Kedreppa S/O. Balappa Tadas vs Smt.Ratnawwa W/O. Ramappa Jadhav
2022 Latest Caselaw 11750 Kant

                            -1-




                                      RSA No. 100069 of 2019


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

     DATED THIS THE 12TH DAY OF SEPTEMBER, 2022

                         BEFORE
       THE HON'BLE MR JUSTICE RAVI V.HOSMANI
 REGULAR SECOND APPEAL NO. 100069 OF 2019 (PAR)
BETWEEN:

KEDREPPA S/O BALAPPA TADAS,
AGE: 54 YEARS, OCC: AGRICULTURE,
R/O.NAVALUR, TQ AND DIST:DHARWAD.

                                                 ...APPELLANT
(BY SRI. CHANDRASHEKHAR R.HIREMATH, ADVOCATE)

AND:

1.   SMT.RATNAWWA W/O. RAMAPPA JADHAV,
     AGE:61 YEARS,
     OCC:COOLIE AND HOUSEHOLD WORK,
     R/O. GOKUL ROAD, HUBBALLI.

2.   SMT RUKMINI W/O. SHANKAR BHUJANGANAVAR
     AGE:56 YEARS,
     OCC:COOLIE AND HOUSSEHOLD,
     R/O. MADIHAL, DHARWAD.

3.   MANJUNATH S/O. BALAPPA TADAS
     AGE:41 YEARS,
     OCC:COLOLIE AND AGRICULTURE,
     R/O. NAVALUR, TQ AND DIST:DHARWAD.

4.   SMT BASAVANNEWWA W/O. BALAPPA TADAS
     AGE:72 YEARS, OCC:HOUSEHOLD,
     R/O. NAVALUR,
     TQ AND DIST:DHARWAD.

5.   SRI ISHWAR S/O. BALAPPA TADAS
     AGE:52 YEARS, OCC:AGRICULTURE,
     R/O. NAVALUR,
                             -2-




                                      RSA No. 100069 of 2019


     TQ AND DIST:DHARWAD.

6.   SMT AKKAMMA W/O. HANAMANTH BABANNAVAR
     AGE:48 YEARS, OCC:HOUSEHOLD,
     R/O. NAVALUR,
     TQ AND DIST:DHARWAD.

7.   SRI RAJU S/O. BALAPPA TADAS
     AGE:46 YEARS, OCC:AGRICULTURE,
     R/O. NAVALUR,
     TQ AND DIST:DHARWAD.

8.   SHREE DHARMASTALA MANJUNATHESHWAR
     ENGINEERING COLLEGE,
     DAVALAGIRI, DHARWAD.
     REPTD BY THE SUDT.SRI RAVIRAJ K S/O.
     RAGHUCHANDRA,
     AGE:79 YEARS,
     OCC:RETIRED PERSONAL,
     R/O. DHARWAD.

9.   SHREE DHARMASTALA MANJUNATHRESHWAR
     EDUCATION(R)
     BY ITS PRESIDENT,
     DR POOJYYA D VEERENDRA HEGDE,
     AGE:82 YEARS,
     OCC:RETIRED PRINCIPAL,
     R./O. YALAKKISHETTAR COLONY,
     DHARWAD.

                                              ...RESPONDENTS

      THIS REGULAR SECOND APPEAL IS FILED U/SEC.100 OF CPC,
AGAINST THE JUDGEMENT AND DECREE DATED 28.09.2018 PASSED
IN R.A.NO.59/2017 ON THE FILE OF THE IV ADDITIONAL DISTRICT
AND SESSIONS JUDGE, DHARWAD, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 17.12.2016,
PASSED IN O.S. NO.105/2006 ON THE FILE OF THE II ADDITIONAL
SENIOR CIVIL JUDGE, DHARWAD, PARTLY DECREEING THE SUIT
FILED FOR PARTITION AND SEPARATE POSSESSION AND
DECLARATION WITH MENSE PROFIT.
                             -3-




                                    RSA No. 100069 of 2019


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

                          ORDER

Learned counsel for appellant has filed a memo

stating that parties have settled dispute and do not wish to

pursue appeal.

Taking memo on record, appeal is dismissed as

withdrawn.

SD JUDGE

CLK