Citation : 2023 Latest Caselaw 4553 Kant
Judgement Date : 17 July, 2023
-1-
NC: 2023:KHC:24751
RSA No. 1666 of 2014
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
REGULAR SECOND APPEAL NO. 1666 OF 2014 (PAR)
BETWEEN:
1. SHAMACHARI
S/O LATE NINGACHARI,
AGED ABOUT 72 YEARS,
2. NAGAMMA
W/O SHAMACHARI,
AGED ABOUT 60 YEARS,
3. MANJULA
W/O KANTHACHARI,
AGED ABOUT 40 YEARS,
APPELLANTS ARE
R/O BOOVANAHALLI VILLAGE,
KASABA HOBLI, HASSAN TALUK,
HASSAN DISTRICT-573 201.
Digitally signed by
LAKSHMINARAYANA ...APPELLANTS
MURTHY RAJASHRI
(BY SRI. YETURI MURALI, ADVOCATE FOR
Location: HIGH
COURT OF SRI. B.M. MOHAN KUMARA, ADVOCATE)
KARNATAKA
AND:
1. PUTTAMMA
W/O ESHWARACHARI,
AGED ABOUT 54 YEARS,
2. MAMATHA
D/O ESHWARACHARI,
AGED ABOUT 31 YEARS,
RESPONDENTS NO.1 & 2 ARE
R/O KUKKANURU VILLAGE,
-2-
NC: 2023:KHC:24751
RSA No. 1666 of 2014
YALABURGA TALUK,
KOPPAL DISTRICT.
3. LALITHAMMA .B.N
W/O CHANDRAPPA,
AGED ABOUT 72 YEARS,
R/O CHANNAKESHAVA TEMPLE ROAD,
KOTE, BELUR, BELUR TALUK,
HASSAN DISTRICT-573 102.
...RESPONDENTS
(BY SRI. D C JAGADEESH, ADVOCATE FOR R1 & R2;
R3-SERVED)
THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT & DECREE DTD 7.7.2014 PASSED IN
R.A.NO.278/2013 ON THE FILE OF II ADDITIONAL DISTRICT
AND SESSIONS JUDGE HASSAN, DISMISSING THE APPEAL
AND CONFIRMING JUDGEMENT AND DECREE DTD 6.8.2013
PASSED IN OS.NO.110/2009 ON THE FILE OF ADDITIONAL
SENIOR CIVIL JUDGE, HASSAN.
THIS APPEAL COMING ON FOR ADMISSION ALONG WITH
IA NO.2/2016 FOR STAY THIS DAY, THE COURT DELIVERED
THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants submits that, the
appellants are not responding. He further submits that, it
appears that the parties have settled the matter and
therefore, they are not interested in prosecuting the matter.
The said submission is placed on record.
The appeal is dismissed for non-prosecution.
NC: 2023:KHC:24751 RSA No. 1666 of 2014
In view of dismissal of this appeal, IA No.2/2016 filed
for Stay, does not survive for consideration and
accordingly, it stands dismissed.
Sd/-
JUDGE
KGR*
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