Karnataka High Court
Puttarangamma vs Ranga Reddy on 8 September, 2015
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF SEPTEMBER, 2015
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
R.S.A.NO.1436/2012
BETWEEN:
PUTTARANGAMMA
D/O SANJIVAPPA,
AGED ABOUT 60 YEARS,
R/O MUDDAIAHNAPALYA 572129
KASABA HOBLI,
MADHUGIRI TALUKA ..APPELLANT
(BY SRI.G.M.ANANDA, ADVOCATE)
AND:
1.RANGA REDDY
S/O HUCHAPPA,
R/O DOGGANAHALLI,
C N DURGA HOBLI 572 132,
KORTGERE TALUKA
2.HANUMATHARAYA
S/O HUCHAPPA
AGED MAJOR,
R/AT DOGGANAHALLI,
C N DURGA HOBLI, 572 132,
KORTAGERE TALUK
2
3.LAKSHMAMMA
W/O LATE MUDDAPPA
HINDU, MAJOR,
R/AT ROLLA, 515301
MADAKASIRA TALUK (A.P)
4.DEEVEERAMMA
W/O BHEEMANNA
HINDU, MAJOR,
R/AT LAKSHMIPURA,
MEDIGESHI HOBLI,
MADHUGIRI TALUKA-572 132
5.LAKSHMINARASAMMA
W/O MUDALAGIRIYAPPA @ MUDLAPPA,
AGED 60 YEARS,
R/AT AJJAPPANAHALLI,
KASABA HOBLI,
TUMKUR TALUK-572 129
6.PUTTARANGAMMA
W/O BYRAPPA
AGED 55 YEARS,
R/AT AJJAPPANAHALLI,
KASABA HOBLI,
TUMKUR TALUK-572 129
7.ERAGIRIYAPPA
S/O DODDATHIMMAIAH
MAJOR,
R/AT DOGGANAHALLI,
C N DURGA HOBLI, 572 132,
KORATAGERE TALUKA
8.RAMANNA
S/O DODDAIAH
MAJOR,
R/AT DOGGANAHALLI,
C N DURGA HOBLI, 572 132,
KORATAGERE TALUKA
3
9.RANGASHAMAIAH
S/O HURULI CHIKKANNA
AGED 70 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTGERE TALUKA
PIN 572 129
10.RAMAKRISHNAIAH
S/O DODDAIAH
AGED ABOUT 50 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
11.PUTTANNA @ PUTTARUDRAIAH
S/O VEERABHADRAIAH,
AGED ABOUT 50 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
12.SHIVANNA
S/O MUDDAMMA
AGED ABOUT 40 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
13.LAKSHMIPATHI
S/O RAMAIAH
AGED ABOUT 45 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
4
14.RAMACHANDRAIAH
S/O CHANNIGARAMAIAH
AGED ABOUT 35 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
15.CHIKKARAMAIAH
S/O H.KARIYAPPA
AGED ABOUT 45 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
16.RATHANAMMA
W/O LATE KODANDAIAH
AGED ABOUT 45 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
17.AMMAJAPPA
S/O IYANNA
AGED ABOUT 65 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
18.SRIRAMAIAH
S/O PUTTARAMAIAH
HINDU, MAJOR,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
5
19.ANUSUYAMMA
W/O LATE KODANDARAMAIAH
AGED ABOUT 35 YEARS,
WORKINGA AS ANGANAVADI MADAM,
T.GOLLAHALLI,
KASABA HOBLI,
KORTAGERE TALUK 572 129
20.PUTTAMMA
D/O APPANNAPPA
AGED ABOUT 40 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
21.MARAIAH
S/O YALLAPPA
AGED ABOUT 45 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
22.RAMAIAH
S/O CHINNIGAPPA
AGED ABOUT 70 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
23.SIRANGAPPA
S/O DODDARANGAPPA
AGED ABOUT 55 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129
6
24.RAMASANJEEVAIAH
S/O LATE LAKSHMAIAH
AGED ABOUT 30 YEARS,
R/AT DOGGANAHALLI VILLAGE,
C N DURGA HOBLI
KORTAGERE TALUKA
PIN 572 129 ..RESPONDENTS
(BY SRI.A.V.GANDHARAPPA, ADVOCATE FOR AVG.
ASSTS., ADVOCATES FOR R1-R5 & 7. APPEAL DISMISSED
AGAINST R-6, R-8 TO R-24 ARE DELETED, APPEAL
ABATED AGAINST R-9 & R-22 VIDE ORDER DATED
08.09.2015)
THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED
13.03.2012 PASSED IN R.A.NO.87/2005 ON THE FILE OF
THE PRESIDING OFFICER, FAST TRACK COURT V,
MADHUGIRI, ALLOWING THE APPEAL AND SETTING
ASIDE THE JUDGMENT AND DECREE DATED: 26.02.2005
PASSED IN O.S.NO.90/1991 ON THE FILE OF THE CIVIL
JUDGE (JR.DN) & JMFC., KORATAGERE.
THIS RSA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for appellant submits that the appeal may be dismissed as not pressed since the matter is settled out of court. Memo to the said effect is filed. 7
2. Appellant Smt.Puttarangamma is present before the court. She has also affixed her signature to the memo. Sri.G.M.Ananda, learned counsel who is appearing on behalf of appellant has also identified the appellant present before the court and in token of having identified her he has affixed his signature. In that view of the matter, memo is placed on record and appeal is dismissed as withdrawn.
Sd/-
JUDGE SBN