Smt Umadevi vs Theerthappa
2021 Latest Caselaw 1260 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 20TH DAY OF JANUARY, 2021

                       PRESENT

        THE HON'BLE MRS.JUSTICE S.SUJATHA

                          AND

         THE HON'BLE MR. JUSTICE M.I.ARUN

          R.F.A.No.1585/2017 (PART/SP)

BETWEEN :
Smt. Umadevi
W/o Late Basavarajappa
Aged about 50 years,
Household, R/at Hale Joga Village,
Hosa Joga Post, Honnali Taluk,
Davanagere District-577 217
                                           ...Appellant
(By Sri. K.V. Sateesh Chandra, Advocate)

AND :

1.   Theerthappa
     S/o Late Channabasappa,
     Aged about 52 years,

2.   Sharadamma
     W/o Shunti Mallappa,
     Aged about 60 years,
     House hold

3.   Savithramma,
     W/o Shunti Gangadharappa,
                       -2-


     Aged about 58 years,
     Household,

4.   Suvarnamma
     W/o Late Basavarajappa,
     Aged about 47 years,
     Household

5.   Mohan Kumar
     S/o Late Basavarajappa,
     Aged about 18 years,

6.   Shiv Kumar
     S/o Late Basavarajappa,
     Aged 16 years, Student,
     Respondent No.6 is minor,
     Represented by his mother
     Suvarnamma

7.   Neelamma
     W/o Rudrappa,
     Aged about 53 years,
     Household,

8.   Rudreshappa
     Late R. Channabasappa
     Aged about 50 years,
     Agriculturist,

     Respondents 1 to 8 are
     R/at Hosa Joga Post,
     Honnali Taluk,
     Davanagere District-577 217
                                   ...Respondents

     This RFA is filed under Section 96 of CPC.,
against the Judgment and decree dated 22.01.2016
                        -3-


passed in O.S.No.28/2012 on the file of the Senior
Civil Judge, Harihar, partly decreeing the suit for
partition and separate possession.

    This appeal coming on for Orders this day,
SUJATHA, J., delivered the following:

                  JUDGMENT

Learned counsel for the appellant has filed a

memo dated 20.01.2021 seeking leave of this Court to

withdraw the appeal.

2. Memo is placed on record. Permission is

granted.

3. Accordingly, appeal stands dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

ag