Mr Anjinappa vs Smt H K Muthyalamma
2022 Latest Caselaw 8201 Kant

                                                     -1-




                                                            RSA No. 3055 of 2007


                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 06TH DAY OF JUNE, 2022

                                                 BEFORE
                             THE HON'BLE MR JUSTICE RAVI V HOSMANI
                         REGULAR SECOND APPEAL NO. 3055 OF 2007 (SP)

                      BETWEEN:

                          MR ANJINAPPA
                          S/O LATE GANGAPPA
                          AGED ABOUT 52 YEARS
                          NO.14, 2ND CROSS
                          HANUMANTAPURAM COLONY
                          BEHIND KRISHNA FLOUR MILL
                          SHESHADRIPURAM
                          BANGALORE 560 020.
                                                                      ...APPELLANT

                      (BY SRI P.N.HEGDE, ADVOCATE)

                      AND:

                      SMT H K MUTHYALAMMA
                      D/O YERRA MUTHYALAPPA
                      AGED ABOUT 65 YEARS
                      R/AT HUSSAINPURA VILLAGE
                      NAGALAMADIKE HOBLI
                      PAVAGADA TALUK-572 132.
                                                                    ...RESPONDENT
Digitally signed by
VEENA KUMARI B
Location: High
Court of Karnataka
                      [BY SRI G.S.BALAGANGADHAR, ADVOCATE IN I.A.8/2013;
                          SRI RAMASWAMY MANJUNATH, ADVOCATE FOR
                          PROPOSED R1(b); NOTICE SERVED TO R1(a)]

                            THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAINST
                      THE JUDGMENT AND DECREE DATED 13.09.2007 PASSED IN
                      R.A.NO.130/2000 ON THE FILE OF THE CIVIL JUDGE (SR.DN.) &
                      JMFC., MADHUGIRI, DISMISSING THE APPEAL AND CONFIRMING
                      THE JUDGMENT AND DECREE DATED 24.06.2000 PASSED IN
                      O.S.NO.95/95 ON THE FILE OF THE ADDL. CIVIL JUDGE (JR.DN),
                      PAVAGADA.
                               -2-




                                         RSA No. 3055 of 2007


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


                          ORDER

Learned counsel for appellant has filed a memo dated

06.06.2022 seeking for withdrawal of appeal.

2. Memo is placed on record.

3. In view of above, appeal is dismissed as withdrawn.

4. Accordingly, all pending interlocutory applications

rendered unnecessary.

Sd/-

JUDGE

*Psg