Sri Maharudrappa vs Smt Hanumama
2024 Latest Caselaw 3262 Kant

Karnataka High Court

Sri Maharudrappa vs Smt Hanumama on 2 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                          NC: 2024:KHC:4514
                                                        RFA No. 939 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 939 OF 2018 (PAR)

                   BETWEEN:

                   1.    SRI MAHARUDRAPPA
                         S/O.LATE. PUJAR SIDDAPPA
                         AGED ABOUT 64 YEARS.

                   2.    SRI. THIMMAPPA
                         S/O.LATE. PUJAR SIDDAPPA
                         AGED ABOUT 58 YEARS
                         BOTH ARE RESIDING AT
                         KALGERE VILLAGE
                         CHITRADUGA TALUK & DISTRICT.
                                                               ...APPELLANTS
                   (BY SRI. SIDDAPPA B.M., ADVOCATE &
                       SRI. HARISH N.R., ADVOCATE)

Digitally signed
by                 AND:
HEMALATHA A
Location: High
Court of           SMT HANUMAMA
Karnataka
                   W/O. PUJAR SHEKARAPPA
                   RESIDING AT GANGANAKATTE
                   VILLAGE, NERLIGE POST
                   DAVANAGERE TALUK &
                   DISTRICT-577001.
                                                               ...RESPONDENT
                   (BY SRI.P.H. VIRUPAKSHAIAH., ADVOCATE AND
                       SRI. YOGESH V KOTEMATH, ADVOCATE)
                                   -2-
                                                 NC: 2024:KHC:4514
                                               RFA No. 939 of 2018




     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE
DATED 27.2.2018 PASSED IN OS NO.30/2015 ON THE FILE OF
THE 2ND ADDL. SENIOR CIVIL JUDGE AND JMFC,
CHITRADURGA, DECREEING THE SUIT FOR PARTITION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                               JUDGMENT

1. Learned counsel appearing for the appellants has

filed a memo dated 25.02.2022 seeking leave of this Court

to withdraw this appeal on the ground that the parties

have settled the matter in FDP before the Lok-Adalath on

18.12.2021.

2. Memo dated 25.02.2022 is taken on record.

3. In view of the above, the present appeal is

dismissed as withdrawn.

Sd/-

JUDGE

HA