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Shivalingappa S/O Bhimappa Madar vs Shidharudh S/O Mallappa ...
2022 Latest Caselaw 694 Kant

Citation : 2022 Latest Caselaw 694 Kant
Judgement Date : 14 January, 2022

Karnataka High Court
Shivalingappa S/O Bhimappa Madar vs Shidharudh S/O Mallappa ... on 14 January, 2022
Bench: Sachin Shankar Magadum
              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

          DATED THIS THE 14TH DAY OF JANUARY 2022

                          BEFORE

      THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                  RSA.NO.100512/2018 (INJ)
BETWEEN

1.   SHIVALINGAPPA S/O BHIMAPPA MADAR
     AGE:36 YEARS, OCCN:AGRICULTURE,
     R/O:SAIDAPUR CROSS, SAIDAPUR,
     TQ:MUDHOL 587316

2.   SAMEER S/O BHIMAPPA MADAR
     AGE:34 YEARS, OCCN:AGRICULTURE,
     R/OSAIDAPUR CROSS, SAIDAPUR,
     TQ:MUDHOL 587316

3.   RAMESH S/O BHIMAPPA MADAR
     AGE:32 YEARS, OCCN:AGRICULTURE,
     R/O:SAIDAPUR CROSS, SAIDAPUR,
     TQ:MUDHOL 587316

4.   MAHADEV S/O BHIMAPPA MADAR
     AGE:30 YEARS, OCCN:AGRICULTURE,
     R/O:SAIDAPUR CROSS, SAIDAPUR,
     TQ:MUDHOL 587316

5.   GEETA W/O ASHOK HARIJAN
     AGE:28 YEARS, OCCN:HOUSEHOLD WORK,
     R/O:BISANAL CROSS, SAIDAPUR,
     TQ:MUDHOL 587316

6.   SMT.SHOBHA W/O PARAPPA GADIKAR
     AGE:26 YEARS, OCCN: HOUSEHOLD WORK,
     R/O:SANGANATTI CROSS, SAIDAPUR,
     TQ:MUDHOL 587316
                                               ... APPELLANTS
                                   2




(BY SRI.PRASHAN S.KAADEVAR, ADV.)

AND

1.    SHIDHARUDH S/O MALLAPPA KOUJALAGI
      AGE:52 YEARS, OCCN:AGRICULTURE,
      R/O:SAIDAPUR, TQ:MUDHOL 587316

2.    BALAPPA S/O SIDDAPPA DONI
      AGE:54 YEARS, OCCN:AGRICULTURE,
      R/O:SAIDAPUR, TQ:MUDHOL 587316

3.    ANNAPPA S/O PARAGOUDA KAMAGOUDAR
      AGE:62 YEARS, OCC:PRIVATE SERVICE,
      R/O:SAMEERAWADI, TQ:MUDHOL 587316

4.    SURESH S/O NAGAPPA MALABADI
      AGE:51 YEARS, OCCN:GOVT. SERVANT,
      R/O:SAIDAPUR, TQ:MUDHOL 587316

                                                   ... RESPONDENTS

(BY SRI.MALLIKARJUN C.HUKKERI, ADV. FOR R1 TO R4)

       THIS APPEAL IS FILED UNDER 100 OF CPC, 1908, AGAINST
THE     JUDGEMENT       &   DECREE     DTD:19.6.2018    PASSED    IN
R.A.NO.67/2016 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE    AND   JMFC.,   MUDHOL,      DISMISSING   THE   APPEAL   AND
CONFIRMING THE JUDGMENT AND DECREE DTD:17.10.2016, PASSED
IN O.S. NO.385/2012 ON THE FILE OF THE PRINCIPAL CIVIL JUDGE
AND JMFC., MUDHOL, DISMISSING THE SUIT FILED FOR PERMANENT
INJUNCTION.


       THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                3




                          JUDGMENT

The learned counsel for the appellants has filed a

memo stating that appellants do not wish to prosecute the

appeal and the appeal may be disposed of as not pressed.

Memo is taken on record.

Accordingly, the appeal is dismissed as not pressed.

Sd/-

JUDGE MBS/-

 
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