Gurusiddappa S/O Mahadevappa ... vs Mahadevappa S/O Gurusiddappa ...
2022 Latest Caselaw 438 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

       DATED THIS THE 11TH DAY OF JANUARY 2022

                              PRESENT

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

                                  AND

       THE HON'BLE MRS. JUSTICE K.S.HEMALEKHA

                      R.F.A. NO.200099/2016
BETWEEN:

1.     Gurusiddappa S/o Mahadevappa Peri
       Since deceased represented by LRs.
       i.e., appellants 2 to 4 and R1 to 3.

2.     Vijaykumar S/o Gurusiddappa Peri
       Age: 42 Years, Occ: Private Employee

3.     Nandisha S/o Gurusiddappa Peri
       Age: 29 Years, Occ: Agriculture

       Appellant Nos.1 to 3 are R/at
       Honnalli Village, Tq. Lingasugur, Dist. Raichur

4.     Prathibha W/o Parshant
       Age: 29 years, Occ: Household
       R/o Gajendragada, Tq. Ron
       Now R/at Appaji Nilaya
       SBH Colony, Lingasugur, Dist. Raichur
                                                         ... Appellants

(By Sri Krupa Sagar Patil, Advocate)
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AND:

1.     Mahadevappa S/o Gurusiddappa Peri
       Age: 52 Years, Occ: Agriculture

2.     Vishwanatha S/o Gurusiddappa Peri
       Age: 48 Years, Occ: Agriculture

3.     Gouramma W/o Jadiyappagouda
       Age: 43 Years, Occ: Household

       All are R/at Honnalli Village
       Tq. Lingasugur, Dist. Raichur-584 122
                                                         ... Respondents

(By Sri Chaitanyakumar Chandriki, Advocate)

       This Regular First Appeal is filed under Section 96 of the
Constitution of India, praying to set aside the judgment and decree dated
20.10.2016 in O.S.No.59/2013 on the file of the Senior Civil Judge &
JMFC, Lingasugur and dismiss the suit with cost.

         This appeal coming on for Hearing, this day, S.R.Krishna Kumar
J., delivered the following:

                             JUDGMENT

Learned counsel for the appellants has filed a memo to

the effect that parties have settled the matter in terms of the

compromise decree passed in FDP No.4/2017 dated

14.08.2021. The copy of the compromise decree passed in

FDP No.4/2017 is enclosed to the said memo.

2. Memo and compromise decree are placed on

record.

Appeal stands disposed of in terms of the aforesaid

memo.

Sd/-

JUDGE

Sd/-

JUDGE

BL