Ayyappa And Ors vs Sapana Calling Herself As And Ors
2022 Latest Caselaw 7711 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

        DATED THIS THE 30TH DAY OF MAY 2022

                       BEFORE

     THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR


                 RSA NO.200178/2020
BETWEEN:


1.   AYYAPPA
     S/O YAMANAPPA SATIHAL,
     AGE: 38 YEARS,
     OCC: AGRICULTURE,
     R/O: PADAGANUR, TQ: SINDAGI,
      DIST:VIJAYAPURA.

2.   SHARANAWWA
     W/O BHIMAPPA BANDROD
     AGE: 30 YEARS,
     OCC: HOUSE HOLD WORK,
     R/O: SHIVANAGI,
     TQ: & DIST: VIJAYAPURA.

3.   LAGAMAWWA
     W/O RAJU BANDROD
     AGE: 28 YEARS,
     OCC: HOUSE HOLD WORK,
     R/O: SHIVANAGI, TQ:
     DIST: VIJAYAPURA.
                                 ... APPELLANTS

(BY SRI D P AMBEKAR, ADVOCATE)
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AND

1.    SAPANA CALLING HERSELF AS
      D/O YAMANAPPA SATIHAL,
      AGE: 11 YEARS, OCC: MINOR.

2.    SOMASHEKAR CALLING HIMSELF AS
      S/O YAMANAPPA SATIHAL,
      AGE: 9 AND 1/2 YEARS,
      OCC: MINOR.

3.    BHAGAWWA CALLING HERSELF AS
      W/O YAMANAPPA SATIHAL,
      AGE: 38 YEARS,
      OCC: HOUSEHOLD WORK,

ALL ARE R/O: PADAGANUR,
TQ: SINDAGI, DIST: VIJAYAPURA.

(RESPONDENT NO.1 & 2 ARE MINORS,
 REPRESENTED BY THEIR NATURAL MOTHER- RESPONDENT
NO.3).

4.    SAVITRI
      W/O ARVIND KOTARAGASTI
      AGE: 31 YEARS,
      OCC: HOUSE HOLD WORK,
      R/O: SHIVANAGI,
      TQ: & DIST: VIJAYAPURA.
                                    ...RESPONDENTS

    THIS RSA FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 04.03.2020 PASSED IN
R.A.No.04/2016 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC SINDAGI AT SINDAGI, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
14.01.20216 PASSED IN O.S.NO. 329/2012 ON THE FILE OF
THE CIVIL JUDGE AND JMFC, SINDAGI.
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    THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-

                         JUDGMENT

Learned counsel for the appellant has filed a memo

dated 18.11.2021 stating that the matter is settled between

the parties in FDP No.6/2016 vide order dated 20.04.2021

before the Principal Civil Judge, Sindagi and as such, the

appellants are not interested to prosecute this appeal.

The memo is placed on record.

In view of the said memo, the appeal stands dismissed

as withdrawn.

Sd/-

JUDGE

KGR*