J V Ramesh vs Dr J Rajashekar on 10 February, 2011

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Karnataka High Court

J V Ramesh vs Dr J Rajashekar on 10 February, 2011

EN THE HIGH COURT OF K/3;RNA'FA}i;'\. BAN GALORE

DATED THIS 'THE {Om DAY OF FEESRUARY 201 1

BEFORE

THE HoN*BL£ MRJUSTICE H.BILLAPif?A 

RF'A.N0. 78/ 2008 [Df.'§C}

BETWEEN:

I. Sri.J.V'Rar1'1esh.
S/0.V.V.Jew0c)'r,
Aged about 40 years.

2. Sri.J.V.RavishaI1ka1',
S/o.V.V.J(:wo0r, I .
Aged about. 83 years,.,4_ 
Residentss of ' '

No.2{3'8dJ/'5z¥; _

3"? Main-1 MCC."£§'**B:i'(2(;}§v;.. ' "
Daxrariigiere. "    

{2} s'1_£3.<:e dé::§§21::<:.d. fqhe"
 Ap«}:}e1I.é1nt No'.  A V
 Rt:-sp0.i'1.d8nt;s 1 (zi)"i<3 3 {C} 8:
g » :R€?Sp!)I1d€IJ f[€3 (2) &_ (3) arc: treated as;
  LRS ?A{?f {1_Cc:€éa1${;.d a'pp£-3i1aI1t1 No.2.

V _ ' {By Sri  M .VDia}g4§1E$i11.£s}1z:r1z1 ééz
 P.V.Ch.af11di'a Shekar, Adm-*s..]

 
' S£(g,Y'.V«&::xv<)<i>1',

...Appe1Eants



I2.)

Agged :~3.b<:>ut 56 yezars.
Pmfesser' anti HOE) of
P31ysi0Iogy, Bijapmf'.

Since ::iecCe2a.s€:d, :'e3_p1*es€nt:eci by his; 

'I.(a]

Smt.Pushpav21t.hi.
W/0.  Dr.J.R2zje1she<ke1z',
Aged about 55 years.

Sri. Kiran Jewoor,

S/0,Late D1*.J.Raj21shc:=ka_r,   ~

Aged about 35 _\zee1rs.

Sri.Ma1'1junath Jewoor, .
S/o..Late {)r.J.Rajas11eke1r.
Aged about 30 years.

A1} are residing at
N0.185. 3"; Cross,

8'" Mgiih; \' N 
Shilnﬁga ,~--' 57'?V2g_}i';   
Smt-P.Sha_lj13iV, V _ .. ' _ 
W/ 0. Sri * KI [C ._Pa}.a.E§sha, 
Agegil abmzt 59"y.ears,&.

'V V'  . Re"s.ié1i151'g  ..Nc>.96," """ "

» 2*"-E. Crgscig, 'S_ 3;ras'xv21t.h.i Nezggzil'.

 L.  

f3;1:1-g§aI<}'m$.";  O40.

Smt'. I?.S;1\:3r1121Iathe1,

V' W/ 0.811%... Gadigappzi,

.. f V. Agéd abmnt: 57 years,

' --Res\i.cii:1g at No' 181,

_ ' E31" C.'mS$, GKW Lay01.:i.,
' u ...§,<7ﬁéi}'&iI'1EEEg&}E'.



B2mga}<)re ~ 560 040. ...Re:sap<:z3dent.s

(Csmse tiitie deed &1"£'i€;'.I1d€d as per
Order da1t.eci 09.04.2010).

{By Sri.\? .Mt;1.1'1i.r21ju for S.B.H€bbaIii, Adv.,
for R1(a.--c))
{By S:ri.S.'F.E\/Ia.hesh., Adv" for R2 82. 3}

$=vl¢2'-¢=§Hi%*

This R.F.A. is ﬂied urlder Se(rt.iQ_:1m9_6 ofC'E>C.::;;;{'éi3:1st  

judgement, and de(:I'ee dated 
cxsmw153/9? on Uaeiﬁe ofthQ.H AddLV(xvuJguagc(sr§>ny 

%Davangere., decreeing the suit"; I'c>3:_§:ie<;1a.r2i1,i13.r1-afgdapéi'm3.r1<:%n£ 

injunction.

