Gajanan Vishnu Hegde S/O Vishnu ... vs Dattatraya S/O Late Ganapati ...
2022 Latest Caselaw 3884 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

         DATED THIS THE 7 t h DAY OF MARCH, 2022

                              BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI

                 R.S.A. NO.3066/2006 (INJ)

BETWEEN

Gajanan Vishnu Hegde,
Aged about 59 years,
S/o. Vishnu Hegde,
Post: Muroor,
Kumta Taluk,
U.K . District -581343.

(since deceased by his LRs)

1a). Smt. Gangu W/o. Gajanan Hegde,
Age 68 years.

1b) Vishnu, S/o. Gajanan Hegde,
Age 54 years,

1c) Vijaya D/o. Gajanan Hegde,
Age 50 years.

1d) Manjunath S/o. Gajanan Hegde,
Age 46 years.

1e) Saleela D/o. Gajajnan Hegde,
Age 43 years.

All are R/o. Hulsemakki, P.O: Muroor,
Tal: Kumta, Dist: Uttara Kannada.

                                             ...Appellants
(By Sri. Vijay Horatti, Advocate)
                                 2




AND
1. Dattatraya S/o. Late Ganapati Hegde,
Aged about 42 years,
S/o. Late Ganapati Hegde,

2. Parameshwari W/o. Late Ganapati Hegde,
Aged about 64 years,
Both residing at M uroor, K umta Taluk,
U.K . District - 581343.

                                                      ....Respondents
(By Sri. S.N. Banakar, Advocate for R1 and R2)

      This RSA is filed under section 100 of CPC against the
judgment    and    decree   dated    10.08.2006  passed   in
R.A.No.118/2001 on the file of the Civil Judge (Sr.Dn.)
Honavar, allowing appeal and setting aside the judgment and
decree dated 09.04.1997 passed in O.S.No.38/1977 on the file
of the Munsiff, Kumta.

      This RSA coming on for Hear ing this day, the court,
delivered the following:

                            JUDGMENT

Learned counsel for appellants has filed a memo

stating that appellants are not interested in prosecuting

the appeal and the appeal may be dismissed as

withdrawn.

Taking memo on record, appeal is dismissed as

withdrawn.

SD/-

JUDGE BVK