Smt. Puttaningamma vs Kum. Meghana. A. S
2025 Latest Caselaw 9331 Kant

Karnataka High Court

Smt. Puttaningamma vs Kum. Meghana. A. S on 23 October, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                            -1-
                                                       NC: 2025:KHC:41844
                                                      RSA No. 729 of 2025


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                          BEFORE

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

                         REGULAR SECOND APPEAL NO.729 OF 2025 (PAR)

                   BETWEEN:

                   SMT. PUTTANINGAMMA
                   W/O SRI NINGEGOWDA,
                   AGED ABOUT 78 YEARS,
                   R/AT ADIHALLI VILLAGE,
                   BAGUR HOBLI,
                   CHANNARAYAPATNA TALUK,
                   HASSAN DISTRICT - 573116.

                                                            ...APPELLANT

                   (BY SRI. BHAGAT VENKATESH R, ADVOCATE)
Digitally signed
by DEVIKA M
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.    KUM. MEGHANA. A. S.
                         D/O SRI A N SHANKARALINGA,
                         AGED ABOUT 26 YEARS,
                         R/AT ADIHALLI VILLAGE,
                         BAGUR HOBLI,
                         CHANNARAYAPATNA TALUK,
                         HASSAN DISTRICT - 573116.

                   2.    SRI A N SHANKARALINGA
                         S/O SRI NINGEGOWDA,
                          -2-
                                     NC: 2025:KHC:41844
                                    RSA No. 729 of 2025


HC-KAR




     AGED ABOUT 51 YEARS,
     R/AT ADIHALLI VILLAGE,
     BAGUR HOBLI,
     CHANNARAYAPATNA TALUK,
     HASSAN DISTRICT - 573116.

3.   SMT. INDRANI
     W/O SRI JAYARAMA,
     MAJOR,
     R/O BYRAPURA CHROMITE MINES,
     BAGUR HOBLI,
     CHANNARAYAPATNA TALUK,
     HASSAN DISTRICT - 573116.

                                       ...RESPONDENTS

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

AGAINST THE JUDGMENT AND DECREE DATED 07.03.2025

PASSED IN R.A. NO.20/2025 ON THE FILE OF 4TH

ADDITIONAL DISTRICT AND SESSIONS JUDGE, HASSAN

DISTRICT, SITTING AT CHANNARAYAPATNA 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:41844
                                      RSA No. 729 of 2025


HC-KAR




                   ORAL JUDGMENT

The learned counsel for the appellant files a memo

seeking permission of this Court to withdraw the appeal on

the ground that the matter has been settled between the

parties. The memo is taken on record. In view of the said

memo, the counsel for the appellant is directed to

withdraw the appeal. Accordingly, the appeal is dismissed

as withdrawn.

Sd/-

(H.P.SANDESH) JUDGE

SN