This  this day. the Court
delivered  fQHQv\V?V'§?fI§Z_{_;: '~   '
'a£££§MENT

Th'? "appe1.f21'I1i:;"Ncxii $ri.J.'\?.Ramesh, i:}1<: [R5 of th<~:

 '*._1_;he {R8 of the resporzciem; No.1. zmd the

resp'Q_r3ﬁ_cr1t's; and the: ieaarmzd c:e:)u1'1s€+1 fer the pari'.ies

:é_1;fe p1'e:$e:1t.v-."bx:-fate this C0L1rt',. 'They have flied 21 £.:<>mprc>r:ais{3

:":*;$£;rt:1f.'f:ia113L'.aldimgg with sk<:1i.r::h uznciczr O.rcie1"' XXHI R1139 .3 of CPC.

 v;i'1j<:é"Efz f<::2id&: 215; 1mcie:":

E
?§,.»/'"



41

Her{3ir'1. the appellant: and. 1'ospo:'1cieni.'joinilyﬁle f:hisjo£nt'

compromise pez'I'.I3'ion as under:

I. The suit: property comprormsos in Sl'Zi'é?H E\{o;o2$95,

Mun.icEpal Door No,208C%/5A, $i{4l1(£{,€d 

MCC 'A' Biocrfc, I)cwanage>.r<:e City, 

Constructed on, the said sii.:;3,..,.f'o£.aZZ_Lg' "ri'ié:aoS:.;fir'1g.Eo:si:' 

to West: 60 feet and No{'{:'h,.1'oz

I--Iaving regard io i'f1(3f_C1t.?f.s G--I:1C l!'~.CiI'CL.{F15?i?LdI'lb€3§., i;E'z,:"s"

compromise petition ':'3 "*.+3r';£efec£ 'é£1jV"_f3é'Z;oéér1 tho

pames in respeci ofV__t':I{é..e':1("o~e .'}§ff"Qf3'A€?f:.f.:il bearing
No.195, MunVtc.£.ﬁ;1Z  1390?" ~%.o§';vq';~24o8o/5A, totally

measuring 60 X  

2. i_YOn'  ofders, the parties to the
oppeai the dispute amicably among
 ff, isogreed that Ifho appellant on one

 u?"L"C!f1Ci cVz'§n::Z f:he':respor1de:'1:' Nos.1{(:z) to I {C} on the
_ .  Z'I1€;:WbL£ildiI'Lg const*ru,cI,ed on it andfuriher
  No.2 and 3 being daughters of Late
A X/'gV¢;v§§Eg:.§i:oor, Imve agreed to give up t'h<«3ir share
4' ¢jo§z'1.i:£;; in favour Qfappeilc:m,i No.1 and respondent

1 (ct) to .1 (C).

§ This (:O?IIpfOf'I'lZL:%'€? is eruiered I'I'lf,C} in the jolIou::'ng iiermss:

<1) Z3) 'T1'2.e area $3101.31': in lei:'£er's G. H, D, E, :'T5'E.rjz the siceich CUU'"£¢:'X"d herein ioflciiiy "I1ié:=.§{:=;;iI'es 60 X 24%]-99:, whmh is sold 1.z.r1§££9r sale deed dated. I5L§Q9.2O{3é§"~--fL*zx§o--z:;r D,RQ;' hashekar I€c2L§ici£j « 7 fifia;

Reddy, and other peVf::oi';,V_s!'1aZI'v_-be oeF~£oz':e'civi71VV favour ofappev£E:;fi:i.V_No.1", "miiiciirlg ' V f"her(-zon.

