Shri. Pundalik S/O Dhanu Patil vs Shri. Klallappa S/O Dhanu Patil
2025 Latest Caselaw 9328 Kant

Karnataka High Court

Shri. Pundalik S/O Dhanu Patil vs Shri. Klallappa S/O Dhanu Patil on 23 October, 2025

                                                         -1-
                                                                    NC: 2025:KHC-D:14165
                                                                 RSA No. 100218 of 2018


                         HC-KAR




                       IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                             DATED THIS THE 23RD DAY OF OCTOBER, 2025
                                                 BEFORE
                                 THE HON'BLE MR. JUSTICE C M JOSHI
                      REGULAR SECOND APPEAL NO. 100218 OF 2018 (PAR)
                        BETWEEN:

                        SHRI PUNDALIK S/O. DHANU PATIL,
                        AGED ABOUT 67 YEARS,
                        OCC. AGRICULTURE, R/AT. ASTE,
                        TQ. AND DIST. BELAGAVI-590001.
                                                                               ...APPELLANT
                        (BY SRI. MRUTYUNJAYA TATA BANGI, ADVOCATE)
                        AND:
                        1.     SHRI KLALLAPPA S/O. DHANU PATIL,
                               AGED ABOUT 62 YEARS,
                               OCC. AGRICULTURE AND MASON,
                               R/AT. ASTE, TQ. AND DIST. BELAGAVI-590001.

                        2.     SHRI MARUTI S/O. DHANU PATIL,
                               AGED ABOUT 62 YEARS,
                               OCC. MANSON, R/AT. ASTE,
                               TQ. AND DIST. BELAGAVI-590001.

                        3.     SHRI YELLAPPA S/O. DHANU PATIL,
YASHAVANT                      AGED ABOUT 59 YEARS,
NARAYANKAR                     OCC. MANSON, R/AT. ASTE,
Digitally signed by            TQ. AND DIST. BELAGAVI-590001.
YASHAVANT
NARAYANKAR
Date: 2025.10.24        4.     SMT. SUSHILA W/O. MARUTI NILAJKAR,
14:17:07 +0530
                               AGED ABOUT 62 YEARS, OCC. HOUSEHOLD,
                               R/AT. ASTE, CHANDAGAD,
                               TQ. AND DIST: BELAGAVI-590001.
                                                                             ...RESPONDENTS
                        (BY SRI. U.H. RAJAPUT, ADVOCATE FOR R1;
                           SRI. CHETAN T. LIMBIKAI, ADVOCATE FOR R2 TO R4)
                              THIS RSA IS FILED UNDER SECTION 100 R/W. ORDER 41 RULE 1
                        OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND DECREE PASSED
                        IN IV ADDL. SENIOR CIVIL JUDGE, BELAGAVI PASSED IN
                        R.A.NO.107/2016 DATED 23.09.2017 AND THE JUDGMENT AND DECREE
                        PASSED BY THE PRL. CIVIL JUDGE AND JMFC, BELAGAVI, PASSED IN
                        O.S.NO.807/2013 DATED 22.08.2016 AND DISMISS THE SUIT BY
                        ALLOWING THE PRESENT APPEAL IN THE INTEREST OF JUSTICE AND
                        EQUITY.
                                 -2-
                                          NC: 2025:KHC-D:14165
                                       RSA No. 100218 of 2018


 HC-KAR




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

                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE C M JOSHI)

It is submitted by the learned counsel for the appellant

that the final decree proceedings arising out of the impugned

judgment in O.S.No.807/2013 has been disposed of by way of

compromise between the parties. In view of the said submission,

the present appeal is redundant and as such, the appeal is

dismissed as withdrawn.

In view of disposal of the appeal, pending interlocutory

applications, if any, do not survive for consideration and are

disposed of accordingly.

SD/-

(C M JOSHI) JUDGE

YAN CT:PA