Smt. Yashodamma vs Sri Muniswamy Gowda
2021 Latest Caselaw 648 Kant

                           1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF JANUARY 2021

                        BEFORE

       THE HON'BLE MR. JUSTICE E.S.INDIRESH

              R.S.A. No.782/2020 (DEC/INJ)

BETWEEN:

1.     SMT.YASHODAMMA,
       W/O LATE NARAYANASWAMY,
       AGED ABOUT 64 YEARS,

2.     SMT. MUNIRATHNA,
       D/O LATE NARAYANASWAMY,
       AGED ABOUT 46 YEARS,

       BOTH ARE R/AT NANDI VILLAGE,
       NANDI HOBLI,
       CHIKKABALLAPUR TALUK
       AND DISTRICT - 562 102.
                                        ... APPELLANTS

(BY SRI.NARASIMHA MURTHY G.V., ADVOCATE)

AND:

1.     SRI. MUNISWAMY GOWDA,
       S/O LATE RAMAIAH,
       AGED ABOUT 49 YEARS,
       R/AT NANDI VILLAGE,
       NANDI HOBLI,
       CHIKKABALLAPUR TALUK
       AND DISTRICT - 562 102.

2.     SMT. K. KAYAL VIZHI,
       W/O G KUMARAN,
       AGED ABOUT 52 YEARS,
       R/AT NO.115/2A,
       WOOD CREEK APARTMENT,
       DEFENSE COLONY,
                            2


     INDIRANAGAR,
     BANGALORE - 560 038.
                                       ... RESPONDENTS

(BY SRI.KRISHNA B.R., ADVOCATE FOR R2;
    R1 SERVED)

      THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 03.12.2018
PASSED IN RA.NO.15/2016 ON THE FILE OF THE
PRINCIPAL     SENIOR     CIVIL  JUDGE    AND    CJM,
CHICKBALLAPUR       DISMISSING   THE   APPEAL   AND
CONFIRMING THE JUDGMENT AND DECREE DATED
14.12.2015 PASSED IN OS.NO. 490/2011 ON THE FILE OF
THE    I   ADDITIONAL     CIVIL JUDGE    AND   JMFC
CHIKKABALLAPUR.

     THIS R.S.A. COMING ON FOR ORDERS THIS DAY,
THE COURT, DELIVERED THE FOLLOWING:

                      ORDER

Learned counsel for the appellants has filed a

memo seeking withdrawal of the Regular Second Appeal.

Memo is placed on record.

Accordingly, the Regular Second Appeal is

dismissed as withdrawn.

Sd/-

JUDGE SB