Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri C N Nagaraju vs Sri N Nanjundaswamy
2022 Latest Caselaw 1489 Kant

Citation : 2022 Latest Caselaw 1489 Kant
Judgement Date : 1 February, 2022

Karnataka High Court
Sri C N Nagaraju vs Sri N Nanjundaswamy on 1 February, 2022
Bench: N S Gowda
                               1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 1ST DAY OF FEBRUARY, 2022

                         BEFORE

       THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

               R.S.A.No.1915/2012(PAR)

BETWEEN:

SRI.C.N.NAGARAJU,
S/O LATE NAGAPPA,
AGED 53 YEARS,
R/AT NALLITHALAPURA VILLAGE,
CHANDRAVADI VILLAGE,
NANJANAGUD TALUK,
MYSORE DISTRICT - 571 301.             ... APPELLANT

(BY SMT.RAMYA, ADV., FOR SRI.DHANANJAY KUMAR, ADV.)

AND:

1.     SRI.N.NANJUNDASWAMY,
       S/O LATE NAGAPPA,
       AGED 49 YEARS,
       R/AT CHANDRAVADI VILLAGE,
       NANJANAGUD TALUK,
       MYSORE DISTRICT - 571 301.

2.     SRI. C.N.SHIVAKUMAR,
       S/O LATE NAGAPPA,
       AGED 46 YEARS,
       R/AT No.71, 8TH MAIN,
       1ST CROSS, HEBBAL,
       MYSORE - 560 008.

3.     SRI. C.N.PRABHUSWAMY,
       S/O LATE NAGAPPA,
       AGED 42 YEARS,
                              2



     R/AT CHANDRAVADI VILLAGE,
     NANJANAGUD TALUK,
     MYSORE DISTRICT - 571 301.

4.   SMT.C.N.PARVATHAMMA,
     D/O LATE NAGAPPA,
     W/O K.S.MAHADEVAPPA,
     AGED 52 YEARS,
     R/AT KUDERU VILLAGE,
     MATALA BEEDI,
     CHAMARAJANAGARA
     TALUK AND DISTRICT - 571 301.

5.   SMT. C.N.SRIMATHI,
     D/O LATE NAGAPPA,
     W/O K.V.MANJUNATH,
     AGED 46 YEARS,
     R/AT No.71, 8TH MAIN,
     1ST CROSS, HEBBAL,
     MYSORE - 560 008.

6.   SMT. SAKAMMA,
     W/O LATE NAGAPPA,
     AGED 78 YEARS,
     R/AT No.71, 8TH MAIN,
     1ST CROSS, HEBBAL,
     MYSORE - 560 008.               ... RESPONDENTS

(BY SRI. SHANTESH GUREDDI, ADV. FOR R-1;
 R-2 TO R-5 SERVED AND UNREPRESENTED;
 APPEAL AGAINST R-6 STANDS ABATES VIDE ORDER
 DATED:20.08.2015.)


      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 18.07.2012
PASSED IN R.A.No.871/2010 ON THE FILE OF IV ADDITIONAL
DISTRICT JUDGE, MYSORE, DISMISSING THE APPEAL AND
CONFIRMING      THE      JUDGMENT      AND     DECREE
DATED:16.09.2010 PASSED IN O.S.No.134/2006 ON THE
FILE OF SENIOR CIVIL JUDGE, NANJANGUD.
                               3




    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

1. Miss Ramya, learned counsel for Sri Dhananjay Kumar,

learned counsel appearing for the appellant, submits that the

matter is settled out of Court and hence, the appeal may be

dismissed as such.

2. Placing her submission on record, this appeal is

dismissed as having settled out of Court.

Sd/-

JUDGE

PKS

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter