Somanna S/O Mureppa Kottalagi ... vs Laxman And Ors
2021 Latest Caselaw 3540 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 27TH DAY OF OCTOBER, 2021

                        BEFORE

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

                 RSA No.200251/2019

BETWEEN:

SOMANNA S/O MUREPPA KOTTALAGI
SINCE DECEASED BY LRS:


1. MAYAVVA W/O SOMANNA KOTTALAGI
   AGE: 52 YEARS OCC: H.H.WORK
   R/O KALLAKAVATAGI
   TQ & DIST: VIJAYAPUR

2. ANNAPPA S/O SOMANNA KOTTALAGI
   AGE: 32 YEARS OCC: AGRICULTURE,
   R/O KALLAKAVATAGI
   TQ & DIST: VIJAYAPUR.

3. SANGAPPA S/O SOMANNA KOTTALAGI
   AGE: 36 YEARS OCC: AGRICULTURE
   R/O KALLAKAVATAGI,
   TQ & DIST: VIJAYAPUR.

4 . ASHOK S/O SOMANNA KOTTALAGI
    AGE: 36 YEARS, OCC: AGRICULTURE
    R/O KALLAKAVATAGI
    TQ & DIST: VIJAYAPUR.

5 . BHEERAPPA S/O SOMANNA KOTTALAGI
    AGE: 31 YEARS, OCC: AGRICULTURE
    R/O KALLAKAVATAGI
    TQ & DIST: VIJAYAPUR
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6. SHANKARAPPA S/O SOMANNA KOTTALAGI
   AGE:25 YEARS, OCC: AGRICULTURE
   R/O KALLAKAVATAGI,
   TQ & DIST: VIJAYAPUR.

7 . SUVARNA D/O SOMANNA KOTTALAGI
    AGE:29 YEARS, OCC: AGRICULTURE
    R/O KALLAKAVATAGI
    TQ & DIST: VIJAYAPUR.             ... APPELLANTS

(By Sri. HARSHAVARDHAN R MALIPATIL, ADVOCATE)

AND:

1. LAXMAN
   S/O MUREPPA KOTTALAGI @ KURUBAR
   AGE: 63 YEARS, OCC: AGRICULTURE
   R/O KALLAKAVATAGI
   TQ & DIST: VIJAYAPUR

  RAMANNA S/O MUREPPA KATTALAGI
  DECEASED, REP. BY LRS:

2. RAJU S/O RAMANNA KOTTALAGI
   AGE: 35 YEARS OCC: AGRICULTURE
   R/O KALLAKAVATAGI TQ & DIST: VIJAYAPUR

3. MUREPPA S/O RAMANNA KOTTALAGI
   AGE: 33 YEARS OCC: AGRICULTURE
   R/O KALLAKAVATAGI
   TQ & DIST: VIJAYAPUR

4. TANGEWWA
   W/O RAMANNA KOTTALAGI
   AGE: 39 YEARS OCC: H.H.WORK
   R/O KALLAKAVATAGI, TQ & DIST: VIJAYAPUR

5. SHANKRAWWA
   D/O RAMANNA KOTTALAGI
   AGE: 32 YEARS OCC: H.H.WORK
   R/O KALLAKAVATAGI
   TQ & DIST: VIJAYAPUR.              ... Respondents

(By Sri./Smt : SUDARSHAN M ADV.,
FOR C/R1, R2 TO R5 ARE SERVED)
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      THIS RSA IS FILED UNDER SECTION 100 OF THE CPC
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE OF THE
LEARNED PRL. DISTRICT JUDGE AT VIJAYAPURA IN RA NO.102
OF 2017 DATED 16.04.2019 AND ALSO THE JUDGMENT AND
DECREE OF THE LEARNED II ADDITIONAL SENIOR CIVIL JUDGE
AT VIJAYAPURA DATED 20.07.2017 PASSED IN O.S.NO.102 OF
2011, CONSEQUENTLY DISMISS THE SUIT OF THE PLAINTIFF IN
RESPECT OF ALL PROPERTIES.

       This Appeal coming on for Orders this day, the Court
delivered the following:-

                        JUDGMENT

Learned counsel for the appellants files a memo

seeking withdrawal of the appeal on the premise that the

matter has been amicably resolved amongst the parties.

The said memo is accompanied by individual affidavits of

the appellants.

2. Memo and affidavits are taken on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

bnv