Karnataka High Court
Sri M Ramachandrappa vs Smt Mangamma on 18 August, 2010
Author: H.G.Ramesh
Bench: H.G.Ramesh
R.F.,A.NQ.237[2008 Cgw
R.F.A.N_Q$.938' 1018 8: 1019 Q!' 2QQ§
IN THE HIGH COURT OF KARNATAKA AT
DATED THIS THE 13% DAY 05* AXIGUST 2o1o. j
BEFORE
THE HONBLE MRJUSTICE 11,g,RAn{£12:s1~:f . .
Regular Firgt Aggeal Ng:;g_37T,? "
c/w, _
Rggglar Firgg A§~1;_b é'.»:--:l Nb§,. f_.
938. 1g1s_& 1o;19fca§ zggg
In Rd'-'. . 7 :
BETWEEN: V V_ _ 1
1. SR1 M.RAMA.C}i£:Nr}RA1éPA..j_ __
S/oMc3'rAPP-Afir, ..
AGE: ABOUT 52
2. SR1 M.MUNERAJU 1
S/0 MO'I'AI'~'P_AA V '_
AGE: 48 .
~"-3,. SR.I' f{<;GQAPAL/3 .....
" s/oL"KRIs1'~;NAJ.>'_m
V AGE; 4:Z_Y"QARS'v
4. s¥ii'1I;;RA:§é2:.MU§:*i1Y
s/o LATE_KRiSHNAPPA
AGE-: 40..__YEARS
' ' ~ 5 1 ' ~ . SR1 KAREEAPPA
3 , sxo. LATE KRIS}-INAPPA
'-- _AA.C_§E:'A.38 YEARS
SR1 KBABU
S/0 LATE KRISHNAPPA
AGE: 36 YEARS
-2-
R.F.A.Ng.2,,3_7(2008 Cgw
R.F.A.NQ§.2§§, 1Q1§ & 1019 of 2Q0§
7. SR1 KRAJA
S/0 LATE KEUSHNAPPA
AGE: 28 YEARS
8. SM'F.I..AKSHMI
W/0 LATE SUBRAMANI
AGE: 42 YEARS
9. KUMARI PALLAVI
D/0 LATE SUBRAMANI
AGE: 16 YEARS
10. KUMAR] MANJUMANI
D/0 LATE SUBRAMANI
AGE: 16 YEARS
RESPONDENT NoS.9 & 10"ARE AMJNQRS f
REPRESENTED BY THEIR MOTHER"
NATURAL GUARDIAN S1vRf..LAR_sRM1 ' '
I.E.APPELLANTNo.8.._ .
11.SM'r.MUN1T1;IA'z<1A;M1_\4A'. ._ ._
W/0 LAKsRMAN'ARpA'*w«. . '
AGE: 57 11, *
12.SM2*.EARAMMA' A b
W/0 NA'RAYANAppA. * -
AGE: 53 YEARS " *
13. SMT.A1.'1I.IN1RA*'I1~I1V\¥A1v11v1A
W/.0.iMUNIYAPPA" A
'V '. _' . . . . . .. 'V
» APPELI1..ANTF'N6Sv.12 51 13 ARE
R/AT' NARAYANA NAIR TI-IOTA
' DCDDABALLAPUR, DEVANAHALLI P.O.
DF;VANAHALL£ TALUK
BAN.GAL_ORE«~RURAL DISTRICT -- 562 1 10
- . _ 1::1 SMT.PADr$:AMMA
V V' vJ;'o_MA11ADEvA
_ AG_brE:"A_44 YEARS
APPELLANT Nos.1TO 11 & 14 ARE
F;/AT DEVINAGAR, KODIGEHALLI 13.0.
V' BANGALORE--64 .,APPELLAN'I'S
" " " {BY SR1 "{'.SESHAGIRI RAG, ADVOCATE}
R.F.A.No.937/2008 C/w
R.F.A.Nos.938 1018 8: 1 1 f20O
AND:
SMTMANGAMMA
W/0 C.N.1\/IUNIRAJU
AGE: 48 YEARS
R/AT DEVINAGAR
KODIGEHALLI P.O.
