Mrs Chikkalingamma vs Mr Chikkamadaiah
2024 Latest Caselaw 15215 Kant

Karnataka High Court

Mrs Chikkalingamma vs Mr Chikkamadaiah on 1 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                          NC: 2024:KHC:24542
                                                         RSA No. 190 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 1ST DAY OF JULY, 2024

                                            BEFORE
                              THE HON'BLE MR JUSTICE H.P.SANDESH
                    REGULAR SECOND APPEAL NO. 190 OF 2021 (DEC/INJ)
                   BETWEEN:

                      MRS. CHIKKALINGAMMA,
                      W/O LATE H. MADAIAH,
                      AGED ABOUT 65 YEARS,
                      R/AT VANDARAGUPPE VILLAGE,
                      KASABA HOBLI,
                      CHANNAPATNA TALUK,
                      RAMANAGARA DISTRICT - 562 160.
                                                                ...APPELLANT
                   (BY SRI. VICTOR MANOHARAN S., ADVOCATE)

                   AND:

                      MR. CHIKKAMADAIAH,
                      S/O LATE MADAHEGGADE,
Digitally signed      R/AT VANDARAGUPPE VILLAGE,
by DEVIKA M
Location: HIGH        KASABA HOBLI, CHANNAPATNA TALUK,
COURT OF              RAMANAGARA DISTRICT - 562 160.
KARNATAKA
                                                               ...RESPONDENT



                           THIS RSA FILED UNDER SECTION 100 OF CPC AGAINST
                   THE JUDGMENT AND DECREE DATED 09.11.2020 PASSED IN
                   RA.No.48/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
                   JMFC,     CHANNAPATNA,   DISMISSING   THE   APPEAL   AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 10.09.2018
                             -2-
                                        NC: 2024:KHC:24542
                                       RSA No. 190 of 2021




PASSED IN OS.No.119/2013 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE AND JMFC, CHANNAPATNA.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Counsel for the appellant has filed a memo stating

that the matter is settled between the parties. Hence,

permitted to withdraw and the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

JJ