Manjanna vs Smt Parvathamma
2025 Latest Caselaw 9205 Kant

Karnataka High Court

Manjanna vs Smt Parvathamma on 15 October, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2025:KHC:41059
                                                        RSA No. 1133 of 2023


                      HC-KAR




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 15TH DAY OF OCTOBER, 2025

                                             BEFORE

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

                      REGULAR SECOND APPEAL NO.1133 OF 2023 (PAR/POS)

                  BETWEEN:

                         MANJANNA
                         SINCE DEAD BY LRS

                  1.     SMT. M. VANITHA,
                         D/O LATE MANJANNA AND
                         W/O S.L. PARAMESH
                         AGED ABOUT 32 YEARS

                  2.     SMT. C.M. ANITHA
                         D/O LATE MANJANNA
                         AGED ABOUT 30 YEARS

                  3.     SMT. CHANDRAMMA
                         W/O LATE MANJANNA
Digitally signed by      AGED ABOUT 52 YEARS
DEVIKA M
Location: HIGH           ALL ARE AGRICULTURISTS
COURT OF                 R/AT ARISHINAGUNDI VILLAGE
KARNATAKA
                         JAGALUR TALUK
                         DAVANAGERE DISTRICT-577528.
                                                                 ...APPELLANTS
                                (BY SRI. MAHESH.R. UPPIN, ADVOCATE)

                  AND:

                  1.     SMT. PARVATHAMMA
                         W/O GOWDARA BASAVARAJAPPA
                         AGED ABOUT 59 YEARS
                         AGRICULTURIST,
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                                      NC: 2025:KHC:41059
                                    RSA No. 1133 of 2023


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     R/AT ARISHINAGUNDI VILLAGE
     JAGALUR TALUK
     DAVANAGERE DISTRICT-577528.

2.   NAGARAJA
     S/O LATE SHARANAPPA
     AGED ABOUT 49 YEARS
     R/AT ARISHINAGUNDI VILLAGE
     JAGALUR TALUK
     DAVANAGERE DISTRICT-577528.

     SMT. BASAMMA
     SINCE DEAD BY LRS

3.   CHANDRASHEKARAPPA
     S/O LATE DYAMAPPA
     AGED ABOUT 76 YEARS

4.   NAGARAJA
     S/O LATE CHANDRASHEKHARAPPA
     AGED ABOUT 49 YEARS

5.   SHARANAPPA
     S/O LATE CHANDRASHEKHARAPPA
     AGED ABOUT 46 YEARS

6.   RAMESHA
     S/O. LATE CHANDRASHEKHARAPPA
     AGED ABOUT 44 YEARS

7.   SRI. KARIYAPPA
     S/O. LATE CHANDRASHEKHARAPPA
     AGED ABOUT 42 YEARS

     ALL ARE AGRCULTURISTS
     R/AT HEREBENNUR VILLAGE
     CHITRADURGA TALUK AND DISTRICT-577501.

8.   SMT. GOWRAMMA @ SUDHA
     W/O K.M.NAGARAJAPPA
     AGED ABOUT 56 YEARS
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                                       NC: 2025:KHC:41059
                                     RSA No. 1133 of 2023


HC-KAR




     R/AT AVARAGERE VILLAGE
     DAVANAGERE TALUK AND DISTRICT-577001.

9.   SMT. KAVITHA
     W/O NAGARAJA
     AGED ABOUT 47 YEARS
     R/AT ARISHNAGUNDI VILLAGE
     JAGALUR TALUK,
     DAVANAGERE DISTRICT-577528.
                                          ...RESPONDENTS

         (BY SRI. RUDRAPPA P., ADVOCATE FOR C/R1)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED          23.03.2023
PASSED IN R.A.NO.98/2019 ON THE FILE OF THE SENIOR
CIVIL JUDGE, AND ITINERARY COURT JAGALURU DISMISSING
THE APPEAL AND MODIFYING THE JUDGMENT AND DECREE
DATED 28.08.2019 PASSED IN O.S.NO.95/2015 ON THE FILE
OF THE CIVIL JUDGE, AND JMFC, JAGALUR.


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


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

                    ORAL JUDGMENT

The learned counsel for the appellants files memo

along with signature of the appellants stating that matter

is settled out of Court. Hence, permitted to withdraw in

NC: 2025:KHC:41059

HC-KAR

terms of the memo. Accordingly, appeal is dismissed as

withdrawn.

Sd/-

(H.P.SANDESH) JUDGE

RHS