Vandana W/O Vasudev Palekar vs Danappa S/O Yallappa Naik
2022 Latest Caselaw 876 Kant

               IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH

           DATED THIS THE 19TH DAY OF JANUARY 2022

                           BEFORE

       THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

        REGULAR SECOND APPEAL NO. 100963 OF 2014 (INJ)
BETWEEN
VANDANA W/O VASUDEV PALEKAR
AGED ABOUT 52 YEARS,
OCC: HOUSE WIFE,
R/O. G.P.NO.249/B-2, PEERANWADI,
TQ AND DIST: BELAGAVI - 590014,
PRESENTLY RESIDING AT
PUNE-MAHARASHTRA.
                                                ...APPELLANT

(BY SRI. SHREEVATSA S HEGDE, ADVOCATE)

AND
1.     DANAPPA S/O YALLAPPA NAIK
       SINCE DECEASED BY HIS LRS.

1A.    SURESH S/O DANAPPA NAIK
       AGED ABOUT 40 YEARS,
       OCC: AGRICULTURE,
       R/O. BURDYANUR, POST: ASHTE,
       TQ AND DIST: BELAGAVI - 590016

1B .   PARASHURAM S/O DANAPPA NAIK
       AGED ABOUT 38 YEARS,
       OCC: AGRICULTURE,
       R/O. BURDYANUR, POST: ASHTE,
       TQ AND DIST: BELAGAVI- 590016

1C.    BHARMA S/O DANAPPA NAIK
       AGED ABOUT 36 YEARS,
       OCC: AGRICULTURE,
       R/O. BURDYANUR, POST: ASHTE,
                               2




      TQ AND DIST: BELAGAVI - 590016

1D.   GANGAWWA W/O SIDRAI GANGINHAL
      AGED ABOUT 56 YEARS,
      OCC: AGRICULTURE,
      R/O. BAILUR, POST: KAKATI,
      TQ AND DIST: BELAGAVI -591113

1E.   BASAVVA W/O BASAPPA CHIKKADINNI
      AGED ABOUT 54 YEARS,
      OCC: HOUSEHOLD,
      R/O. RANGODAHALLI, POST: HUDLI,
      TQ AND DIST: BELAGAVI-590016.

1F.   KASTURI W/O PRAKASH PATIL
      AGED ABOUT 52 YEARS, OCC: HOUSEHOLD,
      R/O. GEJAPATI, POST: SHABANDAR,
      TQ: HUKKERI, DIST: BELAGAVI-591122.

2.    GANGAWWA W/O DANAPPA NAIK
      AGED ABOUT 60 YEARS, OCC: HOUSEHOLD,
      R/O. KALENAHATTI, POST: WAGHAWADE,
      TQ AND DIST: BELAGAVI -590014.

3.    PAPA @ JAVED S/O HANIF MUJAWAR
      AGED ABOUT YEARS, OCC: PRIVATE SERVICE,
      R/O. MUJAWAR ROAD, PEERANAWADI,
      TQ AND DIST: BELAGAVI -590014.
                                            ...RESPONDENTS

(BY SRI. VITTHAL S TELI, ADV., AND
MISS. REBECA SOLOMAN ADV., FOR R1(A TO F) AND R2)

      THIS RSA IS FILED U/S.100 OF CPC, 1908, AGAINST THE
JUDGEMENT    &    DECREE    DATED   03.09.2014    PASSED    IN
R.A.NO.64/2012 ON THE FILE OF THE II ADDITIONAL SENIOR CIVIL
JUDGE, BELGAUM, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT    AND   DECREE   DTD:21.04.2012   AND   THE   DECREE
PASSED IN O.S. NO.234/2008 ON THE FILE OF THE III ADDITIONAL
                              3




CIVIL JUDGE & JMFC., BELGAUM, DISMISSING THE SUIT FILED FOR
PERMANENT INJUNCTION.


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


                        JUDGMENT

Learned counsel for appellants submits that the

matter is settled between the parties out of the court and

he has instructions to withdraw the appeal. He further

submits that he would mail a memo for withdrawal of the

appeal during the course of the day.

The submission of the learned counsel is placed on

record and appeal is dismissed as withdrawn.

Sd/-

JUDGE YAN