Fakkirappa S/O Adiveppa ... vs Malaprabha Grameena Bank
2022 Latest Caselaw 11493 Kant

                           -1-




                                      RFA No. 1889/2007


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 22ND DAY OF AUGUST, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P.SANDESH

        REGULAR FIRST APPEAL NO.1889/2007 (MON)

BETWEEN:

FAKKIRAPPA,
S/O ADIVEPPA KARIKATTI,
AGE:45 YRS, OCC:COTRACTOR,
R/O BALIGAR ONI,
R/O C/O S.B.PATIL, T.V.SHOP OWNER,
SAUNDATTI-591504, DIST: BELGAUM.
                                            ...APPELLANT
            (BY SRI SANJEEV V. HANCHATE AND
           SRI SURYANARAYANA M B., ADVOCATE)

AND:
1.   MALAPRABHA GRAMEENA BANK,
     DODDANAYAKAN KOPPA BRANCH,
     RENAMED AS KARNATAKA VIKAS GRAMEENA BANK,
     REP BY ITS MANAGER UDAY,
     S/O ANANT JOSHI,
     AGE:45 YRS,
     R/O DHARWAD-580 004.

2.   RAMANAGOUDA,
     S/O KAADNAYAK PATIL,
     AGE:64 YRS,
     OCC:RETIRED PROFESSOR,
     R/O 2ND MAIN, BANASHANKARI NAGAR,
     KENGERI ROAD,
     DHARWAD-580 008.

3.   GADIGEPPA,
     S/O LAXMAPPA BASALINGUNDI,
                                 -2-




                                             RFA No. 1889/2007


     AGE:48 YRS,
     OCC:CLASS I CONTRACTOR,
     R/O NO.14/A, NARAYANAPUR,
     DHARWAD-580 008.
                                                ...RESPONDENTS
             (BY SRI C.V. ANGADI, ADVOCATE FOR R-1,
           SRI GIRISH S. HIREMATH, ADVOCATE FOR R-3)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 22.3.2007 PASSED IN
O.S.NO.355/2005 ON THE FILE OF THE I ADDL. CIVIL JUDGE
(SR.DN) AND CJM, DHARWAD, DECREEING THE SUIT FOR
RECOVERY OF MONEY.

    THIS RFA COMING ON FOR ORDERS THIS DAY. THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for respondent No.1 has filed a

memo stating that the loan dues of the appellant is settled

under OTS scheme and the copy of the letter is enclosed along

with the memo.

2. In view of the settlement of the matter, the appeal

is dismissed as infructuous in terms of the memo.

Sd/-

JUDGE

MD