Sri.Channaveerayya S/O ... vs Sri.Basavaraj Mahalingappa ...
2022 Latest Caselaw 7904 Kant

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                                                      RSA No. 100331 of 2019


                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 01ST DAY OF JUNE, 2022

                                             BEFORE
                              THE HON'BLE MR JUSTICE E.S.INDIRESH
                        REGULAR SECOND APPEAL NO. 100331 OF 2019 (SP-)
                   BETWEEN:

                   1.   SRI.CHANNAVEERAYYA S/O CHANDRASHEKARAYYA
                        MATAD, AGE: 59 YEARS OCC: AGRICULTURE
                        R/O CHIKKANARTI TQ KUNDGOL,DHARWAD


                                                                   ...APPELLANT

                   (BY SRI. RAJASHEKHAR S ARANI.,ADVOCATE)

                   AND:

                   1.   SRI.BASAVARAJ MAHALINGAPPA MADIWALAR
                        AGE: 44 YEARS,OCC: AGRICULTURE
                        R/O YARINARYANPUR, TQ:
                        KUNDGOL DIST DHARWAD

                   2.   SRI CHANNABASAPPA MAHLINGAPPA MADIWALAR
                        AGE 42 YEARS OCC: AGRICULTURE
VN
BADIGER                 R/O YARINARYANPUR TQ:
                        KUNDGOL DIST DHARWAD
Digitally signed
by V N BADIGER
Date:
                   3.   SRI MANJUNATH MAHALINGAPPA MADIWALAR
2022.06.02
11:28:22 +0530          AGE 40 YEARS OCC: AGRICULTURE
                        R/O YARINARYANPUR TQ:
                        KUNDGOL DIST DHARWAD



                                                               ...RESPONDENT'S

                          THIS APPEAL IS FILED UNDER SECTION   100 OF CODE OF
                   CIVIL PROCEDURE AGAINST THE JUDGMENT AND DECREE DATED
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                                        RSA No. 100331 of 2019


27/2/2019 PASSED IN R.A.NO.8/2019 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, KUNDGOL.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:


                             ORDER

Learned counsel for the appellant filed a memo dated

13/12/2021 stating that the parties to the lis have settled the

matter out of the Court. Accepting the submission made in the

memo, appeal is disposed of as the matter is amicably settled

among the parties.

In view of the settlement arrived by the parties, the

appellant herein is entitled for entire court fee paid before this

Court. Registry is directed to remit the court fee after due

identification.

Sd/-

JUDGE

VB