Muniyappa Since Dead By His Legal ... vs Narayanappa Since Dead By His Lrs
2022 Latest Caselaw 759 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF JANUARY, 2022

                         BEFORE

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

              R.S.A. No.2399/2010 (PAR)

BETWEEN:

MUNIYAPPA
SINCE DEAD BY HIS LEGAL REPRESENTATIVE,

SRI.K.AMARENDRA,
S/O C.M.KRISHNAPPA,
AGED ABOUT 52 YEARS,
R/A CHIKKA AKANDAHALLI VILLAGE,
KASABA HOBLI,
BANGARPET TALUK-563114.
                                          ... APPELLANT

(BY SMT. RAKSHITHA.V.N. ADVOCATE FOR
     SRI. K.RAGHAVENDRA RAO, ADVOCATE)

AND:

1.     NARAYANAPPA
       SINCE DEAD BY HIS LRs.

1(a) SMT. MUNIVENKATAMMA,
     W/O LATE NARAYANAPPA,
     AGED ABOUT 56 YEARS,

1(b) SMT. VIMALAMMA,
     W/O LATE NARAYANAPPA,
     AGED ABOUT 54 YEARS,

1(c) SMT. RADHAMMA,
     W/O LATE NARAYANAPPA,
                               2



       AGED ABOUT 52 YEARS,

1(d) SMT.SUMITRAMMA,
     D/O LATE NARAYANAPPA,
     AGE ABOUT 48 YEARS,

1(e) SMT. SUKANYA.N.,
     D/O LATE NARAYANAPPA,
     AGED ABOUT 46 YEARS,

1(f)   SHRI VENKATARAMANA GOWDA,
       S/O LATE NARAYANAPPA,
       AGED ABOUT 51 YEARS,

       ALL THE ABOVE ARE THE RESIDENTS OF
       CHIKKA ANKADAHALLI VILLAGE,
       KASABA HOBLI,
       BANGARPET TALUK,
       KOLAR DISTRICT.

2.     KENCHAPPA,
       S/O LATE VENKATARAMANA,
       AGED ABOUT 60 YEARS,

3.     C.N.SRINIVASA GOWDA,
       S/O LATE NANJAPPA,
       AGED ABOUT 58 YEARS,

4.     C.N.GOVINDA GOWDA,
       S/O LATE NANJAPPA,
       AGED ABOUT 55 YEARS,

5.     C.N.KRISHNE GOWDA,
       S/O LATE NANJAPPA,
       AGED ABOUT 53 YEARS,

6.     C.N.CHANDRE GOWDA,
       S/O LATE NANJAPPA,
       AGED ABOUT 51 YEARS,

       ALL THE RESPONDENTS ARE
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        RESIDENTS OF CHIKKA ANKADAHALLI,
        KASABA HOBLI,
        BANGARPET TALUK.
                                     ... RESPONDENTS

(BY SRI. M.RAMA MOHAN, ADV., FOR C/R-1;
 R-1(a) TO R-1(f), R-2, R-3, R-4 AND R-6 ARE SERVED
 AND UNREPRESENTED;
 VIDE ORDER DATED 27.06.2013, APPEAL IS ABATED
AGAINST R-5.)


     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED:3.09.2010
PASSED IN R.A. No.14/2004 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE & JMFC., K.G.F.,
ALLOWING THE APPEAL AND SETTING ASIDE THE JUDGMENT
AND     DECREE       DATED:17.04.2004    PASSED     IN
O.S.No.278/1994 ON THE FILE OF THE II ADDITIONAL CIVIL
JUDGE(JR.DN), K.G.F.

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

                        JUDGMENT

A memo is filed seeking permission to withdraw the

present appeal.

Accepting the said memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

RK CT:SN