Smt.Seethamma W/O Bheemappa ... vs Smt.Akkawwa W/O Hanamathappa ...
2022 Latest Caselaw 766 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 17TH DAY OF JANUARY 2022

                        BEFORE

 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

             R.S.A.NO.100533/2019 (PAR)

BETWEEN

SMT.SEETHAMMA
W/O BHEEMAPPA ALADAMANI,
AGE : 71 YEARS,
OCC: HOUSEHOLD WORK,
R/O GOURI ANGALA, TQ: KOPPAL,
DIST: KOPPAL, PIN-583231.
                                             ... APPELLANT
(BY SRI ANAND R.KOLLI, AND SRI D.V.PATTAR, ADVTS.)

AND

SMT.AKKAWWA,
W/O HANAMANTHAPPA ALADAMANI,
AGE : 61 YEARS, OCC: AGRICULTURE,
R/O GOURI ANGALA, TQ: KOPPAL,
DIST: KOPPAL, PIN-583231.
                                          ... RESPONDENT

(BY SRI N.D.GUNDE AND SRI B.C.JNANAYYASWAMY, ADVTS.

      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 24.04.2019
PASSED IN R.A.NO.10/2016 BY THE SENIOR CIVIL JUDGE AT
KOPPAL AND THEREBY CONFIRMING THE JUDGMENT AND
DECREE PASSED IN O.S.NO.01/2013 DATED 27.01.2016
PASSED BY THE HON'BLE CIVIL JUDGE AND JMFC AT KOPPAL IN
THE INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                           2




                   : JUDGMENT :

Learned counsel appearing for the appellant has

filed a memo seeking withdrawal of the appeal on the

ground that the matter is amicably settled out of the

Court, therefore the appellant does not intent to

prosecute the appeal.

Memo dated 16.11.2021 is taken on record. The

appeal is dismissed as withdrawn.

Sd/-

JUDGE EM