Smt Chikkolamma vs Smt Sannamma @ Thayakka
2022 Latest Caselaw 3887 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH DAY OF MARCH, 2022
                        BEFORE
           THE HON'BLE MR.JUSTICE R. NATARAJ
          R.S.A. NO. 2032 OF 2016 (DEC/INJ)

BETWEEN:

1.     SMT. CHIKKOLAMMA
       W/O. CHIKKAHYDEGOWDA
       & DAUGHTER OF LATE CHANNA
       @ DODDAKOMBRIGOWDA
       AGED ABOUT 59 YEARS
       RESIDING AT K. BRULLUR VILLAGE
       KASABA HOBLI, MADDUR TALUK,
       MANDYA DISTRICT-571 401.

2.     SRI. SHIVALINGAIAH
       S/O. CHIKKAHYDEGOWDA
       AGED ABOUT 41 YEARS
       RESIDING AT MALAGARANAHALLI
       VILLAGE, KASABA HOBLI,
       MADDUR TALUK,
       MANDYA DISTRICT-571 401.
                                         ...APPELLANTS
(BY SRI. MARIGOWDA., ADVOCATE )

AND:

1.     SMT. SANNAMMA @ THAYAKKA
       W/O. DYAVARASWGOWDA
       AND DAUGHTER OF LATE
       CHANNA @ DODDAKOMBRIGOWDA
       AGED ABOUT 59 YEARS
       RESIDING AT MADAPURADODDI
       ATHAGUR HOBLI
       MADDUR TALUK
       MANDYA DISTRICT-571 401.
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2.    SMT. MOLLAMMA @ CHANNAMMA
      W/O. THAMMANNA
      & DAUGHTER OF LATE CHANNA
      @ DODDAKOMBRIGOWDA
      AGED ABOUT 61 YEARS
      RESIDING AT K. BRLLUR VILLAGE
      KASABA HOBLI, MADDUR TALUK,
      MANDYA DISTRICT-571 401.            ...RESPONDENTS

(BY SRI. K. KRISHNA FOR R-1)

      THIS R.S.A. IS FILED UNDER SECTION 100 OF CODE OF
CIVIL PROCEDURE, 1908 AGAINST THE JUDGMENT AND
DECREE DATED 18.08.2016 PASSED IN R.A.NO.25/2013 ON
THE FILE OF THE SENIOR CIVIL JUDGE, MADDUR, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 30.03.2013 PASSED IN O.S.NO.97/2009 ON THE FILE
OF THE PRL. CIVIL JUDGE AND JMFC., MADDUR.

     THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

Learned counsel for the appellants has filed a memo

dated 21.02.2022, seeking permission to withdraw the

appeal. Said memo is counter signed by the learned

counsel for the appellants and also appellants.

In view of the memo, the appeal is dismissed as

withdrawn.

Consequently, I.A.Nos.1/2018 to 03/2018 does not

survive for consideration and hence, disposed off.

Sd/-

JUDGE

hd