Citation : 2022 Latest Caselaw 4847 Kant
Judgement Date : 15 March, 2022
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 15 T H DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE RAVI V.HOSMANI
R.S.A. NO.100089/2015 (EVICTION,
ARREARS OF RENT AND MESNE PROFIT)
BETWEEN:
1. MR.ABDUL SAMI,
S/O UMMAR SAHEB KOLA,
AGED ABOUT 55 YEARS,
OCC: BUSINESS,
R/O KOLA HOUSE MAIN ROAD,
BHATKAL,
DIST: KARWAR-581320,
APPELLANT NO.1 REPRESENTED BY
POWER OF ATTORNEY HOLDER
ABDUL MAJID KOLA,
S/O UMAR SAHEB KOLA,
AGED 37 YEARS,
KOLA HOUSE, BHATKAL,
DIST: KARWAR-581320.
2. SMT.BIBI ASMA,
D/O KOLA MOHIDDIN,
AGED 51 YEARS,
R/O KOLA HOUSE MAIN ROAD,
BHATKAL,
DIST: KARWAR-581320.
... APPELLANTS
(BY SRI VISHWANATH R.HEGDE, ADVOCATE)
AND
SMT.NOORJAHAN,
W/O MOHAMMAD MEERA,
AGED 49 YEARS,
R/O H.NO.14 SHBANDRI GARDEN,
2
SIDDIQUE STREET , BHATKAL,
DIST: KARWAR-581320.
... RESPONDENT
(BY SRI DATTATRAYA J.NAIK, ADVOCATE)
THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF C.P.C., AGAINST THE JUDGMENT AND
DECREE DATED 19.12.2014 PASSED IN R.A.NO.46/2012 ON
THE FILE OF THE SENIOR CI VIL JUDGE, HONAVAR
(ITINERARY COURT AT BHATKAL), ALLOWING THE APPEAL
AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
21.07.2012 AND THE DECREE PASSED IN O.S.NO.76/2011
ON THE FI LE OF ADDITIONAL CIVIL JUDGE AND AT
BHATKAL, DECREEING THE SUIT FILED FOR EVI CTION,
ARREARS OF RENT AND MESNE PROFITS.
THIS APPEAL COM ING ON FOR ADMI SSION THIS DAY,
THE COURT , MADE THE FOLLOWING:
ORDER
Sri Vishwanath R.Hegde, learned counsel for
appellants submits that he has instructions that
parties have settled subject matter out of Court.
Placing submission on record, appeal is
dismissed as settled out of Court.
Sd/-
JUDGE
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