Sri. Ramegowda vs Smt. Netharavathi
2022 Latest Caselaw 1790 Kant

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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.1341/2018 (PAR)

BETWEEN:

SRI. RAMEGOWDA,
S/O LATE PUTTEGOWDA,
AGED ABOUT 70 YEARS,
DEAD BY HIS LRS

1.     MR. LOKESHA,
       S/O RAME GOWDA,
       AGED ABOUT 33 YEARS,

2.     SMT. SAVITHA,
       W/O YOGESHA,
       AGED ABOUT 35 YEARS,
       R/A HARILAPURA VILLAGE,
       KASABA HOBLI,
       PERIYAPATNA TQ - 571 107.

3.     SMT. PARAVATHAMMA,
       W/O LATE RAME GOWDA,
       AGED ABOUT 56 YEARS,
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    SL.NO.1 AND 3 ARE
    R/AT KURUBARA HOSA HALLY,
    HANAGODU HOBLI,
    HUNSUR TALUK - 571 105.
                                  ... APPELLANTS
(BY SRI B.S. NAGARAJ, ADVOCATE)

AND :

SMT. NETHARAVATHI,
W/O LATE PUTTA SWAMY,
AGED ABOUT 31 YEARS,
R/AT SHIVAPPA BADAVANE,
PERIYA PATNA TOWN - 571 107.
                                  ... RESPONDENT
(SERVED AND UNREPRESENTED)


     THIS REGULAR SECOND APPEAL IS FILED U/S
SECTION 100 OF CPC., AGAINST THE JUDGMENT AND
DECREE    DATED    22.03.2018  PASSED    IN  RA
NO.28/2016 ON THE FILE OF THE PRL. SENIOR CIVIL
JUDGE AND JMFC, HUNSUR, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE
DATED 11.01.2016 PASSED IN OS NO.38/2013 ON
THE FILE OF THE CIVIL JUDGE AND JMFC, HUNSUR.

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

Learned counsel for the appellants submits that

he may be permitted to withdraw this appeal.

2. Permission sought for is granted. Appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sbs*