Bhimanagouda S/O ... vs Anupam S/O Ganapathlala Runawal
2022 Latest Caselaw 11269 Kant

        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH

     DATED THIS THE 3RD DAY OF AUGUST 2022

                       PRESENT

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                          AND

     THE HON'BLE MR. JUSTICE C.M. POONACHA

     REGULAR FIRST APPEAL No.200019/2016

BETWEEN:

1.   Bhimanagouda S/o Revansiddappagouda
     Tippanagoudar, Age: 43 Years
     Occ: Agriculture
     R/o Near Maningayya Swamy Math
     Tajabavadi Road, Vijayapur-586 101

2.   Shrishailgouda S/o Revansiddappagouda
     Tippanagoudar, Age: 40 Years
     Occ: Agriculture
     R/o Near Maningayya Swamy Math
     Tajabavadi Road, Vijayapur-586 101

3.   Siddanagouda S/o Revansiddappagouda
     Tippanagoudar, Age: 36 Years
     Occ: Agriculture
     R/o Near Maningayya Swamy Math
     Tajabavadi Road, Vijayapur-586 101

                                             ... Appellants
(By Sri G.G. Chagashetti, Advocate)
                                                    RFA No.200019/2016
                                    2




AND:

Anupam S/o Ganapatalal Runawal
Age: 53 years, Occ: Land Developers
R/o Sidharth Reality (India) Private Ltd.,
Lingad Gudi Road, Vijayapura
                                                         ... Respondent

(Smt. Ratna N. Shivayogimath, Advocate)


       This Regular First Appeal is filed under Section 96 of Civil
Procedure Code, praying to allow this regular first appeal and to
set aside the judgment and decree dated 19.12.2015 passed by
the    learned    Prl.   Senior    Civil   Judge   at    Vijayapur,   in
O.S.No.132/2012.


       This appeal coming on for Orders, through physical
hearing/video conference, this day Dr.H.B.Prabhakara Sastry
J., made the following:

                                  ORDER

Learned counsel from both side present.

2. Learned counsel for the appellants files a

memo seeking dismissal of this appeal as not pressed

stating that the parties have settled the matter out of

the court.

3. In view of the memo and supporting

submission, the appeal stands dismissed as not pressed.

RFA No.200019/2016

The refund of court fee, if any, to be made in accordance

with law.

Registry to return the Trial Court Records to the

concerned court along with copy of this order.

Sd/-

JUDGE

Sd/-

JUDGE

BL