Umarabba S/O Gulam Beary vs Smt Honnamma
2022 Latest Caselaw 2280 Kant

                              1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                         BEFORE

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


      REGULAR SECOND APPEAL NO.1609 OF 2014

BETWEEN:

1.     Umarabba S/o Gulam Beary,
       Aged about 60 years,

2.     Iqbal S/o Umarabba,
       Aged about 30 years,

       Both are R/at
       Kempe Gowda Road,
       Belur Town,
       Belur Taluk-573115,
       Hasana District.                     ... Appellants

(By Sri. Krishnamoorthy D, Advocate)
AND:
Smt. Honnamma
W/o Srinivasa,
Aged about 65 years,
Kempe Gowda Road,
Belur Town,
Belur Taluk-573115,
Hasana District.                              ...Respondent

(By Sri. D.G.Chinnappa Gowda, Advocate)


     This appeal is filed under Section 100 of Code of Civil
Procedure against the Judgment & Decree dated
                               2


04.08.2014 passed in R.A.No.5/2014 on the file of the
Senior Civil Judge, Belur, allowing the appeal and setting
aside the judgment and decree dated 25.01.2014 passed
in O.S.No.57/2008 on the file of the Additional Civil Judge
and JMFC, Belur.

      This appeal coming on for admission this day, the
court delivered the following:

                       JUDGMENT

Sri Krishnamoorthy D., learned counsel appearing for

the appellants and Sri D.G.Chinnapa Gowda, learned

counsel for the respondent submit that the matter is

amicably resolved between the parties, as such nothing

survives for consideration in this matter.

Said submissions are placed on record.

Accordingly, the appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

MKM