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Sri Malleshappa vs Sri Thimmegowda
2022 Latest Caselaw 652 Kant

Citation : 2022 Latest Caselaw 652 Kant
Judgement Date : 13 January, 2022

Karnataka High Court
Sri Malleshappa vs Sri Thimmegowda on 13 January, 2022
Bench: Ashok S.Kinagi
                              1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

              M.F.A NO.1608/2018 (CPC)
BETWEEN:

1.    SRI. MALLESHAPPA
      S/O LATE ASAPPA
      AGED ABOUT 57 YEARS.

2.    SRI. MAHADEVAIAH
      S/O LATE BASAPPA
      AGED ABOUT 54 YEARS.

3.    SRI. PRABHUDEVAIAH
      S/O LATE BASAPPA
      AGED ABOUT 52 YEARS.

4.    BASAVARAJU
      S/O LATE RENUKAPPA
      AGED ABOUT 32 YEARS.
     ALL ARE RESIDENTS OF HUNNIGERE VILLAGE,
     DASANAPURA HOBLI,
     BANGALORE NORTH TALUK,
     BANGALORE DISTRICT - 562 162.
                                          ...APPELLANTS
(BY SRI. OMKARA MURTHY G, ADVOCATE)

AND:
1.     SRI. THIMMEGOWDA
       S/O LATE GANGAIAH
       AGED ABOUT 51 YEARS.

2.     SRI. RANGASWAMAIAH
       S/O LATE GANGAIAH
       AGED ABOUT 49 YEARS.
                                2




3.   SRI. CHANDRAPPA
     S/O LATE GANGAIAH
     AGED ABOUT 47 YEARS.

4.   SRI. MANJANNA
     S/O LATE GANGAIAH
     AGED ABOUT 45 YEARS.

5.   SRI. SURESH
     S/O LATE GANGAIAH
     AGED ABOUT 32 YEARS.

6.   SRI. MAREGOWDA
     S/O LATE GANGAIAH
     AGED ABOUT 26 YEARS.

     ALL THE RESPONDENTS ARE
     R/O HUNNIGERE VILLAGE,
     DASANAPURA HOBLI,
     BANGALORE NORTH TALUK,
     BANGALORE DISTRICT - 562 162.
                                              ... RESPONDENTS

     THIS MFA FILED UNDER ORDER 43 RULE 1(r) OF CPC
AGAINST THE ORDER DATED 10.10.2017 PASSED ON I.A.NO.1
IN O.S.NO.607/2015 ON THE FILE OF THE SENIOR CIVIL
JUDGE, NELAMANGALA, DISMISSING I.A.NO.1 FILED UNDER
ORDER NO.39 RULE 1 AND 2 OF CPC.

     THIS MFA COMING ON FOR 'ADMISSION' THIS DAY, THE
COURT MADE THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellants appearing

through video conferencing seeks permission to withdraw

the appeal.

2. The submission is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE ssb

 
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