Shri Kallappa vs Shri Basavannappa S/O Kallappa
2021 Latest Caselaw 3009 Kant

         IN THE HIGH COURT OF KARNATAKA
           DHARWAD BENCH AT DHARWAD
         DATED THIS THE 27TH DAY OF JULY, 2021
                        BEFORE
THE HON'BLE MR.JUSTICE HANCHATE SANJEEVKUMAR
                R.S.A.NO.603/2006 (PAR)
BETWEEN :

SHRI KALLAP PA
S/O KALLAP PA @ KALMAPPA GUNDI,
AGED 62 YEARS, OCC: AGRICULTU RE
R/O HONASHIKATT I
TAL: B AILHONGA L, DIST : B ELGAU M
                                          ...APPELLANT
(B Y SRI S.G.KADADAKAT TI, ADV.)

AN D :

1.   SHRI B ASAVANNAPPA S/O KALLAPPA
     SINCE DECEASED B Y HIS LRS.

1(A) SMT.GANGAWWA
     W/O BASAVANAPPA GU NDI,
     AGE: 55 YEARS, O CC: HOUSEHOLD,
     R/O HUNASHIKATTI, TQ: B AILHON GA L,
     DIST: B ELGAUM-591 102.

1(B ) SHRI S IDDAPPA
      S/O B ASAVANAPPA GU NDI,
      AGE: 22 YEARS, O CC: AGRICU LTU RE,
      R/O HUNASHIKATTI, TAL: B AILHONGAL,
      DIST: B ELGAUM-591 102.

2.   SHRI DODDA PPA
     S/O KALLAPPA @ KALAMAPPA GU NDI,
     AGE : 55 YEARS, OCC: AGRICULTURE,
     R/O HUNASHIKATTI, TAL: B AILHONGAL,
     DIST: B ELGAU-591102.

3.   SHRI S IDDAPPA
     S/O KALLAPPA @ KALAMAPPA GU NDI,
     AGE: 53 YEARS, O CC: AGRICU LTU RE,
                           2


     R/O HUNASHIKATTI, TAL: B AILHONGAL,
     DIST: B ELGAUM-591 102.

4.   SHRI T AMANNA
     S/O KALLAPPA @ KALAMAPPA GU NDI,
     AGE: 48 YEARS, O CC: AGRICU LTU RE,
     R/O HUNASHIKATTI, TAL: B AILHONGAL,
     DIST: B ELGAUM-591 102.

5.   SHRI RU DRAPPA
     S/O KALLAPPA @ GU NDI,
     AGE: 72 YEARS, O CC: AGRICU LTU RE,
     R/O HUNASHIKATTI, TAL: B AILHONGAL,
     DIST: B ELGAUM-591 102.

6.   SMT SIDDALINGAWWA
     W/O GOU DAPPA KURUB AR,
     AGE: MAJOR, OCC: AGRICU LT URE,
     OCC: AGRICULTU RE, R/O TEGUR,
     TAL: BAILHONGA L, DIST: B ELGAUM-591102.

7.   SMT RUDRAWWA
     W/O YAMANAPPA KADAKOL,
     AGE" MAJOR, OCC: AGRICU LT URE,
     R/O M.K.HUB LI, TQ: B AILHONGAL,
     DIST: B ELGAUM-591 102
                                    ... RESPONDENTS

(B Y SRI S.B.MALAGOUDAR, ADV. FOR R.2 & R3)
(B Y SRI M.C.KOTTURSHET TAR ADV. FOR C/ R.5)
(B Y SRI V.M.SHEELVANT &
     SRI S.H.MITTALKOD, ADV. FOR R.6)
(NOTICE TO RES P ONDENT NOS. 1(A), 1(B ), R4 & R. 7 :
SERVED)

      THIS REGU LAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDUR E
AGAINST     TH E    JU DGMENT   AND   DECREE    DAT ED
26. 11.2 005 PASS ED IN RA.NO.11/ 2002 ON THE FIL E
OF    THE    CIV IL   JUDGE   (SR.DN.),  B AILHONGA L,
DISMISSING T HE APP EAL AND CONFIRMIN G T HE
JUDGMENT AND DECREE DATED 24.6.2002 PASS ED IN
OS.NO.129/ 19 91 ON THE FILE OF T HE PRL.CIVIL
JUDGE (JR.DN.), BAIL HONGAL.

     THIS A PPEAL COMING ON F OR ADM ISS ION TH IS
DAY, T HE COU RT DELIVERED THE FOLL OWING:
                                     3


                         : JUDGMENT :

Learned counsel appearing for the

appellant has filed a memo stating that, both

the parties in the appeal got compromised in

E.P.No.1/2017 on the file of Civil Judge &

JMFC, Kittur and also the execution petition

was closed in terms of the compromise.

Therefore, he requests this Court to dispose of

the appeal as withdrawn.

Memo is placed on record. The above

appeal is disposed of as withdrawn in terms of

the memo stated above.

Sd/-

JUDGE

EM