Laxman S.N S/O Narayanappa vs Chatrapati Balu Madagaonkar
2021 Latest Caselaw 3322 Kant

   IN THE HIGH COURT OF KARNATAKA DHARWAD
               BENCH AT DHARWAD

  DATED THIS THE 14TH DAY OF SEPTEMBER, 2021

                         BEFORE

THE HON'BLE MR.JUSTICE HANCHATE SANJEEVKUMAR

              RSA No.101038 OF 2019(SP)
BETWEEN
LAX MAN S.N S/O NARAYANAPPA
AGED 48 YEARS, OCC: BU SINESS,
R/O PLOT NO. 219(201) , KASAB A
SAST A NIVASA, SHIVAMOGGA,
TQ AND DIST: SHIVAMOGGA- 5772 01
                                              ...APPELLANT
(B Y SRI. ANANT HEGDE &
SRI.V ISHWANATH HEGDE, ADVs.)

AND

CHATRAPATI B ALU MADAGAONKAR
AGED 65 YEARS, OCC: RETIRED EMPL OY EE,
R/O GANESHGU DI, DANDELI,
DIST : U TTAR KANNADAD-581365
                                    ...RESPONDENT

      THIS RSA IS FILED U /SEC.100 OF CPC, PRAYING
TO SET ASIDE T HE JU DGMENT AND DECREE UNDER
APPEAL DAT ED 19.03.2019 PASSED IN R.A.NO.48/2015
ON T HE FILE OF I ADDL. DISTR ICT AND SESSIONS
JUDGE,    U .K.,      KARWAR   S ITTT ING      AT      S IRSI
CONFIRMIN G     THE    JUDGMENT   AND   DECREE      DAT ED
08. 07.2 015 PASSED IN O.S.NO.11/ 2014 ON T HE FILE
OF SEN IOR CIVIL JUDGE S IRS I BY ALLOWING T HIS
APEPAL    AND      CONSEQU ENTLY ,      THE     SUIT      IN
O.S.NO.11/ 2014 O N THE F IL OF S ENIOR CIV IL JDU GE,
SIRS I B E DECREED AS PRAYED AND ETC.
                            2



      THIS APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:

                  : JUDGMENT :

Learned counsel for the appellant

submitted that appellant has filed a memo for

withdrawing the appeal.

2. Memo is placed on record.

3. In view of the memo, the appeal is

dismissed as not pressed.

4. Registry is directed to refund the

entire Court fee to the appellant.

Sd/-

JUDGE HMB