Smt Shanthamma vs P H Sardarpasha
2022 Latest Caselaw 9277 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF JUNE, 2022

                      BEFORE

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

         R.S.A. NO.1054 OF 2007 (DEC-INJ)

BETWEEN:

SMT.SHANTHAMMA
W/O C. N. RAMAPPA
AGED ABOUT 35 YEARS
R/AT YAGAVACHINTHAPALLI
VILLAGE, ROYALPADU HOBLI
SRINIVASAPUR TALUK -563 135             ... APPELLANT

(BY SRI.MOHAN KUMAR, ADV. AND
    SRI. Y. R. SADASIVA REDDY, ADV.)

AND:

P. H. SARDARPASHA
S/O POOLA HUSSAIN SAB
AGED ABOUT 42 YEARS
R/AT GOWNAPALLI VILLAGE
SRINIVASAPUR TALUK- 563 135            ... RESPONDENT

(BY SRI.J. G. CHANDRA MOHAN, ADV.)

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND
DECREE DATED 23.01.2007 PASSED IN R.A.No.54/2004
ON THE FILE OF THE PRESIDING OFFICER, FAST TRACK
COURT-III, KOLAR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED
                            2



12.11.2004 PASSED IN OS.NO.91/1999 ON THE FILE OF
THE ADDL.CIVIL JUDGE (SR.DN.) KOLAR.

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

                      JUDGMENT

Learned counsel for the appellant has filed a

memo dated 16.06.2022 with a prayer to dismiss the

appeal as withdrawn.

Memo is placed on record.

Accordingly, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

MH/-