Sri C R Annegowda vs Sri C R Anjanigowda
2022 Latest Caselaw 648 Kant

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     IN THE HIGH COURT OF KARNATAKA BENGALURU

        DATED THIS THE 13TH DAY OF JANUARY, 2022

                        BEFORE


          THE HON'BLE MR.JUSTICE M.G.S. KAMAL

                 RSA No.1309 OF 2014

BETWEEN:

1.     SRI. C.R. ANNEGOWDA
       AGED ABOUT 64 YEARS
       SON OF SRI. RANGEGOWDA

2.     SRI. C.R. PUTTASWAMYGOWDA
       AGED ABOUT 62 YEARS
       SON OF SRI. RANGEGOWDA

       BOTH ARE
       R/AT CHAPPARADAHALLI VILLAGE
       PERIYAPATNA TALUK - 571 107.
                                         ... APPELLANTS

(BY SRI. H.R. VISHWANATH, ADVOCATE)

AND:

1.     SRI. C.R. ANJANIGOWDA
       AGED ABOUT 50 YEARS
       SON OF SRI. RANGEGOWDA

2.     SRI. C.R. MARIGOWDA
       AGED ABOUT 45 YEARS
       SON OF SRI. RANGEGOWDA

       BOTH ARE
       R/AT CHAPPARADAHALLI VILLAGE
       PERIYAPATNA TALUK - 571 107.
                                        ...RESPONDENTS
(BY SRI. GOPI. P.M., ADVOCATE FOR
    SRI. SIDDAMALLAPPA P.M. FOR RESPONDENTS)
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      THE REGULAR SECOND APPEAL IS FILED UNDER ORDER
XLI RULE 1 READ WITH SECTION 100 OF CPC AGAINST THE
JUDGEMENT AND DECREE DATED 10.06.2014 PASSED IN R.A.
NO. 102/2012 ON THE FILE OF SENIOR CIVIL JUDGE AND
JMFC., HUNSUR, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGEMENT AND DECREE DATED 30.10.2012 PASSED IN
O.S. NO. 88/2008 ON THE FILE OF THE CIVIL JUDGE AND
J.M.F.C. AT PERIYAPATNA.

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

                     JUDGMENT

Sri.H.R.Vishwanath, learned counsel appearing

on video conference for appellants submits that upon

instructions of his clients/appellants, he seeks to

withdraw the appeal on the premise that appellants

have received order in their favour in the proceedings

before Assistant Commissioner in respect of suit

schedule property.

Sri. Siddamallappa, learned counsel appearing

for respondents has no objection in dismissing the

appeal as withdrawn.

Taking that submissions of learned counsel

appearing on both parties on record, appeal is

dismissed as withdrawn.

In view of the dismissal of the appeal, I.As' are

disposed of.

Sd/-

JUDGE

RU