Smt Karmena vs Sri Mahadeva V Khadilkar
2022 Latest Caselaw 3177 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

             R.S.A.No.1773/2018(DEC)

BETWEEN:

SMT. KARMENA,
W/O GURUVA,
D/O PERNA,
AGED ABOUT 55 YEARS,
R/O MAJALU HOUSE,
MUNDAJE VILLAGE AND POST,
BELTHANGADY TALUK.                  ... APPELLANT

(BY SRI. KARUNAKARA.P., ADV.)

AND:

SRI. MAHADEVA.V.KHADILKAR,
S/O VASANTHA KHADILKAR,
AGED 33 YEARS,
R/AT MAJALU HOUSE,
MUNDAJE VILLAGE,
BELTHANGADY TALUK.                ... RESPONDENT

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED:27.01.2018
PASSED IN RA.No.13/2016 ON THE FILE OF THE PRINCIPAL
SENIOR    CIVIL  JUDGE   AND   JMFC.,  BELTHANGADY,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND     DECREE     DATED:30.11.2015    PASSED     IN
O.S.No.154/2013 ON THE FILE OF THE ADDITIONAL CIVIL
JUDGE AND JMFC., BELTHANGADY.
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    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

1. A memo is filed stating that the appellant is not

interested in prosecuting the appeal and the appeal may be

dismissed as not pressed. The said memo is signed by the

counsel for the appellant and the appellant has also affixed

her LTM.

2. In view of the above, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

PKS