Hanmanthrao And Anr vs Indirabai And Ors
2022 Latest Caselaw 5278 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 23RD DAY OF MARCH 2022

                        PRESENT

      THE HON'BLE MR. JUSTICE K. SOMASHEKAR

                          AND

 THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


      REGULAR FIRST APPEAL NO.200192/2018

Between

1. Hanmanthrao s/o Shivsharanappa Malipatil
   Age :44 years, Occ: Agriculture and business,
   R/o Village Kotanoor (D),
   Post Nandikur, Taluka & Dist.Kalaburagi.

2. Mallanna @ Mallikarjun
   s/o Shivsharanappa Malipatil,
   Age :42 years, Occ: Agriculture & Business,
   R/o village Kotanoor (D),
   Tq. & Dist.Kalaburagi.

                                                 ...Appellants

(By Sri G.S.Biradar & Sri V.G.Biradar Advocates)

AND


1. Indirabai D/o Shivsharanappa
   W/o Shankareppa Saradagi,
   Age:50 years, Occ:Household & agriculture,
   R/o. Village Aurad, Tq.Jewargi,
                             2




  Dist.Kalaburagi.

2. Kamalabai D/o Shivsharnappa
   W/o Basawanthraya Niloor
   Age:57 years, Occ:Household & Agriculture,
   R/o Om Nagar, C/o Adarsh Dental-Clinic,
   Sedam Road, Kalaburagi.

3. Vimalabai D/o Shivsharanappa
   W/o Basawantraya Niloor,
   Age:55 years, Occ:Household & Agriculture,
   R/o Kalahangaraga
   Taluka and District Kalaburagi.

4. Shakuntalabai D/o Shivsharanappa
   W/o Srimathraya Malipatil
   Age:53 years, Occ:Household & business,
   R/o Village Srinivas Sharadagi,
   Tq. & Dist.Kalaburagi.

5. Kasturibai D/o Shivasharnappa,
   W/o Basawantraya Kanni
   Age:48 years, Occ:Agriculture,
   R/o Near Chakkarakatta Gazipur locality,
   Kalaburagi.

6. Susilabai D/o Shivasharnappa
   W/o Sharanappa Honakeri,
   Age : 44 years, Occ: Household & Agriculture,
   R/o Village Kalkur, Tq. Afzalpur,
   Dist.Kalaburagi.

7. Shivsharanappa s/o Iranna @ Veeranna
   Age:62 years, Occ:Agriculture,
   R/o village Karbhosaga, Tq.Afzalpur,
   Dist.Kalaburagi.
                                          ...Respondents

(R1, R3 to R7 are served)
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     This regular first appeal is filed under Section 96 read
with Section 41 Rule 1 of Code of Civil Procedure, 1908
against the judgment and decree dated 03.11.2018 passed
in O.S.No.52/2014 on the file of the III Additional Senior
Civil Judge Kalaburagi, wherein, the suit was decreed.

    This appeal coming on for Orders              this   day,
K.Somashekar J., delivered the following:

                        JUDGMENT

Learned counsel Sri G.S.Biradar is present before the

court physically.

Whereas, in this matter a memo dated 21.10.2021 is

filed by the counsel for the appellants whereby it is stated

that the appellants do not want to prosecute the appeal

filed by them against the respondents and seek to dismiss

the appeal as withdrawn.

Hence, memo is placed on record and accordingly

appeal is dismissed as withdrawn.

SD/-

JUDGE

SD/-

JUDGE sn