Sri Narayanappa vs Sri C M Krishnappa
2022 Latest Caselaw 774 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.875/2010 (INJ)

BETWEEN:

1.     SRI. NARAYANAPPA,
       SINCE DECEASED,
       REPRESENTED BYHIS LRs.

1(a) SMT. MUNIVENKATAMMA,
     W/O LATE NARAYANAPPA,
     AGED ABOUT 65 YEARS,

1(b) SMT. VIMALAMMA,
     D/O LATE NARAYANAPPA,
     AGED ABOUT 48 YEARS,

1(c) SMT.RADHAMMA,
     D/O LATE NARAYANAPPA,
     AGED ABOUT 46 YEARS,

1(d) SMT. SAVITHRAMMA,
     D/O LATE NARAYANAPPA,
     AGED 44 YEARS,

1(e) SMT. SUKANYA.N.,
     D/O LATE NARAYANAPPA,
     AGED ABOUT 42 YEARS,

1(f)   SHRI VENKATARAMANA,
       S/O LATE NARAYANAPPA,
       AGED ABOUT 40 YEARS,

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

(BY SRI. RAMA MOHAN, ADVOCATE)

AND:

SRI. C.M.KRISHNAPPA,
S/O LATE MUNISWAMY GOWDA,
AGED ABOUT 78 YEARS,
RESIDENT OF CHIKKA ANKADAHALLI VILLAGE,
KASABA HOBLI,
BANGALORE TALUK,
KOLAR DISTRICT-566 001.           ... RESPONDENT

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

     THIS APPEAL IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED:3.3.2010
PASSED IN R.A. No.269/2002 ON THE FILE OF THE
PRESIDING OFFICER, FAST TRACK COURT, KGF, ALLOWING
THE APPEAL AND SETTING ASIDE THE JUDGMENT AND
DECREE DATED 31.10.2002 PASSED IN O.S. No.441/1997 ON
THE FILE OF THE COURT OF I ADDITIONAL CIVIL
JUDGE(JR.DN), K.G.F.

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

                         JUDGMENT

*Sri. Rama Mohan, learned counsel for the

appellants, submits that this appeal may be dismissed as

withdrawn.

*CORRECTED VIDE COURT ORDER DATED:31.01.2022.

Recording *his submission, this appeal is

dismissed as withdrawn.

*He is permitted to file an appropriate memo in

this regard before the Registry within a week from today.

Sd/-

JUDGE

RK CT:SN

*CORRECTED VIDE COURT ORDER DATED:31.01.2022.