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PETITIONER: CHIKKATAYAMMA & ORS

       Vs.

RESPONDENT: R. BALAKRISHNAPPA & ORS

DATE OF JUDGMENT:       23/07/1996

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J)

CITATION:  JT 1996 (7)   434

ACT:

HEADNOTE:

JUDGMENT:                          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,

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    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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