Veeresh S/O Ayyappa Nayak And Anr vs Shravan Kumar S/O Bhagwanth ...
2022 Latest Caselaw 4747 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

     DATED THIS THE 14TH DAY OF MARCH, 2022

                          BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


                  RSA No.200348/2014

Between:

1.     Veeresh S/o Ayyappa Nayak,
       Age: 32 years, Occ: Agriculture,

2.     Smt. Narasamma W/o Ayyappa Nayak,
       Age: 52 years, Occ: Agriculture,

       Both residents of village Mallyabad
       Tq. & Dist. Raichur-584101
                                              ... Appellants
(By Sri Ganesh Naik, Advocate for
 Sri Gururaj Rao Kakkeri, Advocate)

And:

Shravan Kumar
S/o Bhagwath Prasad,
Age: 50 years, Occ: Agriculture,
R/o Raichur,
Now R/o Village Maliyabad,
Tq. Raichur, Dist. Raichur-584 101.
                                             ... Respondent

(By Sri Ameet Kumar Deshpande, Senior Counsel)
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      This Regular Second Appeal is filed under Section
100 of the Civil Procedure Code praying to allow the
regular second appeal, call for the records, set aside the
judgment and decree passed by the Principal District and
Sessions    Judge     Raichur       in   R.A.No.89/2011   dated
13.06.2014 and confirm the judgment and decree passed
by the Additional Senior Civil Judge and JMFC-I at Raichur
in O.S.No.49/2007 dated 20.10.2011 and consequently
dismiss the suit of the plaintiff.


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


                         JUDGMENT

Learned counsel for the appellants has filed a

memo stating that the appellants and the respondent

have settled the matter out of Court and seeks

permission to withdraw the appeal.

Said memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

In view of disposal of the appeal, I.A.No.2/2014

does not survive for consideration.

Sd/-

JUDGE NB*