Mallamma W/O Suryakant Tadkal vs Apparaya S/O Shankerappa ...
2021 Latest Caselaw 6218 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

                RSA No.200268/2016

BETWEEN

MALLAMMA W/O SURYAKANT TADKAL
AGE: 50 YEARS, OCC: AGRICULTURE
R/O KHAJURI VILLAGE, TQ: ALAND
DIST: KALABURAGI
                                         ...APPELLANT

(BY SRI AMEET KUMAR DESHPANDE, ADVOCATE)

AND

1.     APPARAYA S/O SHANKERAPPA MAISALAGI
       AGED ABOUT 70 YEARS, OCC: AGRICULTURE
       R/O KHAJURI VILLAGE, TQ: ALAND
       DIST: KALABURAGI

2.     SARSWATI W/O APPARAI MAISALAGI
       AGED ABOUT 55 YEARS, OCC: AGRICULTURE,
       R/O KHAJURI VILLAGE, TQ: ALAND,
       DIST: KALABURAGI
                                       ...RESPONDENTS

(BY SRI DEEPAK V. BARAD, ADVOCATE)

      THIS RSA FILED U/S 100 OF CPC, AGAINST THE
JUDGEMENT AND DECREE DATED 19.09.2016, PASSED IN
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R.A.NO.19/2016 ON THE FILE OF THE PRINCIPAL
DISTRICT JUDGE AT KALABURAGI, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGEMENT AND DECREE
DATED 18.02.2016, PASSED IN O.S.NO. 16/2010, ON THE
FILE OF THE SENIOR CIVIL JUDGE, ALAND.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-

                        JUDGMENT

The learned counsel for the appellant files a memo

seeking withdrawal of the appeal as the matter has been

settled out of the Court.

The memo along with an affidavit of one

Smt.Mallamma duly identified by her counsel is taken on

record.

Hence, the appeal is dismissed as withdrawn as the

matter has been settled out of the Court.

Sd/-

JUDGE

Srt