Sri Venkataramana Udupa vs Smt Neelamma
2022 Latest Caselaw 3041 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                        BEFORE

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

                 R.S.A. No.1955/2010

BETWEEN:

SRI. VENKATARAMANA UDUPA,
S/O LATE SRI.ANANTHA UDUPA,
AGED ABOUT 61 YEARS,
R/AT VALAKATTE, HANIYA POST,
HOSANAGAR TALUK,
SHIMOGA DISTRICT - 577 301.            ... APPELLANT

(BY SRI.G.VENKATACHALA, ADV.)

AND:

1.     SMT. NEELAMMA,
       W/O LATE SRI.MANJAPPA,
       MAJOR,(AGED NOT KNOWN)

2.     SRI.CHANDRA @ CHANDRAPPA,
       S/O LATE SRI.MANJAPPA,
       MAJOR, (AGED NOT KNOWN),

3.     SRI.SHANKARAPPA,
       S/O LATE SRI.MANJAPPA,
       MAJOR, (AGED NOT KNOWN),

4.     SRI. ONKARAPPA,
       S/O LATE SRI.MANJAPPA,
       MAJOR, (AGED NOT KNOWN),

       ALL ARE R/AT KODASE VILLAGE,
       HANIYA POST, HOSANAGAR TALUK,
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        SHIMOGA DISTRICT - 577 301.
                                            ... RESPONDENTS

      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED:15.01.2010
PASSED IN R.A.No.19/2000 ON THE FILE OF THE CIVIL
JUDGE (SR.DN) SAGAR, DISMISSING THE APPEAL AND
CONFIRMING       THE      JUDGMENT       AND    DECREE
DATED:04.12.1999 PASSED IN O.S.No.273/1992 ON THE
FILE OF THE CIVIL JUDGE (JR.DN) & JMFC., HOSANAGAR.

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

                          JUDGMENT

The learned counsel for the appellant files a memo

seeking permission to withdraw the appeal.

Accepting the said memo, the appeal is dismissed,

reserving liberty to the appellant to file an appropriate suit.

Sd/-

JUDGE

RK CT:SN