BANGALORB64 ..REsPoN§§E'NT' ;; {i __f. --I: ' _
(BY M / s.JAYAKUMAR.S.PATIL ASSOCIATES, ADVOCA.TFS}
THIS R.F.A. IS FILED UNDER OI2:;DEI§'2;1..v Ie._ULIE-- I «
WITH SECTION 96 OF C?C AGAINST '-THE"JUDGMEI\_IT AND
DEGREE DATED 13.6.2008 PASSED IN O.S.'NO."81O6/1996 ONTHE
FILE OF THE XXXVIII ADDL. CITY' CIVIL JUDGE, E:AN<;AIpRE;,
PARTLY DECREEING THE SUIT F0R.,__P23..RTITION_ AND "SEPARA'l'E
POSSESSION. T " ~
R.F.A.ug.2;3§[2QQ§:
BETWESIKI:
1. SMT.VEVI?.I\H?A"S..V.:if, I _
D /0 LATE N.G.RAY;'3fi'IAS'IVAi'»{Y - ... __
AGE: ABOUT 30
2. SMT.SUMI'fII_RA.v ,
D/o I.A'I"'E NAI'{AYAi'JASWAMY
A<3«E;_ABOUT 27*I'EARS V
S * VVi'»IOS.1 8: SS AR SS S S E
» R'/AT D.EVIN.AGARA, KODIGEHALLI P.O.
3. SMTQRUKMINI
D/SLATE KRISHNASPA
I AGE: AESQUT 34 YEARS
R/AT BANASWADI P.O.
KJRPURAM HOBLI
V BANGALORE EAST TQ.
BA§\IGALORE--560 043 ..APPELLAN'I'S
% "if II3y..SRI SUNIL.S.RAO, ADVOCATE}
-4-
R.F.A.NQ.237.{2Q08 QZW
R.F.A.NOS.9 1 1 8:1 1 of2
AND:
I. SMTJVEANGAMMA
W/0 C.N.MUNIRAJU
AGE: 47 YEARS
R/AT DEVINAGARA
KODEGEHALLI P.O.
BANGALORE--64~
2. SMT.MUNILAKSHMA_MMA
W/0 LATE MOTAPPA
AGE: ABOUT 76 YEARS
3. SMT.CHANDRAMMA
W/0 LATE KRISHNAPPA
AGE: 54 YEARS
4. SR1 K.GOPALA
S/o LATE KRISHNAPPA -.
AGE: 40 YEARS .
5. SR]
S/o1AxErG§sflNA3R5 '4-- '. ,=.. A
AGE: V
6. SR! KAEK-l"YAP'PA '
S/0 LATE«KR'1SHN;a;§ir¢jg . "
AGE: 34YE)A_RS _ ' A
7. SR} I:.'BA.¥3U
. S/:9" LATE 1<;R_1SH1\fAPP.A....... v
"AGE:3fYEAR$
'S, S53
S/CLATEBEHSHNAPRA
AGE: 27
' 9. SMT;'RA'i'HNAMMA
W/0 LA*:f:é;"NA12AYANASwA1\/{Y
1013.31 ERAMACHANDRAPPA
"S/"o EVIOTAPPA
AGE: ABOUT 53 YEARS
" iv.' SR; NLMUNIRAJU
S/0 MOTAPPA
AGE: 50 YEARS
-5-
R.F.A.NQ.937,{20Q§ Cgfw
R.F.A.No§.2§8' 1Q1§ 8: 1012 Q1' 2QQ8
12. SR1 SUBRAMANI
SINCE DECEASED BY L.Rs.
a) SNWLAKSHMAMMA
W/O LATE SUBRAMAN1
AGE: 35 YEARS
b] SMT.PAVI'I"I~£RA @ PALLAVI
D/0 LATE SUBRAMANI
AGE: 18 YEARS
c} KUM. MANJUMANI
S/o LATE SUBRMANI
AGE: ABOUT 16 _
SINCE MINOR REPRESENTED BY HIS MOTHER
AND NATURAL GUARDIAN .s;v1T.L.AKs11y.A2v1MA
1.5.. RESPONDENT No.12(-.1) HEREIN * . *
13.SMT.MUNITI-IAYAE\?IVMA_ V
w/o LAKsHMA:NAp12A 1
AGE:59 1 'V 2 V. .
14. SM'E".EARAMMA
W/O NANJAPPAL;
AGE: 55 YEARS»
1 5. SMT.MUNIRF1THNAM?.{A_ T' "--~ ..
W/O MUNIYAPPA ' --
AGE: 50 YEARS " _
~ .16. s1vrr.~1?Api\«LAMMA" . ..... .. .
