Sri Shankarnaik vs Sri Venkatesha
2024 Latest Caselaw 19023 Kant

Karnataka High Court

Sri Shankarnaik vs Sri Venkatesha on 30 July, 2024

                                                  -1-
                                                                 NC: 2024:KHC:29904
                                                             RSA No. 1086 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 30TH DAY OF JULY, 2024

                                                BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                        REGULAR SECOND APPEAL NO.1086 OF 2019 (DEC)
                      BETWEEN:

                      SRI. SHANKARNAIK
                      S/O LATE LOKYANAIK,
                      AGED ABOUT 74 YEARS,
                      AGRICULTURIST,
                      R/AT SIRIYUR THANDA,
                      KASABA HOBLI,
                      BHADRAVATHI TALUK-577 201.
                                                                       ...APPELLANT
                      (BY SRI. BALAGANGADHAR G.S., ADVOCATE)

                      AND:

                      SRI VENKATESHA
                      S/O. LATE. HUCHAPPA,
                      AGED ABOUT 69 YEARS,
Digitally signed by   AGRICULTURIST,
ARUNKUMAR M S
                      R/AT SIRIYUR THANDA,
Location: High
Court of Karnataka    KASABA HOBLI,
                      BHADRAVATHI TALUK - 577 201.
                                                                      ...RESPONDENT
                      (BY SRI. CHANDRAKANTH R. PATIL, ADVOCATE)

                             THIS   REGULAR   SECOND    APPEAL   IS   FILED   UNDER
                      SECTION 100 OF CODE OF CIVIL PROCEDURE,          AGAINST THE
                      JUDGMENT      AND   DECREE DATED    24.04.2019    PASSED   IN
                      R.A.NO.27 OF 2017 ON THE FILE OF THE PRINCIPAL SENIOR
                      CIVIL JUDGE AND JMFC, BHADRAVATHI, DISMISSING THE
                               -2-
                                              NC: 2024:KHC:29904
                                            RSA No. 1086 of 2019




APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 11.04.2017 PASSED IN O.S.NO.250 OF 2009 ON THE
FILE    OF     THE   PRINCIPAL      CIVIL   JUDGE    AND   JMFC
BHADRAVATHI.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE E.S.INDIRESH


                        ORAL JUDGMENT

Learned counsel for the appellant seeks leave of the

Court to withdraw the appeal as the matter is settled out of

court, and submits that a memo dated 23.07.2024 is filed in

this regard.

Accepting the submission made by the learned counsel

for the appellant and in terms of the memo dated 23.07.2024,

the appeal is dismissed as withdrawn.

SD/-

(E.S.INDIRESH) JUDGE

sac