NEELAPPA Vs. BANAPAYYA

JUDGEMENT

(1.) THIS civil revision petition is directed against the order dated 29-8-2000 passed in LAC No. 382 of 1996 on the file of the II Additional Civil judge (Senior Division), Bijapur.

(2.) THE LAC had resulted in the award of compensation of a sum of rs. 4,78,882/- in favour of the landowner. It is in the apportionment of this compensation amount disputes arose as between the petitioner and the first respondent. It appears, this dispute ultimately was resolved in ufa. No. 520 of 1994 as per the compromise decree dated 12-8-1998 passed by this Court.

(3.) THE salient features of the compromise as recorded under the said compromise decree are as under: