G.Veerangouda And Anr vs Smt Veeramma
2021 Latest Caselaw 6216 Kant

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         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 15TH DAY OF DECEMBER, 2021

                      BEFORE

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

                R.P.No.200024/2019

BETWEEN

1.     G.VEERANGOUDA S/O LATE LINGANNA
       AGE 64 YRS, OCC:AGRI.,
       R/O HALLI HOSUR (SANNA HOSUR)
       TQ.MANVI, DIST.RAICHUR.

2.     SHARANABASAVA S/O BASAPPA
       AGE:34 YRS, OCC:AGRI.,
       R/O HALLI HOSUR, (SANNA HOSUR)
       TQ.MANVI, DIST.RAICHUR.
                                        ...PETITIONERS

(BY SRI SHIVANAND PATIL, ADVOCATE)

AND

SMT. VEERAMMA W/O PARAPPA
(WRONGLY SHOWN AS
PEERAPPA) AGE:55 YRS, OCC:HOUSEHOLD,
R/O KALMALA, TQ.MANVI, DIST.RAICHUR.
                                     ...RESPONDENT

   THIS RP IS FILED U/S.47 RULE 1 OF THE CPC,
PRAYING THAT THIS HON BLE COURT TO REVIEW THE
ORDER    DATED    28.08.2017 PASSED    IN   RSA
NO.7235/2010, ALLOW THE APPEAL BY SETTING ASIDE
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OR MODIFYING THE JUDGMENT AND DECREE OF THE
COURTS BELOW AS PRAYED FOR IN THE APPEAL AND IN
THE ALTERNATIVE TO REMAND THE MATTER TO THE
TRIAL COURT FOR A COMPREHENSIVE HEARING AND
DISPOSAL OF ALL THE RELATED SUITSA ALONGWITH THE
PRESENT SUIT BY A COMMON ORDER, IN THE INTEREST
OF JUSTICE AND EQUITY.

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                               ORDER

The learned counsel for the petitioners submits that

the matter has already been compromised between the

parties in FDP No.18/2014 on the file of Senior Civil Judge

at Sindanoor. He files a memo to that effect.

The memo is taken on record.

The petition is dismissed as having become

infructuous.

In view of disposal of main petition, I.A.1/2019 and

I.A.2/2019 do not survive for consideration and are

dismissed.

Sd/-

JUDGE Srt