B Ramesh vs Smt. Lilly D Souza
2022 Latest Caselaw 2487 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                         BEFORE

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

              R.S.A.No.1111/2018(INJ)

BETWEEN:

B.RAMESH,
S/O LATE BABU,
AGED ABOUT 46 YEARS,
R/AT DARBARPET, BALUR VILLAGE,
BALUR POST, MUDIGERE TALUK,
CHIKKAMGALUR DISTRICT-577 550.
                                     ... APPELLANT
(BY SRI. SACHIN B.S., ADV.)

AND:

SMT. LILLY D'SOUZA,
W/O LATE PAUL D'SOUZA,
AGED ABOUT 70 YEARS,

REPRESENTED BY HER GPA HOLDER,
SRI.VINCENT D'SOUZA,
S/O LATE PAUL D'SOUZA,
AGED ABOUT 45 YEARS,

BOTH ARE R/AT DARBARPET,
BALUR VILLAGE, BALUR POST,
MUDIGERE TALUK,
CHIKKAMGALUR DISTRICT - 577 550.
                                   ... RESPONDENT

(BY SRI. N.R.RAVI KUMAR, ADV.)
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      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 26.02.2018
PASSED IN RA.No.16/2017 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, MUDIGERE, ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
25.07.2017 PASSED IN OS. No.77/2015 ON THE FILE OF THE
PRINCIPAL CIVIL JUDGE AND JMFC, MUDIGERE.

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

                          JUDGMENT

Sri Sachin B.S., learned counsel for the appellant

submits that as the dispute involved in the matter has been

settled, the appeal may be dismissed as withdrawn.

Placing his submission on record, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

PKS