Smt. S S Dayarani vs Sri. Doddamuniyappa
2021 Latest Caselaw 651 Kant

                                1         R.F.A. No.211/2017




       IN THE HIGH COURT OF KARNATAKA AT
                   BENGALURU

     DATED THIS THE 11TH DAY OF JANUARY, 2021

                           BEFORE

 THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY

           Regular First Appeal No.211 of 2017

BETWEEN:

Smt.S.S.Dayarani,
Aged about 59 years,
Wife of Sri.S.G.Siddalingappa,
Residing at Settykere,
Chikkanayakanahalli,
Tumkur District,
Represented by her GPA Holder
and husband Sri S.G.Siddalingappa,
Aged about 64 years.                        ...APPELLANT

(By Shri Chennaraya Reddy.S., Advocate)

AND:

1.     Sri Doddamuniyappa,
       Father's name not known
       to the appellant, Major in
       aged [correct age not known
       to the appellant].

2.     Sri Jayaram,
       S/o Doddamuniyappa,
       Major in age,
       [correct age not known
        to the appellant].

3.     Smt.Savithramma,
       W/o Late Chikkamuniyappa,
                                 2        R.F.A. No.211/2017




     Major in age,
     [correct age not known
      to the appellant].

4.   Sri Manjunath,
     Aged about 39 years,
     Son of late Chikkamuniyappa.

     The Respondent are residing
     at Amruthahalli, Yelahanka,
     Bengaluru North Taluk.              ...RESPONDENTS

(By Shri N.K.Ramesh, Advcoate for C/R1 & 2)

      This Regular First Appeal filed under Section 96 read with
Order XLI Rule (1) of C.P.C. against the judgment and decree
dated 01.09.2016 passed in O.S.No.6283/2010 on the file of the
XXIX Additional City Civil and Sessions Judge, Bengaluru, (CCH
30) dismissing the suit for injunction.

      This Regular First Appeal coming on for orders, this day,
the Court delivered the following:

                         JUDGMENT

Learned counsel for the appellant is physically present in

the Court and files a memo seeking permission to withdraw the

appeal as not pressed.

In view of the memo and supporting submission, the

appeal is dismissed as not pressed.

Sd/-

JUDGE DH