Sri M Ramappa vs Sri Balakrishnappa
2023 Latest Caselaw 1809 Kant

                                                -1-
                                                         RSA No. 331 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 13TH DAY OF MARCH, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    REGULAR SECOND APPEAL NO. 331 OF 2020 (DEC/INJ)

                   BETWEEN:

                   1.    SRI M. RAMAPPA
                         AGED ABOUT 73 YEARS
                         S/O LATE SRI MUNISWAMY
                         R/O V. KURUBARAHALLI VILLAGE
                         TAYALUR HOBLI,
                         MULBAGAL TALUK
                         KOLAR DISTRICT - 563 136.

                   2.    SMT. LAKSHMAMMA
                         AGED ABOUT 68 YEARS
                         W/O SRI M. RAMAPPA
                         R/O V. KURUBARAHALLI VILLAGE
                         TAYALUR HOBLI,
                         MULBAGAL TALUK
Digitally signed
                         KOLAR DISTRICT - 563 136
by SHARANYA T                                                    ...APPELLANTS
Location: HIGH                    (BY SRI. VARUN P., ADVOCATE)
COURT OF
KARNATAKA          AND:

                   1.    SRI BALAKRISHNAPPA
                         AGED ABOUT 43 YEARS
                         S/O LATE SRI RAMAPPA
                         R/O V. KURUBARAHALLI VILLAGE
                         TAYALUR HOBLI,
                         MULBAGAL TALUK
                         KOLAR DISTRICT - 563 136

                   2.    SMT. SEETHAMMA
                         AGED ABOUT 58 YEARS
                         W/O LATE SRI RAMAPPA
                                 -2-
                                           RSA No. 331 of 2020




    R/O V. KURUBARAHALLI VILLAGE
    TAYALUR HOBLI
    MULBAGAL TALUK
    KOLAR DISTRICT - 563 136
                                                ...RESPONDENTS

     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 28.10.2019 PASSED IN
RA NO.143/2019 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC., MULBAGAL DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 30.07.2016
PASSED IN O.S.NO.290/2011 ON THE FILE OF THE PRL.CIVIL
JUDGE AND JMFC., MULBAGAL.

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

                           JUDGMENT

This appeal is filed in the year 2020 and till today the

process is not paid to issue notice to the respondents. When

the matter was listed on 06.03.2023, the learned counsel for

the appellants made the submission that the matter has been

settled and he is going to file the memo for withdrawal.

2. Today, there is no representation on behalf of the

appellants.

3. In view of the submission made by the learned

counsel for the appellants on 06.03.2023, the appeal is

dismissed as settled out of Court.

RSA No. 331 of 2020

4. In view of disposal of the appeal, I.As, if any do not

survive for consideration, the same stands disposed of.

Sd/-

JUDGE

CP