Mukund Reddy vs Chandrayya
2024 Latest Caselaw 28140 Kant

Karnataka High Court

Mukund Reddy vs Chandrayya on 25 November, 2024

Author: M.G.S.Kamal

Bench: M.G.S.Kamal

                                            -1-
                                                         NC: 2024:KHC-K:8808
                                                      RSA No. 200200 of 2024




                           IN THE HIGH COURT OF KARNATAKA,

                                   KALABURAGI BENCH

                     DATED THIS THE 25TH DAY OF NOVEMBER, 2024

                                          BEFORE
                          THE HON'BLE MR. JUSTICE M.G.S.KAMAL


                   REGULAR SECOND APPEAL NO. 200200 OF 2024 (SP)


                   BETWEEN:

                   MUKUND REDDY S/O ANANTHREDDY,
                   AGE: 46 YEARS OCC: AGRICULTURE,
                   R/O. SHIVAREDDY PALLI,
                   TQ. CHINCHOLI, DIST. KALABURAGI.

                                                                ...APPELLANT
                   (BY SRI RATHOD SUBHASCHANDRA DESU, ADVOCATE &
                    SMT/KUMARI SWATI M. N., ADVOCATE)

                   AND:
Digitally signed
by SACHIN          CHANDRAYYA S/O LACHAMAYYA KATKAM,
Location: HIGH     AGE: 79 YEARS, OCC: AGRICULTURE,
COURT OF           R/O. KUNCHAWARAM VILLAGE, TQ. CHINCHOLI,
KARNATAKA          DIST. KALABURAGI.

                                                              ...RESPONDENT

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   PRAYING   TO   SET   ASIDE THE ORDER PASSED IN
                   RA.NO.12/2014 DATED 16-09-2017 PASSED BY THE COURT OF
                   SENIOR CIVIL JUDGE AT CHINCHOLI, JUDGMENT AND DECREE
                   PASSED IN O.S.NO.107/2012 DATED 15-03-2014 BY THE
                   PRINCIPAL CIVIL JUDGE AND JMFC AT CHINCHOLI AND
                   CONSEQUENTLY     TO   DISMISS   THE   SUIT   OF   THE
                              -2-
                                         NC: 2024:KHC-K:8808
                                      RSA No. 200200 of 2024




RESPONDENT/PLAINTIFF IN ENTIRETY. AND PASS SUCH
OTHER ORDER/S AS THIS HON'BLE COURT DEEMS FIT IN THE
CIRCUMSTANCES OF THE CASE.


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

CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL


                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL)

The memo dated 25.11.2024 is filed by the learned

counsel for the appellant and submits that the matter is

settled out of the Court.

2. The memo signed by the appellants.

3. Memo is taken on record.

4. The appeal is dismissed as withdrawn.

Sd/-

(M.G.S.KAMAL) JUDGE

KBM

CT:PK