Sri Krishnappa vs Mr Vinod Kumar K
2022 Latest Caselaw 714 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH DAY OF JANUARY, 2022

                        BEFORE

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

       REGULAR SECOND APPEAL NO. 992 OF 2021(PAR)



BETWEEN:

SRI KRISHNAPPA
S/O CHIKKAVENKATARAYAPPA,
AGED ABOUT 60 YEARS,
R/AT AVALAGURKI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

                                      ...APPELLANT

(By Sri.: CHOKKAREDDY, ADV.)

AND:

1 . MR VINOD KUMAR K
S/O KRISHNAPPA,
AGED ABOUT 29 YEARS,
R/AT AVALAGURKI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

2 . ASHWATHAMMA
2ND WIFE OF KRISHNAPPA,
AGED ABOUT 52 YEARS,
R/AT AVALAGURKI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

3 . SUVARNAMMA
D/O KRISHNAPPA,
AGED ABOUT 36 YEARS,
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R/AT Y HUNASENAHALLI, KAIWARA HOBLI
CHINTAMANI TALUK,
CHIKKABALLAPURA DISTRICT

4 . SUMA
D/O KRISHNAPPA,
AGED ABOUT 34 YEARS,
SOPPAHALLI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

5 . VIJAYALAKSHMI
D/O KRISHNAPPA,
W/O RAMACHANDRA,
AGED ABOUT 32 YEARS,
BHOGAPARTHI VILLAGE,
MANDIKAL HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

6 . SHILPA
D/O KRISHNAPPA,
AGED ABOUT 27 YEARS,
R/AT AVALAGURKI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

7 . SMT GEETHA
D/O KRISHNAPPA,
AGED ABOUT 30 YEARS,
R/AT AVALAGURKI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

8 . SANTOSH KUMAR
S/O KRISHNAPPA,
AGED ABOUT 27 YEARS,
R/AT AVALAGURKI VILLAGE,
KASABA HOBLI,
CHIKKABALLAPURA TALUK AND DISTRICT.

                                      ... RESPONDENTS
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     THIS R.S.A. IS FILED UNDER SECTION 100 OF C.P.C.
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE IN
O.S.NO.137/2018 DATED 05-01-2021 ON THE FILE OF THE I
ADDITIONAL     SENIOR    CIVIL  JUDGE    AND    JMFC,
CHIKKBALLAPURA BY ALLOWING THE APPEAL.


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


                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw this appeal. Said memo is

accepted.

Accordingly, appeal is dismissed as withdrawn.

Registry is directed to return certified copy of the

impugned judgment and decree after retaining copy of the

same in the records.

Sd/-

JUDGE

*sp