C Rajappa vs Kurlappa
2022 Latest Caselaw 3173 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF FEBRUARY, 2022

                         BEFORE

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

       REGULAR SECOND APPEAL No.960/2020 (SP)

BETWEEN:

C. RAJAPPA
S/O CHALUVEGOWDA
AGED ABOUT 66 YEARS,
R/O HAROHALLI VILLAGE AND HOBLI,
KANAKAPURA TALUK
RAMANAGARA DISTRICT-562 112


                                    ...APPELLANT
(BY SRI. G.M.ANANDA, ADVOCATE)

AND:

KURLAPPA
S/O DURGEGOWDA
AGED ABOUT 63 YEARS,
R/O MARASANDRA VILLAGE,
HAROHALLI HOBLI,
KANAKAPURA TALUK,
RAMANAGARA DISTRICT-562 112
                                     ...RESPONDENT

(BY SRI. SIDDAPPA V.D., ADVOCATE)

      THIS RSA IS FILED UNDER SECTION 100 OF THE CODE OF
CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND DECREE
DATED 10.02.2020 PASSED IN R.A NO.5056/2019 (OLD R.A.
NO.24/2018) ON THE FILE OF THE II ADDITIONAL DISTRICT AND
SESSIONS JUDGE, RAMANAGARA TO SIT AT KANAKAPURA,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
DECREE DATED 07.04.2018 PASSED IN O.S. NO.148/2015 ON THE
FILE OF THE II ADDITIONAL CIVIL JUDGE AND JMFC,
KANAKAPURA.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant has filed a memo

dated 04.01.2022 along with the affidavit of the appellant

seeking for withdrawal of the appeal.

Memo is accepted.

The Appeal is dismissed as withdrawn.

The Registry is directed to refund the Court fee to the

learned counsel for the appellant as requested by the

appellant in the affidavit filed along with the memo for

withdrawal dated 04.01.2022.

Sd/-

JUDGE

sma