Padmanabha Rai vs Venkataraja Bhat N
2023 Latest Caselaw 2054 Kant

                                               -1-
                                                         RSA No. 2437 of 2018




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF MARCH, 2023

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.2437 OF 2018 (DEC/INJ)

                   BETWEEN:

                   1.   PADMANABHA RAI,
                        S/O LATE KALYANI,
                        AGED ABOUT 62 YEARS.

                   2.   HARISH RAI,
                        S/O LATE KALYANI,
                        AGED ABOUT 57 YEARS.

                   3.   SUNANDA,
                        D/O LATE KALYANI,
                        AGED ABOUT 55 YEARS.

                   4.   SAVITHRI,
                        D/O LATE KALYANI,
                        AGED ABOUT 50 YEARS.
Digitally signed
by SHARANYA T
Location: HIGH     5.   RAJEEVA RAI,
COURT OF                S/O SUBBANNA RAI,
KARNATAKA               AGED ABOUT 63 YEARS.

                        ALL ARE R/AT BALILA, BALILA VILLAGE,
                        SULLIA TALUK, D.K.DISTRICT-574 212.
                                                                 ...APPELLANTS

                                 (BY SRI SHRIHARI K, ADVOCATE)

                   AND:

                   VENKATARAJA BHAT N,
                   S/O LATE SEETHARAMA BHAT N,
                   AGED ABOUT 38 YEARS,
                              -2-
                                       RSA No. 2437 of 2018




R/AT JAYAKRIPA,
BALILA VILLAGE, SULLIA TALUK,
D.K.DISTRICT-574 212.
                                              ...RESPONDENT

           (BY SRI PUNDIKAI ISHWAR BHAT, ADVOCATE)

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 06.04.2018
PASSED IN RA.NO.19/2011, ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, SULLIA, D.K. ALLOWING THE APPEAL
AND PARTLY SETTING ASIDE THE JUDGMENT AND DECREE
DATED 31.01.2011 PASSED IN OS.NO.54/2010 ON THE FILE
OF THE CIVIL JUDGE AND JMFC, SULLIA, D.K.

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

                         JUDGMENT

The learned counsel for the appellants has filed a

memo seeking permission of this Court to withdraw the

appeal on the ground that the matter is settled out of

Court.

2. Hence, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

MD