M/S Patravali Borewells vs Goutam Jesraj Betala
2024 Latest Caselaw 4395 Kant

Karnataka High Court

M/S Patravali Borewells vs Goutam Jesraj Betala on 13 February, 2024

                                         -1-
                                                 NC: 2024:KHC-D:3347
                                                  RSA No. 100346 of 2017




               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                    DATED THIS THE 13TH DAY OF FEBRUARY, 2024

                                      BEFORE

                        THE HON'BLE MR JUSTICE R.NATARAJ

                   REGULAR SECOND APPEAL NO.100346/2017(MON)

            BETWEEN:

            M/S. PATRAVALI BOREWELLS,
            A PARTNERSHIP FIRM,
            MALMADDI, DHARWAD.
            REPRESENTED BY ITS PARTNER
            SHEETAL P., AGE: MAJOR,
            RESIDENT OF MALMADDI,
            DHARWAD - 580 007.
                                                             ...APPELLANT
            (BY SRI SURAJ KATAGI, ADVOCATE FOR
            SRI V. G. BHAT, ADVOCATE)

            AND:

            GOUTAM JESRAJ BETALA,
            AGE: MAJOR, OCC: PROP. ASHWIN
            ENTERPRISES, A/7, SUTARIA COMPLEX,
Digitally   KOPPIKAR ROAD,
signed by   HUBBALLI-580020.
ROHAN                                                      ...RESPONDENT
HADIMANI
T
                  THIS RSA IS FILED UNDER SECTION 100 OF C.P.C., AGAINST
            THE JUDGMENT AND DECREE DATED 17.12.2016 PASSED IN
            R.A.NO.195/2009 ON THE FILE OF THE V ADDITIONAL DISTRICT
            JUDGE, DHARWAD, SITTING AT HUBBALLI, PARTLY ALLOWING THE
            APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE DATED
            20.11.2001, PASSED IN O.S.NO.56/2000 ON THE FILE OF THE IVTH
            ADDITIONAL CIVIL JUDGE (JR.DN), HUBBALLI, DISMISSING THE
            SUIT FILED FOR RECOVER OF MONEY.

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                               -2-
                                    NC: 2024:KHC-D:3347
                                      RSA No. 100346 of 2017




                            ORDER

Learned counsel Sri. Suraj Katagi appearing for the

appellant submits that the parties have settled the dispute

before the trial court. He therefore prays that the appeal may

be dismissed.

In view of the aforesaid submission and in view of the

memo filed to the above effect, the appeal is dismissed.

The Court fee paid shall be refunded in accordance with

law.

SD/-

JUDGE

PMP

CT-ASC