Shantiraj D. Kunachi vs Yallappa S/O. Bhimappa Chavan
2022 Latest Caselaw 11645 Kant

                                                 -1-




                                                        RFA No. 100266 of 2020


                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 7TH DAY OF SEPTEMBER, 2022

                                               BEFORE

                                 THE HON'BLE MR JUSTICE H.P.SANDESH

                             REGULAR FIRST APPEAL NO. 100266 OF 2020 (SP)

                     BETWEEN:
                     SHANTIRAJ D. KUNACHI
                     AGE:MAJOR,
                     OCC: SERVICE,
                     R/O: 13TH CROSS,
                     NIRMAL NAGAR,
                     DHARWAD-580001



                                                                   ...APPELLANT
                     (BY SRI. UDAY S SHINDHE, ADVOCATE)


                     AND:


                     YALLAPPA S/O. BHIMAPPA CHAVAN,
          Digitally signed

J                    AGE:MAJOR,
          by J MAMATHA
          Location:
MAMATHA   Dharwad    OCC: AGRICULTURE,
          Date: 2022.09.09
                     R/O: KALLI ONI,
          11:14:02 +0530

                     HOSAYALLAPUR,
                     DHARWAD



                                                                 ...RESPONDENT
                     (BY SRI SADIQ N GOODWALA, ADVOCATE)
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                                     RFA No. 100266 of 2020


     THIS RFA IS FILED UNDER SECTION 96 R/W SECTION
151 OF CPC TO SET ASIDE THE JUDGMENT AND DECREE
DATED 11.12.2019, PASSED IN O.S.NO.188/2015 BY THE
SENIOR CIVIL JUDGE AND CJM, DHARWAD AND ETC.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING.

                       JUDGMENT

The learned counsel appearing for the appellant has filed

I.A.No.1/2022 for dismissal of the appeal on the ground that

the matter has been compromised between the parties in the

execution petition. In support of the same, he has filed a

memo along with copies of the compromise petition and order

of the compromise dated 25.05.2022. In view of the

compromise entered between the parties, I.A.No.1/2022 is

allowed and the appeal is dismissed as having become

infructuous.

2. Office is directed to refund the Court Fee amount, if

any, in accordance with law.

(Sd/-) JUDGE

SN