W/'o MAraAD':;vA
. AGE; 46 &*1?.;s.£§s--. __
A 12EsPON.ij1s§2'r.iS:=os;2 TO 12 5: 16 ARE
R/A'FDEVlN{~'1GARA, KODIGEHALLI 13.0.
BAN_c;A1_m21+:g».34-
, RESPONDENT Nos.13, 14 & 15 ARE
R/AT NARAYANA NAYAK TI-IOTA
.. DODDABALLAPURA, DEVANAHALLI ROAD
' _DP2VA:\FAE-IALLI TALUK
BANGALORE RURAL DISTRICT
BANGALORE -- 552 1 10 ..RESPONDENTS
V V ' 1 -- A > V13? M/s.JAYAK[}MAR.S.}9A'I'IL ASSOCLATES, ADVOcATm
FOR R-- 1]
-5-
R.F.A.No.937(200§ Cgw
R.F.A.Nos,938, 1018 & 10.19 of 2008
THIS R.F.A. IS FILED UNDER ORDER 41 RULE 1
WITI-I SECTION 96 OF cpc AGAINST THE JUDGMENT A3'J"D
DEGREE DATED 13.6.2008 PASSED IN O.S.No.5616/94..~CN_'THE§' ,
FILE OF THE XXXVIII ADDL. CITY CIVIL JUDGE, BANOAI,ORfe:;I
PARTLY DECREEING THE SUIT EOR PARTITION AND SEPARATE "
POSSESSION. J '
FLA. 1 2 :
BETWEEN:
MANGAMMA
W/o C.H.MUNIRAJU
AGE: ABOUT 48 YEARS
R/O DEVINAOAR
KODIGEI~1ALLiP.(). -. :
BANOADORE -- 560 064 . g ..AI?PELI.ANT
[BY M/s.JAYAKUMAR};-s._.I$AT; ASSOC 'ADVDCATESI
AND: ____ H
1. SMT.M:IJNILAJ<SH'I»5AMIIqA' ' " - ».
W/o MOTAPPA' _
AOEABOUT 85 YEARS" _
2. SII/IT.(:I:1ANDaE;z=.1\_/IIIIIIA...
W / p _§_LATE3. KRISHNAPPA
" = _ AG.E:'Al3QUT 58 ' "
' S/IO KRISE*£NAPPA:,:~~
AOE.;, ABOUT ._4:.--;;; YEARS
V 4.
S / 0 IJ&TEAKRISHNAPPA
' V' AOI3: ABOUT 38 YEARS
O 1<ANI§'APPA
S/o LATE KRISHNAPPA
AOE: ABOUT 36 YEARS
K.BABU
S/0 LATE KRISHNAPPA
AGE: ABOUT 34.» YEARS
*7,
R.F.A.NQ.93f/22008 Czw
R.F.A.Nos. 1 1 & 1019 of 20
7. KNAGARAJA
S/O LATE KRISHNAPPA
AGE: ABOUT 32 YEARS
8. SMTRATHINAMMA
W/O LATE'. NARAYANASWAMY ~
AGE: ABOUT 45 YEARS A -
9. M.RAMACHANDRAPPA
S/0 MOTAPPA
AGE: ABOUT 53 YEARS
10. M.MUNIRAJU
S/0 MOTAPPA V
AGE: ABOUT 48 YEARS
SUBRAMANI SINCE DEADAB\[]L;'Rs;-_A
W/0 LATE SUBRANANI 'V "
AGE: A.BOU'i" 37_.YEARs. . ' '
12. PAV'ETH%"' --. _ A' '1; 'fl:
D/O LA.frE SUBRAMANL
AGE: ABOUT 13
13. MANJUMANI - ,
D/0 LATE SUBRAEVIANI --,
AGE; ABOUT 15-YEARS
A MINOR,V REPREsENTE.D..By HER
" - NAFIJRAL GUARDIAN MOTHER
. RE2--SPOND=ENf1' NO_.1 1
' Rm DE\i1NAOARv,V.}{OD1GEHALL1 P.O.
