Sri Gangadhar vs Sri Murigeppa Badami
2021 Latest Caselaw 5966 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF DECEMBER, 2021

                            PRESENT

           THE HON'BLE MR. JUSTICE B. VEERAPPA

                             AND

        THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

    MISCELLANEOUS FIRST APPEAL No.7074/2019 (GW)

BETWEEN:

SRI GANGADHAR,
S/O SHIVAKUMAR,
AGE 35 YEARS,
R/AT NO.18/25, 5TH CROSS,
ULLAL MAIN ROAD,
MUNESHWARANAGAR,
BANGALORE-560056.
                                            ...APPELLANT
(BY SRI RANGARAMU V., ADVOCATE)

AND:

SRI MURIGEPPA BADAMI,
S/O LATE SRI NANJUNDAPPA,
AGED 69 YEARS,
R/AT NO.853/6, 6TH CROSS, 2ND MAIN,
1ST STAGE, SHIVAKUMARASWAMY LAYOUT,
DAVANAGERE-577005.
                                           ...RESPONDENT
(BY SRI S. B. TOTAD, ADVOCATE FOR C/R1)
                                2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 47(a) OF GUARDIANS AND WARDS ACT, AGAINST THE
JUDGMENT AND AWARD DATED 12.07.2019 PASSED ON G AND WC
NO.15/2017 ON THE FILE OF THE JUDGE, FAMILY COURT,
DAVANAGERE, DISMISSING THE PETITION FILED UNDER SECTION
6 AND 7 OF GUARDIAN AND WARDS ACT.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, B.VEERAPPA J., DELIVERED THE
FOLLOWING:


                        JUDGMENT

Learned counsel for the appellant has filed memo for

withdrawal of the Miscellaneous First Appeal.

The memo dated 10.12.2021 is placed on record.

Accordingly, the Miscellaneous First Appeal is dismissed

as withdrawn.

Sd/-

Judge

Sd/-

Judge

Gss*