Malleshwarappa @ Malleshappa @ ... vs Vijayalaxmi W/O Gurusiddappa
2021 Latest Caselaw 655 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 11 T H DAY OF JANUARY, 2021

                       PRESENT

  THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR

                         AND

          THE HON'BLE MR.JUSTICE P.N.DESAI


            RFA NO.100235 OF 2017 (PAR)

BETWEEN

1 . MALLESHWARAPPA @ MALLESHAPPA @ MALLAPPA
S/O KALAKAPPA DOTIHAL,AGE: 78 YEARS,
OCC: NIL,R/O: H.NO.24/A,
KOPPADAKERI JANATA COLONY,
NEAR URDU SCHOOL, DHARWAD,
TAL and DIST: DHARWAD-580008.

2 . GIRIJAWWA @ KAMALAWWA
W/O MALLESHAPPA DOTIHAL,
AGE: 73 YEARS,OCC: H.W,
R/O: H.NO.24/A,KOPPADAKERI JANATA COLONY,
NEAR URDU SCHOOL, DHARWAD,
TAL and DIST: DHARWAD-580008.
                                        ...APPELLANTS
(BY SRI.RAMESH I ZIRALI, ADV.)

AND

1 . VIJAYALAXMI W/O GURUSIDDAPPA
@ HARISH MANAKAWAD,
AGE: 38 YEARS,OCC: H/W,
R/O: GULANGANJIKOPPA,
                         :2:


IIND CROSS, DHARWAD,
TAL AND DIST: DHARWAD-580008.

2 . SHIVAKUMAR S/O NAGESH MANGALAGATTI,
AGE: 28 YEARS,OCC: AGRICULTURE,
R/O: BUDARGATTI,TAL: BAILHONGAL,
DIST: BELAGAVI-590001.

3 . SHASHIKUMAR S/O NAGESH MANGALAGATTI,
AGE: 27 YEARS,OCC: PRIVATE JOB,
R/O: BUDARGATTI,TAL: BAILHONGAL,
DIST:BELAGAVI-590001.

4 . SHAKUNTALA @ VANDANA
W/O VADIRAJ KURANDWAD,
AGE: 45 YEARS,OCC: H/W.
R/O: PAVAN ARCHARD APARTMENT
STATION ROAD, DHARWAD,
DIST: DAHRWAD-580008.
                                      ...RESPONDENTS

(BY SRI. PRASHANTH T AREGULI, ADV. FOR C/R1)



    THIS APPEAL IS FILED UNDER SECTION 96 OF CPC
AGAINSKT     THE   JUDGMENT    AND    DECREE   DATED
06.03.2017 PASSED IN O.S.NO.67/2014 ON THE FILE OF
THE I ADDL.SENIOR CIVIL JUDGE AND CJM, DHARWAD
DECREEING THE SUIT FILED FOR PARTITION.



    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
SREENIVAS     HARISH   KUMAR    J.,   DELIVERED   THE
FOLLOWING:
                            :3:


                         ORDER

Appellants' counsel files a memo stating that parties

have settled their disputes in the trial Court, therefore

they do not pursue this appeal and want to withdraw the

appeal.

2. The memo is placed on record. Accordingly, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE