The Regional Provident Fund ... vs Sri. V. Mahadeva
2025 Latest Caselaw 10080 Kant

Karnataka High Court

The Regional Provident Fund ... vs Sri. V. Mahadeva on 11 November, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                  -1-
                                                              NC: 2025:KHC:45684
                                                            RSA No. 1469 of 2023


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 11TH DAY OF NOVEMBER, 2025

                                                BEFORE

                                THE HON'BLE MR. JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.1469 OF 2023 (INJ)

                      BETWEEN:

                      1.    THE REGIONAL PROVIDENT FUND
                            COMMISSIONER-II,
                            EMPLOYEES PF ORGANISATION,
                            BHAVISHYANIDHI BHAVAN,
                            GAYATHRIPURAM 2ND STAGE,
                            MYSURU - 570 017.
                                                                      ...APPELLANT

                                  (BY SMT. M.R. SHALAMALA, ADVOCATE)

                      AND:

                      1.    SRI. V. MAHADEVA,
                            S/O LATE VEERABHADRAPPA,
Digitally signed by         AGED ABOUT 67 YEARS,
DEVIKA M
                            R/AT DOOR NO.547, 7TH CROSS,
Location: HIGH
COURT OF                    'C' HEBBAL 1ST STAGE,
KARNATAKA                   MYSURU - 570 016.
                                                                  ...RESPONDENT

                                     (BY SRI. RAGHU T.J., ADVOCATE)

                           THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                      AGAINST THE JUDGMENT AND DECREE DATED 21.03.2023
                      PASSED IN R.A.NO.185/2022 ON THE FILE OF THE IV
                      ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, MYSURU,
                      DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
                      AND DECREE DATED 27.07.2022 PASSED IN O.S.NO.986/2013
                                -2-
                                            NC: 2025:KHC:45684
                                          RSA No. 1469 of 2023


 HC-KAR




ON THE FILE OF THE III ADDITIONAL CIVIL JUDGE AND JMFC,
MYSURU.

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

CORAM: HON'BLE MR. JUSTICE H.P.SANDESH

                         ORAL JUDGMENT

Both the learned counsel submit that the matter is

compromised and the amount in deposit made by the appellant

may be given in favour of the respondent and the appellant is

not having any objection to release the amount in favour of the

respondent.

2. The respondent has filed a memo stating that he is

not having any further claim against the appellant. The memo

is taken on record.

3. In view of the memo as well as the submission of

the learned counsel for the appellant, the appeal does not

survive for consideration. Accordingly, the appeal is dismissed.

Sd/-

(H.P.SANDESH) JUDGE

MD