BAN,GALOR_E._-- 5360 064
A 14. sM%;--MUN1TivzAYAMMA
W/0 LAKSHMANAPPA
A V' AGE: ABOUT 70 YEARS
A sMT.i;ARAMMA
A;-V/OGNANJAPPA
" AGE: ABOUT 65 YEARS
G' " =16. SM'1'.MUNiRATHNAMMA
W/O MUNIYAPPA
AGE: ABOUT 55 YEARS
-3-
R.F.A.N0.237[200§ Qgw
R.F.A.Nos.938, 1018 8: 1019 of 2008
14 TO 16 ARE R/0 NARAYANA NAIK THOTA
DODDABALLAPUR, DEVANAHALLI ROAD
DEVANAHALLI TQ.
BANGALORE RURAL DISTRIC'l'--562 110
17.SMT.PADMAMMA ._
W/0 MAHADEVA 1
AGE: ABOUT 4-3 YEARS
R/AT DEVINAGAR, KODIGEHALLI P.O.
BANGALORE~56O 064-
18. KUMVEENA
D/0 NARAYANASWAMY __
AGE: ABOUT 32 YEARS . '
19 KUIVLSUMITHRA
D/0 NARAYANASWAMY
AGE: ABOUT 30 YEARS
17 TO 19 ARE P./0 EEK-'1b¥AGA.R"V. _ S"
KODIGEHALLE 9.9,' v ~ --
BANGAI.ORI:3-_5EiQ_ (:64 "
2o.sM*r.RUKM1NI.. 2 _
D/0 LATE KEISHNAEPAA '
W/o NIANJUNA'I'H ' ..
AGE: ABOUT 40 YEARS'-
R/0 BANASVJADI POSTS; "
K.R.PU.RA HOBLI
BADIGAIDRE SOUTIfIjI T UK--56O 036 ..RESPONBENTS
V" (EY «sGRi"'r.s'Ei3:1AG1_R1 RAO, ADVOCATE FOR R-1 TO R~17:
.SR1'VSUNIL;S'.'Rg\O. ADVOCATE FOR R-18 TO R-203
'-- THISV Ru.'I%"".;A[1.VS'J FILED UNDER SECTEON 96 OF cm AGAINST
THE JUDGMEN'::'AND DEGREE DATED 13.6.2008 PASSED EN
.O.S.N0".'561'6/94'"ON' THE FILE OF THE XXXVIII ADDL. CITY CIVIL
JUDGE, '~BA1j\IGAIJORE, PARTLY DECREEING THE SUIT FOR
P . FFEO1\E}'MESNE PROFITS AND BY ENTTTLENG THE APPELLANT
TO 1/11TH SHARE IN ETEM N0s.1, 2, 4 81 13 OF' THE
TPL.Ai'NT_ASCHEDULE PROPERTIES EXCEPT THE PORTION OF ITEM
OF' PLAINT SCHEDULE PROPERTY.
-9-
R.F.A.NQ.2_.37g2QQ8 Cgw
R,F.A.N0s.9 1 1 841 1 (#2008
&flA
BETWEEN:
MANGAMMA
W/0 C.H.MUNERAJU
AGE: ABOUT 4-8 YEARS
R/0 DEVINAGAR
KOI)IG$I"{Al.LI P.O. '
BANGA.LORE--560 064 » .'.z'$._I'1".1?'.I.-:i'..4-'?:1:V_'"'I'« _ "
{BY M/s.JAYAKUMAR.S.PATEL ASSOC1ATE$',«VAI§-V(.)CA'l;ES}. * . «. "
AN3):
1. MRAMACHANDRA
S/0 MOTAPPA
AGE: ABOUT 53 YEARS
2. M.MUNIRAJU
S/0 MOTAPPA _ _ V
AGE: ABOUT 4.5 Y1;A;~<s . ' _' *
3. KGOPALA _
S/0 KRISHNAPPA" ' =
AGE:ABou*1"--43 &1}AR$». "
4. K.RAl\_/IAMUI'{'1?HY' _ V.
S/o E;.A'i"I'L--. KRISHNAPPA
~ V. A(}_E:'1:AB_O.U'1"' 38 YEARS... «
K'A\;1YAP1=A
Sm mm .KRISH_NAPPA
' A035; AEOE_U_'_36: YEARS
8. K.BABU,;" .
' 'Jr ' I.
. S/0 [A313-.KR1sHNAPpA
AGE: Ai3__(}'UT 34 YEARS
'' K.RA;7A
*3/o LATE KRISHNAPPA
AGE: ABOUT 32 YEARS
" ~ . SMMAKSHMI
W/0 LATE SUBRAMANI
AGE: ABOUT 37 YEARS
-10-
R.F.A.NO.937[2008 Cgw
R.F.A.NOS.938. 1Q1§ & 1Q12 Of200§
9. PALLAV1
D/0 LATE SUBRAMANI
AGE: ABOUT 18 YEARS
10. MANJUMANI
D/0 LATE SUBRAEVIANI
AGE: ABOUT 16 YEARS
MINOR, REPRESENTED BY HER
NATURAL GUARDIAN MOTHER
RESPONDENT No.1 1
R/0 DEVINAGAR, KODIGEHALLI P.O.
BANGALORE -- 560 064
I I. SMT . MUN IT}-IAYAMMA
W/0 LAKSHMANAPPA
AGE: ABOUT 70 YEARS
I2.SMT.EARAMMA
W/o NARAYANAPPA
AGE: ABOUT 65 YEARS
I3.SMT.MUNIRATHNAMMA , :
W/o MUNIYAPPA . . I "
AGE: »
1 2 T0 1.4 R/'oN;A_RAYA1\1A'DIAiI{ THOTA
DODDABALLAPUR, 13E;*JA§xI.z3:+i;A1,.L1 ROAD
DEVANAHALLITAIIJK". . "
BANGALORE: RURA1,-DISTRICT -- 562 110
---.1_4.sM1-§1?ADi\»1AMMA" . _____ H .
. w/o MAHADEVA
. AGE: ABOU"-s4f}.YEARs
._ R,/oT)EVI,NAGAR'f
" K(3L)£GI::1~IAI,LI R0.
BA,NGAIJOREf_- 560 064 ,.RI3SPONDEN'l'S
'(BY SR1uL'F..SES1?"I.AGIRI RAO, ADVOCATE]
* : ITI~IIS"LR.F.A. IS FILED UNDER SECTION 96 OF CPC AGAINST
I 'II'HEvJU'DGMENT AND DECREE DATED 13.06.2008 PASSED IN
IO.S.No.S106/1996 ON THE FILE OF THE XXXVIII ADDL. CITY
_ "'CIViL JUDGE, BANGALORE, PARTLY DECREEING THE SUIT FOR
VPARTITION AND SEPARATE POSSESSION.
THESE APPEALS COMING ON F OR ORDERS THIS DAY, THE
A L UCOURT DELIVERED THE FOLLOWING:
-11-
R.F.A.N0.937/2008 C/W
R.F.A.Nos.938 1018 8: 1019 f2 08
JUDGMENT
Learned counsel appearing on both sides submit that these four appeals had been referred""'to_e'Vthedi' Bangalore Mediation Centre to explore the possi'o_:i'}ity:VA.o'f a 3 settkement and the parties have artivedppdpat as per the terms stated in the vrnentorazezdum dated 11.08.2010. The Banga1ofe.._Mediation:_VCe:ntte has accordingly sent the settlernent to this Court.
appeals may be 'o£_:i'ti1 terms of the memorandum of settlement..._4.MTheV' of settlement reads as ' ~~ f'Th.e'a,;3-«pletlants and the Respondents are submit "' f0Il0a3s.:_ C ' V V A the Sn'.Motappa and his sons have ejfectecfa partition on 22. 7. 1990 by dividing all the _join't_.farrLily properties by metes and bounds. Ever
-- "sinee from the date Qf said partition, the Sons of / Vt " '$ri.M'otappa have been re separately enjoying v612~v R.F.A.NO.93.7¢f2008 Cgw R.F.A.NOS.938, 1018 8: 1019 of 2008 their respective share allotted to them in the __ partition effected on 22.721990. 9 it The 181 respondent No.1 is the daughter""*--oj Sri.Motappa. The Respondents 2 to furnished the photocopy of partitiondeed, datedi 074990 to the 18% respondent.
Whereas the 1*" Respondentwllfiledg O.S.No.5616/1994 against trié-Qippeiiafiis"land 'file Respondent Nos.2 to l6~_for partition .respect"of'1v<4 properties mentioned the plaint. The learned Trial Judge rbgfa decree dated 13.6.2oo:5f;1...§-mptased'bf 'the' em? by holding that the is entitled to partition __o:.nd9'9VV-'Separatelpossession of her 1/ 11%- share in item 13 of the suit schedule properties. "~ ., __fAppellanis..__.he'ing aggrieved with the said .'__j:udgl'F.(3'Tit' decree preferred the above appeal. The No.1 being aggrieved by the with the judgment and decree also has filed an .appeal before this Hon'ble Court in to R.*P1A.l\lo. 1018/2008.
