Manjula vs Damala S/O Dharamu Jadhav Since ...
2025 Latest Caselaw 10787 Kant

Karnataka High Court

Manjula vs Damala S/O Dharamu Jadhav Since ... on 27 November, 2025

Author: M.G.S.Kamal

Bench: M.G.S.Kamal

                                            -1-
                                                        NC: 2025:KHC-K:7290
                                                    RSA No. 200054 of 2025


                   HC-KAR




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                        DATED THIS THE 27TH DAY OF NOVEMBER, 2025

                                          BEFORE
                            THE HON'BLE MR. JUSTICE M.G.S.KAMAL


                        REGULAR SECOND APPEAL NO. 200054 OF 2025
                                        (DEC/INJ)
                   BETWEEN:

                   MANJULA D/O. LATE CHANNAPPA PATIL,
                   AGE: 46 YEARS, OCC: HOUSEHOLD,
                   R/O.SHERI VILLAGE, TQ. KALAGI,
                   DIST. KALABURAGI-585312.
                                                               ...APPELLANT

                   (BY M/S. BHUWANESHWARI G.B., ADVOCATE FOR
                    SMT. SWATI M.N, ADVOCATE)

                   AND:
Digitally signed
by SACHIN          1.   DAMALA S/O DHARAMU JADHAV
Location: HIGH          SINCE DECEASED BY LRS.
COURT OF
KARNATAKA          1A ANNAPPA S/O LATE DAMALA,
                      AGE ABOUT 53 YEARS,
                      OCC: GOVT. SERVANT,
                      R/O. H.NO.11-482,
                      ADHARSHA NAGAR,
                      KALABURAGI DIST.-585104.

                   1B BABU S/O LATE DAMALA,
                      AGE ABOUT 50 YEARS,
                      OCC: GOVT. ENGINEER,
                      R/O. SERI SANNA TANDA,
                      KALAGI TALUKA,
                           -2-
                                      NC: 2025:KHC-K:7290
                                 RSA No. 200054 of 2025


HC-KAR




     KALABURAGI DIST.-585312.

1C RAJU S/O LATE DAMALA,
   AGE ABOUT 47 YEARS,
   OCC: EMPLOYEE,
   R/O. SERI SANNA TANDA,
   KALAGI TALUKA,
   KALABURAGI DIST.-585312.

1D VINAYAKA S/O LATE DAMALA,
   AGE ABOUT 43 YEARS,
   OCC: GOVT. SERVANT,
   R/O. SERI SANNA TANDA,
   KALAGI TALUKA,
   KALABURAGI DIST.-585312.

1E   SHIVANAND @ PAPPU
     S/O LATE DAMALA,
     AGE ABOUT 41 YEARS,
     OCC: POLICE CONSTABLE,
     R/O. SERI SANNA TANDA,
     KALAGI TALUKA,
     KALABURAGI DIST.-585312.

2.   BASAMMA
     W/O LATE CHANNAPPA PATIL,
     AGE ABOUT 86 YEARS,
     OCC: HOSEHOLD,
     R/O. SERI VILLAGE,
     KALAGI TALUKA,
     KALABURAGI DIST.-585312.

3.   CHANDRAKANT S/O LATE NINGAPPA,
     AGE ABOUT 86 YEARS,
     OCC: AGRICULTURE,
     R/O. SERI VILLAGE,
     KALAGI TALUKA,
     KALABURAGI DIST-585312.
                                         ...RESPONDENTS
                                -3-
                                            NC: 2025:KHC-K:7290
                                        RSA No. 200054 of 2025


 HC-KAR




     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CPC, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE PASSED IN R.A.NO.22/2023 DATED
03.12.2024 BY THE SENIOR CIVIL JUDGE & JMFC, CHINCHOLL
AND JUDGMENT AND DECREE PASSED IN O.S.NO.66/2017
DATED 29-05-2023 BY THE ADDL. CIVIL JUDGE & JMFC,
CHINCHOLI AND CONSEQUENTIALLY TO DECREE THE SUIT OF
THE PLAINTIFFS/APPELLANT IN ENTIRETY.

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

CORAM:       HON'BLE MR. JUSTICE M.G.S.KAMAL

                       ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL)

Memo dated 27.11.2025 is filed duly signed by the counsel for the appellant as well as the appellant, which reads as under :

"The advocate for the Appellant submits that, the Appellant wants to withdraw the appeal because the parties have settled out of Court. Therefore the Appellant seeks the leave of this Hon'ble Court to withdraw the above Appeal, in the interest of justice.

Hence, this memo for withdrawal."

Memo is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

(M.G.S.KAMAL) JUDGE

CT:PK