Kevela Bai And Ors vs Venkatrao And Ors
2021 Latest Caselaw 4016 Kant

                         1



         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 12TH DAY OF NOVEMBER 2021

                      PRESENT

         THE HON'BLE MR.JUSTICE R. DEVDAS
                        AND
 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

        RFA No.200124/2018 (PAR. & SEP. POSS.)


BETWEEN:

1.     KEVELA BAI
       W/O LATE JAIWANTHRAO
       HANGARGE AGE: 53 YRS
       OCC: HOUSEHOLD & AGRICULTURE
       R/O VILLAGE MAHADONGAON
       TQ: AURAD(B) DIST: BIDAR

2.     RATNABAI W/O PUNDALIK
       AGE: 72 YRS OCC: HOUSEHOLD &
       AGRICULTURE R/O VILLAGE
       MAHADONGAON
       TQ:AURDA (B) DIST: BIDAR

3.     NARSING S/O LATE JAIWANTRAO
       HANGARGE, AGE: 36 YRS
       OCC: AGRICULTURE R/O VILLAGE
       MAHADONGAON TQ:AURDA (B)
       DIST: BIDAR
                           2



4.     GOVIND S/O LATE JAIWANTHRAO
       HANGARGE, AGE: 32 YRS
       OCC: HOUSEHOLD & AGRICULTURE
       R/O VILLAGE MAHADONGAON
       TQ:AURDA (B) DIST: BIDAR

5.     ARCHANA W/O RAJKUMAR
       AGE: 32 YRS OCC: AGRICULTURE
       R/O SIDHANGARGA
       TQ: NARAYANKHED AP

6.     RADHA D/O LATE JAIWANTRAO
       HANGARGA, AGE 29 YRS
       OCC: HOUSEHOLD
       R/O MAHADONGAON
       TQ:AURAD (B) DIST: BIDAR

                                      ...APPELLANTS

(BY SRI. GURURAJ RAO KAKKERI, ADVOCATE)


AND:

1.     VENKATRAO S/O VITHOBA
       HANGARGE, AGE: 56 YRS
       OCC: AGRICULTURE
       R/O MAHADONGAON TQ:AURAD (B)
       DIST: BIDAR

2.     SHIVAJI S/O VITHOBA HANGARGE
       AGE: 51 YRS OCC: AGRICULTURE
       R/O MAHADONGAON
       TQ: AURAD (B) DIST: BIDAR

3.     SAMBAJI S/O VITHOBA HANGARGE
       AGE: 48 YRS OCC: AGRICULTURE
       R/O MAHADONGAON
       TQ: AURAD (B) DIST: BIDAR
                            3




4.   ANITA W/O KHONDIBA
     AGE: 44 YRS OCC: HOUSEHOLD
     & AGRICULTURE R/O VILLAGE
     TAPSYAL TQ: AURAD (B)
     DIST: BIDAR

5.   SUNIL S/O ASHOKRAO
     AGE: 25 YRS OCC: AGRICULTURE
     R/O RAKSHYAL-K TQ: AURAD (B)
     DIST: BIDAR

                                           ...RESPONDENTS

(R1 SERVED)

     THIS RFA IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULE 1 OF CIVIL PROCEDURE CODE PRAYING
TO ALLOW THE APPEAL AND SET ASIDE THE IMPUGNED
JUDGMENT AND DECREE PASSED BY THE SENIOR CIVIL
JUDGE AND JMFC AT AURAD (B) IN O.S.NO.14/2011
DATED 14.11.2017 AND THEREBY DISMISS THE SUIT OF
THE PLAINTIFFS.

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


                     JUDGMENT

R. DEVDAS J., (ORAL):

The appellants have filed a memo dated

15.10.2021 stating that the matter has been settled out

of the Court. Therefore, they do not wish to pursue the

matter.

2. Accordingly, the appeal stands dismissed as

withdrawn.

Consequent to the disposal of the appeal, all

pending IAs also stand disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

sdu