Smt B K Manjula vs K Gurumallaiah
2022 Latest Caselaw 1787 Kant

                          1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 4TH DAY OF FEBRUARY, 2022

                      BEFORE

   THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

 REGULAR SECOND APPEAL No.200 OF 2022 (INJ)

BETWEEN:

SMT.B.K.MANJULA,
W/O L.NAGARAJA,
AGED ABOUT 49 YEARS,
R/AT NO.34, PIPELINE ROAD,
BALAJI NAGAR,
BYADARAHALLI EXTEN.,
VISWANEEDAM POST,
BANGALORE - 560 091.
                                   ... APPELLANT

(BY SMT.RADHA R., ADV.)

AND:

K.GURUMALLAIAH,
S/O LATE PUTTA BASAVEGOWDA,
AGED ABOUT 69 YEARS,
R/AT NO.77A, K.P.AGRAHARA,
CHOLURPALYA,
BANGALORE - 560 023.
                                 ... RESPONDENT


     THIS APPEAL IS FILED UNDER SECTION 100 OF
CPC., PRAYING TO SET ASIDE THE JUDGMENT AND
                               2
DECREE DATED 12.05.2021 PASSED IN RFA NO.57/2006
ON THE FILE OF THIS HONBLE COURT.

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

                       JUDGMENT

1. Counsel for the appellant seeks permission to

withdraw the appeal.

2. Permission sought for is granted and the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

GH