Sidramappa S/O Basavanneppa Harlapur vs Gurusiddappa S/O Chandrappa Ingalagi
2023 Latest Caselaw 8612 Kant

Karnataka High Court

Sidramappa S/O Basavanneppa Harlapur vs Gurusiddappa S/O Chandrappa Ingalagi on 27 November, 2023

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                            -1-
                                             NC: 2023:KHC-D:13835-DB
                                                   RFA No. 100221 of 2015




                   IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                       DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                         PRESENT
                           THE HON'BLE MR JUSTICE H.P.SANDESH
                                            AND
                    THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                      REGULAR FIRST APPEAL NO. 100221 OF 2015 (SP)


                   BETWEEN:

                   SIDRAMAPPA S/O. BASAVANNEPPA HARLAPUR,
                   AGE:54 YEARS, OCC: AGRICULTURE,
                   R/O: SIMPI GALLI, AKKIHONDA, HUBBALLI-580028,
                   TA:HUBBALLI, DIST: DHARWAD.
                                                               ...APPELLANT

                   (BY SRI. PRAKASH ANDANIMATH, ADVOCATE)

                   AND:

                   GURUSIDDAPPA S/O. CHANDRAPPA INGALAGI
                   AGE:55 YEARS OCC: AGRICULTURE,
                   R/O:BIDNAL-580028, TQ:HUBBALLI,
YASHAVANT
NARAYANKAR         DIST: DHARWAD.
                                                            ...RESPONDENT

Digitally signed        THIS REGULAR FIRST APPEAL FILED UNDER SECTION 96
by YASHAVANT
NARAYANKAR         OF CODE OF CIVIL PROCEDURE, PRAYING TO SET ASIDE THE
Date: 2023.12.04   JUDGMENT AND DECREE IN O.S. NO.189/2013, DATED: 03-
10:54:18 +0530     096-2015 PASSED BY THE LEARNED II ADDITIONAL SENIOR
                   CIVIL JUDGE HUBBALLI.      DECREE THE SUIT OF THE
                   PLAINTIFF/APPELLANT WITH COST. AND SUCH OTHER ORDERS
                   AS DEEMED FIT BE PASSED.

                        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   H.P.SANDESH, J., DELIVERED THE FOLLOWING:
                                    -2-
                                   NC: 2023:KHC-D:13835-DB
                                          RFA No. 100221 of 2015




                              ORDER

Counsel for the appellant files a memo seeking

permission to withdraw the appeal on the ground that the

parties have settled the dispute in Execution Case No.3/16

before the III Addl.Civil Judge, Hubli.

2. Hence, the counsel for the appellant is

permitted to withdraw the appeal.

3. Appeal is dismissed as withdrawn.

4. Registry is directed to refund the Court Fee in

accordance with law digitally in favour of the appellant.

Sd/-

JUDGE

Sd/-

JUDGE

SK