Kashinath S/O Sadoba Karbari And ... vs Prathiviraj S/O Sanjeevkkumar ...
2021 Latest Caselaw 2651 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

           DATED THIS THE 6TH DAY OF JULY 2021

                          PRESENT
           THE HON'BLE MR.JUSTICE S.G.PANDIT
                             AND
           THE HON'BLE MR.JUSTICE M.G.S.KAMAL

             R.F.A. NO.200001/2014 (PAR/POS)

Between:

1.   Kashinath S/o Sadoba Karbari
     Age: 70 years, Occ: Agriculture
     R/o Village Betbalkunda
     Tq. Basavakalyan, Dist. Bidar

2.   Sanjeevkumar S/o Kashinath
     Age: 44 years, Occ: Agriculture &
     Medical Practitioner
     R/o Village Betbalkunda
     Tq. Basavakalyan, Dist. Bidar

3.   Mahesh S/o Kashinath Karbari
     Age: 38 years, Occ: Agriculture &
     Government Servant
     R/o Village Betbalkunda
     Tq. Basavakalyan, Dist. Bidar

4.   Rajesh S/o Kashinath Karbari
     Age: 32 years, Occ: Agriculture
     R/o Village Betbalkunda
     Tq. Basavakalyan

5.   Ujwala W/o Balaji
     Age: 42 years, Occ: Household
     R/o Village Mehakar
     Tq. Bhalki, Dist. Bidar
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6.     Sumanabai @ Seemabai
       W/o Kashinath Karbari
       Age: 67 years, Occ: Agriculture
       And Household
       R/o Village Betbalkunda
       Tq. Basavakalyan, Dist. Bidar

7.     Vaishanavi W/o Sanjeevkumar
       Age: 30 years, Occ: Household
       R/o Village Betbalkunda
       Tq. Basavakalyan, Dist. Bidar
                                                        ... Appellants

(By Sri Ameet Kumar Deshpande, Advocate)

And:

Prathiviraj
S/o Sanjeevkumar Karbari
Age: 9 years, Minor
U/g of his maternal Grandfather
Laxmanrao S/o Limbaji Pawar
Age: 61 years
Occ: Agriculture & Advocate
R/o Basaveshwar Colony
Near I.B. Bhalki, Tq. Bhalki
Dist. Bidar
                                                    ... Respondent

(By Sri Sachin M. Mahajan, Advocate)


       This Regular First Appeal is filed under Section 96 of the
Code of Civil Procedure, praying to allow the appeal and set aside
the    judgment   and     decree   dated   08.10.2013    passed    in
O.S.No.41/2012 by the Senior Civil Judge, Basavakalyan and to
pass any other appropriate order.

       This appeal      coming on for final hearing,       this day,
S.G.PANDIT J., delivered the following:
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                       JUDGMENT

Learned counsel for the appellants files a memo

dated 06.07.2021 for withdrawal of the appeal. The

memo reads as follows:

"The appellants herein most humbly submit that, the parties have settled the matter at the intervention of elders and well wishers and to that effect a joint memo is filed in MFA No.200051/2014. In view of the settlement, the appellants herein seek permission of this Hon'ble Court for withdrawal of appeal. The memo be taken on record, in the interest of justice.

The copy of the aadhar card of all the appellants is enclosed along with this memo."

and the learned counsel Sri Ameet Kumar Deshpande.

Learned counsel identifies the appellants and their

signature on the memo.

3. The memo is placed on record. The appeal is

dismissed as withdrawn in terms of the memo.

Sd/-

JUDGE

Sd/-

JUDGE LG