Annasab S/O. Ramaling Hospeti vs Shobha W/O. Adiveppa Galagali
2022 Latest Caselaw 554 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
        DATED THIS THE 12TH DAY OF JANUARY 2022
                         BEFORE
 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
                R.S.A.NO.5435/2013 (PAR)
BETWEEN

SHRI ANNASAB S/O RAMALING, HOSAPETI,
AGE : 39 YEARS, OCC: AGRICULTURE,
R/O MUGALKHOD, TQ: RAIBAG,
DIST: BELGAUM-PIN.591 235.
                                             ... APPELLANT
(BY SRI A.R.PATIL SRI S.G.KADADAKATTI, ADVTS.)

AND

1.    SMT.SHOBHA W/O ADIVEPPA GALAGALI,
      AGE : 32 YEARS, OCC: AGRICULTURE & H.H.WORKS,
      R/O GHATTANATTI, TAL: ATHANI, PIN:591 304.

2.    SMT.KASHAWWA W/O RAMALING HOSAPETI,
      AGE : 54 YEARS, OCC: AGRICULTURE & H.H.WORKS,
      R/O MUGALKHOD, TAL: RAIBAG,
      DIST: BELGAUM, PIN: 591 235.

3.    SMT.GEETA W/O SHIVABASU MAGADUM
      AGE : 30 YEARS, OCC: AGRICULTURE & H.H.WORKS,
      R/O ITANAL, TAL: RAIBAG, PIN: 591235.

4.  MISS. SUREKHA D/O RAMALINGA HOSAPETI,
    AGE : 24 YEARS, OCC: AGRICULTURE & H.H.WORKS,
    R/O MUGALKHOD, TAL: RAIBAG, PIN: 591 235.
                                          ... RESPONDENTS
(NOTICE TO RESPONDENT NOS.1 & 3 : SERVED)
(BY SRI SANJAY S.KATAGERI, ADV. FOR R.2 & R.4.)

      THIS APPEAL IS FILED UNDER SECTION 100 OF THE
CODE OF CIVIL PROCEDURE, 1908, PRAYING THIS COURT TO
SET ASIDE THE JUDGMENT AND DECREE DATED 30.01.2013
PASSED IN R.A.NO.324/2011 BY THE FAST TRACK COURT,
CHIKODI BY CONFIRMING THE JUDGMENT AND DECREE DATED
17.09.2011 PASSED IN O.S.NO.38/2009, BY THE SENIOR CIVIL
JUDGE, RAIBAG BY ALLOWING THE APPEAL IN THE INTEREST
OF JUSTICE AND EQUITY.
                           2




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

                   : JUDGMENT :

Learned counsel for the appellant has filed a

memo dated 12.01.2022 seeking withdrawal of the

appeal. In the memo it is stated that, respondent No.2

has received a sum of Rs.5,00,000/- as full and final

settlement and sum Rs.60,000/- per year towards

maintenance.

Memo is taken on record.

The appeal is dismissed as withdrawn in terms of

the memo.

Sd/-

JUDGE EM