed their thumb impressions on verifying the contents of the memorandum of compromise petition.
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4. Memorandum of compromise petition reads as under:
" MEMORANDUM OF COMPROMISE PETITION FILED BY THE APPELLANTS AND RESPONDENTS UNDER ORDER XXIII RULE 3 OF CODE OF CIVIL PROCEDURE:
The appellants and the respondents above named beg leave to submit as follows:-
1. At the intervention of well-wishers, friends, Hon'ble Court the parties have mutual discussions and agreed to settle the controversies in the above suit by submitting this compromise petition.
2. It is respectfully submits that the respondents no.1 and 2 who are the Plaintiffs before the lower court had filed a suit bearing O.S. No.252/2015 on the file of the II Additional Senior Civil Judge, at Kolar against the defendant no.1 who is the appellant herein and other defendants who are the respondents no. 3 to 5 here in by seeking the relief of partition and separate possession of half share in the suit schedule properties and for means profits. The said suit was partly decreed on 25.01.2019 granting 6/15th share in suit schedule properties and aggrieved by the said judgment and decree, the defendant no.1/appellant herein presented above appeal before this hon'ble court.
3. It is respectfully submits that one Appojappa @ Sonnegowda who is the ancestor of the joint family of the appellant and respondents resident of Vegalabure village, Sugatur Hobli, Kolar Taluk, and district had two sons namely Munibyregowda and Lakshmana, the said Appojappa @ Sonnegoda and his two sons Munibyregowda and Lakshman are not alive. The appellant and respondents 1 to 5 are the decedents of Lakshmana Son of Appojappa. All the suit schedule properties are the ancestral and joint family properties of late Appojappa@ Sonnegoda.-5-
NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR
4. The parties to the appeal herein agreed to divide the properties by way of this compromise petition to take separate possession of the suit properties by way of final decree drawn in the above appeal.
5. It is submitted that though the suit bearing O.S. No.252/2015 on the file of the II Additional Senior Civil Judge, at Kolar was partly decreed on 25.01.2019 granting 6/15th share in suit schedule properties the parties to the above appeal by way of mutual understanding, without insisting on the 6/15th share, amicably divided the schedule properties to the respective parties as full and final settlement which are specifically shown in this compromise petition.
6. As per the mutual understanding between the parties full and final settlement is arrived between them and the terms of the settlement is reduced under writing herein; The 'A' Schedule properties are allotted to the appellant. The 'B' Schedule properties are allotted to the respondent No.2 (Respondent No.1 expired leaving behind respondent no.2 who is the sole L.R. of deceased Respondent No.1) and 'C' Schedule properties allotted to Respondents No.3 to 5 jointly of the present appeal, and thus all the plaint schedule items are covered by the schedule to this compromise petition.
7. The parties admit that the description of some of the suit properties like the property numbers, measurement and the boundaries are incorrectly mentioned in the plaint and the same are correctly mentioned in the compromise petition. Hence, all the parties unconditionally admit that there in any case discrepancy were to arise regarding the description of the properties mentioned in the plaint and other pleadings before the Trial court, the description of the properties given in this compromise petition will have over-riding effect and the description given herein are true and correct to the best of the knowledge of all the parties. The description of the properties in the plaint remains inconsequential and stands amended to the extent mentioned in this compromise petition.
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8. Thus, as per the above compromise, the appellant and the respondents. No 2 to 5 have mutually agreed to divide the suit properties in this compromise petition, that the appellant and the respondents 2 to 5 have taken exclusive possession of the A, B & C schedule properties respectively under this compromise deed. The appellant and the respondent have no objections of whatsoever manner under the compromise as they confine their rights claims interest, shares, etc only to the extent allotted to them under Schedule A, B & C Properties and relinquished their shares, rights, claims, interests, etc over the schedule properties allotted to each of the share holders.
9. The parties further admit that the terms of the compromise petition shall not only bind the present parties to the suit but also on other respective legal representatives of the parties to the suit and each of the parties herein undertake that any of those legal representatives of the parties herein to the suit shall not make any claims of whatsoever nature in future and that the terms of the compromise petition are legal and beneficial to all the parties concerned. There are no other Joint Family properties, other than properties mentioned in the schedule to this compromise petition.
10. The property described as Item No.7 of Schedule
-A property, i.e, the agricultural land bearing Sy. No.257/1, measuring 03 Acres.29 Guntas and kharab 0.32 Guntas, totally measuring 4 Acres .21 Guntas, situated Velagalaburre village, Sugatur Hobli, Kolar Taluk, stands in the name of Smt. V.Y.Saritha, daughter of the appellant herein, in pursuance of the registered gift deed dated 02-03-2019 and the said transaction is confirmed by the respondents and they have no manner of claims, interest, title, etc over this property and declare that Smt. V.Y.Saritha, daughter of the appellant herein, is the absolute owner of the said property.
