Basavaraj And Ors vs Choodamma And Ors
2022 Latest Caselaw 9053 Kant

                              1

            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

         DATED THIS THE 17TH DAY OF JUNE 2022

                         PRESENT

 THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR

                            AND

           THE HON'BLE MR.JUSTICE S. RACHAIAH


     REGULAR FIRST APPEAL No.200101/2019 (PAR-POS)

Between:

1.     Basavaraj S/o Shivasharanappa Navadagi
       Age: 54 Years, Occ: Agriculture
       R/o Udagi Village
       Now at Present KEB Colony, Sedam
       Dist. Kalaburagi

2.     Rajshekhar S/o Shivasharanappa Navadagi
       Age: 52 Years, Occ: Agriculture
       R/o Udagi Village
       Now at Present KEB Colony, Sedam
       Dist. Kalaburagi

3.     Mallikarjun S/o Shivasharanappa Navadagi
       Age: 50 Years, Occ: Agriculture
       R/o Udagi Village
       Now at Present KEB Colony, Sedam
       Dist. Kalaburagi

                                                  ...Appellants

(By Sri Chaitanyakumar C.M., Advocate)
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And:

1.     Choodamma W/o Jagannath Mali Patil
       D/o Shivasharanappa
       Age: 46 Years, Occ: Household
       R/o Heerapur
       Tq. & Dist. Kalaburagi-585102

2.     Suvarna W/o Lakshimkanth Totanalli
       D/o Shivasharanappa
       Age: 43 Years, Occ: Agriculture
       R/o Udagi Village
       Tq. Sedam, Dist. Kalaburagi-585 102

3.     Shobha W/o Vishwanath Gowli
       D/o Shivasharanappa
       Age: 39 Years
       Occ: Household & Agriculture
       R/o Mahatma Gandhi Nagar
       Udagi Cross. Sedam, Tq. Sedam
       Dist. Kalaburagi - 585 102

4.     Bandemma W/o Shivasharanappa Navadagi
       Age: 70 Years, Occ: Agriculture
       R/o Udagi Village
       Tq. Sedam, Dist. Kalaburagi-585 102

                                                  ...Respondents

(Sri Ajaykumar A.K., Advocate for R3 and R4;
R1 and R2 are served)

       This RFA is filed under Section 96 of CPC praying to set
aside the judgment and decree dated 27-03-2019 passed by
the learned Senior Civil Judge, Sedam in O.S.No.25/2014 and
consequently dismiss the suit filed by the plaintiffs.
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      This RFA is coming on for Admission, this day,
SREENIVAS HARISH KUMAR J., made the following:

                         ORDER

Learned counsel for the appellants has filed a memo

stating that the appellants do not want to proceed further

in this matter. Therefore, they have sought permission to

withdraw the appeal. The memo is singed by the

appellants. The memo is placed on record. The appeal is

accordingly dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RSP