Sri Ramanna vs Sri Krishnappa
2022 Latest Caselaw 718 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.2092/2015(INJ)


BETWEEN:

SRI RAMANNA
S/O KRISHNAPPA,
AGED ABOUT 58 YEARS,
R/AT ALAPPANAHALLI VILLAGE,
LAKKONDANAHALLI POST,
HOSAKOTE TALUK - 562 114
BANGLORE RURAL DISTRICT.
                                       ...APPELLANT

(By Sri:MUTHUN G.A., ADV.)

AND:


SRI KRISHNAPPA
S/O LATE KENCHAPPA,
AGED ABOUT 72 YEARS,
R/AT ALAPPANAHALLI VILLAGE,
LAKKONDANAHALLI POST,
HOSAKOTE TALUK - 562 114,
BANGALORE RURAL DISTRICT.
                                        ..RESPONDENT

(By Sri :M.NARAYANA REDDY, ADV.) )

     THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 11.03.2015
PASSED IN RA NO.71/2013 ON THE FILE OF THE I ADDL.
SENIOR CIVIL JUDGE, BANGALORE RURAL DISTRICT,
BANGALORE. DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 22.04.2013 PASSED IN OS
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NO. 119/2006 ON THE FILE OF THE ADDL. CIVIL JUDGE &
JMFC, HOSAKOTE.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED 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Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

*sp