Smt Radha Bai vs Sri Krishnasingh
2022 Latest Caselaw 2364 Kant

                        1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 14TH DAY OF FEBRUARY, 2022

                    BEFORE

       THE HON'BLE MR.JUSTICE M.I. ARUN

  REGULAR FIRST APPEAL NO.1329 OF 2021(PAR)


BETWEEN:


1. SMT. RADHA BAI
D/O LATE NARYANASINGH
W/O SUNDAR SINGH
AGED ABOUT 70 YEARS
R/AT KAMMAVARIPETE
HOSKOTE TOWN
PIN 562 114
BANGALORE RURAL DIST.

2.SMT. RUKMANI BAI
D/O LATE NARAYNASINGH
W/O KANAKASINGH
AGED ABOUT 64 YEARS
R/A BOORMAKANHALLI VILLGE
DODDAHOLAGAMADI POST
BANGARPET TALUK
KOLAR DIST.

3.SMT. KASTURI BAI
D/O LATE NARAYANASINGH
W/O PRATAPSINGH
AGED 61 YEARS
R/AT NO 28-31, 2ND MAIN
3RD CROSS
SIR M VISHWESHARAIAH LAYOUT
                            2




NEAR SANTHEBIDI
HESARAGHATTA MAIN ROAD
CHIKKAVANARAVA
BANGALORE NORTH
KARNATAKA 560 090.
                                      ...APPELLANTS


(BY SRI. VINAY S. & SMT. SOWMYA S., ADVOCATES)


AND:


1. SRI KRISHNASINGH
S/O LATE NARAYANASINGH
AGED ABOUT 62 YEARS
R/AT MATHANGPURA VILLAGE
UDENAHALLI POST
MASTHI HOBLI
MALURU TQ
KOLAR DIST 563 137.

2.SAMPANGIRAM SINGH
D/O LATE NARAYANA SINGH
AGED ABOUT 70 YEARS

R/AT MATHANGPURA VILLAGE
UDENAHALLI POST
MASTHI HOBLI
MALURU TQ
KOLAR DIST 563 137.

3.SAVITHRI BAI
D/O LATE NARAYANASINGH
W/O ROOP SINGH
AGED ABOUT 52 YEARS
R/AT BISANAHALLI VILALGE
JAGADINEHALLI HOBLI
                              3




NADAVATHI POST
HOSKOTE TQ
BANGALORE RURAL DIST.
                                         ...RESPONDENTS


                     **************


     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 43 RULE 2 OF C.P.C.,
AGAINST THE ORDER DATED 01.02.2016 PASSED IN O.S.
N0. 99/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE,
MALUR DECREEING THE SUIT AS PER COMPROMISE
PETITION.


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

                          JUDGMENT

The appellants have filed this appeal challenging the

compromise decree passed by the Trial Court. They have

filed a memo dated 17.01.2022 with a prayer to permit

them to withdraw this appeal with liberty to challenge the

compromise decree before the Court which passed the

same.

Memo is taken on record.

Appeal is dismissed as withdrawn.

Office to return back the certified copies furnished in

the appeal, after obtaining photocopies of the same.

Sd/-

JUDGE

sac*