Savitri W/O Chandrashekar Hegde vs Manjunath S/O Mableshwar Hegde
2022 Latest Caselaw 4253 Kant

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 11TH DAY OF MARCH 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD

                           AND

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                R.F.A.No.100188/2017 (PAR)

BETWEEN:

SAVITRI W/O CHANDRASHEKAR HEGDE
AGED: 61 YEARS,
OCC: HOUSEHOLD,
R/O: HANAGAR,
PO: JANMANE,
TQ: SIRSI-581403,
DIST: NORTH KANARA.

                                              .. APPELLANT
(BY SRI.VISHWANATH HEGDE, ADV.)

AND:

1.   MANJUNATH S/O MABLESHWAR HEGDE
     AGED: 68 YEARS,
     OCC: AGRICULTURIST,
     R/O: URATOTA,
     PO: NEGGU,
     TQ: SIRSI (U.K.-581403.

2.   JAGANNATH S/O MABLESHWAR HEGDE
     AGED: 65 YEARS,
     OCC: AGRICULTURIST,
     R/O: J.M. HEGDE,
     D.NO.2-89F,
     JYOTI BUILDING,
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     SUBRAHMANYA NAGAR,
     1ST CROSS, SANTEKATTE,
     UDUPI-576225.

3.   MABLESHWAR S/O MABLESHWAR HEGDE
     AGED: 63 YEARS,
     OCC: AGRICULTURIST,
     R/O: GOLI, PO: NEGGU,
     TQ: SIRSI, (U.K.)-581403.

4.   RAMACHANDRA S/O MABLESHWAR HEGDE
     AGED: 58 YEARS,
     OCC: AGRICULTURIST,
     R/O: HANMANTI,
     NEAR MILKDAIRY,
     PO: NEGGU,
     TQ SIRSI, (U.K.)-581403.

5.   OM YANE LAXMINARAYANA
     S/O MABLESHWAR HEGDE,
     AGED: 55 YEARS,
     OCC: AGRICULTURIST,
     R/O: 4TH MAIN ROAD,
     D.NO.439,
     NAGENDRA BLOCK,
     SHRINAGAR,
     BENGALURU-50.

                                             .. RESPONDENTS
(R1 TO R5 ARE SERVED)


      THIS APPEAL IS FILED UNDER SECTION 96 OF CPC SEEKING
TO SET ASIDE THE JUDGMENT AND DECREE DATED 03.03.2017
PASSED IN O.S.NO.27/2013 ON THE FILE OF THE SENIOR CIVIL
JUDGE   AT    SIRSI   AND   CONSEQUENTLY     SUIT    OF    THE
PLAINTIFF/APPELLANT BE DECREED WITH COST.


      THIS   APPEAL   COMING   ON   FOR   ORDERS    THIS   DAY,
H.T.NARENDRA PRASAD, J. DELIVERED THE FOLLOWING:
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                           ORDER

Learned counsel for the appellant has filed a memo

seeking leave of the court to withdraw the appeal.

Memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE MBS/-