Karnataka High Court
Murigeppa vs Smt Shantavva on 28 September, 2020
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DAT ED THIS THE 28 T H DAY OF SEPTEMB ER, 2020
B EFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
R.S.A.N O. 2556/2006 (P-IN J)
BETWEEN :
MU RIGEP PA S/O B ASAPPA BU RADIKATTI
AGE: MAJOR, OCC: AGRICU LTU RE
R/O KURAB AGERI, RANEBENNUR-581115,
HAVER I DISTR ICT.
... APPELLANT
(B Y SRI DINESH M KU LKARNI, ADVOCATE)
AN D :
1. SMT SHANT AVVA,
W/O KARAB ASAPPA MAJJAGI,
AGE: 64 YEAS, OCC: HOUSEHOLD WORK,
R/O KURUBAGERI,
RANEB ENNU R-TALU K 58 115,
DIST RICT HAVERI.
2. MAITRAVVA
W/O NAGAPPA GOU RAKKALAVAR,
AGE:52 YEARS OCC: HOU SEHOLD WORK,
R/O HIREB IDAR I VILLAGE,
RANEB ENNU R TALUK-581115,
DIST RICT : HAVERI.
2. VISHA LAVVA
W/O SHAMB HULINGAPPA MAJJIG I
AGE: 44 YEARS, OCC: HOU SEHOLD WORK,
R/O KURUBAGER, RANEB ENNU R-581115,
DIST RICT : HAVERI.
4. ASHWINI
D/O SHAMBHULINGAPPA MAJJAGI,
AGE: 18 YEARS OCC: OCC: ST UDENT,
2
R/O KURUBAGERI, RANEB ENNU R-581115,
DIST RICT HAVERI.
5. ARPITA
D/O SHAMBHULINGAPPA MAJJAGI,
AGE: 16 YEARS OCC: STU DENT,
R/O KURUBAGERI,
RANEB ENNU R-581115,
DIST RICT HAVERI.
6. ARCHANA
D/O SHAMBHULINGAPPA MAJJAGI
AGE: 14 YEARS OCC: STU DENT,
R/O RANEB ENNU R,
KURUBAGERI-5811 04,
DIST RICT HAVERI.
(RESPONDENTS 5 & 6 B EING MINOR S,
B Y THEIR MOT HER SMT.VISHALAVVA-R3)
7. SHANKRAPPA
S/O KARAB ASAPPA MAJ JAGI,
AGE: 46 YEARS OCC: AGRI.,
R/O KURUBAGERI, RANEB ENNU R
DIST RICT : HAVERI.
8. GANGAVVA
W/O RU DRAGOU DA MANEGARA,
AGE: 44 YEARS OCC: HOUSE WIFE,
R/O KURUBAGERI VILLAGE,
RANEB ENNU R TALUK,
DIST RICT HAVERI- 58115.
... RESPONDENTS
(B Y SRI F.S.DAB ALI, ADVOCATE FOR R1-R8)
THIS REGU LAR SECOND APPEAL IS FIL ED U NDER
SECTION 100 OF T HE CODE OF CIVIL PROCEDU RE
PRAYING T HIS COU RT TO SET ASIDE T HE JU DGMENT
AND DECREE DATED 5.7.2006 PASSED IN
R.A.NO.65/ 2002 ON THE FILE OF THE ADDL.CIVIL
JU DGE (SR.DN.), RANEB ENNU R AND TO CONFIRM THE
JU DGMENT AND DECREE PASS ED B Y T HE ADDL. CIV IL
JU DGE (JR.DV.) & II ADDL. JMFC, RANEB ENNU R IN
O.S.NO.57/ 1998 DATED 07.10. 2002 IN T HE INTEREST
OF JU STICE.
3
THIS A PPEAL COMING ON FO R F INAL HEAR ING,
THIS DAY, THE COURT DELIVERED T HE FOLL OWING:
: JUDGMENT :
Learned counsel for the appellant files a memo stating that, the appeal may be dismissed as having become infructuous on the ground that the parties have settled the matter out of the Court.
2. Memo is taken on record. The appeal is dismissed as having become infructuous.
Sd/-
JUDGE EM/-