Nagappa Shivappa @ Muttappa Kolar vs Shivalingawwa W/O Shivappa Bhavi
2021 Latest Caselaw 3015 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.6288/2012 (DEC./IN)
BETWEEN :
NAGAP PA SHIVA PPA @
MUT TAPPA KOLAR AGED : 34 YEARS,
AGRICULTU RIST, R/O SALAGU NDI,
TQ: & DIST: B AGALKOT .
                                         ... APPELLANT
(B Y SRI ANANT HEGDE, ADV.)

AN D :
1.   SHIVA LIN GAVVA
     W/O SHIVA PPA B HAVI DECEASED B Y LRS.
     RESPOND ENT NOS.2 & 3.

2.   GANGAVVA W/O MALLAPPA SU LLAD,
     AGED : 47 YEARS, AGRICU LTURIST ,
     R/O KATARKI, TQ: B ILAGI,
     DIST: B AGALAKOT. PIN: 587 116.

3.    NEELAWWA W/O PARASAPPA B ALUTI,
      AGED : 34 YEARS, AGRICU LTURIST ,
      R/O B ALU TI, TQ: BASAVANA B AGEWADI,
      NOW AT SALAGU NDI,
      TQ: & DIST : B AGALAKOT. PIN: 587 116.
                                     ... RESPONDENTS
(RESPONDENT NO.1 : DECEASED)
(B Y SRI SANT OSH B .MANE, ADV. FOR R2 & 3.)

      THIS REGU LAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDUR E
PRAYIN G T HIS CO URT T O SET ASIDE THE JUDGMENT
AND DECREE UNDER APPEA L ON TH E FILE OF SEN IOR
CIVIL    JUDGE,   B ILAG I   DAT ED   07.09.2012   IN
R.A.NO.25/2010 B Y ALLOWING THIS APPEAL AND THE
SUIT AT O.S.NO.78/2006 ON THE F ILE OF TH E CIV IL
JUDGE     B ILAGI   BE     DISM ISSED   WIT H    COST
THROUGHOU T IN THE INTEREST OF J U ST ICE.
                             2


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


                   : JUDGMENT :

Learned counsel appearing for the

appellant has filed a memo stating that, the

dispute between the parties in the appeal has

been settled on 4.06.2018 before the Lok-

Adalath in FDP.No.5/2013 on the file of Civil

Judge & JMFC, Bilagi. Therefore, he prays to

dispose of the appeal in terms of the memo.

Memo is placed on record. As the matter is

settled between the parties in the Lok-Adalath

as stated above, the present appeal is disposed

of in terms of the memo.

Sd/-

JUDGE

EM