Sri Hanumanthaiah vs Sri T N Kempahanumaiah
2024 Latest Caselaw 22174 Kant

Karnataka High Court

Sri Hanumanthaiah vs Sri T N Kempahanumaiah on 2 September, 2024

                                                  -1-
                                                             NC: 2024:KHC:35594
                                                           RSA NO.933 OF 2018




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 02ND DAY OF SEPTEMBER, 2024

                                               BEFORE
                               THE HON'BLE MR. JUSTICE E.S. INDIRESH
                            REGULAR SECOND APPEAL NO.933 OF 2018 (PAR)
                      BETWEEN:

                      SRI. HANUMANTHAIAH
                      S/O LATE NANJAPPA
                      AGED ABOUT 64 YEARS,
                      RETIRED TAHSILDAR,
                      R/O TALAKERE VILLAGE,
                      KASABA HOBLI,
                      TURUVEKERE TALUK - 572 227.
                      NOW R/AT HOUSE NO.547,
                      H.M.S. SCHOOL ROAD,
                      KALIDASANAGARA, SIRA GATE,
                      TUMAKURU - 572 106.
                                                                   ...APPELLANT
                      (BY SRI. SOMASHEKARA K.M., ADVOCATE)

                      AND:

                      1.    SRI. T.N. KEMPAHANUMAIAH
Digitally signed by         S/O LATE NANJAPPA
SHARMA ANAND
CHAYA                       AGED ABOUT 75 YEARS,
Location: High
Court of Karnataka          AGRICULTURIST,
                            R/OF TALAKERE VILLAGE,
                            KASABA HOBLI,
                            TURUVEKERE TALUK - 572 227.

                      2.    SMT. SANNA HANUMAKKA
                            W/O SRI. MARIAYPPA
                            AGED ABOUT 73 YEARS,
                            AGRICULTURIST,
                            R/OF SHIVAPURA VILLAGE,
                            TIPTUR TALUK - 572 114.
                             -2-
                                       NC: 2024:KHC:35594
                                      RSA NO.933 OF 2018




3.   SMT. HUCHAMMA
     W/O SRI. NARASIMHAIAH
     AGED ABOUT 60 YEARS,
     R/OF YAGACHIKATTE VILLAGE,
     TIPTUR TALUK -572 114.

4.   SRI. NANJUNDAIAH
     S/O SRI. NANJAIAH
     AGED ABOUT 75 YEARS,
     AGRICULTIST.

5.   SRI. SHIVANNA
     S/O SRI. NANJUNDAIAH
     AGED ABOUT 50 YEARS,
     AGRICULTIST.

6.   SRI. JAYANNA
     S/O SRI. NANJUNDAIAH
     AGED ABOUT 35 YEARS,
     AGRICULTIST.
     RESPONDENTS 4 TO 6 ARE
     R/OF KALLUSHETTIHALLI VILLAGE,
     KIBBANAHALLI HOBLI,
     TIPTUR TALUK - 572 114.

7.   SMT. LAKSHMIDEVAMMA
     W/O SRI. RAJANNA
     D/O SRI. NANJUNDAIAH
     AGED ABOUT 40 YEARS,
     R/OF MUNIYAR VILLAGE,
     KASABA HOBLI,
     TURUVEKERE TALUK - 572 227.

8.   SMT. ANUSUYAMMA
     W/O SRI JAYANNA
     AGED ABOUT 45 YEARS,
     R/OF MUGALUR VILLAGE,
     MAYASANDRA HOBLI,
     TURUVEKERE TALUK - 572 227.

                                          ...RESPONDENTS
(R2, R3, R5 AND R6 ARE SERVED)
                              -3-
                                            NC: 2024:KHC:35594
                                         RSA NO.933 OF 2018




      THIS   REGULAR    SECOND     APPEAL   IS   FILED    UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE               AGAINST
THE JUDGMENT AND DECREE DATED 23RD FEBRUARY, 2018
PASSED IN REGULAR APPEAL NO.26 OF 2016 ON THE FILE OF
THE SENIOR CIVIL JUDGE AND JMFC., TURUVEKERE, PARTLY
ALLOWING THE APPEAL AND MODIFYING THE JUDGMENT AND
DECREE DATED 05TH FEBRUARY, 2016 PASSED IN ORIGINAL
SUIT NO.24 OF 2013 ON THE FILE OF THE CIVIL JUDGE AND
JMFC., TURUVEKERE.

    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 appearing for the appellant has filed

memo dated 02nd September, 2024, stating that the parties to

the lis have amicably settled the dispute out of the Court.

Memo is taken on record.

2. Accepting the memo filed by learned counsel appearing

for the appellant, Regular Second Appeal is dismissed as

withdrawn.

SD/-

(E.S.INDIRESH) JUDGE ARK