Chikkatayamma
& Ors Vs. R. Balakrishnappa & Ors [1996] INSC 841 (23 July 1996)
Ramaswamy,
K. Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
JT 1996 (7) 434
ACT:
HEAD NOTE:
O R D
E R
Application
for impleadment is ordered.
We are
happy to note that pursuant to the observation made by this 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 gunthas in Survey
No. 194 as mentioned in Item No. 3 above, where a 30 feet road goes in the
centre of the said properly form 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 Survey No.194 and the remaining portion goes to
the Respondent R. Balakrishanappa, Vijayappa and Balkrishnappa each has to
leave 15 feet for the formation of 30 feet road at the centre, which goes from
North to South of the property from their individual share which they get in
Survey No. 194 which run from East to West should be retained and should be
used as commo passage for all.
(b) 3
acres 18 gunthas in Survey No. 10 as mentioned in 'D' schedule.
(c)
House property as mentioned in 'F' schedule.
(2)
The following properties will remain with Shri H. Nagarajappa, the Appellant
No. 6 harein, the properties which he had purchased from the Appellants herein
by registered Sale Deeds dated 10.4.1961, to the extent of 4 acres 8 gunthas
out of 6 acres 8 gunthas from Survey no 15, which has already been alienated by
H. Nagarajappa in favour of his son Malikarjunappa.
(3)
From Survey No. 194 R. Vijayappa had sold 1 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 Deed 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 will get the said land registered in his name after this Hon'ble
Court passes the Order in terms of this Compromise Application.
(4)
The following properties will go to Balkrishnappa, Respondent No.1 herein, out
of the petition properties.
(a) 3
acres 26 gunthas in 'B' Schedule property i 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 Vijayappa and Balkrishnappa each have to lave 15
feet from their individual share out of this Survey Number for the Purpose of
the rode to formed at the centre of the property and further the existing road
form East From to West would retained and used as common passage for all.
(b)
Remaining 2 acres in 'A' Schedule property to the South side of the property
from Survey No.15.
(c)
0.25 Gunthas in 'C' schedule property in Survey No.82; and
(d)
House Property in 'E' Schedule property.
7. Rethnamma,
the Appellant No. 3 and Girijamma, appellant No. 5 have also consented for the
division of the said Schedule property as they have no claim over the petition
schedule properties." The appeal is disposed of in terms of the Compromise
Memo, In that view of the matter, the respondent has no manner of right or
interest in respect of the claim and in respect of the interest held by the
appellants 4 and 6. No costs.
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