Sri Sakaleshwaraiah N R vs Sri Sugnanappa @ Sugnanamurthy
2025 Latest Caselaw 8946 Kant

Karnataka High Court

Sri Sakaleshwaraiah N R vs Sri Sugnanappa @ Sugnanamurthy on 8 October, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                         NC: 2025:KHC:39524
                                                       RSA No. 189 of 2025


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 8TH DAY OF OCTOBER, 2025

                                            BEFORE

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

                        REGULAR SECOND APPEAL NO.189 OF 2025 (DEC/INJ)

                   BETWEEN:

                   1.    SRI SAKALESHWARAIAH N R
                         S/O LATE NANJAPPA
                         AGED ABOUT 63 YEARS

                   2.    SMT. SUJATHAMMA
                         W/O SAKALESHWARAIAH
                         AGED ABOUT 56 YEARS

                   3.    SRI GANGADHAR
                         S/O SAKALESHWARAIAH N R
                         AGED ABOUT 37 YEARS
Digitally signed
by DEVIKA M
                   4.    SRI SARVESH
Location: HIGH
COURT OF                 S/O SAKALESHWARAIAH N R
KARNATAKA                AGED ABOUT 32 YEARS

                         ALL ARE R/AT RAMASANDRA VILLAGE
                         NARASAPUR HOBLI, KOLAR TALUK
                         KOLAR DIST - 563101

                                                             ...APPELLANTS

                   (BY SRI. AMARESH A ANGADI, ADVOCATE)
                          -2-
                                      NC: 2025:KHC:39524
                                     RSA No. 189 of 2025


HC-KAR




AND:

SRI SUGNANAPPA @SUGNANAMURTHY
S/O LATE NANJAPPA
AGED ABOUT 65 YEARS
REPRESENTED BY HIS GPA HOLDER
S MADHESH
S/O SUGNANAPPA ALIAS SUGNANAMURTHY
AGED ABOUT 36 YEARS
R/AT NO. KASTHRUI NAGARA
NEAR GOKUL COLLEGE,
HAROHALLI
KOLAR - 563101

                                         ...RESPONDENT
(BY SRI RAGHAVENDRA V, ADVOCATE)


       THIS RSA IS FILED UNDER SEC.100 OF CPC.,

AGAINST     THE   JUDGEMENT    AND    DECREE     DATED

08.01.2025 PASSED IN R.A. NO.1/2023 ON THE FILE OF

PRL. DISTRICT AND SESSIONS JUDGE, KOLAR AND ETC.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:




CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
                            -3-
                                       NC: 2025:KHC:39524
                                     RSA No. 189 of 2025


HC-KAR




                   ORAL JUDGMENT

The learned counsel appearing for the appellants and

the appellants have filed a memo seeking permission of

this Court to withdraw the appeal on the ground that the

matter has been settled out of Court. In view of the said

memo, the counsel for the appellants is permitted to

withdraw the appeal. Accordingly, the appeal is dismissed

as withdrawn.

Sd/-

(H.P.SANDESH) JUDGE

SN