Sri Mahadeva @ Mahadevu vs Sri Ravi B K
2024 Latest Caselaw 26487 Kant

Karnataka High Court

Sri Mahadeva @ Mahadevu vs Sri Ravi B K on 6 November, 2024

                                          -1-
                                                   NC: 2024:KHC:44848
                                                 RSA No. 1341 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                        BEFORE

                    THE HON'BLE MR JUSTICE ASHOK S.KINAGI

               REGULAR SECOND APPEAL NO. 1341 OF 2021 (SP)

              BETWEEN:

              1.   SRI MAHADEVA @ MAHADEVU
                   S/O LATE BILIGOWDA
                   AGED ABOUT 48 YEARS

              2.   SMT SUJATHA
                   W/O MAHADEVA @ MAHADEVU
                   AGED ABOUT 40 YEARS

              3.   SRI M PUNITH
                   S/O MAHADEVA @ MAHADEVU
                   AGED ABOUT 25 YEARS

Digitally     4.   SRI M MANJU
signed by R        S/O MAHADEVA @ MAHADEVU
DEEPA              AGED ABOUT 23 YEARS
Location:
HIGH COURT        APPELLANTS No.1 TO 4 ARE AGRICULTURISTS
OF                RESIDING AT ADAGANAHALLI VILLAGE
KARNATAKA
                  ATHAGURU HOBLI, MADDUR TALUK
                  MANDYA DISTRICT - 571433
                                                        ...APPELLANTS
              (BY SRI. RAJANNA C., ADVOCATE)

              AND:

              SRI RAVI B K
              S/O KAVERIGOWDA
              AGED ABOUT 31 YEARS
              R/ AT NO.619, 3RD CROSS
                             -2-
                                        NC: 2024:KHC:44848
                                      RSA No. 1341 of 2021




SRINAGAR PIPE LINE
BENGALURU CITY-560050
                                              ...RESPONDENT

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 25.08.2020
PASSED IN RA.No.69/2019 ON THE FILE OF THE IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE, MANDYA,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 24.06.2019 PASSED IN OS No.43/2016
ON THE FILE OF THE SENIOR CIVIL JUDGE, MADDUR.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI

                   ORAL JUDGMENT

Learned counsel for the appellants files a memo for

withdrawal.

2. It is stated that the matter is settled out of the

Court, hence prayed to withdraw the appeal.

3. Memo is placed on record.

4. In terms of the memo, appeal is dismissed as

withdrawn.

NC: 2024:KHC:44848

5. Office is directed to refund the Court fee under

section 66 of Karnataka Court Fees and Suit Valuation Act

in favour of the appellants.

In view of the withdrawal of the main appeal,

I.A.No.1/2020 does not survive for consideration.

Sd/-

(ASHOK S.KINAGI) JUDGE

BVK