Smt Chandramma M W/O Late Nagaraju vs Smt Jayamma W/O Late Mote Gowda
2021 Latest Caselaw 863 Kant

        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 13TH DAY OF JANUARY 2021
                          BEFORE
         THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

     REGULAR FIRST APPEAL NO. 499/2013 [DEC/PAR]


BETWEEN :

SMT. CHANDRAMMA M.
W/O LATE NAGARAJU
AGED ABOUT 42 YEARS
R/AT THORESETTYHALLI
MADDUR ATHAGURU HOBLI
MADDUR TALUK
MANDYA DISTRICT - 571 428.
                                           ... APPELLANT
(By SRI. M SRINIVASAN., ADVOCATE)

AND :

1.      SMT JAYAMMA
        W/O LATE MOTE GOWDA
        AGED ABOUT 71 YEARS
        KOLUR VILLAGE,
        MUNDAGERE POST
        MALUR HOBLI, CHANNAPATNA TALUK
        RAMANAGARA DISTRICT, KARNATAKA - 571 501.


2.      SMT JAYARAMAMMA
        W/O LATE PUTTASWAMY GOWDA
        AGED ABOUT 54 YEARS
        KOLUR VILLAGE, MUNDAGERE POST
                               2



     MALUR HOBLI CHANNAPATNA TALUK
     RAMANAGARA DISTRICT
     KARNATAKA - 571 501.
                                         ... RESPONDENTS
(By SRI.PRAKASH M.H.., ADVOCATE FOR R1 & R2)

      THIS APPEAL IS FILED UNDER ORDER 41 AND SECTION
96 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
04.02.2013 PASSED IN O.S. NO. 99/2012 ON THE FILE OF
SENIOR CIVIL JUDGE AND JMFC, CHANNAPATNA, RAMANAGAR
DISTRICT, DISMISSING THE SUIT FOR DECLARATION,
PARTITION AND SEPARATE POSSESSION.

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



                      JUDGMENT

The learned counsel for the appellant seeks leave to

place on record the memo dated 13.01.2021 to report that the

dispute between the appellant and the respondents is

amicably settled out of Court with the intervention of their

well wishers and as such the appellant would request for

dismissal of the appeal as not pressed.

The learned counsel for the appellant is permitted to

place such memo on record, and in terms of the memo, the

appeal stands dismissed as not pressed.

SD/-

JUDGE AN/-