"Wlhereas the 1*" Respondent herein also filed a ..._suii: in O.S.No.81 06/ 96 for the relief of declaration to declare that the compromise decree passed in O.S.No.4879/1995 dated 1995 does not bind / _}3_ R.F.A.NO.93?/2008 C/W R.F.A.Nos.938, 1018 & 1019 of2008 her share in the suit schedule properties and also H sought for the relief of partition and separate possession etc., The suit in O.S.No.-4879/1995 came to be decreed in part. The learned trial dealt with both the suits together; and disposed':
them by a common judgment and gdecree 13.6.2008. The learned Tricil Jttcige :V_"_u)hile 1' K pronouncing the ' ._ltrea~ted"' O.S.No.5616/1994asthe :
Being aggrieved lagfiihe decree passed in o.s.No.81 06/1 9961 V the ='~1;%-r: 'l~:l.respondent herein has filed':an.apj§_ealtiejorerthisg_.Hon'ble Court in R.F.A.i\io;1'O__1 the'lllRespondent Nos.1g1, 11,1i'4§;,5,gtail'/,.:g,...:'g';_2{A;tll12(3), 12lc), 13, 14, 15, 1o'",herein. The Respondent Nos.10, "8,:_"..'12(A), 12(3), 12{c), 13, 14. 15516 also beinglaggrieved by the judgment and 1 * decreelgoassed in (5iS".1Vo.8 106/ 1996 filed an appeal judgment before this Hon'ble Court tn.2008 challenging the legality and correct:;ies;<:""'of the judgment and decree passed in o,s.No.s1 O6/1996.
".,_¥j§"efhereas the children and widow of deceased i:3ri.Motappa in order to put an end to the dispute
2 Wwith the sole intention to have peace, decided to give three sites to the Respondent No.1 herein W7 -14- R.F.A.No.93?g2008 Cgw R.F.A.Nos.938 1018 8: 1019 of 2008 formed in Sy.No.39/213, situated at Nagashettihalli Village, Kasaba Hobli, Bangalore North Taluk and also Land measuring East to West : 136 feet..~a--nC_i..__'_ North to South : 40 feet, which becomes to an V' l of O--5 guntas, out of land mea.sun'.ng guntas in land bearing Sy.No.17:/.11 A' Village, Kasaba Hoblt, Devanahalli T'-alu.1c. The description of the properties which are-igitlfienwww to the Respondent Noll are..as-.hereu_nder'ands-as demarcated in the sketlc-h'e:Ic--losfed. "
{a} Site carvedlif Sgj.:No.39/2B, rneas east to: 4_5'fee:--t"and north to south situated at uillctge, Kasba Hobli, ldfifarzgalore'lS!orti:..:§laluk, having the following _ boundaries, by: "Site No.4 carved in -Sy.No.39/213 _ presently which is in the __ possession of SriMuniraju, . V V Respondent No. 1 1 , Site No.6 carved in Sy.No.39/2B. which is allotted to the Respondent No.1 Smt.Mangamma under this compromise petition, , l""i_\lorth by: Property of Muniswammapa, South by: 18 feet width road.
my -15- R.F.A.N0.937,fi2008 Cgw R.F.A.Nos.93§, 1Q1§ & 1019 of 2008
(b) Site No.6 carved out in Sy.No.39/ 2B, ._ measuring east to west 40feet and north south 4l+36.6/2 feet, situated Nagdsettyhalli village, Kasba Bangalore North Taluk, ha__v,ing_ the_-follow_ing'= boundaries:
East by: Site No.5 formed " V y presently wf1.iC'h_ is allotted 'to Respondent No,VI» Smtfisldnga-mrha under the comp_ro'mise_vpetitionV,V_ _ : West by: Site No.7 carvedV"' --in.V_Sy,No.39/ 2B presently which in the posses$.iOf1 of Sri.Muni;*ry'u, ie., p .Respondeni~No, 1=1f,-- _ K "
North slot lyslrgeiwiaih road.
