Smt. Sonabai W/O Sidaraya Habadi vs Smt Umadevi W/O Laman Habadi
2022 Latest Caselaw 12639 Kant

                             1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 28TH DAY OF OCTOBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100652 OF 2018 (PAR)

BETWEEN:

1.      SMT.SONABAI
        W/O SIDARAYA HABADI @ KURABAR
        @ KATTIMANI,
        AGE:67 YEARS, OCC:AGRICULTURE,
        R/O KOTTALAGI, TALUK:ATHANI,
        DIST:BELAGAVI - 591 265.

2.      SHRI. GURUBASU
        S/O SIDARAY HABADI @ KURABAR
        @ KATTIMANI,
        AGE:42 YEARS, OCC:AGRICULTURE,
        R/O KOTTALAGI, TALUK:ATHANI,
        DIST:BELAGAVI - 591 265.

3.      SMT.GODAWWA
        W/O MARUTI BANDAGAR,
        AGE:48 YEARS, OCC:AGRICULTURE
        AND HOUSEHOLD WORK,
        R/O HARUGERI, TQ:RAIBAG,
        DIST:BELAGAVI - 591 220.             ...APPELLANTS

(BY SRI ANAND BAGEWADI, ADVOCATE)

AND:

1.      SMT.UMADEVI
        W/O LAMAN HABADI,
        AGE:31 YEARS, OCC:HOUSE HOLD WORK,
        R/O BEKKERI, TQ:RAIBAG,
        DIST:BELAGAVI - 591 317.
                                    2




2.    THE MANAGER,
      LIC OF INDIA, BRANCH OFFICE,
      P.B.NO.17, SATTI ROAD, ATHANI
      AT:ATHANI, TQ:ATHANI,
      DIST:BELAGAVI - 591 304.                      ... RESPONDENTS

[BY SRI SHIVASAI M.PATIL, ADVOCATE FOR R2;
    SRI VITTHAL S.TELI, ADVOCATE FOR PROPOSED
    IMPLEADING APPLICANT R1(A)]

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, CHALLENGING THE JUDGMENT AND DECREE DATED
14.12.2017   PASSED     BY   THE       COURT   OF   VII   ADDITIONAL
DISTRICT     AND   SESSION    JUDGE,       BELAGAVI       SITTING    AT
CHIKKODI IN R.A.NO.230/2013, CONFIRMING THE JUDGMENT
AND DECREE DATED 06.08.2013 PASSED BY THE PRL. SENIOR
CIVIL JUDGE, ATHANI IN O.S.NO.147/2006.


      THIS    REGULAR    SECOND         APPEAL   COMING      ON     FOR
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
                             ORDER

Sri.Anand Bagewadi., learned counsel for appellants

has appeared in person.

Counsel submits that a memo has been filed stating

that the appellants are not interested to prosecute the

appeal. Hence, appeal may be dismissed as withdrawn.

Counsel therefore, submits that the memo may be placed

on record and the Regular Second Appeal may be dismissed

as withdrawn.

Submission is noted.

Memo is placed on record.

The Regular Second Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

TKN