M. B. Darshan Kumar vs S. N. Suresh
2024 Latest Caselaw 19025 Kant

Karnataka High Court

M. B. Darshan Kumar vs S. N. Suresh on 30 July, 2024

                                                 -1-
                                                            NC: 2024:KHC:29905
                                                           RSA No. 784 of 2021




                           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.784 OF 2021 (DEC/INJ)
                      BETWEEN:

                      M. B. DARSHAN KUMAR
                      S/O BAPUJI,
                      AGED ABOUT 44 YEARS,
                      R/O VINOBANAGARA EXTENSION,
                      SHIVAMOGGA TALUK-577 201.
                                                                  ...APPELLANT
                      (BY SRI. R. GOPAL, ADVOCATE)

                      AND:

                      1.    S. N. SURESH
                            S/O. LATE NARAYANACHAR,
                            AGED ABOUT 50 YEARS,
                            R/O GARDEN AREA,
                            2ND CROSS,
                            SHIVAMOGGA DISTRICT-577 201.
Digitally signed by
ARUNKUMAR M S
Location: High
                      2.    NARAYANACHAR
Court of Karnataka          S/O SEENAPPA,
                            AGED ABOUT 70 YEARS,
                            R/O. MANGANAKOPPA VILLAGE,
                            SHIKARIPURA TALUK,
                            SHIVAMOGGA DISTRICT-577 201.

                      3.    THE SPECIAL LAND ACQUISITION OFFICER
                            KARNATAKA INDUSTRIAL DEVELOPMENT BOARD,
                            BIKAMPADY MANGALORE,
                            DAKSHINA KANNADA DISTRICT.
                                                                ...RESPONDENTS
                      (BY SRI. PRASHANTH H S.,C/R1)
                              -2-
                                             NC: 2024:KHC:29905
                                            RSA No. 784 of 2021




      THIS   REGULAR    SECOND     APPEAL    IS   FILED   UNDER
SECTION 100 OF CODE OF CIVIL PROCEDURE,             AGAINSTTHE
JUDGMENT     AND   DECREE DATED      23.02.2021     PASSED    IN
RA.NO.82OF 2018 ON THE FILE OF THE II ADDITIONAL SENIOR
CIVIL JUDGE    AND JMFC., SHIVAMOGGA, DISMISSING             THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 05.04.2018     PASSED IN OS.NO.668 OF 2011 ON THE
FILE OF THE II ACJ AND JMFC., SHIVAMOGGA, C/C I ACJ AND
JMFC., SHIVAMOGGA.

      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 filed a memo stating

that parties to the lis have compromised the matter and hence,

the appeal be permitted to be withdrawn by the appellant.

Accepting the submission made in the memo dated

29.07.2024, the appeal is dismissed as withdrawn.

SD/-

(E.S.INDIRESH) JUDGE

sac