Smt Bhanumathi vs Sri Jagadeesha
2023 Latest Caselaw 1557 Kant

                                              -1-
                                                       RSA No. 1325 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   REGULAR SECOND APPEAL NO. 1325 OF 2021 (PAR/POS)

                   BETWEEN:

                   1.    SMT. BHANUMATHI
                         W/O K.C. RAJU
                         AGED ABOUT 64 YEARS
                         RESIDENT OF HUSKURU VILLAGE
                         K.HOSAKOTE HOBLI
                         ALUR TALUK
                         HASSAN DISTRICT-573 213.
                                                              ...APPELLANT

                           (BY SRI. MANJUNATH G. KANDEKAR., ADVOCATE)
                   AND:

                   1.    SRI JAGADEESHA
                         S/O LATE BASAVEGOWDA
Digitally signed         AGED 67 YEARS
by SHARANYA T            RESIDENT OF HUSKURU VILLAGE
Location: HIGH           K. HOSAKOTE HOBLI
COURT OF                 ALUR TALUK
KARNATAKA
                         HASSAN DISTRICT-573 213.

                   2.    SMT. SHIVAMMA
                         W/O EREGOWDA @ SANNAPUTTAIAH
                         AGED 69 YEARS
                         RESIDENT OF KARAGODU VILLAGE
                         K. HOSAKOTE HOBLI
                         ALUR TALUK
                         HASSAN DISTRICT-573 213.

                   3.    SMT. INDRANI
                         W/O DEVARAJU
                              -2-
                                        RSA No. 1325 of 2021




     AGED ABOUT 62 YEARS
     RESIDENT OF HADIGE VILLAGE
     HANUBALU HOBLI
     SAKALESHPURA TALUK
     HASSAN DISTRICT-573 165.

4.   SMT. PUSHPAVATHI
     W/O JAGADEESHA
     AGED ABOUT 64 YEARS
     RESIDENT OF HUSKURU VILLAGE
     K. HOSAKOTE HOBLI
     ALUR TALUK
     HASSAN DISTRICT-573 213.
                                             ...RESPONDENTS

            (BY SRI. VIJAY B.K., ADVOCATE C/R1)

      THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 13.08.2021 PASSED IN
RA.NO.27/2018 ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL JUDGE, HASSAN, PARTLY ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGMENT AND DECREE DATED
19.03.2018 PASSED IN O.S.NO.77/2012 ON THE FILE OF THE
CIVIL JUDGE, ALUR.

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

                         JUDGMENT

The learned counsel appearing for the appellant has filed

a memo for withdrawal stating that the dispute involved

between the parties has been settled in the final decree

proceedings. Hence, he seeks permission of this Court to

withdraw the appeal.

RSA No. 1325 of 2021

In terms of the memo filed by the learned counsel for the

appellant, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

CP