Citation : 2022 Latest Caselaw 5485 Kant
Judgement Date : 25 March, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE R. NATARAJ
R.S.A. NO. 2265 OF 2018 (PAR)
BETWEEN:
SRI B CHANDRA MOULI
AGED ABOUT 67 YEARS,
S/O LATE B.BASAPPA,
RESIDING AT NO.780,
8TH CROSS, RAMANUJA ROAD,
MYSURU-570004.
...APPELLANT
(BY SRI Y.K. NARAYANA SHARMA. ADVOCATE - VC)
AND:
1. SMT TRIPURA VISHWANATH
AGED ABOUT 79 YEARS,
W/O SRI VISHWANTHAPPA,
RESIDING AT NO.33, "VIJAYA",
V MAIN ROAD, CHAMARAJAPETE,
BANGALORE-560018.
2. SRI CHIDANANDA
S/O LATE B.BASAPPA,
AGED ABOUT 65 YEARS
RESIDING AT NO.780, 8TH CROSS,
RAMANUJA ROAD,
MYSURU-570004.
3. SRI B NAGARAJ
S/O LATE B.BASAPPA,
AGED ABOUT 71 YEARS
2
RESIDING AT NO.780, 8TH CROSS,
RAMANUJA ROAD,
MYSURU-570004.
4. SMT MALA CHANDRASHEKAR
D/O SRI PRAMESH A.N.,
AGED ABOUT 57 YEARS
EARLIER RESIDING AT LIG 80,
MAHANTEHSNAGAR,
OPP. TO P & T QUARTERS,
BANGALORE-560016.
NOW AT NO.780, 8TH CROSS,
RAMANUJA ROAD,
MYSURU-570004.
5. SRI RAVI
AGED ABOUT 54 YEARS,
S/O SRI PARAMESH A N,
RESIDING AT NO.752, I STAGE,
SRI KRISHNA TEMPLE ROAD,
INDIRANAGAR
BANGALORE - 560 038.
6. SMT PAVANA ARUN
AGED ABOUT 36 YERARS,
D/O LATE SMT.NEELAMMA,
RESIDING AT BANASHANKARI HOME
3RD FLOOR, BEHIND KALA KENDRA,
KEB LAYOUT, R.M.V. II STAGE,
SANJAYANGAR,
BANGALORE-560092.
7. SMT BRAMARA
AGED ABOUT 72YEARS,
D/O LATE B.BASAPPA,
RESIDING AT NO.780, 8TH CROSS,
RAMANUJA ROAD,
MYSURU-570004.
8. SRI H KUMAR
AGED ABOUT 39 YEARS
S/O LATE HUCHAPPA,
3
RESIDING AT ERAPPA KOPPALU VILLAGE,
ILAWALA HOBLI,
MYSURU TALUK-571130,
MYSURU DISTRICT.
9. SRI SHANKAR
S/O LATE HUCHAPPA,
AGED ABOUT 37 YEARS
RESIDING AT ERAPPA KOPPALU VILLAGE,
ILAWALA HOBLI,
MYSURU TALUK-571130.
MYSURU DISTRICT.
...RESPONDENTS
(BY SRI. SHANMUKHAPPA, ADVOCATE FOR C/R1)
THIS R.S.A. IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE, 1908 R/W ORDER XLII RULE 1 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 07.08.2018
PASSED IN RA.NO.507/2014 ON THE FILE OF THE IV
ADDL.DISTRICT JUDGE MYSURU ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGMENT AND DECREE DATED
07.08.2014 PASSED IN OS.NO.362/2009 ON THE FILE OF THE
III ADDL.SENIOR CIVIL JUDGE AND CJM MYSURU.
THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
The learned counsel for appellant has filed a Memo
stating that the appeal does not survive, in view of
settlement arrived at between the parties, and hence, the
appeal may be dismissed as not pressed.
2. The Memo is placed on record.
3. The appeal is dismissed as not pressed.
Pending I.A., if any, does not survive for
consideration.
Sd/-
JUDGE
hnm
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