Smt Manjamma vs Smt Lakshmamma
2022 Latest Caselaw 3796 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 5TH DAY OF MARCH, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

 REGULAR SECOND APPEAL NO.232 OF 2015 (PAR)

BETWEEN:

SMT MANJAMMA
W/O KESHAVE GOWDA,
D/O SANNAMELEGOWDA,
AGED ABOUT 55 YEARS,
R/AT B.KATIHALLI VILLAGE,
HASSAN TALUK, HASSAN DISTRICT-573201
                                                 ...APPELLANT
(BY SRI.P.SHIVAKUMAR, ADVOCATE)

AND:

1.     SMT LAKSHMAMMA
       W/O CHALUVE GOWDA,
       AGED ABOUT 61 YEARS
       R/AT B.KATIHALLI VILLAGE,
       KASABA HOBLI, HASSAN TALUK,
       HASSAN DISTRICT-573201.

2.     SRI MURALI
       S/O LATE CHALUVE GOWDA,
       AGED ABOUT 41 YEARS,
       R/AT B.KATIHALLI VILLAGE,
       KASABA HOBLI, HASSAN TALUK,
       HASSAN DISTRICT.-573201.

3.     SRI.SINGRI GOWDA
       S/O LATE MELE GOWDA,
       AGED ABOUT 65 YEARS,
       R/AT B.KATIHALLI VILLAGE, KASABA HOBLI,
       HASSAN TALUK, HASSAN DISTRICT-573201
                             2




4.     SMT.DYAVAMMA
       W/O SANNE GOWDA,
       MAJOR,
       R/AT KANDALI VILLAGE,
       KASABA HOBLI, HASSAN TALUK,
       HASSAN DISTRICT-573201.          ...RESPONDENTS

(BY SRI.VIGNESHWAR S. SHASTRI & ASSTS FOR R2 TO R4;
     SRI. SHRIPAD V. SHASTRI, ADV. FOR C/R1)

     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC, AGAINST THE JUDGMENT AND DECREE
DATED 08.12.2014 PASSED IN R.A.NO.39/2011 ON THE FILE OF
THE II ADDL. SENIOR CIVIL JUDGE AND JMFC, HASSAN,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 21.06.2011 PASSED IN O.S.NO.108/1995
ON THE FILE OF THE PRL. CIVIL JUDGE AND JMFC, HASSAN.

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

                       JUDGMENT

A memo dated 28.02.2022 is filed seeking

permission of this Court to withdraw the above appeal.

2. The said memo is placed on record.

3. Accordingly, the above appeal is dismissed as

withdrawn.

Sd/-

JUDGE NR/-