Sri. Kalleshappa vs Smt. A N Shobha
2022 Latest Caselaw 996 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF JANUARY, 2022

                        PRESENT

          THE HON'BLE MRS.JUSTICE S.SUJATHA

                           AND

        THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

               M.F.A.No.10545/2018 (ISA)

BETWEEN :

1.     SRI KALLESHAPPA
       S/O LATE MARULAPPA
       AGED ABOUT 80 YEARS

2.     SMT.GANGAMMA
       W/O LATE B.K.JAGADISH
       AGED ABOUT 48 YEARS

3.     SRI KUMARASWAMY
       S/O LATE B.K.JAGADISH
       AGED ABOUT 20 YEARS

4.     MASTER PUNEETH
       S/O LATE B.K.JAGADISH
       AGED ABOUT 17 YEARS,
       SINCE MINOR REP BY HIS MOTHER
       AND NATURAL GUARDIAN
       SMT.GANGAMMA
       W/O LATE B.K.JAGADISH

       ALL ARE R/O S.BASAVANAHALLI VILLAGE,
       SINGATAGERE POST
       SINGATAGERE HOBLI,
       KADUR TALUK,
       CHIKKAMAGALURU DISTRICT-577 123.     ...APPELLANTS

            (BY SRI G.S.VENKAT SUBBARAO, ADV.)
                          -2-



AND :

1.      SMT.A.N.SHOBHA
        D/O LATE NINGEGOWDA,
        AGED ABOUT 35 YEARS,
        ANNIGERI VILLAGE POST
        YAGATI HOBLI, KADUR TALUK
        CHIKKAMAGALURU DISTRICT - 577 123.

2.      THE PRINCIPAL
        GOVERNMENT PRE-UNIVERSITY COLLEGE
        (HH06) BHO, KADUR TOWN & TALUK,
        CHIKKAMAGALURU DISTRICT - 577 123.

3.      THE DEPUTY DIRECTOR
        GOVERNMENT PRE-UNIVERSITY
        & JOB ORIENTED EDUCATION,
        CHIKKAMAGALURU DISTRICT - 577 123.

4.      SAHANA
        D/O A.N.SHOBHA
        AGED ABOUT 18 YEARS,
        R/O ANNIGERI VILLAGE
        YAGATI HOBLI, KADUR TALUK,
        CHIKKAMAGALURU
        DISTRICT - 577123.                   ...RESPONDENTS


      THIS M.F.A. IS FILED UNDER SECTION 384 OF THE
INDIAN SUCCESSION ACT, AGAINST THE ORDER DATED
29.09.2018 PASSED IN P AND SC NO.4/2018 ON THE FILE OF
THE SENIOR CIVIL JUDGE, KADUR, PARTLY ALLOWING THE
PETITION FILED UNDER SECTION 372 OF THE INDIAN
SUCCESSION ACT.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:
                         -3-


                    JUDGMENT

Learned counsel appearing for the appellants

submits that the dispute has been amicably resolved

between the parties out of Court and seeks to dispose of

this matter as withdrawn. Learned counsel further

submits that a memo shall be filed to the said effect

duly signed by the appellants within three weeks.

The said submission is placed on record.

The appeal stands dismissed as withdrawn subject

to filing of the memo within three weeks, as aforesaid.

Sd/-

JUDGE

Sd/-

JUDGE

nd