Sri.Shankar S/O Teju Naik vs Smt.Shanibhayi And Anr
2024 Latest Caselaw 5151 Kant

Karnataka High Court

Sri.Shankar S/O Teju Naik vs Smt.Shanibhayi And Anr on 20 February, 2024

                                      -1-
                                             NC: 2024:KHC-K:1641
                                               RSA No. 200157 of 2020




                      IN THE HIGH COURT OF KARNATAKA,
                              KALABURAGI BENCH
                 DATED THIS THE 20TH DAY OF FEBRUARY, 2024
                                    BEFORE
                    THE HON'BLE MR. JUSTICE E.S.INDIRESH
                 REGULAR SECOND APPEAL NO. 200157 OF 2020
                                   (DEC/INJ)
            BETWEEN:

            SRI.SHANKAR S/O TEJU NAIK,
            AGED ABOUT 65 YEARS,
            OCC: AGRICULTURIST,
            R/O: RAMANAYAK TANDA OF GOGI (K) VILLAGE,
            SHAHAPUR TALUK, YADGIR DISTRICT-585223.

            (R/BY RAMU S/O SHANKAR,
            AGE: 40 YEARS, OCC: AGRI,
            R/O RAMANAYAK TANDA OF GOGI (K) VILLAGE,
            SHAHAPUR TQ: DIST: YADGIR.
            GPA HOLDER)
                                                         ...APPELLANT
            (BY SRI. PUNITH H. MARKAL, ADVOCATE)

Digitally
            AND:
signed by
SACHIN      1.   SMT.SHANIBHAYI
Location:        W/O CHANDU,
HIGH
COURT OF         AGED ABOUT 36 YEARS,
KARNATAKA        OCC: AGRICULTURIST,
                 R/O: RAMANAYAK TANDA OF GOGI (K) VILLAGE,
                 SHAHAPUR TALUK, YADGIR DISTRICT-585223.

            2.   SMT. TIPPIBHAYI
                 W/O LATE KASANU NAIK,
                 AGED ABOUT 51 YEARS,
                 OCC: HOUSEHOLD,
                 R/O: RAMANAYAK TANDA OF GOGI (K) VILLAGE,
                 SHAHAPUR TALUK, YADGIR DISTRICT-585223.
                                                     ...RESPONDENTS
                               -2-
                                    NC: 2024:KHC-K:1641
                                     RSA No. 200157 of 2020




      THIS RSA IS FILED UNDER SECTION 100 OF THE CPC,
PRAYING SET ASIDE THE JUDGMENT AND DECREE DATED
10.02.2020 PASSED BY THE SENIOR CIVIL JUDGE & JMFC,
SHAHAPUR, IN REGULAR APPEAL NO.21/2019 AND THE
JUDGMENT AND DECREE DATED 08.08.2019 PASSED BY THE
PRL.CIVIL JUDGE, SHAHAPUR, IN O.S.NO.369/2015.

     THIS APPEAL COMING ON FOR REPORTING SETTLEMENT,
THIS DAY THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

It is submitted by the learned counsel appearing for

the appellant that he parties have settled the matter and

in this regard sale-deed dated 14.08.2023 has been

executed between the parties.

2. Accepting the submission made by the learned

counsel appearing for the appellant, appeal is disposed of

accordingly.

3. In view of disposal of appeal, I.A.No,.1/2020

does not survive for conservation. Accordingly, it is

dismissed.

Sd/-

JUDGE

SN