S. Ramesh S/O. S Vittal Rao vs Smt.R. Pushpalata W/O. R Rajendra
2021 Latest Caselaw 182 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 05TH DAY OF JANUARY 2021

                          BEFORE

       THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


              R.S.A. No.100299/2018 (INJ)

BETWEEN:

S. RAMESH S/O. S VITTAL RAO
AGE: 58 YEARS, OCC:TAILORING
C/O. R. SHEELESHWAR SHETTY,
DOOR NO. 3/475, ASSESSMENT NO. 457/473,
CHINTAMANI COMPOUND 3RD WARD,
4TH MAIN ROAD, OPP:SULEKHA INSTITUTE,
PATEL NAGAR, HOSAPETE,
BALLARI DIST.
                                            .....APPELLANT

(By Sri.B.C.JNANAYYA SWAMI, ADV.)



AND

SMT.R. PUSHPALATA W/O. R RAJENDRA
AGE:40 YEARS, OCC: HOUSEHOLD
R/O. 5TH WARD, RANIPET,
HOSAPETE, BALLARI-580001.

                                            ....RESPONDENT
                                  2




(By Sri. S S BETURMATH, ADV. FOR C/R1)


     THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 06.03.2018 PASSED IN
R.A.NO.28/2016 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, HOSAPETE,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
DECREE DATED 04.01.2016, PASSED IN O.S.NO.425/2012 ON THE
FILE OF THE ADDL.CIVIL JUDGE AND JMFC, HOSAPETE,
DECREEING THE SUIT FILED FOR PERMANENT INJUNCTION.

    THIS RSA COMING ON FOR ORDERS, THIS DAY, THE COURT,
MADE THE FOLLOWING:

                              ORDER

As the learned counsel for the appellant has filed memo for

withdrawal of the appeal stating that the matter is settled between

the parties and appellant is not interested in pursuing the appeal,

the appeal is dismissed as withdrawn.

2. Appellant has requested for refund of Court fee.

3. Registry to refund admissible Court fee to the appellant.

Sd/-

JUDGE

KGK