The arec1 'Co:21j31foV%71t:Tse'o{f B} C. I), H ioialiy rnea.surir1g:~V----- 1_je.e1. along with if;o1efc2ror'1uefiétiil be a,£.I.ol£'ed infavour of appci-§£ZafIoz"_ }"x:7o.ej} __ the sketch annexed to this %ConiprorilizaepetitioI1 shall be allotted infavour remc:u'r2ing portion namely A, B, H'. G vi€_')vi'€§ziig; meastming 371/2 X 29% jleerf along with. j'..-i:iuiidir'1g {here on shall bewjointly zjzilofieci in favour Qfrespor1deni:'Nos, I {a} :0 I {C}. 'T?o2,e respondeni Nos,.SZ (moi 3 mcw-e agreed to give up {heir <7Z.::1im '_fOi.r'2i§§j ire. j1:,zvour of o;r)peE.l.or'1£. No. .1 and . 63' (5 respondents N03,] (a) to I {C} so as 1.0 ¢::'orgfer' the abs;o£ut:e ou,w'1ership on them, as per above arrangemerlts.

Thai ali, the parties to the above (1ppe§z.§44'_£§§j'ee_e»"to cor;/irm oumership righizs rm.1iz,:aZZg,; --;af1d ~oIi:1i,%e.V_"1o exercise {heir respective o;I,L;1I1er"sf1_.jo"i'ig;?::;i.S..V"a$.Vper"

the above allotments.

The appellant No.1 "re_spof1'der':»f:'_;'\7oe.A"E.;'(:Ei}~Io 1 (Cf. deciare that {hey have eo'n'1e--zf;'1 aetuaihposeessiort of the portion of__"'i*.'._1e.'j9roper:y_?A'~a:s per the above aliotmenis and noo.fLzr'ihe}" pfoegeairlgs require jor Iakihg possessiorelvhoj: 3he.ffres1ﬁe::.z'foe portion of the f'"erre£:V1f V TI'h,e " harzd' --3.$i:e'£;;t_h"«annexed to this compromise __vpet'iLi:ioh" .:shaZAI'v_ Lfo7h'I1 part. and parcel of this eompro r13zi':seg_:7e:.i hon, T. fFIf;eﬁi?ea4E.:.decree on the above Lerms be drawn, 'l__"ho-.o§;ﬁpe%11211'1i: No.1, the LR:-3 of the appeilzmi. No.2, ""*;hs3 I,Rse of the respondcznti No} and the re:;~spondem's 2 anti :3 " who pI*es:3:1.t: before the Co1,m., euimii: the iierms of T «::§:ir;:p:*omi.sse: azemi its due exe{:m.i{):'1. E E gig,/' V;1}11aii0<131 Act.

'mi

3. The Eezixzned em.2I1:~sei for the partiers submit: {hat the appc:-2a.} may be di.sp0s¢(i of, in i'.€I'II1S 01' ihc: C(}I"1"ip1'()i'l1iS€.

4. The compromise is in the best ir:1t".c;é1'e.$t7._(_)f; the parties and t:heref<):re. 21z::c:<:pt.e(1. E3. Accordingly; the appeal is g71Visp0s€C1"'(;f.:in "i:e1":1V1s__0f*. the Compromise. The judgmeni 21r1'<:i dﬁ(?.,T"C€"»pE*1S§CdVV Tria} Court in O.S.N0.53/1997 3tgnd:§'"n1V§3ci1fi6§:i" Ai.ira1_,¢t€r1<3ar1sM(;£V:L' the compromise. Draw up t:Ir1e;:___ dec.1r§§(-: ii"1"«.t.(:rrr;?s of the compromise.

Office: is. 'di1"V€fuC.€L"€d4"1;{3"~.§f€§'fI.1f1(I the court fee permis:-:ibIe under secti():fi,__'66_ bf i'.lf:e" ,R_';a1"1121taka Court". Fees and suit

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Karnataka High Court

J V Ramesh vs Dr J Rajashekar on 10 February, 2011