Siddappa S/O Govind Padatari vs Smt. Renukawwa W/O Lagamanna Nannari
2024 Latest Caselaw 951 Kant

Karnataka High Court

Siddappa S/O Govind Padatari vs Smt. Renukawwa W/O Lagamanna Nannari on 10 January, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                      -1-
                                                             NC: 2024:KHC-D:632
                                                              RFA No. 100214 of 2017




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                              DATED THIS THE 10TH DAY OF JANUARY, 2024
                                                   BEFORE
                       THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                           REGULAR FIRST APPEAL NO. 100214 OF 2017 (PAR/POS-)
                      BETWEEN:

                      1.    SIDDAPPA S/O GOVIND PADATARI,
                            AGE: ABOUT 61 YRS, OCC: SERVICE/AGRICULTURE
                            R/O: NIPANAL, TQ: RAIBAG, DIST: BELAGAVI-591317.

                      2.    BALAPPA S/O GOVIND PADATARI,
                            AGE: ABOUT 53 YEARS, OCC: AGRICULTURE,
                            R/O: NIPANAL, TQ: RAIBAG,
                            DIST: BELAGAVI - 591 317.

                      3.    YALLAPPA S/O GOVIND PADATARI,
                            AGE: ABOUT 48 YEARS, OCC: AGRICULTURE,
                            R/O: NIPANAL, TQ: RAIBAG,
                            DIST: BELAGAVI- 591317.
                                                                         ...PETITIONERS
                      (BY SRI. K ANANDKUMAR, ADVOCATE)
                      AND:

                      1.    SMT. RENUKAWWA W/O LAGAMANNA NANNARI
SUJATA                      AGED 41 YEARS, OCC: AGRICULTURE,
SUBHASH                     R/O: HUNACHAL PG, TQ: GOKAK,
PAMMAR                      DIST: BELAGAVI - 591321.
                                                                         ...RESPONDENT
Digitally signed by
SUJATA SUBHASH        (BY RUKMAWWA - SD.)
PAMMAR
Date: 2024.01.12
02:22:18 -0800                RFA FILED UNDER SECTION 96 OF CPC., AGAINST THE JUDGMENT
                      AND DECREE DTD:18.03.2017 PASSED IN O.S.NO.202/2014 ON THE FILE
                      OF THE    SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS,
                      RAIBAG, DECREEING THE SUIT FILED FOR PARTITION AND SEPARATE
                      POSSESSION.


                              THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE COURT
                      DELIVERED THE FOLLOWING:
                               -2-
                                     NC: 2024:KHC-D:632
                                      RFA No. 100214 of 2017




                          JUDGMENT

The learned counsel for the appellants files a memo stating that the parties have amicably resolved the dispute among themselves. Therefore, he seeks leave of this Court to withdraw the appeal.

2. The memo is placed on record.

3. The appeal is dismissed as withdrawn.

Sd/-

JUDGE

BKM