Citation : 2023 Latest Caselaw 6215 Kant
Judgement Date : 31 August, 2023
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NC: 2023:KHC-D:9802-DB
RFA No. 100149 of 2023
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 31ST DAY OF AUGUST, 2023
PRESENT
THE HON'BLE MR JUSTICE SREENIVAS HARISH KUMAR
AND
THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
REGULAR FIRST APPEAL NO. 100149 OF 2023 (PAR/POS)
BETWEEN:
1. SHRI LAXMIBAI W/O VITTAL GUDDADAMANI
AGE 82 YEARS, OCC HOUSEHOLD WORK
R/O MARATHA GALLI ,GOKAK
DIST BELAGAVI 590001.
2. SMT KASTURI W/O DASHARATH MOPAGAR
AGE 62 YEARS, OCC HOUSEHOLD WORK
R/O GADAD GALLI, MAHALINGAPUR
TQ MUDHOL, DIST BAGALKOT 581701.
3. ANIL S/O DARSHARATH MOPAGAR
SAMREEN AGE 39 YEARS, OCC HOUSEHOLD WORK
AYUB R/O GADAD GALLI, MAHALINGAPUR
DESHNUR
Digitally signed by
TQ MUDHOL, DIST BAGALKOT 581701.
SAMREEN AYUB
DESHNUR
Date: 2023.09.02
02:17:06 +0530 4. SMT.LATHABAI W/O TANAJI CHOUGALE
AGE 34 YEARS, OCC HOUSEHOLD WORK
R/O GADAD GALLI, MAHALINGAPUR
TQ MUDHOL, DIST BAGALKOT 581701.
5. SUNIL S/O DASHARATH MOPAGAR
AGE 32YEARS, OCC AGRICULTURE
R/O GADAD GALLI, MAHALINGAPUR
TQ MUDHOL, DIST BAGALKOT 581701.
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NC: 2023:KHC-D:9802-DB
RFA No. 100149 of 2023
6. SHRI EKANATH S/O GYANUBA PAWAR
AGE 34 YEARS, OCC AGRICULTURE
R/O GADAD GALLI, AHALINGAPUR
TQ MUDHOL, DIST BAGALKOT 581701.
...APPELLANTS
(BY SRI. B.C.JNANAYYA SWAMI, ADVOCATE)
AND:
1. SMT VITTAWWA W/O ISHWARAPPA MOPAGAR
AGE 74 YEARS, OCC HOUSEHOLD WORK
R/O BUDNI P.D, TQ JAMKHANDI
DIST BAGALKOT 587121.
2. BHIMAPPA S/O ISHAWARAPPA MOPAGAR
AGE 54 YEARS, OCC AGRICULTURE
R/O BUDNI P.D, TQ JAMKHANDI
DIST BAGALKOT 587121.
3. SIDDU S/O BHIMASHI MENGANI
AGE 35 YEARS, OCC AGRICULTURE
R/O BUDNI P.D., TQ JAMKHANDI
DIST BAGALKOT 587121.
4. BABU S/O ISHWARAPPA MOPAGAR
AGE 49 YEARS, OCCS AGRICULTURIST
R/O BUDNI P.D, TQ JAMKHANDI
DIST BAGALKOT 587121
5. SRI.LAXMAN S/O ISHWARAPPA MOPAGAR
AGE 35 YEARS, OCC AGRICULTURIST
R/O BUDNI P.D, TQ JAMKHANDI
DIST BAGALKOT 587121.
6. SMT.CHANDRAWWA W/O SHIVAJI HUNASYAL
AGE 54 YEARS, OCC HOUSEHOLD WORK
R/O LOLASUR, TQ GOKAK 591307
...RESPONDENTS
(BY SRI.PAVAN B DODDATTI, ADVOCATE FOR R1 TO R11)
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NC: 2023:KHC-D:9802-DB
RFA No. 100149 of 2023
THIS RFA FILED UNDER SECTION 96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 22.06.2020 PASSED IN
O.S.NO.27/2018 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, MUDHOL, PARTLY
DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
POSSESSION.
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Appellants' counsel files a memo stating that the parties
have settled the matter outside the Court and therefore, the
appellants are not interested to proceed further in the appeal.
2. Appellants 1 and 2 have affixed their thumb
impression and appellants 3 to 6 have signed the memo.
Memo is placed on record. Appeal is dismissed as withdrawn.
Sd/-
JUDGE
Sd/-
JUDGE
JM
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