Padmamma W/O Late T.Narayana ... vs Venkataswamy Reddy S/O Lakshman ...
2022 Latest Caselaw 11186 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28TH DAY OF JULY, 2022

                       BEFORE

THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

      REGULAR SECOND APPEAL NO.153 OF 2010 (PAR)

BETWEEN:

SMT.PADMAMMA
W/O LATE T.NARAYANA REDDY
AGED ABOUT 42 YEARS
R/AT IGGALUR VILLAGE
ATTIBELE HOBLI
ANEKAL TALUK - 562104
BENGALURU DISTRICT

                                        ...APPELLANT

(BY SRI.G.A.VISHWANATH REDDY, ADVOCATE)

AND

SRI.VENKATASWAMY REDDY
S/O LAKSHMAN REDDY
AGED ABOUT 47 YEARS
R/AT HALE CHANDAPURA VILLAGE
CHANDAPURA POST
ATTIBELE HOBLI
ANEKAL TALUK - 562104
BENGALURU DISTRICT

                                     .....RESPONDENT

(BY SRI.V.VISHWANATH, ADVOCATE)
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      THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND
DECREE DATED 17.11.2009 PASSED IN R.A.NO.156/2006
(OLD NO.302/2005) ON THE FILE OF THE DISTRICT AND
SESSIONS JUDGE AND PRESIDING OFFICER, FAST TRACK
COURT,    ANEKAL,    BENGALURU   RURAL    DISTRICT,
DISMISSING THE APPEAL AND CONFIRMING THE
JUDGEMENT AND DECREE DATED 01.09.2005 PASSED IN
O.S.NO.85/2003 ON THE FILE OF THE ADDL. CIVIL JUDGE
(JR. DN) AND JMFC, ANEKAL.

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

                       JUDGMENT

Learned counsel appearing for the appellant has filed

a memo dated 28.07.2022 seeking withdrawal of the

appeal as settled out of Court.

2. The said memo is taken on record.

3. In view of the said memo, this regular second

appeal is dismissed as withdrawn.

Sd/-

JUDGE

NBM