Smt.Annapurna Alias Irawwa W/O ... vs Shri.Basavaraj Shankar Sutar
2023 Latest Caselaw 914 Kant

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                                   RFA No. 100018 of 2021

     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 13TH DAY OF JANUARY, 2023

                         BEFORE
         THE HON'BLE MR JUSTICE RAVI V.HOSMANI
 REGULAR FIRST APPEAL NO. 100018 OF 2021 (DEC/INJ-)
BETWEEN:

1.    SMT.ANNAPURNA @ IRAWWA W/O SHANKAR SUTAR
      AGE 80 YEARS,
      OCC HOUSEHOLD WORK,
      R/AT C.T.S.NO.7602,
      (PLOT NO.2436),
      MALMARUTI EXTENSION, BELAGAVI,
      PIN CODE 590017.

2.    SMT.ARCHANA W/O DEVENDRA BADIGER
      AGE 51 YEARS, OCC SERVICE,
      R/AT THIRD CROSS,
      NEAR VEERBHADRA TEMPLE,
      BASAVNAGAR, GOKAK,
      TQ GOKAK, DIST BELAGAVI,
      PIN CODE 591307.

3.    SMT.SHRIDEVI PRABHA W/O UDAYKUMAR ARKASALI
      AGE 42 YARS, OCC HOUSEHOLD WORK,
      R/O H.NO.28, VAYUPUTRA LAYOUT,
      SAINAGAR ROAD,
      UNKAL, HUBBALLI-580031.

                                              ...APPELLANT
(BY SRI. R H ANGADI AND JOSHNA P DHANAVE, ADVOCATES)
AND:

SHRI.BASAVARAJ SHANKAR SUTAR
AGE 74 YEARS, OCC BANK OFFICER,
R/O ANNAPURNA BUILDING, 710/116,
ANGOL MAIN ROAD, ANGOL,
BELAGAVI-590006.

                                            ...RESPONDENT
(BY SRI. SHIVARAJ S. BALLOLI, ADVOCATE)
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                                    RFA No. 100018 of 2021

     THIS RFA IS FILED UNDER SEC. 96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DTD 21.12.2019 PASSED IN
O.S.NO.240/2014 ON THE FILE OF THE I ADDITIONAL SENIOR
CIVIL JUDGE AND CHIEF JUDICIAL MAGISTRATE, BELAGAVI,
DISMISSING THE SUIT FILED FOR DECLARATION AND PERPETUAL
INJUNCTION.
    THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE FOLLOWING:
                          ORDER

Learned counsel for appellant has filed a memo

stating that parties have settled matter amicably and do

not wish to pursue appeal. Therefore, appeal may be

dismissed as withdrawn. Memo is signed by parties.

Taking memo on record, appeal is dismissed as

withdrawn.

In view of dismissal of appeal as withdrawn registry

to refund admissible court fee to appellant.

SD/-

JUDGE

AC