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M Jesu vs Smt. Noorzeba
2022 Latest Caselaw 3258 Kant

Citation : 2022 Latest Caselaw 3258 Kant
Judgement Date : 24 February, 2022

Karnataka High Court
M Jesu vs Smt. Noorzeba on 24 February, 2022
Bench: N S Gowda
                             1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 24TH DAY OF FEBRUARY, 2022

                       BEFORE

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

               R.S.A. No.2043/2018 (RES)

BETWEEN:

M JESU
AGED ABOUT 40 YEARS
S/O MARIYA MICHEL
R/AT PLOT NO.13/C
BELAGOLA INDUSTRIAL AREA
BELAGOLA, MYSURU.
                                           ...APPELLANT

(BY SRI B.S.NAGARAJ, ADV.)

AND:

  1. SMT. NOORZEBA
     AGED ABOUT 60 YEARS
     W/O P.K.M. AMEERJAN
     R/AT D.NO.104, 'B' BLOCK
     'SREEJA SREVARU APARTMENT'
     6TH CROSS, KAGGADASAPURA
     C.V.RAMAN NAGAR POST
     BENGALURU-560 093

       REP. BY P.A. HOLDER
       SRI A.M. SAJJAD ALI

       AGED ABOUT 36 YEARS
       S/O AMEERJAN
       R/AT D.NO.104, 'B' BLOCK
       'SREEJA SREVARU APARTMENT'
                            2

     6TH CROSS, KAGGADASAPURA
     C.V.RAMAN NAGAR POST
     BENGALURU-560 093.
  2. J VARADHAN
     AGED ABOUT 37 YEARS
     R/AT NO.6
     BELAVATHA GRAMA,
     R.B.I. POST, MYSURU.
                                    ...RESPONDENTS
(BY SRI MANMOHAN P.N., ADV. FOR C/R1)


      THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
AGAINST     THE   JUDGMENT       AND    DECREE    DATED
13.04.2018 PASSED IN.R.A.NO.115/2014 ON THE FILE OF
THE    II   ADDITIONAL   DISTRICT      JUDGE,    MYSURU,
DISMISSING THE APPEAL FILED AGAINST THE JUDGMENT
AND     DECREE     DATED       03.12.2012   PASSED    IN
O.S.NO.1559/2009 ON THE FILE OF THE I ADDITIONAL I
CIVIL JUDGE AND JMFC, MYSORE AND ETC.

      THIS R.S.A. IS COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:



                       JUDGMENT

Sri.B.S.Nagaraj, learned counsel for the appellant

files a memo dated 24.02.2022 seeking permission to

withdraw the appeal.

Permission granted.

Placing the memo on record, this appeal is

dismissed as withdrawn.

Office is directed to refund the court fee.

Sd/-

JUDGE

mpk/-* CT:bms

 
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