Arun Kumar vs Shankar Baburao Gujjar
2021 Latest Caselaw 1134 Kant

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 18TH DAY OF JANUARY, 2021

                              BEFORE

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

         REGULAR SECOND APPEAL NO.525 OF 2014

Between:

       1. Arun Kumar
          S/o Vittal Rao Gujjar
          Aged about 36 years

       2. Ajith Kumar
          S/o Vittal Rao Gujjar
          Aged about 29 years

       3. Yeshodha Bai
          W/o Vittal Rao Gujjar
          Aged about 64 years

          All are R/o H.No.M14-42
          Ratna Mahila Mandali
          Jala Nagar
          Bijapur-586 101.

                                                ...Appellants
(by Smt. Ratna N Shivayogimath, Advocate)


And:

       1. Shankar Baburao Gujjar
          S/o Baburao Gujjar, Major
          Occ: Cloth Merchant
          Near Bus stand
                           2




  Telagi Village
  Harapanahalli
  Dist: Davanagere-583 131.

2. Smt. Dhanalaxmi
   W/o Ramakrishna Baburao Gujjar
   Aged about 50 years
   R/o Ashraya Nagappa Colony
   Harihara
   Dist:Davanagere-577 601.

3. Rekha
   W/o Naganandashendige
   Aged about 33 years
   R/o Sampigegalli,
   Sirsi Taluk
   Uttara Kannada District-581 401.

4. Rupa
   D/o Ramakrishna Babu Rao Gujjar
   Aged about 30 years
   R/o Ashraya Nagappa Colony
   Harihara
   Dist Davanagere-577 601.

5. Smt. Susheelabai
   W/o Vittal Rao
   Aged about 66 years
   R/o Vinobhanagar
   Davanagere-577 002.

6. Smt. Prema @ Primala
   W/o Hanumanthappa
   Aged about 59 years
   R/o Ashokanagara
   Davanagere-577 001.

7. Smt.Jayalaxmi
   W/o Sheshagiri Rao
                                3




         Aged about 59 years
         R/o Keshava Nagara
         Harihara
         Dist:Davanagere-577 601.

      8. Santosh
         S/o late Ramakrishna
         Babu Rao Gujjar
         Aged about 28 years
         R/o Ashraya Nagappa Colony
         Harihara
         Dist: Davanagere-577 601.

                                                  ...Respondents

(by Shri Srikanth, Advocate for R-1;
 Shri N Manohar, Advocate for R-2 & R-8;
 R-3 to R-7 are served)

      This Regular Second Appeal is filed under Section 100 of
the Code of Civil Procedure against the judgment and decree
dated 01.02.2014 passed in RA.No.92 of 2010 on the file of the
II Additional District Judge, Davangere, dismissing the appeal
and confirming the Judgment and Decree dated 22.07.2010
passed in OS.No.13 of 2009 on the file of the Senior Civil Judge,
Harapanahalli.


      This Appeal coming on for orders, this day, the court
delivered the following:
                                4




                       JUDGMENT

Learned counsel for the appellant filed memo dated 17th

January, 2021 stating that the appellants and the respondents

have amicably settled the matter out of court and therefore, the

appellants be permitted to withdraw the appeal. Memo is placed

on record. Considering the statement made in the memo dated

17th January 2021, appeal stands disposed of.

Sd/-

JUDGE

lnn