CHIKKATAYAMMA AND ORS.
v.
R. BALAKRISHNAPPA AND ORS.
JULY 23, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Property dispute-Appeal-Settlement of dispute by partie,-.Com-
promise deed filed in Supreme Court-Disposal of appeal in tenns of com-
proniise deed-Held in that view of the nu1tte1; the respondent has no n1anner
A
B
of 1ight or interest in respect of the claims and in re.1pect of the interest held C
by the appellants 4 and 6.
CIVIL APPELLATE JURISDICTION : Civil Appeal No.6149 of
1983.
From the Judgment and Order dated 4.9.80 of the Karnataka High D
Court in R.SA. No. 986 of 1974.
Uma Nath Singh, (NP), P.P. Singh and Chander Sekhar for the
Appellants.
S.R. Setia, Ms. S. Inna and Syed Naqvi for the Respondents.
E
The following Order of the Court was delivered :
Application for impleadment is ordered.
We are happy to note that pursuant to the observations made by this F
Court on January 16, 1996 the parties have settled the dispute and filed
their Compromise Memo before us. We receive the Compromise Memo
which reads as under :
"(a) 2 acres 20 Gunthas in 'B' schedule property out of 6 acres 8 G
gunthas in Survey No. 194 as mentioned in item No. 3 above, where
a 30 feet road goes in the centre of the said property from North
to South side and Vijayappa will retain to himself as his share 2
acres 20 gunthas towards the western side of the road towards the
North side of the property in the abovestated Survey No. 194 and
the remaining portion goes to the Respondent R. Balakrishnappa, H
845
846
A
B
c
D
E
F
G
SUPREME COURT REPORTS 119961SUPP.3 S.CR.
Yijayappa and Balkrishnappa each has lo leave 15 feet for the
formation of 30 feet road al the cenlrc, which goes from North lo
South of the property from their individual shares which they get
in Survey Nu. 194, and l'Xisting road in the abnvc Survey No. llJ4
\.Vhich runs fro1r. East to \Vest should he retained and should he
used as com1non passage for all.
(b) 3 acres 18 gunthas in Survey No. Ill as mentioned 111 'D'
schedule.
(c) House property as mentioned in 'F' schedule.
(2) The following properties will remain with Shri 1-1. Nagarajappa,
the Appellant No. ti herein, the properties which he had purchased
from the Appellants herein by registered Sale Deeds dated
10.4.1961, to the exlenl of 4 acres 8 gunthas out of 6 acres 8 gunthas
from Survey No. 15, which has already been alienated by 1-1.
Nagar<.ijappa in favour of his son Millikarjunappa.
(3) From Survey No. 194 R. Vijayappa had sold I acre and 8
Gunthas to N. Malikarjunappa son of H. Nagarajappa, Appellant
No. 6 herein, for a sum of Rs. 50,000 by way of Sale Dead dated
24.6.1995. It is hereby agreed that the said Malikarjunappa will sell
the said land back to Vijayappa for the same amount of Rs. 50,000
and that Vijayappa v.ill get the said land registered in his name
after this Hon'ble Court passes the Order in terms of this Com-
promise Application. _
(4) The following properties will go to Balakrishnappa,
Respondent No. l herein, out of the petition properties.
(a) 3 acres 26 gunthas in 'B' Schedule property in Survey No. 194
which is the remaining portion of the said. schedule property, after
R. Vijayappa, the Appellant No. 4 herein retains 2 acres 20
Gunthas as his share.
It is also hereby agreed that both Yijayappa and Balakrishnappa
each have to leave 15 feet from their individual share out of this
Survey Number for the purposes of the road to he formed at the
centre of the property and further the existing road from East to
H
West would be retained a~d used as common passage for all.
CHlKKATAYAlvlMA v. R. BALAKRISHNi\Pl'A
847
(h) Remaining 2 acres in 'A' Schedule property lo the South side A
of the property from Survey No. 15.
(e) 0.25 Gunlhas in 'C' Schedule property in Survey no. 82; and
(d) House property in 'E' schedule properly.
7. Rathnamma, the Appellant No. 3 and Girijamma, Appellant No.
5 have also consented for the di>1sion of the said schedule properly
as they have no claim over the petition schedule properties.
1
'
B
The appeal is disposed of in terms of the Compromise Memo. [n that
vic\v of Lhe matter, the respondent has no manner of right or interesl in
C
respect of the claims and in respect of the interest held by the appellants
4 and 6. No costs.
T.N.A.
Appeal disposed of.
,
Lex