(e) site vN;$.;i0*..,§:ai?;)ed out in Sy.No.39/2B, V nieasari:1geas'.t to west: 30 feet and north to N 36 feet, situated at Nagasetiyhalli it or liasba Hobli, Bangalore North Taluk, the following boundaries:
Site No.11 carved in Sy.No.39/2B which is in the possession of Smt.Rathnamma, presently alloted to namely Muniraju ie, Respondent No.11, West by: Site No.9 carved in Sy.No.39/2B presently which is in the possession of Smt.Rathnamma ie. y g
-15, R.F.A.NO.93?/2008 C/W R.F.A.Nos.938, 1018 & 1019 of2008 Respondent No.9, North by: 18 feet width road, South by: Property beionging to C.N.Munircy'i.:
ie., husband ofRespondent No. 4' '
d) Land measuring East to West: .
North to South : 40 feet, an extent of O5 guntas.__ "ottt ofiand it measuring 2 acre 29'yitr1tas, in land Sy.No.17/1 of Doddasonne Viiiaye,..Kasaija Hoibi, Deuanahaiii .r'~.}i(1I.PiI'lQ the following boundaries: ' East by: 1 7/1.
_ North'b_y:' 'property in Sy.No.
- 1'--7/"Ii, thereafter BLLriaiGround, South Remai-ning property in Sy.No. iuyeiee. to the share of Sri.Muniraju the Resjaoiideht V..5No.11 in the partition effected on
227. and the Third site referred to above was .aiio1:ted---"i:o the share Q1" Smt.Rathnamma z'e.._ the Resf.:or1.de:1t' No.9 herein, in the said partition an.a' [and measuring East to West : 136feet. and North to u "South : 40feet, which becw to an extent af R.F.A.No.937/2008 C/W R.F.A./VQ§.2§§. 1Q.I§ & 10.19 of 2008 guntas, out of land measuring 2 acre 29 g[l1'I.lC1.S. in __ Sy.No. 17/ 1 is exclusive property of} Smt.l\/Iiinilakshmamma ie., Respondent' No.2 i'ie't?e,in.» "
The Respondent: Nos.2, 9 and 11 have voltzr«ill'orily:l come forward to part with the S_(1l,Cl_ pr()pert.ie-st .in"= ' favour of the Respondent No.1 hererizi put an end to the litigation, Apart front t.ha;'A:'Ihe Respondent No.11 has pag Rs.5,00,000/~ (Rupees Respondent No.1 in off given up her right in respeet _.ottLer.p?_toperi.ies and on this dairtize agreed to receive a S1..r.t'n fj five latch Only} N€>l.._1 as full and _ final settlerrtent of 1 ' On lltheAiR'esp'ondent Nos.2, 9 and 11 haoepat the Respondent No.1 herein in possession said' Apropertiels. Henceforth the Respondent _ No.1' _ca.r_i"er'y'.oVy--.the said Three sites carved out in Nagashetiihalli Village and Land measu:-:ing*O--5 guntas in extent, in Sy.No.I7'/1 of Doddasanne Village, as the absolute oumer of the sanie without" any hindrance from whomsoever. Respondent No.1 taking the said three sites carved out in Sy.No.39/2B and Land measuring 0-5 gantas in Sy.No.17/1 and Rs.5,00,0()O/e (Rupees 3897/ _13_ R.F.A.NO.937/2008 C/W R.F.A.Nos.938, 1018 5': 1019 of 2008 Five lakh only} as her share has given up her right H in respect of other properties mentioned at the schedule to the plaint.
