Shivaji @ Shivappa S/O Tukaram ... vs Shankar @ Shivashankar S/O ...
2022 Latest Caselaw 12361 Kant

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              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

         DATED THIS THE 12TH DAY OF OCTOBER, 2022

                          BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     REGULAR SECOND APPEAL NO.100205 OF 2022 (PAR)

BETWEEN:

SHIVAJI @ SHIVAPPA
S/O TUKARAM HUDED,
AGE:36 YEARS, OCC:AGRICULTURE
AND BUSINESS,
R/O DATTANAGAR, KARNAL ROAD,
TQ: AND DIST:SANGLI,
MAHARASHTRA - 416 120.
                                               ...APPELLANT

(BY SHRI SANGAMESH S. GHULAPPANAVAR, ADVOCATE.)


AND:

1.     SHANKAR @ SHIVASHANKAR
       S/O TUKARAM HUDED,
       AGE:47 YEARS, OCC:AGRICULTURE,
       R/O C/O KARIYAPPA MAGDUM HALLYAL
       GARDEN LAND,
       TQ: ATHANI, DIST:BELAGAVI - 591 304.

2.     MAHADEVI
       W/O SHANKAR @ SHIVASHANKAR HUDED,
       AGE:43 YEARS, OCC:HOUSEHOLD WORK,
       R/O C/O KARIYAPPA MAGDUM HALLYAL
       GARDEN LAND,
       TQ: ATHANI, DIST:BELAGAVI - 591 304.

3.     VARSHA D/O SHANKAR @ SHANKAR @
       SHIVASHANKAR HUDED,
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     AGED:19 YEARS, OCC:STUDENT,
     R/O C/O KARIYAPPA MAGDUM HALLYAL
     GARDEN LAND,
     TQ: ATHANI, DIST:BELAGAVI - 591 304.

4.   RANI
     D/O SHANKAR @ SHIVASHANKAR HUDED
     AGE:18 YEARS, OCC:STUDENT,
     R/O C/O KARIYAPPA MAGDUM HALLYAL
     GARDEN LAND,
     TQ: ATHANI, DIST:BELAGAVI - 591 304.

5.   KAVERI
     D/O SHANKAR @ SHIVASHANKAR HUDED,
     AGE:17 YEARS, OCC:STUDENT,
     R/O C/O KARIYAPPA MAGDUM HALLYAL
     GARDEN LAND,
     TQ: ATHANI, DIST:BELAGAVI - 591 304.

     SINCE MINOR, REPRESENTED BY MINOR
     GUARDIAN RESPONDENT NO.2,
     MAHADEVI
     W/O SHANKAR @ SHIVASHANKAR HUDED.

6.   LAXMI
     D/O SHANKAR @ SHIVASHANKAR HUDED,
     AGE:16 YEARS, OCC:STUDENT,
     R/O C/O KARIYAPPA MAGDUM HALLYAL
     GARDEN LAND,
     TQ: ATHANI, DIST:BELAGAVI - 591 304.

     SINCE MINOR, REPRESENTED BY MINOR
     GUARDIAN RESPONDENT NO.2,
     MAHADEVI
     W/O SHANKAR @ SHIVASHANKAR HUDED.

                                            ... RESPONDENTS

      THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF THE CODE OF CIVIL PROCEDURE, 1908, PRAYING TO SET
ASIDE THE JUDGMENT DATED 14.06.2017 AND DECREE DATED
28.06.2017, PASSED BY THE III ADDL. CIVIL JUDGE AND JMFC
COURT, ATHANI, IN O.S.NO.374/2013 AND ALSO THE ORDER
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DATED 18.01.2021 AND DECREE DATED 30.01.2021, PASSED BY
THE ADDL. SENIOR CIVIL JUDGE AND JMFC COURT, ATHANI, IN
R.A.NO.38/2018, ETC.,.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT PASSED THE FOLLOWING:

                         ORDER

Shri Sangamesh S. Ghulappanavar, learned counsel

for appellant has appeared in person.

Learned counsel for appellant submits that a memo

has been filed stating that the matter is settled amicably

among the parties in the presence of elderly members

and hence, appellant is not intended to proceed further in

the present appeal. Hence, learned counsel submits that

the memo may be placed on record and the appeal may

be dismissed as not pressed.

Submission is recorded. Memo is placed on record.

Appeal is dismissed as not pressed.

Sd/-

JUDGE MRK