Sri Onkarappa vs Sri G E Viswanath
2024 Latest Caselaw 19556 Kant

Karnataka High Court

Sri Onkarappa vs Sri G E Viswanath on 5 August, 2024

                                                -1-
                                                           NC: 2024:KHC:30859
                                                       RSA No. 1267 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 5TH DAY OF AUGUST, 2024

                                            BEFORE
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                   REGULAR SECOND APPEAL No. 1267 OF 2012 (DEC/INJ)
                   BETWEEN:

                   1.    SRI ONKARAPPA
                         S/O SIDDAPPA
                         AGED ABOUT 45 YEARS
                         AGRICULTURIST.

                   2.    SRI S. VINOD KUMAR
                         S/O SAMPATHRAJ
                         AGED ABOUT 41 YEARS.
                                                               ...APPELLANTS
                   (BY SRI A C BALARAJ, ADVOCATE)

                   AND:

                   1.    SRI G E VISWANATH
                         S/O G ESHWARAPPA
                         AGED ABOUT 66 YEARS
                         AGRICULTURIST
Digitally signed         RESIDENT OF CHIKKAJAJUR VILLAGE
by NANDINI D             HOLALKERE TALUK - 577 524.
Location: High
Court of
Karnataka          2.    THE CHIEF SECRETARY
                         THE CHIEF EXECUTIVE OFFICER
                         ZILLA PANCHAYATH
                         CHITRADURGA - 577 501.

                   3.    THE SECRETARY
                         GRAMA PANCHAYATH
                         CHIKKAJAJUR
                         HOLALKERE TALUK - 577 524.
                                                         ...RESPONDENTS
                   (BY SRI A G SHIVANANDA, ADVOCATE FOR R1
                    R2 AND R3 ARE SERVED AND UNREPRESENTED)
                               -2-
                                             NC: 2024:KHC:30859
                                       RSA No. 1267 of 2012




     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 18.4.2012
PASSED IN R.A.No.26/2009 ON THE FILE OF THE SENIOR CIVIL
JUDGE, HOLALKERE,       DISMISSING THE APPEAL AND
MODIFYING THE JUDGMENT AND DECREE DATED:10.8.2007
PASSED IN O.S.No.61/2006 ON THE FILE OF THE CIVIL JUDGE
(JR.DN) HOLALKERE.

     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE G BASAVARAJA

                         ORAL JUDGMENT

The appellants' counsel filed a memo for withdrawal

as the matter is settled out of the Court.

Perused the memo.

In view of the memo for withdrawal, the appellants

are permitted to withdraw this case. Accordingly, the

appeal is dismissed as withdrawn.

In view of dismissal of the appeal, I.A.No.1/2012

does not survive for consideration.

Sd/-

(G BASAVARAJA) JUDGE GH