Sri K Channarayappa vs Smt Susheelamma K
2024 Latest Caselaw 5288 Kant

Karnataka High Court

Sri K Channarayappa vs Smt Susheelamma K on 21 February, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                               -1-
                                                            NC: 2024:KHC:7458
                                                         RSA No. 1375 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 21ST DAY OF FEBRUARY, 2024

                                            BEFORE
                             THE HON'BLE MR JUSTICE M.G.S. KAMAL
                        REGULAR SECOND APPEAL NO. 1375 OF 2018 (PAR)

                   BETWEEN:

                   1.    SRI. K. CHANNARAYAPPA,
                         S/O. LATE A. KRISHNAPPA,
                         AGED ABOUT 58 YEARS,
                         R/AT KAMMASANDRA,
                         AGRAHARA VILLAGE,
                         KASABA HOBLI, ANEKAL TALUK - 562 106,
                         BANGALORE URBAN DISTRICT.

                   2.    SRI. K. CHANDRASHEKAR,
                         S/O. LATE A. KRISHNAPPA,
                         AGED ABOUT 47 YEARS,
                         R/AT BEHIND VINAYAKA GENERAL STORES,
                         OPP:KEB OFFICE, ANEKAL ROAD,
                         CHANDAPURA, ANEKAL TALUK - 562 106,
Digitally signed         BANGALORE URBAN DISTRICT.
by SUMA B N
Location: High                                                   ...APPELLANTS
Court of
Karnataka          (BY SRI. JAYAKIRTHI M.C., ADVOCATE)

                   AND:

                   1.    SMT. SUSHEELAMMA K,
                         D/O. LATE A. KRISHNAPPA,
                         W/O. SRI. VENKATESH,
                         AGED ABOUT 52 YEARS,
                         R/AT D.398, V. LANE,
                         ITI COLONY, DOORAVANI NAGAR,
                         BANGALORE - 560 018.
                            -2-
                                        NC: 2024:KHC:7458
                                    RSA No. 1375 of 2018




2.   SMT. K. PADMA,
     D/O. LATE A. KRISHNAPPA,
     W/O. NAGARAJ,
     AGED ABOUT 62 YEARS,
     R/AT KAMMASANDRA AGRAHARA VILLAGE,
     KASABA HOBLI, ANEKAL TALUK - 562 106,
     BANGALORE URBAN DISTRICT.

3.   SMT. K. UMA,
     D/O. LATE A. KRISHNAPPA,
     W/O. SUBBARAYAPPA,
     AGED ABOUT 54 YEARS,
     DOOR NO.253,
     R/AT CHIKKA BEGUR VILLAGE,
     BEGUR HOBLI,
     BANGALORE SOUTH TALUK - 560 068.

4.   SRI. S. VENKATESH,
     S/O. LATE SAROJAMMA,
     AGED ABOUT 38 YEARS,
     DOOR NO.253,
     R/AT CHIKKA BEGUR VILLAGE,
     BEGUR HOBLI,
     BANGALORE SOUTH TALUK - 560 068.
                                         ...RESPONDENTS
(BY SRI. B. SHARATH KUMAR, ADVOCATE FOR C/R-1, R-3 AND
R-4 ARE SERVED)

     THIS RSA FILED UNDER SECTION 100 OF CPC AGAINST
THE JUDGEMENT AND DECREE DTD 04.04.2018 PASSED IN
R.A.NO.9/2013 ON THE FILE OF THE III ADDITIONAL DISTRICT
AND SESSIONS JUDGE, BENGALURU RURAL DISTRICT, SIT AT
ANEKAL, ALLOWING THE APPEAL AND MODIFYING THE
JUDGEMENT AND DECREE DTD 02.11.2012 PASSED IN
OS.NO.1900/2006 ON THE FILE OF THE SENIOR CIVIL JUDGE,
ANEKAL.
                                -3-
                                              NC: 2024:KHC:7458
                                          RSA No. 1375 of 2018




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

                           JUDGMENT

Learned counsel for the appellants filed a memo dated

12.02.2024 seeking withdrawal of the appeal, which read as

under:-

"The appellants named above states that they have amicably settled the dispute with the respondents out of Court and therefore they may be permitted to withdraw the above appeal as not pressed, in the ends of justice and equity."

2. Memo is taken on record.

3. Appeal is dismissed as not pressed.

Sd/-

JUDGE

CR