Sri. Suresha vs Smt. Malamma
2023 Latest Caselaw 5554 Kant

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                                                         NC: 2023:KHC:28575
                                                        RSA No. 733 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 11TH DAY OF AUGUST, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    REGULAR SECOND APPEAL NO. 733 OF 2017 (DEC/INJ)

                   BETWEEN:

                   1.    SRI. SURESHA
                         S/O LATE SHIVE GOWDA,
                         AGED ABOJUT 44 YEARS,

                   2.    SMT.PRATHIBHA
                         W/O SRI.SURESHA,
                         AGED ABOUT 35 YEARS,

                         BOTH ARE RESIDING AT
                         UNGREGERE VILLAGE,
                         HIRISAVA HOBLI,
                         CHANNARAYAPATNA TALUK,
                         HASSAN DISTRICT-573124.
                                                              ...APPELLANTS
Digitally signed
by SHARANYA T                   (BY SRI R.A.DEVANAND, ADVOCATE)
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.    SMT. MALAMMA
                         W/O LATE SHIVE GOWDA,
                         AGED ABOUT 70 YEARS,
                         UNGREGERE VILLAGE,
                         HIRISAVE HOBLI,
                         CHANNARAYAPATNA TALUK,
                         HASSAN DISTRICT-573124.
                                                           ...RESPONDENT

                                     (RESPONDENT SERVED)
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                                             NC: 2023:KHC:28575
                                           RSA No. 733 of 2017




     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 07.12.2016 PASSED IN
R.A.NO.64/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC, CHANNARAYAPATNA, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 08.04.2015
PASSED IN O.S.NO.607/2013 ON THE FILE OF THE PRL. CIVIL
JUDGE AND JMFC, C/C 2ND ADDL. CIVIL JUDGE AND JMFC,
CHANNARAYAPATNA.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for appellants submit that the matter is

settled out of the Court between the parties.

Hence, submission of the counsel for appellants is

taken on record and R.S.A is disposed of as settled out of Court

in view of the oral submission of the counsel for appellants.

Sd/-

JUDGE

RHS