Sri. B T Sheshagiri vs Dr. L P Cardoza
2024 Latest Caselaw 11876 Kant

Karnataka High Court

Sri. B T Sheshagiri vs Dr. L P Cardoza on 29 May, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                 -1-
                                                          NC: 2024:KHC:18150
                                                          RSA No. 72 of 2018




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 29TH DAY OF MAY, 2024

                                            BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                          REGULAR SECOND APPEAL NO. 72 OF 2018 (PAR-)

                   BETWEEN:

                   SRI. B T SHESHAGIRI
                   S/O THIMMEGOWDA,
                   AGED ABOUT 55 YEARS,
                   R/AT GIRI HOTEL, BUS STAND,
                   BALEHONNUR, N.R.PURA TALUK,
                   CHIKKAMAGALURU DISTRICT-577512
                                                                ...APPELLANT
                   (BY SRI A MADHUSUDHANA RAO, ADVOCATE)


                   AND:

                   1.   DR. L P CARDOZA
                        S/O LATE L.C. CARDOZA,
                        AGED ABOUT 81 YEARS,
Digitally signed
by DEVIKA M             COFFEE PLANTER,
Location: HIGH          R/AT NO.5, WARE ROAD,
COURT OF                FRAZER TOWN,
KARNATAKA               BENGALURU-560005

                        DR. A.A. CARDOZA
                        S/O LATE L.C.CARDOZA,
                        SINCE DEAD BY LRS.,
                   2.   MRS. IVONA CARDOZA,
                        W/O A.A.CARDOZA,
                        AGED ABOUT 78 YEARS,

                   3.   MRS. SHALINI,
                        D/O A.A.CARDOZA,
                        AGED ABOUT 51 YEARS,
                              -2-
                                       NC: 2024:KHC:18150
                                      RSA No. 72 of 2018




4.   MRS. KAVITHA
     D/O A.A.CARDOZA,
     AGED ABOUT 47 YEARS,

5.   MRS. SUPRIYA
     D/O A.A.CARDOZA,
     AGED ABOUT 45 YEARS,

6.   MRS. RAMOLA
     D/O A.A.CARDOZA,
     AGED ABOUT 42 YEARS,

7.   MRS. RASHMI
     D/O A.A.CARDOZA,
     AGED ABOUT 42 YEARS,

     RESPONDENTS 2 TO 7 ARE
     R/AT NO.20, 1ST CROSS, D'COSTA LAYOUT,
     COX TOWN, BENGALURU-560084

8.   MRS. PHILOMENA CARDOZA
     W/O LATE J E CARDOZA,
     AGED ABOUT 86 YEARS,

9.   MR. VERNON ABRAHAM CARDOZA
     S/O LATE J.E. CARDOZA,
     AGED ABOUT 66 YEARS,

10. MRS. POMELA KRISHNAN
    D/O LATE J.E. CARDOZA,
    AGED ABOUT 65 YEARS,

11. MRS. SUJAN PINTO
    D/O LATE J.E. CARDOZA,
    AGED ABOUT 64 YEARS,

12. MRS. LOUVELLA ALBUQUERQUE
    D/O LATE J.C. CARDOZA,
    AGED ABOUT 58 YEARS,
                            -3-
                                       NC: 2024:KHC:18150
                                       RSA No. 72 of 2018




     RESPONDENTS 8 TO 12 ARE
     COFFEE PLANTERS,
     R/AT ST.LAWRENCE ESTATE,
     SEEGODU, P.B.NO.12,
     BALEHONNUR,
     N.R.PURA TALUK-577512
                                         ...RESPONDENTS
(BY SRI R I D'SA, ADVOCATE AND
SMT. SUNITHA H SINGH, ADVOCATE FOR R1 TO R7;
 SRI K SHRIHARI, ADVOCATE FOR R8 TO R12)

     THIS RSA IS FILED UNDER SEC.100 OF CPC AGAINST
THE JUDGMENT AND DECREE DATED 03.10.2017 PASSED IN
RA.NO.18/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND PRINCIPAL JMFC., TARIKERE AND ETC.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                    JUDGMENT

The learned counsel appearing for the appellant has

filed a memo seeking permission of the Court to withdraw

the appeal on the ground that the matter has been settled

between the parties before the Trial Court. In view of the

said memo, the counsel for the appellant is permitted to

withdraw the appeal. Accordingly, the appeal is dismissed

as not pressed.

Sd/-

JUDGE

SN