Karnataka High Court
Smt.Laxmibai @ Sarojani W/O ... vs Shri.Shankar Siddappa Tamadaddi ... on 20 June, 2022
Bench: E.S.Indireshpresided Byesij
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RSA No. 100741 of 2015
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 20TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE E.S.INDIRESH
REGULAR SECOND APPEAL NO. 100741 OF 2015 (PAR-)
BETWEEN:
SMT. LAXMIBAI @ SAROJANI W/O MARUTI PUJARI
AGE:56 YEARS, OCC:AGRICULTURE AND HOUSEHOLD
R/O:HARUGERI-591220
TQ:RAIBAG, DIST:BELAGAVI
...APPELLANT
(BY SRI. AKSHAY A KATTI, ADVOCATE)
AND:
1. SHRI.SHANKAR SIDDAPPA TAMADADDI @ INGOLE @
INGAVATI
AGE:73 YEARS, OCC:AGRICULTURE,
R/O:BASAVAN GALLI,
GOKAK-591307, DIST:BELAGAVI
2. SHRI RAMAPPA SIDDAPPA TAMADADDI @ INGOLE @
INGAVATI,
AGE:69 YEARS, OCC:AGRICULTURE,
R/O:BASAVAN GALLI, GOKAK-591307
DIST:BELAGAVI
3. SHRI. LAXMAN SIDDAPPA TAMADADDI @ INGOLE @
INGAVATI
AGE:65 YEARS, OCC:AGRICULTURE,
R/O:NEAR SANGOLLI RAYANNA BANK
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RSA No. 100741 of 2015
T.V.CENTER, HANUMANT NAGAR
BELAGAVI-590001
4. SHRI.SUBHASH SIDDAPPA TAMADADDI @ INGOLE @
INGAVATI,
AGE:60 YEARS, OCC:AGRICULTURE,
R/O:NEAR JADHAV PETROL PUMP
NAKA NO.1, GOKAK-591307
DIST:BELAGAVI
5. SHRI.RAMAPPA RAMACHANDRA GUDDADAMANI
AGE:75 YEARS, OCC:AGRL
R/O:MARATHA GALLI, GOKAK-591307
TQ AND DIST: BELAGAVI
6. SHRI. BHIMAPPA RAMAPPA GUDDADAMANI
AGE:47 YEARS, OCC:AGRICULTURE,
R/O:MARATHA GALLI, GOKAK-591307
TQ AND DIST:BELAGAVI
7. SHRI. NAGAPPA RAMAPPA GUDDADAMANI
AGE:43 YEARS, OCC:AGRICULTURE,
R/O:MARATHA GALLI, GOKAK-591307
TQ AND DIST:BELAGAVI
8. SHRI. BASAVARAJ RAMAPPA GUDDADAMANI
AGE:41 YEARS, OCC:AGRICULTURE,
R/O:MARATHA GALLI, GOKAK-591307,
TQ AND DIST:BELAGAVI
9. SHRI.SHIVARAJ RAMAPPA GUDDADAMANI
AGE:39 YEARS, OCC:AGRICULTURE,
R/O:MARATHA GALLI, GOKAK-591307
TQ AND DIST:BELAGAVI
10. SHRI. ARJUN RAMAPPA GUDDADAMANI
AGE:37 YEARS, OCC:AGRL
R/O:MARATHA GALLI,
GOKAK-591307
TQ AND DIST:BELAGAVI
11. SMT. SUSHILA W/O RAGHUNATH NIKAM
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RSA No. 100741 of 2015
AGE:45 YEARS, OCC:AGRICULTURE,
R/O:RENUKA GALLI, KAROSHI-591226
TQ:CHIKODI, DIST:BELAGAVI
12. SMT. LAXMI W/O GOVIND CHITTALE
AGE:35 YEARS, OCC:AGRICULTURE,
R/O:RENUKA GALLI, KAROSHI-591226
TQ:CHIKODI, DIST:BELAGAVI
SHRI HANUMANT ARJUN KHANAGAVE
DIED ON 03/09/2015
RESPONDENTS 13 TO 18 ARE HIS LRS
13. SMT LAXMI W/O YALLAPPA KHANAGAVE
AGE:37 YEARS, OCC:HOUSEHOLD
R/O:BASAVAN GALLI, GOKAK-591307
DIST:BELAGAVI
14. SMT. SUMITRA W/O ASHOK SAWANT
AGE:40 YEARS, OCC:HOUSEHOLD
R/O:NADI GALLI, SANKESHWAR-591313
TQ:HUKERI, DIST:BELAGAVI
15. SHRI.MAHADEV HANUMANT KHANAGAVE
AGE:38 YEARS, OCC:AGRICULTURE,
R/O:BASAVAN GALLI, GOKAK-591307
DISTR:BELAGAVI
16. SHRI. SHEKHAR HANUMANT KHANAGAVE
AGE:36 YEARS, OCC:AGRICULTURE,
R/O:BASAVAN GALLI, GOKAK-591307
DISTR:BELAGAVI
17. SHRI. PARASHURAM HANUMANT KHANAGAVE
AGE:34 YEARS, OCC:AGRICULTURE,
R/O:BASAVAN GALLI, GOKAK-591307
DISTR:BELAGAVI
18. SHRI. KIRAN HANUMANT KHANAGAVE
AGE:32 YEARS, OCC:AGRICULTURE,
R/O:BASAVAN GALLI
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RSA No. 100741 of 2015
GOKAK-591307
DISTR: BELAGAVI
19. SHRI. DANESH S/O YALLAPPA KHANAGAVE
AGE:19 YEARS, OCC:STUDENT
R/O:BASAVAN GALLI, GOKAK-591307
DIST:BELAGAVI
20. SRIDEVI D/O YALLAPPA KHANAGAVE
AGE:18 YEARS, OCC:STUDENT
R/O:BASAVAN GALLI, GOKAK-591307
DIST:BELAGAVI
...RESPONDENTS
(BY SRI. A C KAMATE & SRI. H.M.DHARIGOND, ADVOCATES FOR
C/R3 AND R4)
THIS RFA IS FILED UNDER SECTION 100 R/W. ORDER 42 RUL3
1 OF CPC 1908, AGAINST THE JUDGMENT AND DECREE DATED
24.08.2015 PASSED IN R.A.NO.213/2013 ON THE FILE OF THE VII
ADDL. DISTRICT AND SESSIONS JUDGE, BELAGAVI, SITTING AT
CHIKODI, ALLOWING THE APPEAL, AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 24.06.2013 AND THE DECREE
PASSED IN O.S.NO.04/2010 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, RAIBAG,
DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION.
THIS RFA COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
Sri. Akshay A. Katti, learned counsel appearing for
the appellant refers to a memo dated 14.06.2022 and
submitted that, the parties to the dispute have settled the
RSA No. 100741 of 2015
matter out side the Court. Hence, he submits that, the
appellant be permitted to withdraw the appeal.
The memo is taken on record.
In view of the memo and the supporting submission
of the learned counsel for the appellant, the appeal is
disposed of, as withdrawn.
Sd/-
JUDGE
SVH
