H. M. Sachidananda vs G. S. Ravi
2023 Latest Caselaw 3149 Kant

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                                                         NC: 2023:KHC:20082
                                                             RFA No. 994 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 12TH DAY OF JUNE, 2023

                                              BEFORE
                     THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                          REGULAR FIRST APPEAL NO. 994 OF 2021 (SP)
                   BETWEEN:

                       H. M. Sachidananda
                       S/o H Manjunatha Ithal,
                       Aged About 65 Years,
                       R/o Hosudi Village,
                       Hosudi Post,
                       Shivamogga-577222.
                                                                        ...Appellant
                   (By S Asha Shetty, Advocate)

                   AND:

                       G. S. Ravi
                       S/o Sathyaprasad,
                       Aged About 53 Years,
Digitally signed
                       R/At Yaraganalu Village,
by
BHARATHIDEVI           Matturu Post,
K KORLAHALLI
Location: High         Shivamogga Taluk-577203.
Court of
Karnataka                                                            ...Respondent



                         This Regular First Appeal is filed under Section 96 read
                   with Order XLI Rule 1 of Civil Procedure Code, praying to call
                   for records from the file of the Prl.Senior Civil Judge and CJM,
                   at Shivamogga in O.S.No.72/2018, and set aside the judgment
                   and decree dated 31.01.2020 passed by the Prl.Senior Civil
                   Judge and CJM, at Shivamogga in O.S.No.72/2018, allow this
                   appeal, and consequently decree the suit as prayed for and
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                                      NC: 2023:KHC:20082
                                          RFA No. 994 of 2021




grant the appellant such other and further reliefs as this
Hon'ble Court deems fit under the circumstances of the case.

      This Regular First Appeal coming on for Orders through
Physical Hearing/Video Conferencing, this day, the Court made
the following:

                           ORDER

Learned counsel for the appellant, who is physically

present in the Court, files a memo dated 12.06.2023, stating

that the dispute has been settled between the parties out of

Court, hence, the appeal be closed.

In view of the memo and supporting submission, the

Appeal stands dismissed as not pressed.

Sd/-

JUDGE

bk/