Smt Theresamma vs Smt Alfonse Marry
2022 Latest Caselaw 1389 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST DAY OF JANUARY, 2022

                       BEFORE

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

           R.S.A. No.1697/2017 (DEC/INJ)


BETWEEN:


1.     SMT THERESAMMA
       W/O LATE JAPAMALAI
       @ MARIYANNA,
       AGED ABOUT 84 YEARS
       R/AT MARTALLI VILLAGE,
       KOLLEGALA TALUK,
       CHAMARAJANAGARA DISTRICT-571 313


2.     SMT. PORUTHAL MARRY
       DEAD BY HER LRs

2(a) SRI.A.ALPHONSE
     S/O AROCKIASWAMY
     AGED ABOUT 70 YEARS

2(b) SRI. A.ROBERT AROCKI RAJ
     S/O. SRI.A.ALPHONSE
     AGED ABOUT 45 YEARS

2(c) SMT.A.JENITH MARY
     D/O. SRI.A.ALPHONSE
     AGED ABOUT 43 YEARS

2(d) SRI. A.PAUL ANAND RAJ
     S/O. SRI A.ALPHONSE
     AGED ABOUT 41 YEARS
                            2



2(e) SRI. A.JACKULINE STELLA MARRY
     D/O. SRI.A.ALPHONSE
     AGED ABOUT 39 YEARS

       ALL ARE PERMANENT R/O
       MARTALLI VILLAGE
       NEAR MARTALLI BUS STAND
       RAMAPURA HOBLI
       HONUR TALUK
       CHAMARAJANAGARA DISTRICT - 571 320

                                             ... APPELLANTS

[BY SRI.A.RAVISHANKAR, ADV. FOR A1;
    SRI.RAVISHA M.G., ADV. FOR A2(a TO e)]


AND:

SMT. ALFONSE MARRY
W/O BILVENDRAN
AGED ABOUT 50 YEARS
R/AT MARTALLI VILLAGE,
KOLLEGALA TALUK,
CHAMARAJANAGAR DISTRICT
PIN-571 313
                                         ... RESPONDENT

(BY SRI.R.MURALIDHARA, ADV.)

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGEMENT & DECREE DTD 30.03.2017
PASSED IN R.A.NO.32/2010 ON THE FILE OF THE ADDL.
DISTRICT AND SESSIONS JUDGE, CHAMARAJANAGARA.,
DISMISSING     THE   APPEAL  AND    CONFIRMING     THE
JUDGEMENT AND DECREE DTD 18.02.2010 PASSED IN
O.S.NO.143/2016 ON THE FILE OF THE CIVIL JUDGE (SR.DN)
AND J.M.F.C., KOLLEGALA.

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

1. Learned counsel for the appellants filed a memo

seeking to withdraw the appeal.

2. Accepting the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

KG