Sri P V Narayana vs Smt Gangamma
2021 Latest Caselaw 334 Kant

                           1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 6TH DAY OF JANUARY 2021

                       BEFORE

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

                R.S.A. No.173/2017 (SP)

BETWEEN:

SRI. P. V. NARAYANA,
S/O VELAYIDAN,
AGE 56 YEARS,
R/O KASAGODU, MARATI VILLAGE,
NAGODI POST, KARUR HOBLI,
SAGAR TALUK,
SHIVAMOGGA DISTRICT - 577 452.
                                          ... APPELLANT
(BY SRI.MAHESH R UPPIN, ADVOCATE)

AND:

1.     SMT. GANGAMMA,
       W/O JATTAIAH TALAKAL,
       AGE MAJOR,
       R/O MARATI VILLAGE, NAGODI POST,
       KARURU HOBLI, SAGAR TALUK,
       SHIVAMOGGA DISTRICT - 577 452.

2.     SMT.JATTAMMA @ JOTHI,
       W/O SURESH,
       AGE 35 YEARS,
       R/O HEBBURULI VILLAGE,
       SAMPEKATTE TALUK,
       HOSANAGAR,
       SHIVAMOGGA DISTRICT - 577 425.

3.     SMT.GUNAMMA,
       W/O MARADAMANA GOWDA,
       AGE 33 YEARS,
       R/O BAVIKATTE VILLAGE,
       BILIGARU POLST,
                                 2


     SAGAR TALUK,
     SHIVAMOGGA DISTRICT - 577 421.

4.   SMT.YOGAVATHI,
     W/O KOMARAJA,
     AGE 30 YEARS,
     R/O MARATI VILLAGE, NAGODI POST,
     KARUR HOBLI, SAGAR TALUK,
     SHIVAMOGGA DISTRICT - 577 452.

5.   SMT.PADMAVATHI,
     W/O DHARUNA GOWDA,
     AGE 28 YEARS,
     R/O HAREKOPPA VILLAGE,
     SULLALLI POST,
     SAGAR TALUK,
     SHIVAMOGGA DISTRICT - 577 414.
                                             ... RESPONDENTS

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 03.10.2016
PASSED IN RA NO.28/2012 ON THE FILE OF THE ADDL.
SENIOR CIVIL JUDGE AND JMFC., SAGAR, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND
DECREE DATED 06.01.2012 PASSED IN OS NO.136/2009
ON THE FILE OF THE ADDL. CIVIL JUDGE (JR.DN.), SAGAR.

     THIS R.S.A. COMING ON FOR ORDERS THIS DAY,
THE COURT, DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellant has filed a memo

dated 05.10.2020 stating that parties to the appeal/suit

have settled the matter amicably out of the Court and

thereby executed the registered sale deed dated

07.09.2018 in favour of purchaser. Therefore, he

submits that the appeal may be dismissed as withdrawn.

2. Memo is placed on record.

3. Accordingly, the Regular Second Appeal is

dismissed as withdrawn.

Sd/-

JUDGE

SB