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Sharanamma W/O Siddappa And Ors vs Bhagamma W/O Siddappa Parit And ...
2022 Latest Caselaw 9477 Kant

Citation : 2022 Latest Caselaw 9477 Kant
Judgement Date : 23 June, 2022

Karnataka High Court
Sharanamma W/O Siddappa And Ors vs Bhagamma W/O Siddappa Parit And ... on 23 June, 2022
Bench: Sreenivas Harish Kumar, S Rachaiah
                                 1

        IN THE HIGH COURT OF KARNATAKA
               KALABURAGI BENCH

      DATED THIS THE 23RD DAY OF JUNE 2022

                         PRESENT

THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR

                             AND

       THE HON'BLE MR.JUSTICE S. RACHAIAH


     REGULAR FIRST APPEAL No.200107/2016

Between:

1.   Sharnamma W/o Siddappa
     Aged about 69 years
     Occ: Household work
     R/o Harwal Village
     Taluk Jewargi
     Dist. Kalaburagi

2.   Lingappa S/o Siddappa
     Aged about 46 years
     Occ: Agriculture
     R/o Harwal Village
     Taluk Jewargi
     Dist. Kalaburagi

3.   Saraswati W/o Ambaraya
     Aged about 40 years
     Occ: Household
     R/o Kadni (Kanni) village
     Taluk & Dist. Kalaburagi
                                     ...Appellants

(By Sri Ameet Hatti, Advocate)
                                  2

And:

1.     Bhagamma
       W/o Siddappa Parit
       Aged: 79 years
       Occ: Household
       R/o Harwal, Tq. Jewargi
       Dist. Kalaburagi

2.     Mallamma
       W/o Shivasharan
       Aged about 59 years
       Occ: Household
       R/o Harwal village
       Tq. Jewargi, Dist. Kalaburagi

3.     Mahadevi
       W/o Shivalingappa Parit
       Aged about 54 years
       Occ: Household
       R/o Mutkhod village
       Tq. Jewargi
       Dist. Kalaburagi

4.     Chandrakala
       W/o Bhimashankar
       Aged about 31 years
       Occ: Household
       R/o Hadgil Haruti
       Tq. & Dist. Kalaburagi

5.     Shashikala
       W/o Mallikarjun (Mallu)
       Aged about 29 years
       Occ: Household work
       R/o Bardal, Tq. Indi
       Dist. Vijayapura

6.     Dhondamma
       D/o Basavaraj
       Aged about 19 years
       Occ: Student
       R/o Hadgil Haruti
                                3

      Tq. & Dist. Kalaburagi

7.    Madiwal
      S/o Basavaraj
      Aged about 17 years, Minor
      Occ: Student
      Under guardianship of
      Respondent No.4-Chandrakala
      Who is his real sister
      R/o Hadgil Haruti
      Tq. & Dist. Kalaburagi

8.    Nagaraj
      S/o Basawaraj
      Aged about 32 years
      Occ: Agriculture
      R/o Hadgil Haruti
      Tq. & Dist. Kalaburagi
                                               ...Respondents

(R1 to R4, R6 & R8 are served;
 R7 is minor R/by R4)


      This RFA is filed under Section 96 of Code of Civil
Procedure, 1908, praying to allow this appeal and set aside the
judgment    and    decree   dated    23.09.2016     passed    in
O.S.No.11/2012 on the file of the Senior Civil Judge at Jewargi
and to pass any other appropriate orders.

    This RFA is coming on for orders, this day, SREENIVAS
HARISH KUMAR J., made the following:

                           ORDER

The appellants' counsel files a memo stating that

the parties reported compromise in FDP No.3/2017

and by virtue of settlement in the final decree

proceedings, the appellants wants to withdraw this

appeal. Memo is signed by the second appellant

namely, Lingappa. Copies of the compromise petition

and the order passed by the court accepting the

compromise are produced. Placing the memo on

record, this appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BL

 
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