Sri Venkateshappa Alias V. Venkatesh vs Sri L Basavaraj S/O. Late L. Pompanna
2026 Latest Caselaw 2428 Kant

Karnataka High Court

Sri Venkateshappa Alias V. Venkatesh vs Sri L Basavaraj S/O. Late L. Pompanna on 17 March, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                        -1-
                                                                   NC: 2026:KHC-D:4209
                                                               RFA No. 100176 of 2023


                              HC-KAR




                            IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                DATED THIS THE 17TH DAY OF MARCH, 2026
                                                 BEFORE
                               THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                            REGULAR FIRST APPEAL NO. 100176 OF 2023 (MON)
                             BETWEEN:
                                 SRI VENKATESHAPPA @ V. VENKATESH,
                                 S/O. HANUMANTHAPPA,
                                 AGE. 62 YEARS, OCC. AGRICULTURE,
                                 R/O. 2ND WARD, OLD MALAPANAGUDI VILLAGE,
                                 HOSAPETE, TQ. HOSAPETE,
                                 DIST. VIJAYANAGAR-583201.


                                                                            ...APPELLANT
                             (BY SRI GI GACHCHINAMATH, ADVOCATE)
                             AND:
                                 SRI L BASAVARAJ S/O LATE L POMPANNA,
                                 AGE. 50 YEARS,
                                 OCC. BUSINESSMAN AND AGRICULTURIST,
                                 R/O. 16TH WARD, BASAVESHWAR BADAVANE,
                                 HOSAPETE, TQ. HOSAPETE,
CHANDRASHEKAR
                                 DIST. VIJAYANAGAR-583201.
LAXMAN
KATTIMANI
                                                                      ...RESPONDENT
Digitally signed by
CHANDRASHEKAR LAXMAN
KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.03.17 09:55:54
+0000




                                  THIS RFA IS FILED UNDER SECTION 96 OF CPC., AGAINST
                             THE JUDGMENT AND DECREE DATED 31.10.2022 PASSED IN
                             O.S.NO.84/2020 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                             JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, HOSAPETE,
                             DECREEING THE SUIT FILED FOR MONEY SUIT & ETC.

                                 THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
                             ORDER WAS MADE THEREIN AS UNDER:

                             CORAM:    THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                                -2-
                                            NC: 2026:KHC-D:4209
                                        RFA No. 100176 of 2023


 HC-KAR




                          ORAL ORDER

Learned counsel for appellant has filed a memo stating that

matter has been settled during pendency of this appeal,

decreetal amount has been satisfied, and execution petition also

stands closed. Therefore, appellant seeks for dismissal of appeal

as withdrawn.

2. In view of memo, appeal is dismissed as withdrawn.

3. Registry is directed to refund admissible Court fee.

Sd/-

(RAVI V.HOSMANI) JUDGE

CKK, CT:VP LIST NO.: 1 SL NO.: 26