Sri. Mayigaiah vs Sri. Ramegowda
2023 Latest Caselaw 3953 Kant

                                                  -1-
                                                         NC: 2023:KHC:22980
                                                           RSA No. 1090 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 4TH DAY OF JULY, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                           REGULAR SECOND APPEAL NO. 1090 OF 2014 (INJ)
                      BETWEEN:

                      1.    SRI. MAYIGAIAH
                            S/O MAYIGA ALIAS BUDIA
                            AGED ABOUT 73 YEARS
                            OCC: AGRICULTURIST

                      2.    SMT. CHIKKAMMA
                            D/O SRI MAYIGAIAH
                            AGED ABOUT 56 YEARS
                            OCC: AGRICULTURIST

                            BOTH ARE RESIDING AT
                            MARALIGA VILLAGE
                            KOPPAHOBLI, MADDUR TALUK
                            MANDYA DISTRICT - 571 425.
                                                                  ...APPELLANTS

Digitally signed by   (BY SRI ANANDA K, ADVOCATE - ABSENT)
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        AND:
COURT OF
KARNATAKA
                            SRI RAMEGOWDA
                            S/O LATE LINGEGOWDA
                            AGED ABOUT 58 YEARS
                            R/A: GUDIDODDI VILLAGE
                            MARALIGA DAKLE
                            KOPPAHOBLI, MADDUR TALUK
                            MANDYA DISTRICT - 571 425.
                                                               ...RESPONDENT
                           THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
                      AGAINST THE JUDGMENT AND DECREE DATED 18.06.2014
                      PASSED IN R.A.NO.86/2006 ON THE FILE OF THE SENIOR
                                   -2-
                                          NC: 2023:KHC:22980
                                            RSA No. 1090 of 2014




CIVIL JUDGE, MADDUR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 10.10.2006
PASSED IN O.S. NO. 174/2003 ON THE FILE OF THE
ADDITIONAL CIVIL JUDGE (JR.DN) AND JMFC., MADDUR.

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

                             JUDGMENT

None appears for the appellants. On the previous

date of hearing, i.e. on 27.06.2023 learned counsel for

appellant submitted that the parties have amicably settled

the matter and he intends to withdraw the appeal. Today

none appears for the appellants. It appears that as the

matter is settled the parties are not interested in

prosecuting the appeal. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

LRS