Smt Devasamudra Veerabhadramma vs Sri Angadi Veerabhadrappa
2022 Latest Caselaw 3409 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

      DATED THIS THE 28 T H DAY OF FEBRUARY, 2022

                         BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


               R.S.A. NO.2334/2007 (PAR)

BETWEEN

1 .   SMT DEVASAMUDRA VEERABHADRAMMA
      W/O LATE DEVASAMUDRA GURUPADAPPA,
      AGED ABOUT 55 YEARS,
      R/AT.WARD-V,BAHDIKERI,KAMALAPUR,
      HOSPET TALUK,BELLARY DISTRICT-583101.

2 .   SMT DEVASAMUDRA GANGAMMA
      W/O LATE.DEVASAMUDRA GURUPADAPPA,
      AGED ABOUT 68 YEARS,
      R/AT.WARD-V,BAHDIKERI,KAMALAPUR,
      HOSPET TALUK,BELLARY DISTRICT 583101.
                                              ...APPELLANTS
(BY SRI.S V SHASTRI, SRI .RAVI HEGDE
 & SRI.RAVINDRANATH K., ADVS.)

AND

1 .   SRI ANGADI VEERABHADRAPPA
      S/O.LATE ANGADI GUNDAPPA,
      AGED ABOUT 42 YEARS,
      R/AT WARD-V,BANDIKERI,
      KAMALAPUR,HOSPET TALUK ,
      BELLARY DISTRICT-583101.

2 .   SMT BASAMMA W/O LAT E D GURUPADAPPA
      AGED ABOUT 48 YEARS,
      R/AT WARD-V,BANDIKERI,
      KAMALAPUR,HOSPET TALUK ,
      BELLARY DISTRICT-583101.

3 .   DODDA BASAPPA S/O LAT E DEVASAM UDRA
      GURUPADAPPA,
                                     2




      AGED ABOUT 17 YEARS,
      MINOR REP.BY HIS MOTHER
      SMT.BASAMMA,
      R/AT.WARD-V,BANDIKERI,
      KAMALAPUR VILLAGE,
      HOSPET TALUK,BELLARY DISTRICT .

4 .   AMARESHA S/O LATE DEVASAMUDRA GURUPADAPPA
      AGED ABOUT 12 YEARS,
      MINOR REP.BY HIS MOTHER
      SMT.BASAMMA,
      R/AT.WARD-V,BANDIKERI,
      KAMALAPUR VILLAGE,
      HOSPET TALUK,BELLARY DISTRICT-583101.

5 .   SRI HANUMAIAH S/O LAT E BANDIKERI OBAIAH
      MAJOR,
      R/O WARD-V,BANDIKERI,
      KAMALAPUR VILLAGE,HOSPET TALUK ,
      BELLARY DISTRICT-583101.
                                          ....RESPONDENTS

(BY SRI.B.V.SOMAPUR,
 MISS.NANDINI B SOMAPUR, ADVS. FOR R2 T O R4;
 R1-SERVED; SRI .MAHESH WODEYAR, ADV. FOR R2-R4;
 R5-SERVED)

      THIS   RSA   FILED      U/S   100      OF   CPC   AGAINST    THE
JUDGMENT     AND    DECREE      DATED        27.01.2007   PASSED    IN
RA.NO.16/2005      ON   THE    FILE     OF    THE   PRL.CIVI L   JUDGE
(SR.DN.) AND JMFC., HOSPET , DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 15.10.2004
PASSED IN OS.NO.66/1998 ON THE FILE OF THE ADDL.CIVI L
JUDGE (JR.DN.) AND JMFC., HOSPET .


      THIS RSA COMING ON FOR ORDERS THIS DAY, T HE
COURT , DELIVERED THE FOLLOWING:
                               3




                           JUDGMENT

The matter is listed for orders regarding reporting

death of appellant No.1.

2. Learned counsel for the appellants has filed a

memo stating that he has been instructed that the matter

is settled out of Court between the parties and therefore,

the appeal may be dismissed as not pressed.

3. Taking the memo on record, the appeal is

dismissed as not pressed.

Sd/-

JUDGE

K GK