11. All the parties to the compromise petition are at liberty to get their names mutated in the revenue records in terms of the allotment made in the compromise petition and enjoy the properties as their -7- NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR self acquired and absolute properties without interference from the other allottees for all times to come and they are at liberty to encumber each and every property to whomsoever they deem fit without the consent of the each of the parties.
12. The parties are at liberty to seek registration of the compromise decree before the jurisdictional sub- registrar, at their costs and expenses.
13. The parties have no objections to each other to seek revenue mutation and conducting of survey if any with the revenue authorities at their own costs and expenses over the A to C schedule properties.
14. The parties have entered into this compromise on their own free will and consent, without any coercion or undue influence, having fully understood the terms contained herein.
Wherefore, the appellant and the respondents most respectfully prays that this Hon'ble court may be pleased to;
(i) set aside the judgment and decree dated 25-01- 2019, passed suit bearing 0.5. No. 252/2015 on the file of the II Additional Senior Civil Judge, at Kolar and
(ii) Pass a compromise decree in terms of this compromise petition and pass such other relief's or orders as are just and necessary in the interest of justice.
SCHEDULE -'A' (Properties allotted to the share of Appellant i.e. V.L.Yalegowda Rep By GPA Holder V.Y.Chowdegoda) Item No.1:
All that piece and parcel of the agricultural land bearing Sy No: 17/2, measuring 00-31 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Srinivasa and others -8- NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR West by : land belongs to Sriramappa & others North by : Road South by: land belongs to Ananthappa Item No.2:
All that piece and parcel of the agricultural land bearing Sy No: 4/3, measuring 00-03 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Srinivasa Gowda West by : Pond (Kunte) North by : Govt land South by: land belongs to Kanthamma Item No.3:
All that piece and parcel of the agricultural land bearing Sy No: 50/5, measuring 00-11 Guntas situated at Velagalabburre Village, Sugatur, Hobli, Kolar Taluk and district and bounded on East by: land belongs to Ramesh Babu West by: land belongto Munishami, Lakshmama, Narendra North by : land belongs to Ramesh Babu South by : land belongs to Srinivasa Gowda Item No.4:
All that piece and parcel of the agricultural land bearing Sy No: 50/6, measuring 00-04 Guntas Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on situated at East by : land belongs to Ramesh Babu West by : land belongs to Munishami North by : land belongs to Ramesh Babu South by: land belongs to Srinivasa Gowda Item No.5:
All that piece and parcel of the agricultural land bearing Sy No: 70/5, measuring 00-04 Guntas situated at Velagalaburre Village, Sugatur Hobli, district and bounded on Kolar Taluk and -9- NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR East by: land belongs to Sriramappa West by : land belongs to Anjinappa North by : land belongs to Anjinappa South by : land belongs to Venkatesh Item No.6:
All that piece and parcel of the agricultural land bearing Sy No: 70/12, measuring 00-02.08 Guntas out of 00-05 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Sriramappa West by: land belongs to Anjinappa North by: land belongs to Anjinappa South by: land belongs to Venkatesh Item No.7:
All that piece and parcel of the agricultural land bearing Sy No: 257/1, measuring 03 acre 29 Guntas and 00-32 guntas of Kharab, Totally measuring 04 acre 21 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: Kaluve West by: land in Sy.No.257/2, land belongs to Mareppa, Nagaraju and Anathappa North by: Road South by: land belongs to Nareppa Item No.8:
All that piece and parcel of the agricultural land bearing Sy No: 213/1, Measuring 01 acre 11 Guntas and 00-03 guntas of A Kharab, totally 1 acre 14 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: Kaluve West by : land Belongs to Lakshmidevamma North by: land belongs to Bychappa South by: land in Sy.No.213/3
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR Item No.9:
All that piece and parcel of the agricultural land bearing Sy No: 213/3, measuring 01 acre 16 Guntas and 00-03 guntas of A Kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land Belongs to Venkateshappa West by: land Belongs to Venkatappa & others North by: land in Sy.No.213/1 South by: land Belongs to Venkatesh Item No.10:
All that piece and parcel of the agricultural land bearing Sy No: 85/1, measuring 00-15 Guntas situated Velagalaburre Village, Sugatur Hobli, Kolar Taluk district and bounded on and East by: Road West by: Road North by: land belongs to V.R. Chethan South by: land belongs to Ramesh & Manjunath Item No.11:
All that piece and parcel of the agricultural land bearing Sy No: 245/1A, measuring 00-12.08 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Lakshminarayana, Sy No. 244/3 West by: land belongs to Hanumappa North by: land belongs to Subhadramma South by: Road Item No.12:
