Smt Bandamma vs B V Guthyappa on 9 December, 2010

[Cites 1, Cited by 0]

Karnataka High Court

Smt Bandamma vs B V Guthyappa on 9 December, 2010

Bench: H.G.Ramesh

RSA.No.27-4352006
_ 1 IIAI

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 9TH DAY OF DECEMBER 2010 

BEFORE

THE HON'BLE MRJUSTICE  V  ' 

REGULAR SECOND APPEAL Nc§}'A2743/"«200£§ _"     L" 

BETWEEN:

SMT. BANDAMMA
w/0 GANGADHARAPPA
AGED ABOUT 59 YEARS   _  
occ: HOUSELHOLD WORKAND AGRICULTURE)
R/O ANEGERE VILLAGE " % r  1  .. 
SINGATAGERE HOBLI
TALUK: KADUR   --  "  1 a 
DISTRICT: CHIKA3«'iA.GALORE #2. 5,7971-01*   .,j; APPELLANT
[BY SR1 H.H.K;:xLA1_3..GI;"A'£)Voc:m;a)_  
AND:
1. B VG-UTLHYAPPA'  __  
S/O vAsAN'rH EEG O*.2mA"*-- 
AGED A130 UT 67' [mp;2s~- "
R30 ANEGERE VILLAGE
._SI'NQA'1*;xQERI:H0z3LI

 _ TK:  DT: CHIKMAGALOREA577101

   .I}E'A]j.~BY LRS] amended as per
 : '   ' Court Order 26.06.2008

' _1{a) S'M'F.v-HOSURAMMA

,_ w/0 LATE B.V.GU'1'l'APPA
" _ TAGE65 YEARS
» '0-cc: HOUSEHOLD WORK
 " --.R_,/O ANNEGERI, KADUR TALUK
 DIST: CHIKKAMAGALUR

~ .. 1 v"1'(bj  A.G VENKATESH

AGE 45 YEARS, S/ O LATE B.V.GU'I'I'APPA



RSA.NO.2743 [2006

OCC: BUSINESS
R/O ANNEGERI. KADUR TALUK
DIST: CHIKKIVEAGALUR

I[C} SMT A.G.\/ISHALAKSHI {Amended as. _
AGE 43 YEARS, W/O ADEVARAJ C.O.dtd 9.1.2...24q1p_)G-  _ " 

OCC: HOUSE HOLD WORK
R/O JYNANASHARATI POST
KENGERI UPNAGARA, BANGALORE 66

1[d} A.G.I\/IANJHNATH   A 
AGE 41 YEARS, S/O LATE E.v.GUT':?APPA'
R/O ANNEGERI, KADUR TALUK * 
DIST: CHIKKMAGALUR ' 

l{e) A.G.SOI\/ISHEKHARAPPA   
AGE 38 YEARS, S /O LA3f_E B.Y.GU'IfI'AP"P._A
R/OANNEGERE,KADURfTAI.1JK;j_=  " 
DIS'I':CHIKK1\/IAGALUR ' * *

1{f} A.G.'1'AMMAYYA  3'  _  - 
AGE 35 YEARS, "SS./O LATE. E:V.GU_TFAPPA
R/O ANN_ESERI::II:AD'UR.fI'AI,UK' 9 I
DIST: CHIKKAMAGLIIR  ' . ;

Hg) SMT:VA.G.NETE2AVATI  _ _ «
AGE ':33 YEARS; W,/U »RA--M1i1SH '
OCC: HOUSE IIOLD 'WORK. 
R/ O CH'1--KKAPA'ITANGERi.'~
POST: SARA.SwAfIi<PURA'
 TALHII,
DIST; .CIIIHIIKAI\/IAGAEUR  RESPONDENTS

"(BY SHARADA N.v., ADV FOR

A  M./S.I'J.AYAKIIAI\/[AR S PATIL 81 ASSOCIATES}

' RSA FIIIEDIU/S. 100 OF CPC AGAINST THE JUDGMENT

 .& DEGREE}-DATED: 26.6.2006 PASSED IN R.A.NO.18/2003 ON
..   FILE OF THE PRESIDING OFFICER, FAST TRACK COURT.
 'IIADUR, DISMISSING THE APPEAL AND CONFIRMING THE
 _ JUDGNIENI' AND DECREE DATED: }_8.I.2003 PASSED IN
. 'OS~INo;-4.05/1992 ON THE FILE OF THE PRL. CIVIL JUDGE
_ '*«{JR.DN.), KADUR.

APPEAL COMING ON FOR ADMISSION, THIS DAY. THE

A »  LCOIIRT DELIVERED THE FOLLOWING:



RSA. No.2"/43 52006
- 3 ,

JUDGMENT

Learned counsel on both sides submit that the name of respondent lfc} is Smt. A.G.\/ishalakshi Smt. A.G.Visha1axmi as stated in the appeal learned counsel for the appellant is ;:¢§ore.:ng1y to correct the name in the appeal mer11_orandumh.,"_t' " " V

2. Learned counsel on the parties have arrived the matter:

accordingly, theyprlaave tiled' la 'petition in Court today? may be disposedptawolf' "'o'o1'aprom1se petition in modification: of and decree impugned herein. reads as follows:

_ naIhedvv~----bovenamed have settled their . the above case and submit as A _ A appellants hereby concede that the resporzdents are the owners of the suit AA "schedule property in the suit O.S.No.405/92, the land bearing Sy.No.23l/2, Anegere Village, Panchanahalli Hoblt, Kadar Taluk, Chikkamagalar Dist. measuring 1 acre 19 ;§% :xa§._''~~e /"

1 E K, 2' fix'! z 5 MM"

RSA.NO.2743 (2006 daqf _ guntas (rnorefutly described in th.e schedule hereunder].

2. The parties hereby confirm that respondents are in possession of t'h.e.jsuit:_:d'T property in O.S.No.-405/1992 ire. the pr()pe:rty'V"'v V' morefully described in they' ;sched'alé"VV.4a,,t H hereunder.

Wherefore, the parties that a passed accordingly dec'iar:iny'V" ~ . ._ that l "the respondents as the rdownersyivofproperty mentioned in the Schedute. the interest ofjustice.

1"i'l(Vv.5dv'.[';l'v()!A1l'9'tL':.:'F.'vI':_lyl __._Sy.No.23 1 /2, Anegere Village; Panclzttnatialli...iHobli, Kadur Taluk, Chikkd':nagalar'._ aDis"t;«ignmeasuring 1 acre 19 g§tn'io.s andboanded on the /3 of Respondent.

' _West:,4SyJ's{o.231/lof Mr.Muddusangappa H r Road 5 S0futh."'Dalavahi Rangappa's land A' Theerelare 69 Coconut Trees, ?' teak wood trees ' 'Qvland 2 neern tree and a Jali tree with afarm house and the property is shown by letters A B C D in the annexed sketch. "

E $3 "1'°"':

2 '_/ 3: :~' RSA.NO.2743 [2006

3. The above compromise petition is placed on record.

As prayed for by the iearned counsei appearing parties, the appeal stands disposed of in terlgje compromise petition referred to above in m.bdifi'CaV1i0ﬁ the judgment and decree impugned Appeal disposed of.

DM/-Ata \

Unlock Advanced Research with PRISMAI

Karnataka High Court