Mr. Venkaraddi S/O Govindaraddi ... vs Ratnava W/O Rajashekhar Torgal
2023 Latest Caselaw 4620 Kant

                                                -1-
                                                       NC: 2023:KHC-D:7423
                                                         RSA No. 100189 of 2018




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 18TH DAY OF JULY, 2023

                                              BEFORE
                            THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                          REGULAR SECOND APPEAL NO. 100189 OF 2018 (INJ-)
                     BETWEEN:

                           MR. VENKARADDI S/O GOVINDARADDI HULAKOTI
                           AGED ABOUT 54 YEARS, OCC: AGRICULTURE,
                           R/O: HEBBAL, TQ: NAVALAGUND,
                           DIST: DHARWAD-582208.
                                                                  ...APPELLANT

                     (BY SRI. H.R.DESHPANDE; AND
                     SMT. USHA H DESHPANDE, ADVOCATES)
                     AND:

                     1.    RATNAVA W/O RAJASHEKHAR TORGAL
        Digitally
                           AGE: 43 YEARS, OCC: HOUSEHOLD,
        signed by

SUJATA
        SUJATA
        SUBHASH
                           R/O: HEBBAL, TQ: NAVALAGUND,
SUBHASH PAMMAR
PAMMAR Date:
                           DIST: DHARWAD-582208.
        2023.07.20
        13:04:49 -
        0700         2.    RAJASHEKHAR S/O GADIGEPPA TORAGAL
                           AGE: 56 YEARS, OCC: DOCTOR,
                           R/O: HEBBAL, TQ: NAVALAGUND,
                           DIST: DHARWAD-582208.
                                                                ...RESPONDENTS
                     (BY SRI. SHRHARSH A NEELOPANT FOR C/R1, ADVOCATE)

                          THIS RSA IS FILED U/SEC.100 READ WITH ORDER XLII
                     RULE 1 OF CPC, 1908, AGAINST THE JUDGEMENT & DECREE
                     DTD:22.01.2018 PASSED IN R.A.NO.32/2015 ON THE FILE OF
                     THE SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
                     CLASS, NAVALGUND,     ALLOWING THE APPEAL AND SETTING
                     ASIDE THE JUDGMENT AND DECREE DTD:06.02.2015, PASSED IN
                     O.S. NO.156/2010 ON THE FILE OF THE CIVIL JUDGE AND
                     JUDICIAL MAGISTRATE FIRST CLASS, NAVALGUND, DISMISSING
                     THE SUIT FILED FOR PERMANENT INJUNCTION.

                         THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
                     COURT DELIVERED THE FOLLOWING:
                               -2-
                                      NC: 2023:KHC-D:7423
                                       RSA No. 100189 of 2018




                          JUDGMENT

Learned counsel for the appellant submits a memo stating

that the matter is settled out of the Court in view of agreement

dated 01.04.2023 and as such, the appellant does not want to

prosecute this appeal any further. The memo is filed along with

a copy of the agreement dated 01.04.2023.

The memo is placed on record. In view of the memo, the

appeal is dismissed as not pressed.

In view of disposal of the appeal, pending interlocutory

applications, if any, do not survive for consideration and are

disposed of.

Sd/-

JUDGE

YAN