Kamalabai W/O Siddram Pattar And ... vs Paramagonda S/O Iragond Muchandi
2022 Latest Caselaw 5585 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

      DATED THIS THE 28TH DAY OF MARCH, 2022

                           BEFORE

      THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

            RSA No.200031/2014 (DEC/INJ)

BETWEEN:

1.    Kamalabai W/o Siddram Pattar,
      Age: 57 years, Occ: Agriculture
      R/o Nidoni, Tq. & Dist. Bijapur.

2.    Sharadabai W/o Sivappa Badiger,
      Since deceased, her LRs is appellant.
                                                ...Appellants
(By Sri. B.K.Hiremath, Advocate)

AND

Paramagonda S/o iragond Muchandi,
Age: Major, Occ: Agriculture,
R/o Nidoni, Tq. & Dist. Bijapur-586 101.
                                              ... Respondent
(By Sri. Vinayak Apte, Advocate A/w
 Sri. Srinivas B. Patil, Advocate)

       This Regular Second Appeal is filed under Section
100 of Civil Procedure Code, praying to allow the appeal
and call for records and set aside the judgment and decree
passed by the II Addl. Civil Judge (Sr.Dn.) Bijapur in RA
No.75/2004 dated 19.02.2013 dismissing the appeal filed
by the appellant / defendant and dismiss the suit of the
plaintiff / respondent with regards to injunction in OS
No.160/1997 dated 17.04.2004, Ist Addl. Civil Judge
(Jr.Dn.) Bijapur.
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      This appeal coming on for orders, this day, the Court
delivered the following:-


                       JUDGMENT

Learned counsel for the appellants filed a memo

stating that appellant has given instruction to him,

that the land Tribunal was granted occupancy rights in

Sy.No.19/2 of Nidoni Village in favour of appellants.

Therefore, the appellants wishes not to press the

appeal and appeal be dismissed as withdrawn. Memo

is placed on record.

Learned counsel for the respondent has no

objection.

Hence, the appeal is dismissed as withdrawn.

In view of disposal of appeal, IA.No.1/2019 does

not survive for consideration.

Sd/-

JUDGE

msr