Sri. Anil Kumar vs Smt. Sharadamma
2022 Latest Caselaw 55 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 03RD DAY OF JANUARY, 2022

                            PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                              AND

 THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

       REGULAR FIRST APPEAL NO.307/2018 (DEC/POS)

BETWEEN:

1.     SRI. ANIL KUMAR
       AGED ABOUT 48 YEARS,
       S/O JAVAHARLAL

2.     SRI. AJAY KUMAR
       AGED ABOUT 44 YEARS,
       S/O JAVAHARLAL

BOTH ARE RESIDING AT:
NO.374, EAST CIRCLE ROAD,
V.V.PURAM, BANGALORE - 560004.
                                           ... APPELLANTS

(BY SMT. KSHAMA NARGUND, ADV. FOR
 SMT. SONA VAKKUND, ADV.)

AND:

SMT. SHARADAMMA
AGED ABOUT 61 YEARS,
RESIDING AT: NO.43 (12/1)
SUBRAMANYAPURA
UTTARAHALLI VILLAGE
UTTARAHALLI HOBLI,
BANGALORE SOUTH TALUK.
                                          ... RESPONDENT

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
R/W ORDER 41 OF CPC., AGAINST THE JUDGMENT AND DECREE
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DATED 10.11.2017 PASSED IN OS NO.5269/2013 ON THE FILE OF
THE XII ADDL. CITY CIVIL AND SESSIONS JUDGE, BANGALORE,
DISMISSING THE SUIT FOR DECLARATION, POSSESSION AND
PERMANENT INJUNCTION.


      THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, G.NARENDAR J, DELIVERED THE FOLLOWING:



                            JUDGMENT

Heard the learned counsel for the appellants.

Memo is filed praying leave of this Court to withdraw

the appeal. Memo is signed by the appellants No.1 and 2.

In that view of the matter, memo is taken on record.

The appeal is dismissed as withdrawn.

Office to look-in and refund the admissible Court fee.

The Decree be drawn up accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

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