Linganna S/O Ayyanna And Ors vs Sanna Siddappa S/O Basanna ...
2021 Latest Caselaw 6307 Kant

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        IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

  DATED THIS THE 16TH DAY OF DECEMBER, 2021

                      BEFORE

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

               RSA No.200179/2014


BETWEEN:

1. LINGANNA S/O AYYANNA
   AGED ABOUT 42 YEARS,
   OCC: AGRICULTURE

2. SANGANNA S/O AYANNA
   AGED ABOUT 40 YEARS,
   OCC: AGRICULTURE

3. YENKAMMA W/O AYYANNA
   AGED ABOUT 62 YEARS,
   OCC: HOUSEHOLD,

  ALL ARE R/O HUNSHIHALHUDA,
  TQ. & DIST. RAICHUR -584 101

                                    ... APPELLANTS

(BY SRI. P S MALIPATIL, ADVOCATE)

AND:

  SANNA SIDDAPPA
  S/O BASANNA
  DECEASED BY LRS
                           2




1 CHANDRAPPA
  S/O SANNA SIDDAPPA
  AGED ABOUT 48 YEARS,
  OCC: AGRICULTURE

2. JAMBANNA
   S/O SANNA SIDDAPPA
   AGED ABOUT 46 YEARS,
   OCC: AGRICULTURE

3. MALLESHAPPA S/O LAXMANNA
   AGED ABOUT 55 YEARS,
   OCC: AGRICULTURE

4. HANUMANTHA
   S/O HANUMANTHAPPA
   AGED ABOUT 50 YEARS,
   OCC: AGRICULTURE

5. NARASAPPA
   S/O HANUMANTHAPPA
   AGED ABOUT 45 YEARS,
   OCC: AGRICULTURE

6. LINGAPPA S/O HANUMANTHAPPA
   AGED ABOUT 38 YEARS,
   OCC: AGRICULTURE,

  ALL ARE R/O HUNSHIHALHUDA
  TQ. & DIST. RAICHUR 584 101

7 . SHANKARNAGOUDA
    S/O BASAVANTARAYA
    DECEASED BY LRS

7(A) DR. VIJAY LAKSHMI
     W/O DR. SHANKARAGOUDA

7(B) DR. SRISHAILA
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      S/O DR. SHANKARAGOUDA

  ALL ARE MAJORS
  OCC: DOCTOR,
  SHANKARAGOUDA HOSPITAL
  R/O RAICHUR,
  TQ. & DIST. RAICHUR-584101.

                                     ... RESPONDENTS

(BY SRI.AJAYKUMAR A.K.FOR R1 TO R6;
R7 (B) SERVED)

     THIS RSA IS FILED UNDER SECTION 100 OF THE
CODE OF CIVIL PROCEDURE, PRAYING TO ALLOW THE
APPEAL, SET ASIDE THE JUDGMENT AND DECREE OF THE
LOWER APPELLATE COURT PASSED BY THE II ADDL.
DISTRICT JUDGE, RAICHUR IN R.A.NO.19/2008 DATED
09.04.2014 AND CONFIRM THE JUDGMENT AND DECREE
PASSED IN O.S.NO.28/2002 DATED 01.10.2005 BY THE
LEARNED ADDL. CIVIL JUDGE (SR.DN) AT RAICHUR;
ALONG WITH COSTS.


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

                     JUDGMENT

The Learned counsel for the appellants has

filed a memo seeking permission to withdraw the

appeal as the parties have settled the same out of

the Court.

Memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

MKM