Sri Narappa vs Smt Rathnamma
2022 Latest Caselaw 7938 Kant

                        1
 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 1ST DAY OF JUNE, 2022

                    BEFORE

     THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

     REGULAR SECOND APPEAL NO.806/2018(PAR)

BETWEEN:

1.    SRI NARAPPA,
      S/O. DEVARAMANE ESHWARAPPA,
      AGED ABOUT 51 YEARS

2.    SRI PARAMESHWARAPPA,
      S/O. DEVARAMANE ESHWARAPPA,
      AGED ABOUT 56 YEARS

      BOTH ARE RESIDING AT
      NEAR BANDEMMA TEMPLE,
      HOLALKERE TOWN,
      HOLALKERE TALUK-577 526
      CHITRADURGA DISTRICT
                                     ...APPELLANTS
(BY SRI B.M. SIDDAPPA, ADVOCATE)

AND

1.    SMT. RATHNAMMA,
      W/O. ANANDAPPA,
      AGED ABOUT 54 YEARS,
      R/O HOLALKERE TOWN,
      CHITRADURGA DISTRICT-577 526
                            2


2.   SMT. CHANDRAMMA,
     W/O. LATE SHANKRAPPA,
     AGED ABOUT 59 YEARS,
     R/O NEAR BANDEMMA TEMPLE,
     HOLALKERE TOWN,
     HOLALKERE TALUK
     CHITRADURGA DISTRICT-577 526

(BY SRI RAMA BHAT K., ADVOCATE FOR R1;
VIDE ORDER DTD.22.08.2019 NOTICE TO R1
DISPENSED WITH)
                                ...RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED
UNDER SECTION 100 OF CPC, AGAINST THE
JUDGMENT AND DECREE DTD: 14.02.2018 PASSED
IN R.A. NO.17/2015 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, HOLALKERE, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND
DECREE DTD: 18.03.2015 PASSED IN OS NO.95/2009
ON THE FILE OF THE PRINCIPAL CIVIL JUDGE AND
JMFC, HOLALKERE.

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


                     JUDGMENT

Learned counsel for the appellants has filed a memo

stating that, the subject matter of the appeal has been

settled before the Lok Adalat in a final decree proceedings

and he has produced copy of the final decree.

2. In view of memo, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sbs*