Smt. Jyothi vs Sri. Hanumanthe Gowda
2023 Latest Caselaw 6514 Kant

                                              -1-
                                                            NC: 2023:KHC:33250
                                                          RSA No. 2528 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 13TH DAY OF SEPTEMBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.2528 OF 2018 (PAR)


                   BETWEEN:


                   1.    SMT. JYOTHI
                         W/O.SRI.SOMASHEKAR,
                         R/O.DODDA MATTI GATTA VILLAGE,
                         CHANANRAYAPATNA TALUK,
                         HASSAN DISTRICT - 573 116.
                                                                  ...APPELLANT

                   (BY SRI. N UDAYA KUMAR., ADVOCATE)


                   AND:


                   1.    SRI. HANUMANTHE GOWDA
                         AGED 69 YEARS,
Digitally signed
by SHARANYA T            S/O.SANNANANJEGOWDA,
Location: HIGH
COURT OF
KARNATAKA          2.    SMT GOWRAMMA @ THAYAMMA
                         AGED 33 YEARS,
                         W/O.HANUMANTHE GOWDA,

                   3.    SRI RAMAPRIYA
                         AGED 51 YEARS
                         S/O.HANUMANTHEGOWDA

                   4.    SMT INDIARA
                         AGED 47 YEARS
                         W/O RAVIGOWDA
                             -2-
                                         NC: 2023:KHC:33250
                                       RSA No. 2528 of 2018




5.   SMT VINODA
     AGED 44 YEARS
     W/O.SHIVEGOWDA
     R/AT KAMANAHALLI VILLAGE
     BEGUR HOBLI
     CHANNARAYAPATNA TALUK.

6.   KUM. GANGE
     AGED 33 YEARS
     D/O.HANUMANTHEGOWDA,

7.   KUM.GOWRI
     AGED 33 YEARS
     D/O.HANUMANTHEGOWDA,

     APPELLANT NO.1 TO 4 AND 7 ARE
     R/AT DODDAMATHIGATTA VILLAGE,
     DANDIGANAHALLI HOBLI,
     CHANNARAYAPATNA TALUK
     HASSAN DISTRICT - 573116.
                                               ...RESPONDENTS

(R5 & R6 ARE SERVED)


        THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
JUDGEMENT       DECREE    DTD     09.12.2015     PASSED    IN
R.A.NO.47/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE,
AND JMFC., CHANNARAYAPATNA, DISMISSING           THE APPEAL
FILED     AGAINST   THE   JUDGEMENT    AND      DECREE    DTD
19.02.2014 PASSED IN OS.NO.246/2009 ON THE FILE OF THE
ADDITIONAL CIVIL JUDGE AND JMFC., CHANNARAYAPATNA.


        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                  -3-
                                              NC: 2023:KHC:33250
                                           RSA No. 2528 of 2018




                            JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the matter is settled between the parties out of

Court and now, there is no dispute between the appellant and

the respondents and prayed this Court to dispose of the above

appeal as not pressed.

2. In view of the memo, the appeal is dismissed as not

pressed.

3. The pending interlocutory applications, if any, stand

disposed of.

Sd/-

JUDGE

VM