Chikkamuniyappa S/O Dasappa vs Sharanappa S/O Dasappa
2025 Latest Caselaw 661 Kant

Karnataka High Court

Chikkamuniyappa S/O Dasappa vs Sharanappa S/O Dasappa on 3 July, 2025

                                                -1-
                                                           NC: 2025:KHC:23821
                                                          RSA No. 210 of 2008


                    HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JULY, 2025

                                            BEFORE
                     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                         REGULAR SECOND APPEAL NO. 210 OF 2008 (PAR)
                   BETWEEN:

                   CHIKKAMUNIYAPPA,
                   S/O DASAPPA,
                   AGED ABOUT 58 YEARS,
                   R/O KOMMANAHALLI VILLAGE,
                   TEKAL HOBLI, MALUR TALUK - 563130.
                                                                 ...APPELLANT
                   (BY SRI AMAR GOWDA K S, ADVOCATE,
                    SRI M N RAMESH, ADVOCATE)

                   AND:

                         SHARANAPPA,
                         S/O DASAPPA,
                         AGED ABOUT 57 YEARS,
                         R/O KOMMANAHALLI VILLAGE
Digitally signed         TEKAL HOBLI, MALUR TALUK
by C HONNUR              KOLAR DISTRICT - 563130
SAB
Location: HIGH           SINCE DECEASED REP. BY HIS LRS
COURT OF
KARNATAKA
                   (a) VENKATAMMA,
                       W/O LATE SHARANAPPA,
                       AGED ABOUT 60 YEARS,

                   (b) NARAYANAMMA,
                       D/O LATE SHARANAPPA,
                       AGED ABOUT 45 YEARS,

                   (c)   MUNIRATHNAMMA,
                         D/O LATE SHARANAPPA,
                         AGED ABOUT 42 YEARS,
                              -2-
                                       NC: 2025:KHC:23821
                                      RSA No. 210 of 2008


 HC-KAR




(d) KANAKAMMA,
    D/O LATE SHARANAPPA,
    AGED ABOUT 40 YEARS,

(e) SOMASHEKAR,
    S/O LATE SHARANAPPA,
    AGED ABOUT 38 YEARS,

(f)   JAGADISH,
      S/O LATE SHARANAPPA,
      AGED ABOUT 35 YEARS,

(g) RAJESH,
    S/O LATE SHARANAPPA,
    AGED ABOUT 33 YEARS,

      ALL ARE RESIDING AT
      KOMMANAHALLI VILLAGE, TEKAL
      HOBLI, MALUR TALUK,
      KOLAR DISTRICT.
      (CAUSE TITLE AMENDED AS PER
      COURT ORDER DATED 24.02.2015)
                                        ...RESPONDENTS
(BY SRI M SHIVAPRAKASH FOR R1(A-G), ADVOCATE)
     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT & DECREE DTD 8.10.07      PASSED IN R.A.NO
105/06 ON THE FILE OF THE PRL. SESSIONS JUDGE, KOLAR,
PARTLY ALLOWING     THE APPEAL AND MODIFYING THE
JUDGEMENT AND DECREE DTD 28.9.06 PASSED IN OS 260/02
ON THE FILE OF THE PRL. CIVIL JUDGE, (SR.DN), & CJM.,
KOLAR.

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


CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                                  -3-
                                                  NC: 2025:KHC:23821
                                                 RSA No. 210 of 2008


 HC-KAR



                         ORAL JUDGMENT

Learned counsel appearing for the appellant on

instructions would submit that the parties have settled the

dispute outside the Court and a memo is filed to that effect.

2. Memo is taken on record.

3. Accordingly, the Appeal is dismissed as

withdrawn.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

GVP