Gurlingamma D/O Late ... vs Shankramma W/O Gurunathreddy And ...
2022 Latest Caselaw 3496 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

       DATED THIS THE 2ND DAY OF MARCH, 2022

                          BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


                  RFA No.200043/2015

Between:

Gurlingamma D/o Late Hanmanthraya
W/o Shekharappa Gouda,
Age: 57 Years, Occ: Household,
R/o Yevoor, Tq. Shorapur,
Dist. Yadgiri-585201.
                                            ... Appellant
(By Sri Gururajrao Kakkeri, advocate for
 Sri Ganesh Naik, Advocate)

And:

1.     Shankramma W/o Late Gurunathreddy,
       Age: 47 years, Occ: Household,
       R/o Yevoor, Tq: Shorapur,
       District: Yadgiri-585 201.

2.     Kantamma D/o Late Gurunathreddy,
       Age: 18 years, Occ: Student,
       R/o Yevoor, Tq: Shorapur,
       District: Yadgiri-585 201.

3.     Bhagya D/o Late Gurunathreddy,
       Age: 15 years, Occ: Student,
       Minor through her next friend real
       Mother Shankramma
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     W/o Late Gurunathreddy,
     Age: 44 years, Occ: Household,
     R/o Yevoor, Tq: Shorapur,
     Dist: Yadgiri-585201.
     (i.e. respondent No.3 herein)

4.   Laxmi W/o Gurunathreddy @
     D/o Sahebgouda,
     Aged about 46 years, Occ: Household,
     R/o Madikeshwar, Tq. Muddebihal,
     Dist. Bijapur Now at present residing
     At Yevoor, Tq. Shorapur,
     Dist. Yadgiri-585201.

5.   Hareshreddy
     S/o Late Gurunathreddy,
     Age: 17 Years, Occ: Student,
     R/o. Madikeshwar, Tq. Muddebihal,
     Dist. Bijapur, Now at present residing
     At Yevoor, Tq. Shorapur,
     Dist. Yadgiri-585 201.

6.   Anandreddy S/o Late Gurunathreddy,
     Age: 15 Years, Occ: Student,
     R/o. Madikeshwar, Tq. Muddebihal,
     Dist. Bijapur Now at present residing
     At Yevoor, Tq. Shorapur,
     Dist. Yadgiri-585 201.

     (Both are minor through u/g his mother
     Laxmi D/o Sahebgouda @
     W/o Gurunathreddy, i.e., the
     Appellant No.1 herein)
                                        ... Respondents
(V/o dated 24.11.2016 appeal stood dismissed
 against R1, R2 & R4; R3 is minor represented by R1;
 R5 & R6 are minors represented by R4)
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      This Regular First Appeal is filed under Order XLIII
Rule 1 of Code of Civil Procedure, praying to allow the
present appeal by modifying the judgment and decree
passed in O.S.No.52/2013 on the file of Senior Civil Judge
Shorapur at Shorapur, by an order dated 04.02.2015, and
allow the suit as prayed for.


      This appeal coming on for Final Hearing, this day,
the Court delivered the following:-

                        JUDGMENT

Sri Gururajrao Kakkeri, learned counsel submits that

in view of settlement arrived at between the parties, the

appeal does not survive for consideration. His submission

is placed on record. Accordingly, appeal is dismissed.

In view of disposal of the appeal, I.A.No.1/2015 does

not survive for consideration.

Sd/-

JUDGE NB*