Vidya @ Danamma W/O Prashant ... vs Virupaxappa S/O Tippanna Angadi
2022 Latest Caselaw 3320 Kant

               IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH

           DATED THIS THE 25TH DAY OF FEBRUARY 2022

                           BEFORE

       THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                   RSA.NO.100465/2019 (PAR)
BETWEEN

1.    VIDYA @ DANAMMA W/O PRASHANT ANGADI
      AGE: 35 YEARS, OCC: HOUSEHOLD WORK,
      R/O: TILAVALLI, TQ: HANGAL,
      DIST: HAVERI.

2.    MEGHA D/O PRASHANT ANGADI
      AGE: 14 YEARS, OCC: STUDENT,

3.    MANJUNATH S/O PRASHANT ANGADI
      AGE: 12 YEARS, OCC: STUDENT,

      APPELLANTS 2 AND 3 ARE MINORS,
      REP. BY APPELLANTS NO.1
      AS MINOR GUARDIAN WHO IS THE
      NATURAL MOTHER.

                                              ... APPELLANTS
(BY SRI.N.C.KOLLOORI, SRI.D.B.KALLANAGOUDRA AND
SRI.M.B.MADANALLI, ADVS.)

AND

1.    VIRUPAXAPPA S/O TIPPANNA ANGADI
      AGE: 69 YEARS, OCC: RTD. R/O: TILAVALLI,
      TQ: HANGAL, NOW AT DOOR NO.476,
      BALAJI LAYOUT,
      VADARAHALLI, KANAKAPUR ROAD, BENGALURU.

2.    KAMALAVVA W/O VIRUPAXAPPA ANGADI
      AGE: 65 YEARS, OCC: HOUSEHOLD WORK,
      R/O: TILAVALLI, TQ: HANGAL,
                               2




     NOW AT DOOR NO.476,
     BALAJI LAYOUT, VADARAHALLI,
     KANAKAPUR ROAD, BENGALURU.

3.   SHARADA W/O ESHAPPA YERESIMI
     AGE: 49 YEARS,
     OCC: HOUSEHOLD WORK,
     R/O: KUMBAR ONI,
     TQ and DIST: HAVERI.

4.   SMT.SUJATA W/O SURESH PUJAR
     AGE: 47 YEARS, OCC: HOUSEHOLD WORK,
     R/O: CHIKKOUNSHI-HOSUR,
     TQ: HANGAL, DIST: HAVERI.

5.   MRUTYUNJAYA S/O VIRUPAXAPPA ANGADI
     AGE: 35 YEARS,
     OCC: PRIVATE EMPLOOYEE,
     R/O: TILAVALLI, TQ: HANGAL,
     DIST: HAVERI, NOW AT DOOR NO.476,
     BALAJI LAYOUT, VADARAHALLI,
     KANAKAPUR ROAD, BENGLAURU.

6.   VISHWANATH S/O SHIVAPPA YARESHIMI
     AGE: 58 YEARS, OCC: BUSINESS,
     R/O: GADDIGER ONI, HAVERI,
     TQ and DIST: HAVERI.
                                              ... RESPONDENTS

(R1, R2 & R5 LEFT; R3 INSUFFICIENT; R4 REFULSED; R6 SERVED)

      THIS APPEAL IS FILED UNDER SECTION 100 OF CPC SEEKING
TO SET ASIDE THE JUDGMENT AND DECREE PASSED IN
R.A.NO.93/2016 DATED 22.04.2019 ON THE FILE OF THE I ADDL.
DISTRICT AND SESSIONS JUDGE HAVERI BY CONFIRMING THE
JUDGMENT AND DECREE PASSED IN O.S.NO.190/2014 DATED
27.08.2016 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE
HAVERI BE PLEASE DECREED AND HELD THAT PLAINTIFFS ARE
ENTITLED SHARE IN ALL SUIT PROPERTIES.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:
                                3




                          JUDGMENT

Learned counsel for the appellants has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE MBS/-