Mallappa vs Revanayya
2022 Latest Caselaw 11491 Kant

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                                       RSA No. 3209 of 2007


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 22ND DAY OF AUGUST, 2022

                         BEFORE
          THE HON'BLE MR JUSTICE RAVI V.HOSMANI
       REGULAR SECOND APPEAL NO. 3209 OF 2007 (INJ-)
BETWEEN:

1.    MALLAPPA
      S/O NINGAPPA MUSHIGERIAGE:41
      YRSAGRICULTURISTR/O GORABIHAL, KUSHTAGI
      TALUKKOPPAL



                                             ...APPELLANT

(BY SRI. B CHIDANANDA & SRI. H.G.CHIKKAREDDY,
SRI. RAJASHEKHAR K. SRI. RUDRAPPA, ADVOCATES)
AND:

1.    REVANAYYA
      S/O REVAYYAAGE:51 YRSSINDHANUR
      TAULKSINDHANURR/O RAICHUR



                                           ...RESPONDENT

(BY SRI. KS.KORISHETTAR, ADVOCATE)

       RSA FILED U/S.100 OF CPC, AGAINST THE JUDGEMENT
& DECREE DTD:31.7.2007 PASSED IN R.A.NO.57/2006 ON THE
FILE OF THE SENIOR CIVIL JUDGE, YELBURGA, ALLOWING
THE APPEAL AND SETTING ASIDE THE JUDGMENT AND
DECREE DTD:09.06.2006 PASSED IN O.S. NO.102/2004 ON
THE FILE OF THE CIVIL JUDGE (JR.DN) KUSHTAGI.
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                                          RSA No. 3209 of 2007




      THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY THE COURT MADE THE FOLLOWING:-

                          ORDER

Learned counsel for appellant has filed a memo signed

by appellant stating that appellant does not wish to pursue

appeal.

Memo is taken on record.

Appeal is dismissed as withdrawn.

SD/-

JUDGE

VMB