Shadaksharaiah vs Shivappa
2022 Latest Caselaw 9529 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 23RD DAY OF JUNE, 2022

                          BEFORE

         THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.2127/2019 (ISA)

BETWEEN:

SHADAKSHARAIAH
AGED ABOUT 50 YEARS,
S/O LATE SHANKARALINGAPPA
RESIDING AT HOGAVANAGATTA VILLAGE
KASABA HOBLI, TIPTUR TALUK,
TUMKUR DISTRICT - 572 201.
                                          ... APPELLANT
(BY SMT. VARSHA R IYENGAR, ADVOCATE)

AND:

1.     SHIVAPPA
       AGED ABOUT 62 YEARS,
       S/O LATE KARIGOWDANA
       RESIDING AT HOGAVANAGATTA VILLAGE,
       KASABA HOBLI, TIPTUR TALUK,
       TUMKUR DISTRICT - 572 201.

2.     MALLIKARJUNAIAH
       AGED ABOUT 64 YEARS,
       S/O LATE SHANKARALINGAPPA
       RESIDING AT HOGAVANAGATTA VILLAGE,
       KASABA HOBLI, TIPTUR TALUK,
       TUMKUR DISTRICT - 572 201.

                                       ... RESPONDENTS
     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 299 OF THE INDIAN SUCCESSION ACT, 1925,
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AGAINST THE JUDGMENT AND ORDER DATED 05/12/2018,
PASSED IN P SC.10001/2016, ON THE FILE OF THE V
ADDITIONAL DISTRICT AND SESSIONS JUDGE, TIPTUR,
ALLOWING THE PETITION FILED U/SEC.263 OF INDIAN
SUCCESSION ACT R/W. SEC.151 OF CPC.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                         JUDGMENT

The learned counsel for the appellant submits that

the appellant may be permitted to withdraw the appeal

as there is settlement inter se the parties.

With this submission being taken on record, the

appeal is disposed of as withdrawn.

SD/-

JUDGE

SA Ct:sr