Smt B V Sujatha vs B.K. Venkatashamappa
2023 Latest Caselaw 6188 Kant

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                                                          NC: 2023:KHC:30960
                                                        RSA No. 1153 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF AUGUST, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO. 1153 OF 2017

                   BETWEEN:

                   1.    SMT. B.V. SUJATHA
                         D/O B.K. VENKATESHAPPA
                         AGED 33 YELARS,

                   2.    SMT. B.V. UMA
                         D/O B.K. VENKATESHAPPA,
                         AGED 31 YEARS

                   3.    SRI. B.V. RAGHUNATH
                         S/O B.K. VENKAT ESHAPPA
                         AGED 26 YEARS

                         ALL ARE R/AT BOMMANAHALLI VILLAGE,
                         NANDI HOBLI, CHIKKABALLAPUR TALUK,
                         CHIKKABALLAPUR DISTRICT-562 101.
Digitally signed
by SHARANYA T                                                  ...APPELLANTS
Location: HIGH
COURT OF                        (BY SRI K.N.NITISH, ADVOCATE FOR
KARNATAKA
                                 SRI K.V.NARASIMHAN, ADVOCATE)
                   AND:

                   1.    B.K. VENKATASHAMAPPA
                         S/O B. KRISHNAPPA
                         AGED 53 YEARS

                   2.    SRI. P.N. SRINIVAS
                         S/O LATE CHIKKANARASALPPA,
                         AGED 58 YEARS
                                 -2-
                                              NC: 2023:KHC:30960
                                            RSA No. 1153 of 2017




     BOTH ARE R/AT BOMMANAHALLI VILLAGE,
     NANDI HOBLI, CHIKKABALLAPUR TALUK,
     CHIKKABALLAPUR DISTRICT-562 101.

3.   SRI SRINIVAS
     S/O LATE DYAVAPPA
     AGED 51 YUEAWRS,
     R/AT THANDARAMAKANAHALLI VILLAGE,
     KASABA HOBLI, CHIKKABALALPURA TALUK,
     CHIKKABALLAPURA DISTRICT-562 101.
                                        ...RESPONDENTS

     THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE
JUDGEMENT AND DECREE DATED 21.02.2017 PASSED IN
R.A.NO.47/2014 ON THE FILE OF THE PRINCIPAL DISTRICT
JUDGE, CHIKKABALLAPUR., DISMISSING THE APPEAL AND
CONFIRMING THE JUDGEMENT AND DECREE DTD: 30.10.2014
PASSED IN O.S.NO.18/2004 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND CJM, CHICKBALLAPUR.

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

                           JUDGMENT

The counsel for the appellants has filed a memo stating

that, the matter is settled out of Court.

Hence, in term of the memo, this appeal is disposed of,

as settled out of Court.

Sd/-

JUDGE

AP