Eramma vs Sharifunissa
2023 Latest Caselaw 11293 Kant

Karnataka High Court

Eramma vs Sharifunissa on 20 December, 2023

                                              -1-
                                                        NC: 2023:KHC:46495
                                                      RSA No. 1874 of 2014




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                           BEFORE

                         THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                 REGULAR SECOND APPEAL NO. 1874 OF 2014 (PAR)

                 BETWEEN:

                 ERAMMA
                 W/O K RAMANNA,
                 R/O MANGASANDRA VILLAGE,
                 R/O VOKKALERI HOBLI,
                 KOLAR TALUK - 563 101
                                                              ...APPELLANT
                 (BY SRI. V. VINOD REDDY, ADVOCATE)

                 AND:

                       SHARFUNISSA
                       DEAD BY HIS LR'SS

                 1.    HASEEN,
Digitally signed       D/O SHARFUNNISA,
by R DEEPA             AGED ABOUT 36 YEARS,
Location: High
                 2.    ZANEER PASHA
Court of
Karnataka              S/O SHARFUNNISA,
                       AGED ABOUT 33 YEARS,

                 3.    ZAMEER PASHA
                       S/O SHARFUNNISA,
                       AGED ABOUT 30 YEARS,

                 4.    MUNEER
                       S/O SHARFUNNISA,
                       AGED ABOUT 28 YEARS,
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                                    NC: 2023:KHC:46495
                                  RSA No. 1874 of 2014




5.   KHADEER
     S/O SHARFUNNISA,
     AGED ABOUT 25 YEARS,

6.   SHABEERA
     D/O SHARFUNNISA,
     AGED ABOUT 23 YEARS,

7.   RASHEED
     S/O SHARFUNNISA,
     AGED ABOUT 21 YEARS,

8.   NAGEENA
     D/O SHARFUNNISA,
     AGED ABOUT 25 YEARS,

     ALL ARE RESIDING AT
     SHUKRULLA SHA MAKHAN,
     KOLAR - 563 101

9.   BEGUMUNNISA
     W/O SYED ABRAHIM,
     AGED ABOUT 55 YEARS,
     R/O DEVANGAPET,
     KOLAR - 563 101

     AMEER JAN
     DEAD BY LRS

10. MEHARUNNISA,
    W/O LATE AMEER JAN,
    AGED ABOUT 55 YEARS,

11. MOULA
    S/O LATE AMEER JAN,
    AGED ABOUT 35 YEARS,

12. RIJAWAN
    S/O LATE AMEER JAN,
    AGED ABOUT 33 YEARS,

     ALL ARE RESIDING AT
                                  -3-
                                              NC: 2023:KHC:46495
                                           RSA No. 1874 of 2014




    SHUKRULLA SHA MAKAN,
    KOLAR - 563 101

    PYAREJAN
    DEAD BY LR'S

13. AKTHAR,
    W/O LATE PYARE JAN,
    AGED ABOUT 50 YEARS,

14. TAJ PASHA
    S/O LATE PYARE JAN,
    AGED ABOUT 32 YEARS,

15. AHAMED JAN
    S/O USMAN BEIG,
    AGED ABOUT 62 YEARS,
    R/O SHUKRULLASHA MAKHAN,
    KOLAR - 563 101.
                                                  ...RESPONDENTS

(BY SRI. A. SAMPATH, ADVOCATE FOR R1 TO R8
    V/O DATED 09.04.2019 APPEAL AGAINST R9 IS ABATED
    R10 TO R15 SERVED)

     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 21.10.2014 PASSED IN
R.A.NO.63/2012 ON THE FILE OF THE C/C III ADDL. SENIOR
CIVIL JUDGE, KOLAR, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED 27.2.2012 PASSED
IN O.S.NO.54/2005 ON THE FILE OF THE I ADDL. CIVIL JUDGE
& JMFC., KOLAR.

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

                          JUDGMENT

Learned counsel for the appellant filed a memo

stating that the parties are settled the matter in

NC: 2023:KHC:46495

FDP.No.16/2015 on the file of I Additional Civil Judge and

J.M.F.C., Kolar and produced the copy of compromise

petition along with memo.

2. Memo is placed on record. Perused the

compromise petition. The parties have settled the matter.

3. In view of settlement between the parties,

nothing survives for consideration. Accordingly, the appeal

is dismissed as withdrawn.

Sd/-

JUDGE

SSB