Smt. Janaki vs Smt. Takamma
2022 Latest Caselaw 9965 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 29TH DAY OF JUNE, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                RSA No.1059 of 2018 (PAR)

BETWEEN

1.    SMT. JANAKI
      D/O VOBBU POOJARY & PUTHU HENGSU
      AGED ABOUT 85 YEARS
      AGRICULTURIEST
      RESIDENT OF KALENJA HOUSE
      BELIYOORU VILLAGE
      BANTWAL TALUK
      DAKSHINA KANNADA DISTRICT-574211

2.    SOORAPPA BANGERA
      S/O JANARDHANA POOJARY
      AGED ABOUT 66 YEARS
      AGRICULTURIST
      RESIDENT OF HOSAMANE
      KARAYA VILLAGE
      BELTHANGADY TALUK
      DAKSHINA KANNADA DISTRICT-574214
                                            ...APPELLANTS
(BY SRI G RAVISHANKAR., ADVOCATE a/w
SRI A.V. GANGADHARAPPA, ADVOCATE)

AND

SMT. TAKAMMA
D/O VOBBU POOJARY AND PUTHU HENGSU
SINCE DEAD BY LRs.

1.    UMESHA
      S/O LATE TAKAMMA
      AGED ABOUT 58 YEARS
                            2


2.   REVATHI
     W/O SHANTHAPPA POOJARY
     D/O LATE TAKAMMA
     AGED ABOUT 61 YEARS

3.   THIMMAPPA
     S/O LATE TAKAMMA
     AGED ABOTU 57 YEARS

4.   GANESHA
     S/O LATE TAKAMMA
     AGED ABOUT 54 YEARS

5.   YASHODARA
     S/O LATE TAKAMMA
     AGED ABOUT 48 YEARS

ALL ARE RESIDENTS OF BENGAI HOUSE
KANIYOORU VILLAGE, BELTHANGADY TALUK
DAKSHINA KANNADA DISTRICT-574214

6.   SMT. VEDAVATHI
     W/O KESHAVA POOJARY
     S/O LATE TAKAMMA
     AGED ABOUT 51 YEARS
     RESIDENT OF YANMADI ANDETHADKA
     ILANTHILA VILLAGE
     BELTHANGADY TALUK
     DAKSHINA KANNADA DISTRICT-574214
                                         ...RESPONDENTS

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 30.01.2018
PASSED IN RA NO.121/2009 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JDUGE AND JMFC, BELTHANGADY, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 20.06.2009 PASSED IN OS No.202/2002 ON THJE FILE
OF THE CIVIL JUDGE (JR.DN.,) AND JMFC, BELTHANGADY, D.K.

     THIS RSA COMING ON FOR ORDERS THIS DAY, THIS
COURT DELIVERED THE FOLLOWING:
                              3


                        JUDGMENT

Learned counsel for appellants has filed a memo for

withdrawal of appeal. Memo is accompanied with affidavit

of one of the appellants.

2. Taking memo on record, appeal is dismissed as not

pressed.

Sd/-

JUDGE mv