Ashok vs Sri Venkatappa
2022 Latest Caselaw 5300 Kant

                             1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF MARCH, 2022

                          PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                           AND

           THE HON'BLE MR. JUSTICE M.G.S. KAMAL

      REGULAR FIRST APPEAL NO.2026 OF 2018 (PAR)

BETWEEN:

1.   ASHOK,
     S/O LATE GANGAPPA,
     AGED 55 YEARS,

2.   SRI. PRASANNA,
     S/O LATE GANGAPPA,
     AGED 51 YEARS,

     BOTH ARE R/AT
     YERRAGANAHALLI VILLAGE,
     PEDDAPALLI POST,
     ROBERTSONPET HOBLI,
     BANGARPET TALUK - 563 121.

3.   SMT. NARAYANAMMA,
     W/O RAME GOWDA,
     D/O LATE GANGAPPA,
     AGED ABOUT 58 YEARS,
     R/AT AJJAPANAHALLI VILLAGE,
     ROBERTSONPET HOBLI,
     BANGARPET TALUK - 563 121.

4.   SMT. LAKSHMI DEVI,
     W/O VENKATARAMAPPA,
     D/O LATE GANGAPPA,
     AGED 53 YEARS,
                                 2


       R/AT SHAPUR VILLAGE,
       KASABA HOBLI,
       KOLAR TALUK - 563 101.

5.     SMT. KALAVATHI,
       W/O RAMACHANDRA,
       D/O LATE GANGAPPA,
       AGED 49 YEARS,
       R/AT HUTHUR VILLAGE
       AND HOBLI,
       KOLAR TALUK - 563 101.

6.     SMT. MUNIRATHNA,
       W/O SRINIVAS,
       D/O LATE GANGAPPA,
       AGED 47 YEARS,
       R/AT KADHEKANNUR VILLAGE,
       KASABA HOBLI,
       KOLAR TALUK - 563 101.

7.     SMT. KAVITHA,
       W/O SRINIVAS,
       D/O LATE GANGAPPA,
       AGED 45 YEARS,
       R/AT ANKATHATHI VILLAGE,
       KASABA HOBLI,
       KOLAR TALUK - 563 101.
                                          ... APPELLANTS
(BY SRI.VARADARAJAN M.S., ADVOCATE)


AND:

1.     SRI. VENKATAPPA,
       S/O LATE BYCHAPPA,
       AGED 78 YEARS,

2.     SMT.SUSHEELAMMA,
       W/O VENKATAPPA,
       AGED 63 YEARS,

       BOTH ARE R/AT PEDDAPALLI VILLAGE
                               3


     AND POST, ROBERTSONPET HOBLI,
     BANGALORE TALUK - 563 121.

3.   SRI.J. DHANASHEKAR,
     S/O JAGANNATHAN,
     AGED 51 YEARS,
     VEGETABLE MERCHANT, O.T.C.,
     M.G.MARKET, ROBERTSONPET,
     K.G.F.,
     BANGARPET TALUK - 563 127.
                                           ... RESPONDENTS

(BY SRI.PRASHANTH P.N., ADVOCATE FOR R1 AND R3;
    SRI.KO.VIJAYA KUMAR, ADVOCATE FOR C/R2)

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
25.10.2018 PASSED IN OS.NO.36/2015 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND PRL.,JMFC, KGF C/C ADDL.CIVIL
JUDGE AND JMFC, K.G.F DISMISSING THE SUIT FOR PARTITION
AND SEPARATE POSSESSION.

     THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, G.NARENDAR J, DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellants submits that the

matter has been amicably settled amongst the parties and

hence prays that the appeal may be dismissed as not

pressed. Memo on similar lines is filed.

The said memo is taken on record.

Accordingly, the appeal is dismissed as not pressed.

Office to draw decree accordingly and refund the

permissible court fee, if any.

Sd/-

JUDGE

Sd/-

JUDGE

MKM