S J Pasha vs G S Channappa Shetty
2024 Latest Caselaw 15363 Kant

Karnataka High Court

S J Pasha vs G S Channappa Shetty on 2 July, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                        NC: 2024:KHC:24669
                                                       RSA No. 402 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 2ND DAY OF JULY, 2024

                                           BEFORE
                            THE HON'BLE MR JUSTICE H.P.SANDESH
                      REGULAR SECOND APPEAL NO. 402 OF 2019 (RES)
                   BETWEEN:

                       S.J. PASHA,
                       S/O AMEER,
                       AGED ABOUT 42 YEARS,
                       PROP: PRESS PUBLICITY AND JANAHITHA AND
                       EDUCATIONAL AND SOCIAL WELFARE SOCIETY,
                       GROUND FLOOR, SRRSILA COMPLEX,
                       3RD CROSS, GARDEN AREA,
                       SHIVAMOGGA CITY-577 201
                                                              ...APPELLANT
                   (BY SRI. P.N. HARISH, ADVOCATE)

                   AND:

                       G.S. CHANNAPPA SHETTY
Digitally signed       S/O LATE G.M. SIDDARAMAPPA,
by DEVIKA M
Location: HIGH
                       AGED ABOUT 69 YEARS,
COURT OF               RETIRED EXECUTIVE ENGINEER,
KARNATAKA              R/O G-2, V.G. ENCLAVE,
                       SIMHA COLONY, DOCTORS LAYOUT,
                       I MAIN, CHIKKASANDRA
                       BENGALURU-560 061.
                                                            ...RESPONDENT
                   (BY SRI. G.S. BALAGANGADHAR, ADVOCATE)

                          THIS RSA IS FILED UNDER SEC.100 OF CPC,1908
                   AGAINST THE JUDGMENT AND DECREE DATED 29.10.2018
                   PASSED IN RA.NO.18/2016, ON THE FILE OF THE 2ND
                                 -2-
                                           NC: 2024:KHC:24669
                                          RSA No. 402 of 2019




ADDL.DISTIRCT      AND   SESSIONS     JUDGE,     SHIVAMOGGA,
DISMISSING THE APPEAL AND MODIFYING THE JUDGMENT
AND DECREE DATED. 29.04.2016 PASSED IN OS.NO.130/2014
ON THE FILE OF THE II ADDITIONAL SENIOR CIVIL JUDGE,
SHIVAMOGGA.

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

COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant has filed a memo

stating that in the execution petition, they have settled the

matter.

2. In view of the settlement, the appeal is dismissed

as having become infructuous.

Refund the court fee in accordance with law.

Sd/-

JUDGE

SS