S Vijayalakshmi vs E Udayashankar
2022 Latest Caselaw 11980 Kant

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                                                          RSA No. 2326 of 2011




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 20TH DAY OF SEPTEMBER, 2022

                                             BEFORE
                                THE HON'BLE MRS JUSTICE M G UMA
                          REGULAR SECOND APPEAL NO. 2326 OF 2011 (RES)
                   BETWEEN:

                   1. S. VIJAYALAKSHMI
                      AGED 84 YEARS

                   2. S. RAJALAKSHMI
                      AGED 82 YEARS

                   3. H.S. SRINIVAS PRASAD
                      AGED 72 YEARS

                   ALL RESIDING AT 936
                   I NORTH MAIN
                   LAKSHMIPURAM
                   MYSORE - 570 004

                                                                     ...APPELLANTS
                   (BY MR: H.S. SRINIVAS PRASAD., PARTY IN PERSON)



                   AND:
Digitally signed
by NANDINI B       1. E. UDAYASHANKAR
G                     ABOUT 62 YEARS
Location: High        S/O LATE MR. E. BALAN
Court Of              RES. AT: "AMRUTA", 1256
Karnataka             GAGANCHUMBI DOUBLE ROAD
                      KUVEMPUNAGARA
                      MYSORE - 570 023

                   2. RAVISHANKAR
                      ABOUT 60 YEARS
                      C/O "SHUBHAM ELECTRONIC
                      SHOPPE"
                      23, DEVARAJA URS ROAD
                      MYSORE
                              -2-
                                       RSA No. 2326 of 2011




3. E USHA
   ABOUT 55 YEARS
   C/O RESPONDENT NO.1

4. E. VIJAYALAKSHMI
   ABOUT 53 YEARS
   C/O RESPONDENT NO.1

5. CHESCOM
   REPRESENTED BY
   SUPERINTENDING ENGINEER
   HARSHA ROAD, MYSORE

                                               ...RESPONDENTS
(BY MR: T.N. RAGHUPATHY, ADVOCATE FOR R1
    R-2 AND R-5 ARE SERVED.
    NOTICE TO R-3 AND R-4 ARE DISPENSED WITH
    V/C/O DT. 8/2/2012.)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 6.9.2011 PASSED IN
R.A.NO.151/2010 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT-II, MYSORE, PARTLY ALLOWING THE APPEAL FILED
AGAINST THE JUDGMENT AND DECREE DATED 6.3.2010 PASSED IN
O.S.NO.341/2000 ON THE FILE OF THE I ADDL. SENIOR CIVIL
JUDGE, MYSORE.

     THIS RSA COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:


                       JUDGMENT

Sri H S Srinivas Prasad, party-in-person/appellant No.3

has filed a memo dated 27.08.2022 seeking permission to

withdraw the appeal.

2. The memo is placed on record.

RSA No. 2326 of 2011

3. In view of the memo filed, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

*bgn/-