Sri. Shivashankar vs Smt. B. Parvathamma
2022 Latest Caselaw 10343 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5TH DAY OF JULY, 2022

                     BEFORE

        THE HON'BLE MR. JUSTICE M.I.ARUN

    REGULAR SECOND APPEAL No.1749/2019 (SP)

BETWEEN:

SRI. SHIVASHANKAR,
S/O. T. V. VEERAIAH,
AGED ABOUT 50 YEARS,
R/AT NEAR GOVT. WELL AT POOJA
AUTO SHED, UPPARAHALLI EXTENSION,
TUMKUR TOWN, TALUK AND
DISTRICT - 577 101.
                                      ... APPELLANT
(BY SRI. M.B. RYAKHA, ADVOCATE)

AND:

SMT. B. PARVATHAMMA,
W/O. GANGADHARAIAH,
AGED ABOUT 55 YEARS,
R/AT GOODS SHED COLONY,
MASJID ROAD,
SHANTHINAGARA EXTENSION,
TUMKUR TOWN, TALUK AND
DISTRICT - 577 101.

NOW AT:
SMT. B. PARVATHAMMA,
W/O. LATE GANGADHARAIAH,
R/O NEAR KEMPEGOWDA PATTANNA SOUHARDHA
BANK,
BEHIND GOKUL RICE MILL, MADHUGIRI MAIN ROAD,
YALLAPURA - 572 106.
                                 ... RESPONDENT
(R1 - SERVED)
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     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED
07.09.2019 PASSED IN RA NO.122/2018 ON THE FILE
OF THE PRL. SENIOR CIVIL JUDGE AND CJM,
TUMAKURU PARTLY ALLOWING THE APPEAL AND
SETTING ASIDE THE JUDGEMNT AND DECREE DATED
30.06.2018 PASSED IN OS NO.718/2013 ON THE FILE
OF THE V ADDL. CIVIL JUDGE AND JMFC, TUMAKURU.

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

                       JUDGMENT

Learned counsel for the appellant has filed a

memo dated 05.07.2022 with a prayer to dismiss the

appeal as withdrawn.

2. Memo is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

4. Office to verify and refund court fee, if the

appellant is so entitled after due verification.

Sd/-

JUDGE

BH