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K Ramachandra Bhatta vs Smt Nagarathna
2023 Latest Caselaw 7332 Kant

Citation : 2023 Latest Caselaw 7332 Kant
Judgement Date : 26 October, 2023

Karnataka High Court
K Ramachandra Bhatta vs Smt Nagarathna on 26 October, 2023
Bench: Ashok S.Kinagi
                                          -1-
                                                        NC: 2023:KHC:37934
                                                    RSA No. 907 of 2013




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 26TH DAY OF OCTOBER, 2023

                                        BEFORE

                       THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                REGULAR SECOND APPEAL NO.907 OF 2013 (PAR)

               BETWEEN:

               K RAMACHANDRA BHATTA
               S/O LATE KRISHNA BHATTA
               AGED ABOUT 58 YEARS
               R/O KHANDIKA VILLAGE
               SAGAR TALUK 577401
               SHIMOGA DISTRICT
                                                              ...APPELLANT
               (BY SRI. S V PRAKASH, ADVOCATE)

               AND:

               1.    SMT NAGARATHNA
                     D/O K.R. KRISHNA BHATTA
Digitally            AGED ABOUT 62 YEAR
signed by R          R/O KHANDIKA VILLAGE
DEEPA                SAGAR TALUK 577401
Location: High
               2.    SMT. SHANKUNTALA @ PREMA V. JOIS
Court of
Karnataka            W/O VENKATAGIRI JOIS
                     AGED ABOUT 53 YEARS
                     R/O KATTINAKERE VILLAGE
                     SHIMOGA POST
                     SORAB TALUK - 577429

               3.    SMT. MAHALAXMAMMA
                     W/O K.R. KRISHNA BHATTA
                     AGED ABOUT 82 YEARS
                     R/O KHANDIKA VILLAGE
                     SAGAR TALUK - 577 401
                              -2-
                                     NC: 2023:KHC:37934
                                    RSA No. 907 of 2013




4.   SMT. BHAGIRATHI
     W/O MANJUNATHA S. HEGDE
     AGED ABOUT 57 YEARS
     R/O KORLAKAI VILLAGE
     ADUKATTA POST
     SIDDAPURA TALUK - 581 355

5.   SMT. LEELAVATHI
     W/O RAGHAVENDRA
     AGED ABOUT 52 YEARS
     C/O SAI SARASWATHI
     VIDYA KENDRA
     BHAGADI MYSORE - 570 001

6.   SMT. PADMAVATHI
     W/O SHREEPADA R. BHATTA
     AGED ABOUT 44 YEARS
     R/O TOODUR, AT AND POST
     THIRTHAHALLI TALUK - 577 432

7.   GAJANNA BHATTA KK
     S/O KRISHNA BHATTA
     AGED ABOUT 47 YEARS
     R/O KHANDIKA VILLAGE
     POST KHANDIKA
     SAGAR TALUK - 577 401
                                        ...RESPONDENTS

(BY SRI. S SHIVAMANDA, ADVOCATE FOR R1-R3, R6 & R7
    R4 IS SERVED)

     THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
JUDGMENT & DECREE DTD 15.12.2012 PASSED IN
R.A.NO.48/2011 ON THE FILE OF THE ADDL. SENIOR CIVIL
JUDGE & JMFC., SAGAR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGEMENT AND DECREE DTD 14.7.2011
PASSED IN OS.NO.181/2004 THE FILE OF THE PRL. CIVIL
JUDGE (JR.DN) SAGAR.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                             -3-
                                         NC: 2023:KHC:37934
                                       RSA No. 907 of 2013




                       JUDGMENT

Learned counsel for the appellant has filed a memo

praying to dismiss the appeal as withdrawn on the ground

that the matter is settled amicably and hence the

appellant does not want to proceed with the appeal.

2. Memo is placed on record.

3. In view of the same, the appeal is dismissed as

withdrawn.

4. In view of dismissal of the appeal, pending I.As.,

if any, do not survive for consideration and are accordingly

disposed of.

Sd/-

JUDGE

RD

 
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