JYOTI W/O CHANNA MULLUR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) In all there are two appeals and one cross objection arising out of judgment and award dated 23.09.2011 in MVC No.616/2008 on the file of Senior Civil Judge and Additional MACT, Yelburga, at Kustagi.

(2.) Brief facts are leading to the appeals and cross objection are as under.

(3.) While filing the claim petition she arrayed her mother in law i.e., her husband Channappa Mallur's mother Smt.Shantamma as third respondent in the said proceedings and in the said proceedings she also produced copy of compromise petition filed in on the file of Civil Judge Junior Division, Kustagi. In terms of the said compromise petition, it was contended that, the mother of deceased Channappa Mallur was entitled for all the immovable properties left by him and that claimant was entitled to receive the compensation to be awarded in MVC No.616/2008 exclusively. On the basis of that the compensation which was awarded by the tribunal was ordered to be paid to claimant Smt.Jyothi alone.