Sathyanarayana C R vs Lakshminarayana Rao
2023 Latest Caselaw 5957 Kant

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                                                          NC: 2023:KHC:30442
                                                         RSA No. 309 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 24TH DAY OF AUGUST, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 309 OF 2018 (INJ)

                   BETWEEN:

                   1.    SATHYANARAYANA C.R.,
                         S/O LATE C.S. RAMAIAH
                         AGED ABOUT 67 YEARS,
                         RESIDING AT NO.602,
                         TIRUCHANAGERI
                         M G ROAD CROSS
                         CHANNAPATNA TOWN
                         RAMANAGARA DISTRICT
                                                            ...APPELLANT

                               (BY SRI VENKATESH H.N., ADVOCATE)
                   AND:

                   1.      LAKSHMINARAYANA RAO
                           S/O LATE RAMALINGARAO
                           AGED ABOUT 68 YEARS,
                           RESIDING AT APAJITHOTA
                           'YELEKERI' CHANNAPATNA TALU
                           RAMANAGARA DISTRICT
                           SINCE DECEASED BY HIS LRS
Digitally signed
by SHARANYA T      1(a). SMT NAGARATHNA BAI
Location: HIGH           W/O LATE LAKSHMINARAYANA RAO
COURT OF                 AGED ABOUT 64 YEARS,
KARNATAKA

                   1(b). RAJESHA
                         S/O LATE LAKSHMINARAYANA RAO
                         AGED ABOUT 45 YEARS
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                                                  NC: 2023:KHC:30442
                                                RSA No. 309 of 2018




1(c). SMT MALA D/O LATE LAKSHMINARAYANA RAO
      AGED ABOUT 42 YEARS

1(d). GURURAJA S/O LATE LAKSHMINARAYANA RAO
      AGED ABOUT 40 YEARS

            RESPONDENT Nos.1(a) TO 1(c) ARE ALL
            RESIDING AT NO.341/1-A, MEDHARA BEDHI
            NEAR MURTHY MAHAL TALKIES
            CHANNAPATNA TOWN
            RAMANAGARA DISTRICT
                                                ...RESPONDENTS

     THIS R.S.A IS FILED UNDER SEC.100 OF CPC., AGAINST
THE ORDER DATED 13.12.2017 PASSED ON IA NO.II IN R.A.
NO.40/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC., CHANNAPATNA DISMISSING THE IA II FILED UNDER
ORDER 22 RULE 4 R/W.SEC.151 OF CPC., PERMIT THE
APPELLANT TO BRING THE L.RS. OF RESPONDENT ON RECORD.
AND ABATING THE APPEAL FILED AGAINST THE JUDGMENT
AND DECREE DATED 03.08.2015 PASSED IN O.S. NO.98/2011
ON THE FILE OF THE ADDL.CIVIL JUDGE AND JMFC.,
CHANNAPATNA.

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

The counsel for the appellant has filed a memo stating that the parties have settled the matter amicably and hence, the appeal may be dismissed as settled out of the Court. In view of the memo, the appeal is dismissed as settled out of Court.

Sd/-

JUDGE RHS