Parameshwargouda S/O ... vs Smt.Girijamma W/O ...
2021 Latest Caselaw 2719 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 8TH DAY OF JULY, 2021

                       PRESENT

           THE HON'BLE MR. JUSTICE R.DEVDAS

                         AND

           THE HON'BLE MS. JUSTICE J.M.KHAZI

             RFA NO.100543/2018 (DEC/INJ)

BETWEEN:

1.   PARAMESHWARGOUDA
     S/O NINGANAGOUDA TOVI
     AGED ABOUT 67 YEARS,
     OCC:AGRI, R/O HATTIGUDD,
     TQ:SINDHANUR,
     DIST:BALLARY-583101

2.   SHARANAPPAGOUDA
     S/O NINGANAGOUDA TOVI
     AGED ABOUT 62 YEARS, OCC:AGRI,
     R/O SOMALAPUR,
     TQ: HUNGUND,
     DIST: BAGALKOT-587101

3.   MALLIKARJUNAGOUDA
     S/O NINGANAGOUDA TOVI
     AGED ABOUT 60 YEARS, OCC:AGRI,
     R/O SOMALAPUR,
     TQ: HUNGUND,
     DIST: BAGALKOT-587101

4.   SMT.BAYAMMA W/O BASANAGOUDA MALIPATIL
     AGED ABOUT 50 YEARS,
     OCC: HOUSEHOLD,
     R/O: JANGAMARAHALLI,
     TQ: SINDHANUR,
     DIST: BALLARY-583101
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5.     SMT.GANGAMMA
       W/O SHIVANAGOUDA YANKANAGOUDRA
       AGED ABOUT 47 YEARS,
       OCC: HOUSEHOLD,
       R/O: SOMALAPUR,
       TQ: HUNGUND,
       DIST: BAGALKOT-587101
                                                  ..APPELLANTS
(BY SRI.SHIVAKUMAR S.BADAWADAGI, ADV.)

AND:

1.     SMT.GIRIJAMMA
       W/O MUDAKAPPAGOUDA
       YENKANAGOUDAR
       AGED ABOUT 57 YEARS,
       OCC:HOUSEHOLD,
       R/O NANDAWADAGI,
       TQ:HUNGUND
       DIST:BAGALKOT

2.     SMT. CHANNABASAMMA
       W/O SHARANAPPA RAMAREDDI
       AGED ABOUT 40 YEARS,
       OCC:HOUSEHOLD,
       R/O NANDAWADAGI,
       TQ:HUNGUND
       DIST:BAGALKOT
                                                 ...RESPONDENTS
(BY SMT.PADMAJA TADAPATRI, ADV. FOR
     SRI.K.L.PATIL, ADV. FOR R1 & R2)

       THIS APPEAL IS FILED UNDER SECTION 96 OF CPC PRAYING
TO SET ASIDE THE JUDGMENT AN DECREE DATED 03.11.2018
PASSED    BY   THE   SENIOR    CIVIL    JUDGE,   HUNGUND    IN
O.S.NO.24/2016 AND CONSEQUENTLY BE PLEASED TO DISMISS
THE SUIT FILED BY THE RESPONDENTS HEREIN PENDING ON THE
FILE OF SENIOR CIVIL JUDGE, HUNGUND IN O.S.NO.24/2016.


       THIS APPEAL COMING ON FOR ORDERS THIS DAY, R.DEVDAS
J., DELIVERED THE FOLLOWING:
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                          JUDGMENT

R.DEVDAS J., (ORAL):

The appellants along with the learned counsel for

the appellants have filed a memo dated 08.07.2021

stating that during the pendency of this appeal the

parties have settled the dispute and they have entered

into compromise and hence, the appellants seek to

withdraw the appeal as settled out of court.

Learned counsel for the respondents submits that

copy of the memo has been served.

Consequently, the appeal stands dismissed as

withdrawn in terms of the memo dated 08.07.2021.

(Sd/-) JUDGE

(Sd/-) JUDGE

MBS/-