All that piece and parcel of the agricultural land bearing Sy No: 268/1, measuring 01 acre 05 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Raghu West by: land belongs to Korasappa& Srinivas Gowda
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR North by: land belongs to Yalegowda South by: land belongs to Narayannaswamy Item No.13:
All that piece and parcel of the agricultural land bearing Sy No: 40/5, measuring 00-02.08 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Sriramappa West by: Lake area land belongs to Sriramappa North by South by: land in Sy. No.40/6 Item No.14:
All that piece and parcel of the agricultural land bearing Sy No: 40/6, measuring 00-07.8 Guntas and 00-02 guntas of A Kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Sriramappa West by : Lake area North by: land in Sy.No.40/5 South by: land belongs to Sriramappa Item No.15:
All that piece and parcel of the agricultural land bearing Sy No: 109/9, measuring 00-03 Guntas situated at Velagalaburre village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Srinivasagowda West by : land belongs to Srinivas North by : land belongs to Srinivasagowda South by : land belongs to Narayannaswamy Item No.16:
All that piece and parcel of the agricultural land bearing Sy No: 244/3, measuring 0-07 Guntas and 00-01 gunta of A Kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR East by: land belongs to Venkateshappa West by: land belongs to Yalegowda North by : land belongs to Lakshminaraya South by : Kunte (pond) Item No.17:
All that piece and parcel of the agricultural land bearing Sy No: 130/3, measuring 00-01.8 Guntas situated at Velagalaburre Village, SugaturHobli, Kolar Taluk and district and bounded on East by :land belongs to Shashidhar West by :land belongs to Srinivasgowda North by :land belongs to Chandrappa South by :land belongs to Bychappa Item No.18:
All that piece and parcel of the agricultural land bearing Sy No: 127/3, measuring 00-03.8 Guntas situated at Vegalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : Kaluve West by : land belongs to Anjinappa North by : land belongs to Muniyappa South by : land belongs to Krishnappa Item No.19:
All that piece and parcel of the agricultural land bearing Sy No: 56/1, measuring Ac. 00-09 Guntas and 00-01 gunta of A kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and boundedon East by : land belongs to Nagarathnamma West by: land belongs to Nanjundappa North by: land belongs to Seenappa South by: land belongs to Gopalakrishna Item No.20:
All that piece and parcel of the agricultural land bearing Sy No: 55/2, measuring 00-09 Guntas and 00-01 gunta of A kharab situated at Velagalaburre
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR Village, Sugatur Hobli, Kolar Taluk and district and boundedon East by: land belongs to Nagarathnamma West by: land belongs to Nanjundappa North by: land belongs to Seenappa South by: land belongs to Gopalakrishna Item No.21:
All that piece and parcel of the agricultural land bearing Sy No: 72/2, measuring 00-02 Guntas situated at Velagalaburre Village, SugaturHobli, Kolar Taluk and district and bounded on East by: land belongs to Sriramappa West by: land belongs to Anjinappa North by: land belongs to Anjinappa South by: land belongs to Venkasteshappa Item No.22:
All that piece and parcel of the agricultural land bearing Sy No: 210/5, measuring 01 acre 15 Guntas situated at Velagalaburre Village, SugaturHobli, Kolar Taluk and district and bounded on East by: land belongs to Dinakar & Srinivas West by: land belongs to Anjinappa & others North by: land belongs to Chikka Anjinappa South by: land in Sy. No. 210/4 Item No.23:
All that piece and parcel of the agricultural land bearing Sy No: 210/4, measuring 01 acre 12 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Dinakar & Srinivas West by : land belongs to Anjinappa & others North by: land in SY.No.210/5 South by: land in SY.No.210/3 Item No.24:
All that piece and parcel of the agricultural land bearing Sy No: 210/3P1, measuring 01 acre 13
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Dinakar & Srinivas West by: land belongs to Anjinappa & others North by: land in SY.No.210/3 South by: land of Chowdamma Item No.25:
All that piece and parcel of the agricultural land bearing Sy No: 75/1, measuring 01 acre 08.8 Guntas and 0.00.12 Guntas of karab, totally measuring 1 acre 09.04 Guntas situated at Shettimadamangala Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: Land belongs to Ramesh Babu West by: Land belongs to Nagaraj North by: land Belongs to Dhobi Muniyamma South by: land belongs to Kaluve Item No.26:
All that piece and parcel of the agricultural land bearing Sy No: 174/1, measuring 00-16.8 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Manjunath West by: land belongs to Yalegowda & others North by: land belongs to Manjunath South by: land belongs to Nagaraju Item No.27:
All that piece and parcel of the agricultural land bearing Sy No: 252/2, measuring 02 acres situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Suresh West by: land belongs to Srinivas Gowda & V.L.Yalegowda North by: land in SY.No.252/3 South by: land in SY.No.14 Gomala
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR Item No.28.
