Sarojini W/O Shankar Sadhani vs The Chairman Nirmal Co-Op Housing ...
2023 Latest Caselaw 7417 Kant

                                                    -1-
                                                          NC: 2023:KHC-D:12704
                                                            RSA No. 100220 of 2016




                                 IN THE HIGH COURT OF KARNATAKA

                                           DHARWAD BENCH

                           DATED THIS THE 31ST DAY OF OCTOBER, 2023

                                                 BEFORE

                              THE HON'BLE MRS JUSTICE K.S.HEMALEKHA

                                  R.S.A. NO. 100220 OF 2016 (SP)

                       BETWEEN:

                       SMT. SAROJINI W/O. SHANKAR SADHANI
                       AGE: 58 YEARS, OCC: HOUSEHOLD WORK,
                       R/O: BHARATI NAGAR, DHARWAD, DIST: DHARWAD.

                                                                         ...APPELLANT
                       (BY SRI. GIRIJA S. HIREMATH, ADVOCATE)

                       AND:

                            THE CHAIRMAN NIRMAL CO-OP HOUSING SOCIETY
                            MUNICIPAL STALL NO.1,
                            STATION ROAD, DHARWAD
           Digitally signed TQ AND DIST: DHARWAD.
           by VISHAL
VISHAL   NINGAPPA                                                       ...RESPONDENT
         PATTIHAL
NINGAPPA Date:
PATTIHAL 2023.10.31         THIS REGULAR SECOND APPEAL IS FILED U/S. 100 OF CPC,
           16:15:54
           +0530       AGAINST THE JUDGEMENT AND DECREE DTD: 16.12.2015 PASSED
                       IN R.A. NO. 192/2015 ON THE FILE OF THE IV-ADDITIONAL
                       DISTRICT AND SESSIONS JUDGE, DHARWAD, PARTLY ALLOWING
                       THE APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
                       DATED: 10.09.2008 PASSED IN O.S. NO. 195/2005 ON THE FILE OF
                       THE PRINCIPAL CIVIL JUDGE (JR. DN.) PRINCIPAL JMFC, DHARWAD,
                       DECREEING THE SUIT FILED FOR SPECIFIC PERFORMANCE.

                            THIS REGULAR SECOND APPEAL, COMING ON FOR
                       ADMISSION, THIS DAY, THE COURT DELIVERED THE FOLLOWING:
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                                        NC: 2023:KHC-D:12704
                                           RSA No. 100220 of 2016




                              JUDGMENT

1. Learned counsel Smt. Girija S. Hiremath

appearing for the appellant submits that the parties herein

have settled the matter amicably and files a memo to that

effect.

2. The memo reads as under:

"Herein the memo on behalf of the appellant is as under:

In view of compromise entered between parties out of Court, the appellant may kindly be permitted to withdraw the above appeal in the interest of justice & equity."

3. In view of the submission and the memo filed,

the appeal is dismissed as withdrawn.

(Sd/-) JUDGE Vnp* / CT: UMD