Darshan K R vs Smt. Geetha
2021 Latest Caselaw 1035 Kant

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 16TH DAY OF JANUARY, 2021

                            BEFORE

            THE HON'BLE MR. JUSTICE E.S. INDIRESH

        REGULAR SECOND APPEAL NO.1121 OF 2019

Between:

Darshan K R
S/o late K H Ravishankar
Aged about 21 years
R/o Kambadahalli Village
Bindiganavile Hobli
Nagamangala Taluk
Mandya District-571 432.

                                                    ...Appellant
(by Shri K R Srinivasa, Advocate)


And:

       1. Smt. Geetha
          W/o K H Ravishankar
          Aged about 41 years

       2. Kumari K R Pallavi
          D/o K H Ravishankar
          Aged about 14 years
          Being minor represented by
          Her mother 1st Respondent.

         Both are R/o Kabbali Village
         Hirisaave Hobli
         Channarayapattana Taluk
                                2




        Hassan District-573 116.

                                                  ...Respondents

(by Shri K S Ramaswamy Iyengar, Advocate for R-1;
 R-2 is minor represented by R-1)

        This Regular Second Appeal is filed under Section 100 of
the Code of Civil Procedure against the judgment and decree
dated 23rd February, 2019 passed in R.A.No.25 of 2018 on the
file of the Senior Civil Judge and JMFC Channarayapatna,
dismissing the appeal and confirming and the Judgment and
Decree dated 25.01.2018 passed in OS.No.598 of 2013 on the
file of the II Additional Civil Judge and JMFC Channarayapatna.

      This Appeal coming on for    further orders, this day, the
court delivered the following:

                        JUDGMENT

Learned counsel appearing for the appellant ha filed memo

dated 11th January, 2021 seeking withdrawal of the appeal as

the parties to the lis have amicably settled the dispute. Memo is

placed on record. In terms of the memo, appeal stands disposed

of.

Sd/-

JUDGE

lnn