Karnataka High Court
Smt. Geeta W/O Ranganagouda ... vs Smt. Kasturibai W/O Krishnagouda Patil on 8 September, 2025
Author: S.R. Krishna Kumar
Bench: S.R. Krishna Kumar
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NC: 2025:KHC-D:11421-DB
RFA No. 100047 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 8TH DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
REGULAR FIRST APPEAL NO. 100047 OF 2022 (PAR/POS)
BETWEEN:
1. SMT. GEETA
W/O. RANGANAGOUDA DANDANNAVAR,
AGE: 48 YEARS, OCC: HOUSE WIFE,
R/O. KAGALAGOMBA, TQ: BADAMI,
DIST: BAGALKOT-587205.
2. SRI. VIJAYKUMAR
S/O. RANGANAGOUDA DANDANNAVAR,
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O. KAGALAGOMBA, TQ: BADAMI,
DIST: BAGALKOT-587205.
3. SRI. VINAYAK
S/O. RANGANAGOUDA DANDANNAVAR,
AGE: 30 YEARS, OCC: AGRICULTURE,
R/O. KAGALAGOMBA, TQ: BADAMI,
SAMREEN DIST: BAGALKOT-587205.
AYUB ...APPELLANTS
DESHNUR
(BY SRI. VIJAY S. CHINIWAR, ADVOCATE)
SAMREEN AYUB
DESHNUR
HIGH COURT OF
KARNATAKA AND:
DHARWAD BENCH
1. SMT. KASTURIBAI
W/O. KRISHNAGOUDA PATIL,
AGE: 68 YEARS, OCC: HOUSE WIFE,
R/O. H.NO.C/17, HOUSING COLONY,
NEAR KASTURI MATH,
DIST: BAGALKOT-587101.
2. SMT. SHANTA
W/O. RANGANAGOUDA DANDANNAVAR,
AGE: 63 YEARS, OCC: HOUSE WIFE,
R/O. C/O. VITTALAGOUDA MUDIGOUDA, KILLAHOSAKOTI,
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NC: 2025:KHC-D:11421-DB
RFA No. 100047 of 2022
HC-KAR
TQ: MUDHOL,
DIST: BAGALKOT-587313.
3. SRI. HANUMANTHGOUDA
S/O. RANGANAGOUDA DANDANNAVAR,
AGE: 44 YEARS, OCC: AGRICULTURE,
R/O. KAGALAGOMBA, TQ: BADAMI,
DIST: BAGALKOT-587205.
4. SMT. LALITA
W/O. RAMANAGOUDA DANDANNAVAR,
AGE: 61 YEARS, OCC: HOUSE WIFE,
R/O. KAGALAGOMBA, TQ: BADAMI,
DIST: BAGALKOT-587205.
5. SMT. PUSHPA @ PADMAVATI
W/O. HEMARADDI DEVARADDI,
AGE: 40 YEARS, OCC: HOUSE WIFE,
R/O. YARAGATTI, TQ: SAVADATTI,
DIST: BELAGAVI-591129.
6. SRI. NARAYAN
S/O. RAMANAGOUDA DANDANNAVAR,
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O. KAGALAGOMBA, TQ: BADAMI,
DIST: BAGALKOT-587205.
7. SRI. BHIMANAGOUDA
S/O. RAMANAGOUDA DANDANNAVAR,
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O. KAGALAGOMBA, TQ: BADAMI,
DIST: BAGALKOT-587205.
...RESPONDENTS
(BY SRI. VIJAYENDRA BHIMAKKANAVAR, ADVOCATE FOR R1;
SRI. SRINIVAS B.NAIK, ADVOCATE FOR R2 AND R3;
SRI. PRASHANT S.HOSMANI, ADVOCATE FOR R4 TO R7)
THIS RFA IS FILED UNDER SECTION 96 OF CPC 1908 PRAYING
TO SET ASIDE THE JUDGMENT AND DECREE DATED 25.11.2021
PASSED BY THE SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE
FIRST CLASS BADAMI AT: BADAMI IN O.S. NO.176/2018.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:
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NC: 2025:KHC-D:11421-DB
RFA No. 100047 of 2022
HC-KAR
CORAM: THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR)
Learned counsel for the appellants has filed a memo
which reads as under:
"MEMO FOR WITHDRAWL OF APPEAL
The Appellants beg to submit as under:
It is submitted that in view of the dispute in
hand: being settled out of Court between all the
parties to the suit and therefore, the Appellants may
be permitted to withdraw this appeal unconditionally,
by confirming the judgment and decree of Trial Court
in the interest of justice and equity.
Hence this Memo
PLACE: DHARAWAD
DATE: 08/09/2025
sd/-
SIGNATURE OF APPELLANT No.1
Smt:Geeta W/o.Ranganagouda Dandannavar
Sd/-
SIGNATURE OF APPELLANT No.2
Vijaykumar S/o.Ranganagouda Dandannavar
Sd/-
SIGNATURE OF APPELLANT No.3
Vinayak S/o.Ranganagouda Dandannavar
Sd/-
ADVOCATE FOR APPELLANTS"
NC: 2025:KHC-D:11421-DB
HC-KAR
In view of memo, the appeal is dismissed as
withdrawn.
Sd/-
(S.R. KRISHNA KUMAR)
JUDGE
Sd/-
(C.M. POONACHA)
JUDGE
SMM / Ct:vh
