S.M.Pakkeraiah S/O S.M. Rudraiah vs Gram Panchayath, Toolahalli
2025 Latest Caselaw 2303 Kant

Karnataka High Court

S.M.Pakkeraiah S/O S.M. Rudraiah vs Gram Panchayath, Toolahalli on 6 August, 2025

                                                   -1-
                                                               NC: 2025:KHC-D:9926
                                                            RFA No. 100145 of 2019


                       HC-KAR



                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                DATED THIS THE 06TH DAY OF AUGUST, 2025
                                                BEFORE
                                THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                            REGULAR FIRST APPEAL NO. 100145 OF 2019 (MON-)

                      BETWEEN:
                         S.M. PAKKERAIAH S/O S.M. RUDRAIAH
                         AGED: 59 YEARS, PROP: KAVITHA STEELS AND CEMENTS
                         NEAR BUS STAND ROAD, BASAVESWARA NAGAR,
                         HAGARIBOMMANAHALLI-583212,
                         BALLARI DISTRICT.
                                                                     ...APPELLANT
                                (BY SRI.PREVEEN P. TARIKAR, ADV.)
                      AND:
                      1. GRAM PANCHAYATH, TOOLAHALLI
                         REPRESENTED BY ITS SECRETARY,
                         TOOLAHALLI, KUDLIGI TALUK,
                         BALLARI DISTRICT-583212.

                      2.   TOOLAHALLI GRAM PANCHAYATH
                           REPRESENTED BY ITS PRESIDENT,
                           TOOLAHALLI, KUDLIGI TALUK,
                           BALLARI DISTRICT-583212.
                      3.   B. SHIVANNA S/O TEJAPPA
                           AGE: 55 YEARS, EX-PRESIDENT,
                           TOOLAHALLI GRAM PANCHAYATH,
                           TOOLAHALLI, KUDLIGI TALUK,
         Digitally
         signed by
                           BALLARI DISTRICT-583212.
         VINAYAKA
VINAYAKA B V
BV       Date:
                      4.   THE PUBLIC DEVELOPMENT OFFICER
         2025.08.11
         16:03:29          TOOLAHALLI GRAM PANCHAYATH,
         +0530
                           TOOLAHALLI, KUDLIGI TALUK,
                           BALLARI DISTRICT-583212.
                                                                     ...RESPONDENTS

                            (BY SRI. V.SHIVARAJ HIREMATH, ADV FOR R1, R2 & R4,
                                NOTICE TO R3 IS SERVED)

                           THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
                      JUDGMENT AND DECREE DTD.20.12.2018 PASSED IN O.S.NO.8/2016
                      ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC,
                      HAGARIBOMMANAHALLI, DISMISSING THE SUIT FILED FOR
                      RECOVERY OF MONEY.
                                       -2-
                                                  NC: 2025:KHC-D:9926
                                              RFA No. 100145 of 2019


 HC-KAR



      THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
THE JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:                   THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

                               ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI)

Learned counsel for the appellant has filed a memo

seeking leave of this court to withdraw the appeal.

Memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

(ASHOK S. KINAGI) JUDGE

MBS CT: BSB