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Karnataka High Court

Sri Sudhakar Shetty vs St Francis Assisst Church Tallur on 17 November, 2025

                                              -1-
                                                           NC: 2025:KHC:47758
                                                      RSA No. 2454 of 2018


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 17TH DAY OF NOVEMBER, 2025

                                             BEFORE
                          THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                     REGULAR SECOND APPEAL NO. 2454 OF 2018 (RES)
                   BETWEEN:

                   SRI SUDHAKAR SHETTY
                   S/O NARASIMHA SHETTY
                   AGED ABOUT 47 YEARS
                   R/O KANYANA VILLAGE
                   TALLUR POST
                   KUNDAPURA TALUK
                   UDUPI DISTRICT-576 230.
                                                                 ...APPELLANT
                   (BY SRI. S R HEGDE HUDLAMANE., ADVOCATE)

                   AND:

                   ST FRANCIS ASSISST CHURCH
                   TALLUR
Digitally signed   MANAGED BY PARISH PASTORAL COUNCIL
by                 KUNDAPURA TALUK
SHARADAVANI
B                  UDUPI DISTRICT-576 230
Location: High     BY ITS PARISH PRIEST
Court of
Karnataka                                                      ...RESPONDENT
                   (BY SRI.K PRASANNA SHETTY., ADVOCATE)

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 27.08.2018
                   PASSED IN R.A.NO.8/2015 ON THE FILE OF THE SENIOR CIVIL
                   JUDGE, KUNDAPURA, ALLOWING THE APPEAL AND MODIFYING
                   THE JUDGMENT AND DECREE DATED 12.04.2014 PASSED IN
                   O.S.NO.278/2010 ON THE FILE OF THE PRINCIPAL CIVIL
                   JUDGE AND JMFC, KUNDAPURA.
                             -2-
                                         NC: 2025:KHC:47758
                                      RSA No. 2454 of 2018


HC-KAR




     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE DR. JUSTICE K.MANMADHA RAO


                       ORAL JUDGMENT

Learned counsel for the appellant files a memo for withdrawal of this appeal stating that the parties have settled their dispute outside the Court with an intervention of the well-wishers.

2. Memo is taken on record.

3. The appeal is dismissed as withdrawn.

Sd/-

(DR.K.MANMADHA RAO) JUDGE GSR List No.: 1 Sl No.: 60