D Akalappa vs Govindamma
2023 Latest Caselaw 1408 Kant

                                               -1-
                                                         RSA No. 471 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 17TH DAY OF FEBRUARY, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 471 OF 2020 (INJ)

                   BETWEEN:

                   1.    D. AKALAPPA
                         S/O LATE DASAPPA,
                         AGED ABOUT 63 YEARS,
                         R/O KILARLAHALLI VILLAGE,
                         KASABA HOBLI,
                         PAVAGADA TALUK,
                         TUMKUR DISTRICT-572 116.
                                                                ...APPELLANT

                               (BY SRI. THRIMURTHY K P., ADVOCATE)
                   AND:

                   1.    GOVINDAMMA
                         W/O LATE ERABOMMANNA,
                         AGED ABOUT 60 YEARS,
Digitally signed
by SHARANYA T            R/O BYANDANUR VILLAGE,
Location: HIGH           KASABA HOBLI, PAVAGADA TALUK,
COURT OF
KARNATAKA                TUMKUR DISTRICT-561 202.
                                                              ...RESPONDENT

                        THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 22.08.2019 PASSED IN
                   R.A.NO.27/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE
                   AND JMFC., PAVAGADA, DISMISSING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 25.03.2017
                   PASSED IN O.S.NO.220/2014 ON THE FILE OF THE
                   ADDITIONAL CIVIL JUDGE AND JMFC., PAVAGADA.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                         RSA No. 471 of 2020




                         JUDGMENT

The learned counsel appearing for the appellant has filed

a memo dated 13.02.2023, stating that the appeal may be

dismissed as not pressed since the matter has already been

settled.

In terms of the memo, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

CP