Shri T Krishnakumar vs Shri H S Venkatesh
2022 Latest Caselaw 832 Kant

                           1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 18TH DAY OF JANUARY, 2022

                         BEFORE

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

           R.S.A. No.1481 OF 2016 (INJ)

BETWEEN:

SHRI. T. KRISHNAKUMAR,
AGED ABOUT 49 YEARS,
S/O THIMME GOWDA,
L I C AGENT, 1ST CROSS,
OPP. TO AKASHVANI, "HOMBELAKU",
VIDYUTHNAGAR,
HASSAN - 573 201
                                     ... APPELLANT
(BY SRI.SHAMANNA B.H., ADV.)

AND:

SHRI. H. S. VENKATESH,
AGED ABOUT 51 YEARS,
S/O SOMANNA,
TEACHER, 1ST CROSS,
OPP. TP AKASHVANI,
"SRI LAKSHMI NIVASA",
VIDYUTHNAGAR,
HASSAN - 573 201.
                                   ... RESPONDENT
(BY SRI.A.RAVISHANKAR, ADV.,)

     THIS APPEAL IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 12.4.2016
PASSED IN RA NO.8/2014 ON THE FILE OF THE ADDL.
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SENIOR CIVIL JUDGE, HASSAN, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
25.11.2013 PASSED IN OS NO.333/2007 ON THE FILE OF
THE PRL. CIVIL JUDGE AND JMFC, HASSAN.

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

                       JUDGMENT

1. Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Accepting the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GH