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B. Shankarappa vs Smt. Mahadevamma
2023 Latest Caselaw 5710 Kant

Citation : 2023 Latest Caselaw 5710 Kant
Judgement Date : 17 August, 2023

Karnataka High Court
B. Shankarappa vs Smt. Mahadevamma on 17 August, 2023
Bench: H.P.Sandesh
                                                 -1-
                                                            NC: 2023:KHC:29199
                                                         RSA No. 1634 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 17TH DAY OF AUGUST, 2023

                                                BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.1634 OF 2021 (INJ)

                   BETWEEN:

                   1.    B. SHANKARAPPA
                         S/O BASAPPA,
                         AGED ABOUT 78 YEARS,

                   2.    CHANDRASHEKARAPPA
                         S/O B. SHANKARAPPA,
                         AGED ABOUT 50 YEARS,

                         BOTH ARE R/AT DODDAKADANUR
                         VILLAGE, HALLI MYSURU HOBLI,
                         HOLENARASIPURA TALUK, HASSAN DISTRICT.
                                                              ...APPELLANTS

                   (BY SRI P.MAHESHA, ADVOCATE)

                   AND:
Digitally signed
by SHARANYA T
Location: HIGH     SMT. MAHADEVAMMA
COURT OF           W/O. SHANKARAPPA,
KARNATAKA          AGED ABOUT 70 YEARS,
                   R/AT DODDAKADANUR VILLAGE,
                   HALLI MYSURU HOBLI, HOLENARASIPURA TALUK,
                   HASSAN DISTRICT.
                                                               ...RESPONDENT

                         THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAINST
                   THE JUDGMENT AND DECREE DATED 23.01.2020 PASSED IN
                   R.A.No.42/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
                   JMFC,   HOLENARASIPURA,    DISMISSING    THE    APPEAL   AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 01.09.2018
                   PASSED IN O.S.No.312/2009 ON THE FILE OF THE CIVIL JUDGE AND
                   JMFC, HOLENARASIPURA.
                               -2-
                                          NC: 2023:KHC:29199
                                        RSA No. 1634 of 2021




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

                          JUDGMENT

The counsel for the appellants has filed a memo

seeking permission of this Court to withdraw the appeal on

the ground that the parties have settled the matter out of

Court.

2. The said memo is placed on record.

3. In view of the said memo, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

SN

 
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