Nagendra vs M Ravi Kumar
2022 Latest Caselaw 10164 Kant

                           1
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE    01ST DAY OF JULY, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

        REGULAR SECOND APPEAL NO.742 OF 2014

BETWEEN:

NAGENDRA
S/O LATE BASAVAIAH,
AGED ABOUT MAJOR,
R/O ARKALAVADI VILLAGE,
HARADANAHALLI HOBLI,
CHAMARAJANAGARA TALUK-571 414.
CHAMARAJANAGARA DISTRICT.   ...APPELLANT

(BY SRI. P. MAHESHA, ADVOCATE)

AND

1.     M. RAVI KUMAR
       S/O MADEGOWDA,
       AGED ABOUT 43 YEARS,
       R/O 2ND FLOOR,
       ALURU MALLANNA BUILDING,
       OLD BUS STAND,
       CHAMARAJANAGARA DISTRICT-571 414.

2.     R.N. SHANTHARAU,
       S/O R.S. NAGENDRAPPA,
       DEAD BY L.R'S
                          2
2(a) GODHALAKSHMI
     W/O LATE R.N. SHANTHARAJU,
     AGED ABOUT 55 YEARS,

2(b) R.S. CHETHAN
     S/O LATE R.N. SHANTHARAJU,
     AGED ABOUT 32 YEARS,

2(c) R.S. GOKUL
     S/O LATE R.N. SHANTHARAJU,
     AGED ABOUT 30 YEARS,

     RESPONDENT 2(a) TO 2(c) ARE
     RESIDING AT R/O NO.22/188,
     1ST CROSS, BRAMARAMBHA EXTENSION,
     CHAMARAJANAGAR-571 414.
                                  ...RESPONDENTS

(BY SRI. DILIP KUMAR, ADVOCATE FOR R1
    SRI. SRINIVASA D.C., ADVOCATE FOR R2)

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC., AGAINST THE JUDGMENT &
DECREE DATED 29.03.2014 PASSED IN R.A.NO.24/2009
ON THE FILE OF THE DISTRICT AND SESSIONS JUDGE,
CHAMARAJANAGAR, ALLOWING THE APPEAL AND SET
ASIDE THE JUDGEMENT AND DECREE DATED:24.10.2009
PASSED IN OS.NO.58/2006 ON THE FILE OF THE CIVIL
JUDGE(SR.DN) AND CJM, CHAMARAJANAGAR.


     THIS APPEAL COMING ON FOR ORDERS ON THIS
DAY, THE COURT MADE THE FOLLOWING:
                             3


                         ORDER

Learned counsel for appellant has filed a memo

seeking permission to withdraw appeal as settled out of

Court and to refund court fee paid in above appeal.

2. Memo is placed on record.

3. Accordingly, appeal is dismissed as withdrawn.

Registry is directed to refund admissible Court fee.

Sd/-

JUDGE

JY