Sri.Venkataramappa vs Smt.G.Anusuya
2021 Latest Caselaw 5239 Kant

                                 M.F.A.NO.386/2021

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 1ST DAY OF DECEMBER 2021

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.386/2021 (CPC)

BETWEEN:
SRI. VENKATARAMAPPA,
S/O LATE NARAYANAPPA,
AGED ABOUT 58 YEARS,
R/AT UKKARAHALLI VILLAGE,
KASABA HOBLI,
BANGARPET TALUK,
KOLAR DISTRICT - 563 114.
                                   ...   APPELLANT
(BY SRI AKARSH, ADVOCATE FOR
    SRI SUNIL T., ADVOCATE)

AND:
1.     SMT. G.ANUSUYA,
       S/O LATE P.MUNIRATHNAM,
       AGED ABOUT 75 YEARS,

2.     SRI. P.M.NAGARAJ,
       S/O P.C.MUNIRATHNAM,
       AGED ABOUT 57 YEARS,

3.     SMT. SUJATHA,
       D/O MUNIRATHNAM,
       AGED ABOUT 55 YEARS,

4.     SMT. MAMATHA,
       D/O MUNIRATHNAM,
       AGED ABOUT 50 YEARS,

5.     SRI. P.M.GURURAJ,
       S/O MUNIRATHNAM,
       AGED ABOUT 44 YEARS,
                                          M.F.A.NO.386/2021

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      RESPONDENT NOS.1 TO 5 ARE
      R/OF NEAR NEHRU GROUNDS,
      DOOR NO.6361, 7TH CROSS,
      ROBERTSONPET, K.G.F.,
      KOLAR DISTRICT - 563 122.
                                           ... RESPONDENTS
      THIS MFA IS FILED UNDER ORDER XLIII RULE 1 OF
CPC, AGAINST THE ORDER DATED 13.11.2020 PASSED IN
MFA NO.14/2018 ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL   JUDGE   AND    JMFC,  KGF,    ALLOWING     THE
MISCELLANEOUS APPEAL FILED U/O XLIII RULE 1(r) OF CPC.

     THIS MFA COMING ON FOR ORDERS THIS DAY
THROUGH VIDEO CONFERENCE, THE COURT DELIVERED THE
FOLLOWING:

                   JUDGMENT

Learned counsel for the appellant seeks

withdrawal of the appeal with liberty to file appropriate

petition.

2. Reserving liberty as prayed for, the appeal

is dismissed as withdrawn.

Sd/-

JUDGE pgg