Rinac India Limited vs Smt Jayamma
2022 Latest Caselaw 2599 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF FEBRUARY, 2022

                        BEFORE

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

REGULAR SECOND APPEAL NO.926 OF 2020 (DEC/INJ)

BETWEEN:
RINAC INDIA LIMITED
A COMPANY HAVING ITS REGISTERED OFFICE AT
NO.5, SARASWATHI NIVAS
MAIN CHANNEL ROAD
ULSOOR, BENGALURU - 560 008
REPRESENTED BY ITS MANAGING DIRECTOR
P.V.BALASUBRAMANIN                     ...APPELLANT

(BY SRI.C.M.NAGABHUSHANA, ADVOCATE)

AND:
1.   SMT. JAYAMMA
     W/O LATE BABU RAO
     AGED ABOUT 73 YEARS

2.    SRI. B.UDAYA RAVI
      S/O LATE BABU RAO
      AGED ABOUT 57 YEARS

3.    SRI. B.RAMESH BABU
      S/O LATE BABU RAO
      AGED ABOUT 44 YEARS

4.    SRI. B. YADU KUMAR
      S/O LATE BABU RAO
      AGED ABOUT 43 YEARS
      RESPONDENT NOS. 1 TO 4 ARE
      RESIDING AT 338, "KASHAPA"
      BETTAHALASURU CROSS, JALA HOBLI,
      BENGALURU NORTH TALUK - 562 157.
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5.   SRI. ANJANAPPA
     S/O LATE MOTTAPPA
     AGED ABOUT 63 YEARS
     RESIDING AT CHIKKAJALA VILLAGE,
     JALA HOBLI,
     BENGALURU NORTH TALUK-560064

6.   SMT. M.SHANTHA
     W/O ANJANAPPA
     AGED ABOUT 58 YEARS
     RESIDING AT CHIKKAJALA VILLAGE,
     JALA HOBLI,
     BENGALURU NORTH TALUK-560064.

7.   SRI K. S. SUBRAMANYAM
     S/O LATE K.V.SRINIVASAN
     AGED ABOUT 50 YEARS
     R/AT NO. 22, JAYAM
     OPP TO GOVT. HIGH SCHOOL
     JAKKUR, BENGALURU - 560 064.
                                     ...RESPONDENTS
(BY SRI.KRISHNAMOORTHY.D, ADVOCATE FOR R-1 TO R-4)
NOTICE TO R-5 AND R-7 IS DISPENSED WITH
R-6-SD AND UNREPRESENTED

     THIS RSA IS FILED U/S 100 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 19.12.2018 PASSED IN
R.A.NO.15025/2017 ON THE FILE OF THE V ADDL. DISTRICT
AND SESSIONS JUDGE, DEVANAHALLI, ALLOWING THE
APPEAL AND MODIFYING THE JUDGMENT AND DECREE
DATED 09.01.2017 PASSED IN O.S.NO.531/2006 (OLD O.S.
NO.842/2004) ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC, DEVANAHALLI.

     THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-
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                       JUDGMENT

Both learned counsels Sri.C.M.Nagabhushana and

Sri.Krishnamoorthy.D., submit that the dispute between

the parties has been amicably resolved and a separate

petition has been filed in M.F.A. No.74/2021.

2. In that view of the matter, the second appeal

does not survive for consideration.

3. Accordingly, the appeal is disposed of as the

matter having been settled out of Court.

Sd/-

JUDGE

GVP