Smt Meenakshi vs Bharamappa
2022 Latest Caselaw 8596 Kant

                           1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 10th DAY OF JUNE, 2022

                        BEFORE

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

              R.S.A. NO.716 OF 2011 (INJ)

BETWEEN :

SMT. MEENAKSHI
W/O. S. P. BASAVARAJAPPA
AGED ABOUT 41 YEARS
OCC:AGRICULTURIST & HOUSEMAKER
R/O SIRIGERE VILLAGE,
SHIMOGA TALUK & DISTRICT
REP. BY HER GPA HOLDER
S. P. BASAVARAJAPPA S/O SIDDAPPA
AGED ABOUT 45 YEARS
R/O. SIRIGERE VILLAGE
HARNAHALLI HOBLI - 577201
SHIMOGA TALUK & DISTRICT.
                                            ...APPELLANT

    (BY SRI UMESH MOOLIMANE FOR SRI S V PRAKASH,
ADVOCATE)

AND :

1.     BHARAMAPPA S/O BHARAMAPPA
       AGED ABOUT 65 YEARS
       OCC: AGRICULURIST.

2.     KARIBASAPPA S/O RAMAPPA
       AGED ABOUT 61 YEARS
       OCC:AGRICULTURE.
                             2




BOTH ARE R/O SIRIGERE VILLAGE
HARNAHALLI HOBLI-577201
SHIMOGA TALUK & DISTRICT.
                                         ...RESPONDENTS

(BY SRI S R HEGDE HUDLAMANE, ADVOCATE FOR R1;
 RESPONDENT NO.2 - SERVED)

     THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 07.01.2011
PASSED IN R.A.NO.117/2008 ON THE FILE OF THE I ADDL.
SENIOR    CIVIL   JUDGE    &   C.J.M., SHIVAMOGGA,
DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 18.06.2008 PASSED IN
O.S.NO.265/2006 ON THE FILE OF THE PRINCIPAL CIVIL
JUDGE (JR.DN.) & I-JMFC, SHIVAMOGGA.

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

                       JUDGMENT

Learned counsel for appellant has filed a Memo dated

06.06.2022 for withdrawal of appeal.

2. Memo is taken on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

hnm