Sarojavva W/O. Veerappa Koliwad vs Annapurnavva @ Shanta W/O. ...
2022 Latest Caselaw 446 Kant

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

         DATED THIS THE 11TH DAY OF JANUARY 2022

                          BEFORE

     THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

 REGULAR SECOND APPEAL NO.5216 OF 2012 (PAR & POS)

BETWEEN:
1.      SMT. SAROJAVVA
        W/O. VEERAPPA KOLIWAD
        AGE : 44 YEARS,
        OCC : AGRICULTURE,
        R/O. MADALLI, TQ- SHIRAHATTI,
        DIST : GADAG, PIN - 582117.

2.      CHANDRASHEKHARAPPA
        S/O. SIDDRAMAPPA SHINDHAGI,
        AGE : 38 YEARS, OCC : NIL,
        MENTALLY RETARTED (UNSOUND MIND)
        REPRESENTED BY HIS GUARDIAN
        SMT. SAROJAVVA @ SHANTA
        W/O. VEERAPPA KOLIWAD,
        AGE : 44 YRS, OCC: AGRICULTURE,
        R/O. MADALLI,
        TQ: SHIRAHATTI, PIN - 582117.

3.      SHEKHAPPA
        S/O. VEERAPPA KOLIWAD,
        AGE : 25 YEARS,
        OCC : AGRICULTURE,
        R/O. MADALLI, TQ : SHIRAHATTI,
        DIST : GADAG, PIN - 582117.
                                            ...APPELLANTS
(BY SRI. V. R. PATIL, ADV., AND SRI. S. S. KOLIWAD, ADV.,)
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AND
1.    ANNAPURNAVVA @ SHANTA
      W/O. VEERAPPA AMARGOL
      AGE : 34 YEARS, OCC: AGRICULTURE,
      R/O. GUJAMAGADI, TQ : RON,
      DIST : GADAG - 582101.

2.    PREMAVVA
      W/O. BASAVARAJ JINZURI
      AGE : 32 YEARS,
      OCC: AGRICULTURE,
      R/O. HIREWADDATTI,
      TQ : MUNDARGAGI - 582101.

3.    SAVITRAVVA
      W/O. VEERAPPA SHELAWADI
      AGE : 30 YRS,
      OCC : AGRICULTURE,
      R/O. HIREWADDATTI,
      TQ : MUNDARAGI - 582101.
                                          ...RESPONDENTS

(BY SRI. K L PATIL, ADV., SRI. S S BETURMATH, ADV., )

      THIS RSA IS FILED U/S.100 OF CPC., AGAINST THE
JUDGEMENT & DECREE DATED 16.01.2012 PASSED IN
R.A.NO.61/2010 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT AT GADAG, DISMISSING THE APPEAL,
FILED AGAINST THE JUDGMENT DATED 24.05.2010 AND THE
DECREE PASSED IN O.S.NO.16/2008 ON THE FILE OF THE
CIVIL JUDGE (SR.DN.) AT LAXMESHWAR, DECREEING THE
SUIT FILED FOR PARTITION AND SEPARATE POSSESSION.

      THIS REGULAR SECOND APPEAL COMING ON FOR
ADMISSION, THIS COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

The learned counsel for appellant files a memo

seeking withdrawal of the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

In view of disposal of the appeal, pending

interlocutory applications, if any, do not survive for

consideration and are dismissed accordingly.

Sd/-

JUDGE yan