Anil S Benake vs Ashokraj S/O Veerayyaswami ...
2022 Latest Caselaw 10084 Kant

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                                        RSA No. 5018 of 2013


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

           DATED THIS THE 30TH DAY OF JUNE, 2022

                           BEFORE
            THE HON'BLE MR JUSTICE E.S.INDIRESH
      REGULAR SECOND APPEAL NO. 5018 OF 2013 (RES-)
BETWEEN:

1.   ANIL S BENAKE,
     AGED ABOUT 45 YEARS,
     R/O: CHAVAT GALLI, BELGAUM.



                                                  ...APPELLANT

(BY SRI. MRUTYUNJAY TATA BANGI.,ADVOCATE)

AND:

1.   ASHOKRAJ S/O VEERAYYASWAMI KITTURMATH,
     AGED ABOUT 78 YEARS,
     R/O:DEVAKI LODGE, BELGAUM.

2.   PRABHU S YATANATTI
     AGED ABOUT 48 YEARS,
     R/O: CHAVAT GALLI, BELGAUM



                                              ...RESPONDENT'S

(NOTICE TO R1 AND R2 SERVED)

       THIS RSA FILED U/S.100 OF CPC, AGAINST THE JUDGEMENT &
DECREE DTD:19.03.2012 PASSED IN R.A.NO.369/2010 ON THE FILE
OF THE PRINCIPAL DISTRICT JUDGE, BELGAUM, PARTLY ALLOWING
THE APPEAL, FILED AGAINST THE JUDGMENT DTD:06.09.2010 AND
THE DECREE PASSED IN O.S. NO.36/2003 ON THE FILE OF THE
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                                            RSA No. 5018 of 2013


SENIOR CIVIL JUDGE, BELGAUM, DISMISSING THE SUIT FILED FOR
RECOVERY OF MONEY.

      THIS APPEAL COMING ON FOR ORDER THIS DAY. THE COURT
MADE THE FOLLOWING.

                             ORDER

Learned counsel appearing for the appellant filed a memo

dated 29/6/2022 stating that the parties to the lis have settled the

matter before the Lok-Adalath on 25/6/2022. In that view of the

matter, no further order is required. Accordingly, the appeal is

disposed of.

Sd/-

JUDGE

VB