All that piece and parcel of the agricultural land bearing Sy No: 251/2, measuring 01 acre 19.8 Guntas and Sy No: 251/3, measuring 03 acre 21 Guntas in total 05 Acre 0.00.08 guntas of common plot which is hereby divided into two portions in Sy.no 251/2 measuring 0.28.08 guntas out of 01 acre 19.8 guntas and in Sy.no.251/3 measuring 01 acre 29 guntas out of 03 acre 21 guntas hereby allotted to this appellant (in total that 2 acre 17 guntas) situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and commonly bounded on East by : land belongs to Manohar West by : land belongs to Krishnappa North by: Kaluve South by: land belongs Shwetha .V.M. 6 Guntas of land should be left on the western side of this schedule property to road to A Schedule and B Schedule Holder, both are have rights to use the same road for their property.
Item No.29:
All that piece and parcel of the agricultural land bearing Sy No: 96/3, measuring 00-01.8.00 Guntas situated at Velagalaburre Village, SugaturHobli, Kolar Taluk and district and bounded on East by: land belongs to Yalegowda West by: land belongs to Yalegowda North by: land belongs to Yalegowda South by: Road Item No.30:
All that piece and parcel of the agricultural land bearing Sy No: 245/3B, measuring 00-07 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Hanumappa West by : land belongs to Yalegowda North by: land belongs to Srinivasagowda South by : land belongs to P.Manjunatha
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR Item No.31:
All that piece and parcel of the agricultural land bearing Sy No.289, measuring 01 Acre situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Venkatesh West by : land belongs to Anjinappa North by : land belongs to Narayanappa South by : land belongs to Venkateshappa Item No.32:
All that piece and parcel of the agricultural land bearing Sy No: 96/15, measuring 00-07.8 Guntas situated at Velagalaburre Village, SugaturHobli, Kolar Taluk and district and bounded on East by : land belongs to Srinivasagowda West by : land belongs to Srinivasagowda North by : land belongs to Srinivasagowda South by: land belongs to Yalegowda Item No.33:
All that piece and parcel of the agricultural land bearing Sy No: 135/1, measuring 00-06 Guntas and 00.01 gunta of A kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Srinivasagowda West by : land belongs to Muniyamma North by : land belongs to Srinivas South by : land belongs to Bestara Srinivas Item No.34:
All that piece and parcel of the agricultural land bearing Sy No: 135/2, measuring 00-03.8 Guntas and 00.01 gunta of A kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Srinivasagowda West by : land belongs to Muniyamma
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR North by : land belongs to Srinivas South by : land belongs to Bestara Srinivas Item No.35:
All that piece and parcel of the agricultural land bearing Sy No: 291/1, measuring 04-00 Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Raghu West by: land belongs to Srinivasagowda North by : Kaluve South by: land belongs to Yalegowda Item No.36:
All that piece and parcel of the agricultural land bearing Sy No:14, measuring 01-00 acre situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Suresh West by: land in Sy.No.14 Gomala North by: land belongs to Yalegowda V.L South by: land belongs to Yalegowda.V.L & Srinivas Gowda Item No.37:
All that piece and parcel of the agricultural land bearing Sy No: 6/6, measuring 01 acre 04.8 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land belongs to Chandrappa West by: land in Sy.No.14 Munisham Gowda North by: land belongs to Srinivas Gowda South by: land belongs to Korochappa SCHEDULE 'B' (Properties allotted to the share of Respondent No.2 i.e. Shwetha .V.M. @ Shilpa)
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR Item No.1:
All that piece and parcel of the agricultural land bearing Sy No: 96/4, measuring 00-01.8 Guntas which is consisting of stone roofed residential house surrounded by the stone compound situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land in Sy. No.96/15 West by : Road North by : land in Sy. No.96/15 South by : Road Item No.2:
All that piece and parcel of the agricultural land bearing Sy No: 51/2, measuring 02 acre 13.8 Guntas and 00.01 gunta of B kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : Lake Area West by: land belongs to Lakshmidevamma & Narendra North by: land belongs to Manohar South by: land belongs to Ramesh Babu Item No.3:
