SHOBHA RAJENDRA KATTIMANI Vs. RAJANI RAVINDRA KATTIMANI

JUDGEMENT

(1.) This First Appeal is filed by defendants No.2 to 4 in O.S.No.145/2014, on the file of the Principal Senior Civil Judge, Gokak. The suit for declaration and injunction is decreed with cost.

(2.) The declaration granted by the Court reads as under:

(3.) It is relevant to note that, O.S.No.58/2008 is a suit filed by one Rajendra Kattimani, who is the husband of the present appellant No.1. The said suit before the Principal Senior Civil Judge, Gokak, ended in compromise before the Lok Adalath. In terms of the settlement arrived at between the parties, the family properties were partitioned and the properties were allotted to the share of the parties to the said proceedings. The said suit was compromised on 2/8/2008.