Rathnamma vs S Gangadharappa
2022 Latest Caselaw 10342 Kant

                         1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 5TH DAY OF JULY, 2022

                      BEFORE

          THE HON'BLE MR. JUSTICE M.I.ARUN

     REGULAR SECOND APPEAL No.819/2021 (MON)

BETWEEN:

1.     RATHNAMMA,
       W/O LATE SHIVMURTHY,
       AGED ABOUT 53 YEARS,

2.     G.S.BASAVARAJ,
       S/O LATE SHIVMURTHY,
       AGED ABOUT 33 YEARS,
       APPELLANTS 1 AND 2 ARE
       RESIDENT OF BULLAPURA VILLAGE AND POST,
       SHIVAMOGGA TALUK - 577 201,
       SHIVAMOGGA DISTRICT.

3.     SOUMYA,
       W/O RAJU,
       AGED ABOUT 35 YEARS,
       R/O CHINNAMANE,
       MANDAGHATTA POST,
       AYNOOR HOBLI,
       SHIVAMOGGA TALUK - 577 201,
       SHIVAMOGGA DISTRICT.
                                     ... APPELLANTS
(BY SRI.P.N.HARISH, ADVOCATE)

AND:

S. GANGADHARAPPA,
S/O BASAPPA SOGILU,
AGED ABOUT 63 YEARS,
R/O H.NO.181,
AZAD ROAD,
                              2


ANJANEYA STREET, NYAMTHI - 577 223.
DAVANAGERE DISTRICT.
                                  ... RESPONDENT
(BY SRI.NAGARAJ S JAIN, ADVOCATE FOR C/R)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED
22.12.2020 PASSED IN RA.No.23/2019 ON THE FILE OF
THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE,
SHIVAMOGGA,    DISMISSING     THE   APPEAL   AND
CONFIRMING THE JUDGMENT AND DECREE DATED
07.02.2019 PASSED IN OS.No.46/2017 ON THE FILE OF
THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM,
SHIVAMOGGA.

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

                       JUDGMENT

Learned counsel for the Appellants has filed a

memo dated 24.06.2022 stating that matter has been

settled out of the Court.

Memo is taken on record.

Accordingly, the appeal is dismissed.

Office to verify and refund court fee, if the

appellants are so entitled after due verification.

]

Sd/-

JUDGE

BH