Sidlingavva W/O. Shivayya ... vs Rudramma W/O. Sangayya Hiremath
2022 Latest Caselaw 12787 Kant

                              1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 03RD DAY OF NOVEMBER, 2022

                           BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     REGULAR SECOND APPEAL NO.5501 OF 2013 (DEC)

BETWEEN:

1.      SMT.SIDLINGAVVA
        W/O SHIVAYYA KALMATH,
        AGE: 47 YEARS, OCC:HOUSEHOLD WORK,
        R/O KOTTURMATH, HAMPI,
        TAL:HOSPET, DISTRICT:BELLARY - 583 239.

2.      SMT.RENAVVA
        W/O JAMBAYYA KALMATH,
        AGE:51 YEARS, OCC:HOUSEHOLD WORK,
        R/O KOTTURMATH, HAMPI,
        TAL:HOSPET, BELLARY DISTRICT - 583 239.
                                              ...APPELLANTS

(BY MS.CHITRA M.GOUNDALKAR FOR
    SRI S.B.HEBBALI, ADVOCATE)

AND:

1.      SMT.RUDRAMMA
        W/O SANGAYYA HIREMATH,
        AGE:61 YEARS, OCC:HOUSEHOLD WORK,
        R/O HABALAKATTI, TAL:KUSHTAGI,
        NOW CHITTAWADAGI, TAL:HUNAGUND,
        DIST:BAGALKOT - 587 118.

2.      SMT.MAHANTAMMA
        W/O ADIVEYYA HIREMATH,
        AGE:63 YEARS, OCC:HOUSEHOLD WORK,
        R/O KABBARAGI, TAL:KUSHTAGI,
        DIST:KOPPAL - 583 281.
                                  2




3.    HUCHAYYA
      S/O GURUYYA AVATARI,
      AGE:65 YEARS, OCC:PRIVATE SERVICE,
      R/O GORBAL, TAL:KUSHTAGI,
      DIST:KOPPAL - 583 277.

4.    MALIYAPPAYYA
      S/O GURUYYA AVATARI,
      AGE:66 YEARS, OCC:PRIVATE SERVICE,
      R/O GORBAL, TAL:KUSHTAGI,
      DIST:KOPPAL - 583 277.

5.    RUDRAYYA
      S/O VEERABHADRAYYA HIREMATH,
      AGE:66 YEARS, OCC:PRIVATE SERVICE,
      R/O KODIHAL, TAL:HUNGUND,
      DIST:TALUK, DIST:BAGALKOT - 587 125.
                                        ... RESPONDENTS
(BY SRI. S.S.BADAWADAGI, ADVOCATE FOR R1;
    R2 TO R4 ARE SERVED)

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
15.03.2016 PASSED BY THE COURT OF SENIOR CIVIL JUDGE,
HUNGUND IN R.A.NO.13/2012, CONFIRMING THE JUDGMENT
AND DECREE DATED 09.08.2011 PASSED BY THE PRL. CIVIL
JUDGE (JR.DN.), HUNGUND O.S.NO.293/2006.

     THIS REGULAR SECOND APPEAL COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

Ms.Chitra M.Goundalkar., learned counsel on behalf of

Sri.S.B.Hebballi., for appellants has appeared in person.

Counsel submits that a memo has been filed stating that

the parties have settled their lis amicably out of the Court.

Hence, the appellants may be permitted to withdraw the appeal.

Counsel therefore, submits that memo may be placed on record

and the Regular Second Appeal may be dismissed as withdrawn.

Submission is noted.

Memo is placed on record.

The Regular Second Appeal is dismissed as withdrawn.

Sd/-

JUDGE

TKN