Sri Dundappa Satyappa Naganuri vs Shri Dundappa Shivaling Khemali
2022 Latest Caselaw 8504 Kant

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                                        RFA No. 763 of 2007




IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 09th DAY OF JUNE, 2022

                         BEFORE
          THE HON'BLE MR JUSTICE E.S.INDIRESH
       REGULAR FIRST APPEAL NO. 763 OF 2007 (SP-)

BETWEEN:

    SRI DUNDAPPA SATYAPPA NAGANURI
    AGED ABOUT 35 YRS, OCC: AGRICULTURE
    R/AT AMMANAGI, TQ:HUKKERI, DIST:BELGAUM



                                                ...PETITIONER
(BY SRI. SHIVAKUMAR S BADAWADAGI, ADVOCATE)

AND:


    SHRI. DUNDAPPA SHIVALING KHEMALI,
    AGED ABOUT 52 YRS, OCC AGRICULTURE,
    R/AT NIDASOSI, TQ HUKKERI, DIST BELGAUM



                                              ...RESPONDENT
(BY SRI. SHRIHARSH A NEELOPANT, ADVOCATE)

      THIS RFA IS FILED U/S 96 OF CPC AGAINST THE JUDGEMENT
AND DECREE DATED 06.02.2007 PASSED IN O.S.NO. 56/2001 ON
THE FILE OF THE CIVIL JUDGE (SR. DN.) HUKKERI, DECREEING THE
SUIT FOR SPECIFIC PERFORMANCE OF CONTRACT.
     THIS RFA COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:
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                                         RFA No. 763 of 2007


                         JUDGMENT

It is submitted by the learned counsel appearing for

the parties that, the parties to the dispute have settled the

matter out of Court. Accordingly, both the parties have

submitted that the appeal be disposed of as the same is

settled out of Court.

Accepting the submission made by the learned

counsel appearing for the parties, the appeal is disposed of

accordingly.

In view of the fact that, the parties to the dispute

have settled out of Court, Registry is directed to return the

Court Fee accordingly.

Sd/-

JUDGE

SVH