In lieu of the Respondent No.1 1 giving Two.s:it'es»:
to the Respondent No.1 which were it share in the partition dated 22. 7. Rs.5,00,000/~ {Rupees lakh';_ only) 'the Respondent No.1, the Respof'aden.t No.9_h'as:.'.:gii;en'VV one site carved in Sy.;No.39[I3B.: the Respondent No.11 herein. 1. L 1' V 2 The description 'of-tithe' which is given to theifiesponclent No. hereunder; Site 1\To.1__..I' fneasuring East to West Soiithy: 36 feet, situated at NagasettyhaliiiV'Village;._;1{asaba Hobli, Bangalore North Talult landx'h_ai:.ing. following boundary; , by: 'A No.12, carved in Sy.No. 39/ 2B, iohich is in the possession of the Respondent No.9 herein, V No.10 carved in Sy.No. 39/2B, presently which is allotted to the Smt.Mangarnrna ie., Respondent No.1 herein under this compromise petition, 1' , "North by: 18 feet Road, South by: Property belonging C.N.Muniraju ie., husband of the Respondent No.1 herein BK"
-19"
R.F.A.No.93.'7/2008 C/W R.F.A.Nos.938, 1018 & 1019 of 2008 The Respondent No.9 has put the Respondent No.11 in possession of the said propertg.:'".:"",.'V Henceforth the Respondent No.11 can enjoy 1"
said site carved out in Sy.No.39,/2B:'f,of: . _ Nagashettihalli Village, as the absolute' 'oiorier-iof 'V same without any hindrance from ivho'rnsoever._' - In lieu of the Respondent fuio.'1._1 gioing to the Respondent No.1 whiCh___t:U'e_reV._pallOtted_to share in the partition a of Rs.5,00,000/»~ (Rupees to the Respondent No.1, the: .. No. has given her property §'ie., 1 24 guntas. out of guntas, in land bearing.§g';No.V17f1gVl'o_f}:Doddas_on"ne Village, Kasaba Holbi, the Respondent No.11 herein. 1 it 1 i'~descVrip.tion of the property which is V' . Agiieeln to the Respondent No.11 is as hereunder; A ' Lar1.gi'~bearing Sy.No.17/1, measuring 2 acre 24 guntas, "~..outf'-of 2 acre 29 guntas, situated at Doddason"n;e'.1' Village, Kasaba Holbi, Devanahalli Taluk, _and..having following boundary; by: Property belonging to Chilckakadirappa.
_?.West by: Government Ont and portion of property measuring 05 guntas, which is allotted to Smt. Mangamma ie., the Respondent;
No.1 herein, XX.
-30"
R.F".A.No.937/2008 C/W R.F.A.Nos.938, 1018 & 1019 of 2008 North by: Burial Ground and portion of property measuring 05 _quntas..r'= _ _ which is allotted to Sm~t._. 4' , d- V ' Mangamrna te., the Respond'e.nI" _ No.1 herein.
South by: Property betongir1g~to''P'éHappa. . The Respondent No.2 has "put the"Responder1.I_H No.1} in possession of said---. prtopefty. Henceforth the Respondent No:-!_I -dean er.y'_c)y the said property as th.ea£)_solate owners-.91' the "sav"ne without any h.indrancefrc"rn :;;ha_msoeuer;t The parties have agyreedto'set,tte'.th.e' "I§.oziw'1darz'es as per the? sifiehtch. enctcisedyd atortgf urz'I,h the compromise'petiVtion?;___ V ' ' II. In r>'teiD:E;gf'ore--said agfieernent entered into between the .parties; .stvhe_lparties pray that the sun a_.foresaid»._ybe decreed, ""i.n"'terms of the cg/'oresaici agreement. " ._ III."*--In. 5m"i'eu5 of thevvaforesaid agreement. the }/)CLI'{.ic.'S _ pra'_'y¢jE;ry_re]and*.Qf the institutionfee. .I'v',_."P(tr't"tes'p:Pappear on 18/ 08/ 10 before the Court' for passzfny orders in terms of the Agreement, AA this day the Respondent No.11 has para at "'.si.i:rn" of Rs.5,00,000/-- (Rupees Five Lakhs only) to , yV___t§IIe Respondent No.1 by way ofcheque. W -21- R,F.A.No.93?',/2008 C/Ev R.F.A.Nos.938, 10.18 & 1019 of 2058 The particulars Qf the said. cheque is aelczzilerl. as; below:
"Cheque beaflng DkL459943.cflued 1ex»a2bigVE;f' for a sum QfRs.5,00,000/» {Rupees Five Lc1!«;l'_1_.»O;:1lg).,"~ drawn on "Indian Bank. RMV Exiiensfon;'!'§3r't1.nrff:l1"7 ' Bengaluru infauour Qf Smt.Mangamm'a.v ".f_.e.-I.' --.z_jl"z'e_ Respondent. No.1 herein. _ .
The Respondent: No.1 namely Sraf'.':W/fcz:1g;»;lV'ir;;fi.a: hereby acknowledges the reee'i;::>jlr»Qj" Rs:5V._{§J€lL"O()lV('}[ (Rupees Five lakhs vonly) rrlar1r'1.er 's-:'(xei.e(i O.b01_ae_" ---- -- .. 2
3. The above. plaeeci on record. The of in terms 01' tlme. memorarjClah1"AV..:<.jf'V liii""ra0dii'icat:io1': of 'l.he judgmenlbanlldl. de.;~f¢e§7 :15 the appeals. Appeals éiisposed E31'.
.....
§ud§§