Citation : 2022 Latest Caselaw 11476 Kant
Judgement Date : 22 August, 2022
-1-
RSA No. 5029 of 2012
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 22ND DAY OF AUGUST, 2022
BEFORE
THE HON'BLE MR JUSTICE RAVI V.HOSMANI
REGULAR SECOND APPEAL NO. 5029 OF 2012 (DEC/INJ)
BETWEEN:
1. SMT. VANAMALA @ MALLAVVA,
W/O RUDRAGOUDA INAMATI,
AGE: 59 YEARS, OCC: HOUSEHOLD,
R/O BELGAUM - 590 001.
2. BHIMANAGOUDA MALLAGOUDA HALEMANI,
SINCE DECEASED BY LRs.
2(A) SMT. LALITA,
W/O NINGAPPA KOLUR,
AGE-: 6O YEARS, OCC-HOUSE WIFE,
2(B) SRI. CHANNABASANAGOUDA,
S/O BHIMANAGOUDA HALEMANI,
AGE: 57 YEARS, OCC-AGRICULTURE,
2(C) SRI. VEERANAGOUDA,
S/O BHIMANAGOUDA HALEMANI,
AGE: 55 YEARS, OCC- AGRICULTURE,
2(D) SRI. SIDDANAGOUDA,
S/O BHIMANAGOUDA HALEMANI
AGE: 53 YEARS, OCC- AGRICULTURE,
RESPONDENTS 2(A) TO 2(D)
ALL R/O SAI BRINDAVANA APARTMENT,
SAI NAGAR ROAD,
OPPOSITE SIDDAPAJJA PADUGATTE,
UNKAL, HUBBALLI - 580 031.
...APPELLANTS
(BY SRI. C.N. HARLAPUR; SRI. P.H. TOTAD,
SMT. BHAGYASHREE N BHIKKANNAVAR AND
SRI. G.V. BHARAMAGOUDA, ADVOCATES)
AND:
1. SMT. GIRIJAVVA,
-2-
RSA No. 5029 of 2012
W/O SIDDANAGOUDA HALEMANI,
AGE: 56 YEARS, OCC: AGRICULTURE,
R/O UNKAL, HUBLI - 580 031.
2. SMT. ANASUYA,
W/O GADIYAPPA BADAMI,
AGE: 37 YEARS, OCC: HOUSEHOLD
R/O UNKAL, HUBLI - 580 031.
3. SMT. MANJULA,
D/O SIDDANAGOUDA HALEMANI,
AGE: 31 YEARS, OCC: HOUSEHOLD
R/O UNKAL, HUBLI - 580 031.
4. KALLANAGOUDA,
S/O BASANAGOUDA HALEMANI,
SINCE DECEASED BY HIS LRS.
4a. MALLANAGOUDA,
S/O KALLANAGOUDA HALEMANI,
AGE: 21 YEARS, OCC: AGRICULTURE,
R/O UNKAL, HUBLI - 580 031.
4b . SMT. PARAVVA,
W/O KALLANAGOUDA HALEMANI,
AGE: 64 YEARS, OCC HOUSEHOLD,
R/O UNKAL, HUBLI - 580 031.
5. PARAVATAGOUDA,
S/O BASANAGOUDA HALEMANI.
AGE: 67 YEARS, OCC : AGRICULTURE
R/O UNKAL, HUBLI - 580 031.
7. SHRI. MALLIKARJUN,
S/O BASAPPA MELINAMANI,
AGE: 57 YEARS, OCC : DOCTOR
R/O UNKAL, HUBLI - 580 031.
...RESPONDENTS
(BY SMT. SHARMILA M PATIL, ADVOCATE FOR R1 - R3;
R4(a) & (b), R5 & R6 - SERVED)
RSA FILED U/S 100 OF C.P.C., 1908, AGAINST THE
JUDGMENT AND DECREE DATED 30.08.2011 PASSED IN
R.A.NO.240/2003 ON THE FILE OF THE III-ADDITIONAL SENIOR
CIVIL JUDGE, HUBLI, ALLOWING THE APPEAL FILED AGAINST THE
JUDGMENT DATED 05.11.2003 AND THE DECREE PASSED IN
O.S.NO.455/2000 ON THE FILE OF THE PRL. CIVIL JUDGE (JR.DN.)
HUBLI, DISMISSING THE SUIT FILED FOR DECLARATION AND
INJUNCTION.
-3-
RSA No. 5029 of 2012
THIS APPEAL COMING ON FOR ORDERS THIS DAY THE
COURT MADE THE FOLLOWING.
ORDER
Learned counsel for appellants submits that appellants
and respondents have amicably settled their dispute outside
Court and as per settlement arrived at, they do not wish to
pursue appeal. Memo for withdrawal is signed by appellants.
Taking memo on record, appeal is dismissed as
withdrawn.
(Sd/-) JUDGE
VMB
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!