BISMILLA W/O ISMAIL BENAKATTI vs ISMAIL S/O MOHAMMED IQBAL BENAKATTI

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HIGH COURT LEGAL SERVICES COMMITTEE
DHARWAD BENCH

BEFORE THE LOK ADALAT

IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH

TH
DATED THIS THE 19 DAY OF SEPTEMBER, 2026

CONCILIATORS PRESENT

THE HON'BLE MR. JUSTICE T.M.NADAF

AND

SRI. S.S. BADAWADAGI, MEMBER

W.P. NO.106526/2026
LOK ADALAT NO.611/2026












BETWEEN:

BISMILLA W/O. ISMAIL BENAKATTI,
AGE. 44 YEARS, OCC. SERVICE,
R/O. WARD NO.1, PINJAR GALLI,
GULEDGUDDA, TALUK. BADAMI,
DIST. BAGALKOT-587203.
...PETITIONER
(BY SHRI. SHIVRAJ S.BALLOLI, ADVOCATE)

AND:

ISMAIL S/O. MOHAMMED IQBAL BENAKATTI,
AGE. 50 YEARS, OCC. SERVICE,
R/O. REGIONAL OFFICE, KSRTC,
NEAR DEPOT NO.2, GOKUL ROAD,
HUBBALLI, DIST. DHARWAD-580030.
…RESPONDENT
(BY SHRI. R.H. ANGADI, ADVOCATE)


THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO A. SET ASIDE THE
IMPUGNED ORDER DATED 04/03/2026 PASSED BY THE LEARNED
PRINCIPAL CIVIL JUDGE, BADAMI SITTING AT GULEDGUDDA ON
COMPROMISE PETITION IN OS NO.211/2024; AND CONSEQUENTLY
DIRECT THE LEARNED TRIAL COURT TO CONSIDER THE
COMPROMISE PETITION IN ACCORDANCE WITH LAW. B. PASS ANY
SUCH OTHER ORDERS AS THIS HON’BLE COURT MAY DEEM FIT IN
THE FACTS AND CIRCUMSTANCES OF THE CASE.

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THIS WRIT PETITION COMING ON FOR CONCILIATION BEFORE
LOK ADALAT AFTER BEING REFERRED BY THE COURT, THE
FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER
The parties are present before the Lok-Adalath and
have filed a Memorandum of Compromise Petition under
Order XXIII Rule 1 of CPC.
The Memorandum of Compromise Petition is taken on
record. It is signed by both the petitioner and the
respondent and counter signed by their respective
counsel.
The parties who are present before the Lok-Adalath,
on query, submits that they have gone through the entire
compromise petition, understood the same and affixed
their signature on the same out of their own free will and
volition, without there being any undue influence of
coercion.
Accepting the submission of the parties, we are
satisfied with the compromise petition.
Accordingly, the Writ Petition is disposed of, in
terms of the Memorandum of Compromise Petition.

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The Registry to draw the decree, in terms of the
Memorandum of Compromise petition.




Sd/-
JUDGE




Sd/-
MEMBER


TKN
CT: UMD

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