All that piece and parcel of the agricultural land bearing Sy No: 39/7, measuring 00-39 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Ramesh Babu West by: land belongs to Krishnappa & others North by: land belongs to Srinivasagowda South by: land belongs to Sriramappa Item No.4:
All that piece and parcel of the agricultural land bearing Sy No: 49/5 Measuring 00.35 guntas and 00.00.8 guntas of B Kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR East by: Lake Area West by: land belongs to Yalegowda & Srinvas Gowda North by: land belongs to Ramesh Babu South by:land belongs to Sriramappa Item No.5:
All that piece and parcel of the agricultural land bearing Sy No: 87, measuring 00-05 Guntas consisting Silk Rearing shed/ ZÀAzÀæAQ ±Éqï situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: Road West by: land belongs to Krishnappa & others North by: land belongs to Muniyappa South by: Gramathana Item No.6:
All that piece and parcel of the agricultural land bearing Sy No: 262, measuring 02 acre 17 Guntas and 00-13 guntas of B kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: Road West by: land belongs to Narayanaswamy North by: land belongs to Raghu South by: land belongs to Venkatesh Item No.7:
All that piece and parcel of the agricultural land bearing Sy No: 251/2, measuring 01 acre 19.8 Guntas and Sy No:251/3, measuring 03 acre 21 Guntas in total 05 Acre 0.00.08 guntas of common plot which is hereby divided into two portions in Sy.no 251/2 measuring 0.28.00 guntas out of 01 acre 19.8 guntas and in Sy.no.251/3 measuring 0.1 acre 29 guntas out of 03 acre 21 guntas hereby allotted to this respondent no.2 (in total that 2 acre 17 guntas) situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and commonly bounded on East by : land belongs to Manohar West by: Left for road in the same survey numbers
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR North by: Land belongs to yelegowda in same survey numbers.
South by: land belongs to Narayanappa and Thimmegowda 6 Guntas of land should be left on the western side of this schedule property to road to A Schedule and B Schedule Holder, both are have rights to use the same road for their property.
Item No.8.
All that piece and parcel of the agricultural land bearing Sy No: 195/6, measuring 02 acre 19 Guntas and 00.01 guntas of B Kharab situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by : land belongs to Anjinappa & others West by : land in Sy. No.195/5 North by: Lake Area South by: Kaluve SCHEDULE-'C' (Properties allotted towards the share of Respondents 3 to 5 Smt. Lakshmamma, Narayanamma and Parvathamma jointly) Item No.1.
All that piece and parcel of the agricultural land bearing Sy No: 195/1, measuring 00-28 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land in Sy. No.195/2 West by: land belongs to Uday and Rathnamma North by: Lake Area South by: Kaluve Item No.2.
All that piece and parcel of the agricultural land bearing Sy No: 195/3, measuring 00-22 Guntas
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land in Sy. No.195/4 West by: land in Sy.No.195/2 North by: Lake Area South by: Kaluve Item No.3.
All that piece and parcel of the agricultural land bearing Sy No: 195/4, measuring 00-22 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land in Sy. No.195/5 West by: land in Sy.No.195/3 North by: Lake Area South by: Kaluve Item No.4.
All that piece and parcel of the agricultural land bearing Sy No: 195/5, measuring 00-35 Guntas situated at Velagalaburre Village, Sugatur Hobli, Kolar Taluk and district and bounded on East by: land in Sy. No.195/6 West by: land in Sy.No.195/4 North by: Lake Area South by: Kaluve "
5. Sri.V.R.Balaraj, learned counsel appearing for respondent No.4 submits that Smt.Narayanamma, who is arrayed as respondent No.4 in the appeal has affixed her signature in the vakalath when the appeal was filed and now she has put her thumb impression in the memorandum of compromise petition due to her old age. We have interacted
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NC: 2025:KHC:44791-DB RFA No. 1264 of 2019 HC-KAR with Smt.Narayanamma and she submits that she is unable to sign. Hence, she has affixed thumb impression. We have also perused her Aadhar card. In view of the same, we have accepted the compromise petition.
6. We have perused the terms of the memorandum of compromise petition. They are in accordance with law.
7. In view of the aforesaid compromise petition, the appeal is disposed of.
Registry shall draw the decree accordingly.
Sd/-
(ANU SIVARAMAN) JUDGE Sd/-
(VIJAYKUMAR A. PATIL) JUDGE ABK List No.: 1 Sl No.: 18