Smt Mahadevamma vs Smt Gangamma
2024 Latest Caselaw 25709 Kant

Karnataka High Court

Smt Mahadevamma vs Smt Gangamma on 29 October, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                                 -1-
                                                              NC: 2024:KHC:43633
                                                             RFA No. 381 of 2019




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 29TH DAY OF OCTOBER, 2024
                                               BEFORE
                                THE HON'BLE MR JUSTICE K.NATARAJAN
                            REGULAR FIRST APPEAL NO. 381 OF 2019 (MON)


                      BETWEEN:

                      SMT MAHADEVAMMA
                      W/O LATE SHIVALINGE GOWDA,
                      AGED ABOUT 46 YEARS,
                      NO.178, 1ST MAIN, 5TH CROSS,
                      VINAYAKANAGAR, BENGALURU-560 027.
                                                                    ...APPELLANT
                      (BY SRI. M J ALVA., ADVOCATE)
                      AND:

                      1.    SMT GANGAMMA
                            W/O LATE K.V.VENKATACHALAPPA,
                            NO.11/1-1, ANJANEYA GUDI BEEDI
                            CUBBONPET, BENGALURU-560 002.

                      2.    SMT. SHANTHALAKSHMI @ SHASHIKALA
Digitally signed by         W/O RANGASWAMY,
NANDINI D
Location: High              AGED ABOUT 47 YEARS,
Court of Karnataka          NO.11/1-1, ANJANEYA GUDI BEEDI,
                            CUBBONPET, BENGALURU-560 002.
                                                                 ...RESPONDENTS
                      (BY SRI. SRINATH C., ADV. FOR R1,
                       VIDE ORDER DATED 26/4/2019 NOTICE TO R2 H/S.)


                           THIS RFA IS FILED UNDER SECTION 96 AND ORDER XLI
                      RULE 1 OF THE CPC, AGAINST THE JUDGMENT AND DECREE
                      DATED 25.10.2018 PASSED IN O.S.NO.6030/2017 ON THE FILE
                      OF THE LXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                      BENGALURU, DECREEING THE SUIT FOR RECOVERY OF
                      MONEY.
                              -2-
                                             NC: 2024:KHC:43633
                                            RFA No. 381 of 2019




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

CORAM:     HON'BLE MR JUSTICE K.NATARAJAN

                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking dismissal of the appeal since the parties to this

appeal have amicably settled the matter and are not

willing to pursue this appeal.

2. Memo is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

4. Office to refund the court fee as sought for by

the appellant.

Sd/-

(K.NATARAJAN) JUDGE

SSD