Karnataka High Court
Sri Seetharama Adapa vs Smt Girija Adapa on 30 October, 2017
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER 2017
BEFORE
THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
R.S.A.NO.24 OF 2011
C/W
R.S.A.NO.23 OF 2011
C/W
R.S.A.NO.367 OF 2011
R.S.A.NO.24 OF 2011
BETWEEN:
SRI SEETHARAMA ADAPA
AGED ABOUT 54 YEARS
S/O LATE RAMANNA ADAPA
R/O GANESH NILAYA
VIVEKNAGAR, PANJIMOGARU
MANGALORE - 575 014 ... APPELLANT
(BY SRI SANATH KUMAR SHETTY.K, ADVOCATE)
AND:
1. SMT.GIRIJA ADAPA
W/O LATE RAMANNA ADAPA
AGED ABOUT 74 YEARS
2. SMT.SUMATHI
D/O LATE RAMANNA ADAPA
W/O SADANANDA SHETTY
AGED ABOUT 47 YEARS
3. SRI UMESH ADAPA
S/O LATE RAMANNA ADAPA
-2-
AGED ABOUT 43 YEARS
ALL ARE R/AT PAKKALADKA
BAJAl VILLAGE
MANGALORE - 575 007. .. RESPONDENTS
(BY SRI SANGAMESH B, ADVOCATE FOR R3;
R1 AND R2 ARE SERVED)
THIS RSA FILED UNDER SECTION 100 ORDER XLII
RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 02.08.2010 PASSED IN R.A.NO.99/2008 ON THE FILE
OF THE I ADDITIONAL DISTRICT JUDE, D.K., MANGALORE,
PARTLY ALLOWING THE APPEAL AND MODIFYING THE
JUDGMENT AND DECREE DATED 11.07.2008 PASSED IN OS
NO.71/2006 ON THE FILE OF THE II ND ADDITIONAL CIVIL
JUDGE (SR.DN.), MANGALORE , D.K.
R.S.A.NO.23 OF 2011
BETWEEN:
SRI SEETHARAMA ADAPA
AGED ABOUT 54 YEARS
S/O LATE RAMANNA ADAPA
R/O GANESH NILAYA
VIVEKNAGAR, PANJIMOGARU
MANGALORE - 575 014 ... APPELLANT
(BY SRI SANATH KUMAR SHETTY.K, ADVOCATE)
AND:
1. SMT.GIRIJA ADAPA
W/O LATE RAMANNA ADAPA
AGED ABOUT 74 YEARS
2. SMT.SUMATHI
D/O LATE RAMANNA ADAPA
-3-
W/O SADANANDA SHETTY
AGED ABOUT 47 YEARS
3. SRI UMESH ADAPA
S/O LATE RAMANNA ADAPA
AGED ABOUT 43 YEARS
ALL ARE R/AT PAKKALADKA
BAJAl VILLAGE
MANGALORE - 575 007. .. RESPONDENTS
(BY SRI SANGAMESH B, ADVOCATE FOR R3;
R1 AND R2 ARE SERVED)
THIS RSA FILED UNDER SECTION 100 ORDER XLII
RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 02.08.2010 PASSED IN R.A.NO.99/2008 ON THE FILE
OF THE I ADDITIONAL DISTRICT JUDE, D.K., MANGALORE,
PARTLY ALLOWING THE APPEAL AND MODIFYING THE
JUDGMENT AND DECREE DATED 11.07.2008 PASSED IN OS
NO.71/2006 ON THE FILE OF THE II ND ADDITIONAL CIVIL
JUDGE (SR.DN.), MANGALORE , D.K.
R.S.A.NO.367 OF 2011
1. SMT.GIRIJA ADAPA
W/O LATE RAMANNA ADAPA
AGED 75 YEARS
2. SMT.SUMATHI
D/O LATE RAMANNA ADAPA
W/O SADANANDA SHETTY
AGED 50 YEARS
BOTH R/AT PAKALADKA
BAJAL VILLAGE
MANGALORE - 07 ... APPELLANTS
(BY SRI CYRIL PRASAD PAIS, ADVOCATE)
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AND:
1. SEETHARAMA ADAPA
AGED ABOUT 55 YEARS
S/O LATE RAMANNA ADAPA
R/AT SRI GANESH NILAYA
VIVEK NAGAR, PANJIMOGARU P.O.,
MANGALORE - 1
2. UMESH ADAPA
S/O LATE RAMANNA ADAPA
AGED ABOUT 45 YEARS
R/AT BAJAL, PAKKALADKA
MANGALORE - 07. ... RESPONDENTS
(BY SRI SANATH KUMAR SHETTY K, ADVOCATE FOR R1;
R2-SERVED)
THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGEMENT AND DECREE DATED:02.08.2010
PASSED IN RA NO.99/2008 ON THE FILE OF THE I
ADDITIONAL DISTRICT JUDGE, D.K., MANGALORE, PARTLY
ALLOWING THE APPEAL AND MODIFYING THE JUDGMENT
AND DECREE DATED:11.07.2008 PASSED IN OS NO.71/2006
ON THE FILE OF THE II ND ADDL. CIVIL JUDGE (SR.DN),
MANGALORE, D.K.
THESE RSAs ARE COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
ORDER
In RSA 24/2011, the appellant's Counsel is absent and the respondents' Counsel is present. The appellant's Counsel has filed a memo stating that the matter is settled between the -5- parties out of court and therefore, this appeal is withdrawn. For this reason, this appeal is dismissed as withdrawn.
3. In RSA 23/2011, a Memo is filed by the appellant's Counsel stating that the matter is settled between the parties and therefore the appeal is withdrawn. Therefore, this appeal is dismissed as withdrawn.
4. In RSA 367/2011, the appellants' Counsel has filed a memo stating that the dispute as between the parties is settled amicably and therefore, this appeal is not pressed. For this reason, this appeal is also dismissed as withdrawn.
Sd/-
JUDGE nv