Mr. A G Sagheer Ahmed vs Smt. Khasima Khatun
2022 Latest Caselaw 10759 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JULY, 2022

                      BEFORE

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

 REGULAR SECOND APPEAL NO.1654 OF 2015 (EVI)

BETWEEN:

MR.A.G.SAGHEER AHMED,
S/O B.MOHAMMED GHOUSE SAHEB,
AGED ABOUT 58 YEARS,
R/AT DILDAR STREET,
VIJAYAPURA EXTENSION,
CHIKMAGALURU - 577 101.
                                       ...APPELLANT

(BY SRI.V.D.RAVIRAJ, ADVOCATE)


AND:

SMT.KHASIMA KHATUN,
W/O LATE LIYAKATH ALI,
AGED ABOUT 54 YEARS,
RESIDING NEAR WATER TANK,
GOWRI KALUVE,
CHIKMAGALURU - 577 101.
                                     ...RESPONDENT

(BY SRI.BALU MAHENDRA Y.H., ADVOCATE FOR C/R)
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       THIS    REGULAR   SECOND       APPEAL    IS    FILED   UNDER
SECTION 100 OF CPC, AGAINST THE JUDGMENT AND DECREE
DATED 17.08.2015 PASSED IN R.A. NO.63/2014 ON THE FILE
OF     THE    PRL.   SENIOR   CIVIL    JUDGE,        CHIKMAGALURU,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 16.08.2014 PASSED IN O.S. NO.447/2010
ON THE FILE OF THE PRL. CIVIL JUDGE, JMFC, CHIKMAGALURU.


       THIS APPEAL COMING ON FOR ORDERS ALONG WITH
I.A.1/2015 ON THIS DAY, THE COURT MADE THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant has filed a memo

stating that due to settlement between the appellant and

respondent, the impugned decree has been executed and

hence, seeks for dismissal of the appeal.

The appeal is dismissed in terms of the memo.

I.A.1/2015 is disposed off as does not survive for

consideration.

Sd/-

JUDGE sac*