Sri Krishnegowda vs Smt. Mangala
2023 Latest Caselaw 2177 Kant

                                               -1-
                                                       RSA No. 938 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 11TH DAY OF APRIL, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 938 OF 2021 (INJ)

                   BETWEEN:

                   1.    SRI KRISHNEGOWDA
                         S/O LATE KALEGOWDA
                         AGED ABOUT 53 YEARS
                         R/AT KESTURUKOPPAL VILLAGE
                         CHUNCHANKATTE HOBLI
                         K.R.NAGAR TALUK-571 602
                         MYSURU DISTRICT
                                                              ...APPELLANT

                    (BY SRI. LOURDU MARIYAPPA A., ADVOCATE [THROUGH VC])

                   AND:

                   1.    SMT. MANGALA
                         W/O LATE ASHOKA
Digitally signed
by SHARANYA T            AGED ABOUT 41 YEARS
Location: HIGH
COURT OF           2.    SMT. MANJULA
KARNATAKA
                         W/O CHIKKEGOWDA
                         AGED ABOUT 39 YEARS

                         BOTH R/AT KESTURUKOPPAL VILLAGE
                         CHUNCHANKATTE HOBLI
                         K.R. NAGAR TALUK-571 602
                         MYSURU DISTRICT.
                                                           ...RESPONDENTS

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 10.08.2021
                   PASSED IN RA.No.17/2018 ON THE FILE OF THE SENIOR CIVIL
                               -2-
                                          RSA No. 938 of 2021




JUDGE AND JMFC, K.R.NAGAR, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 05.12.2017
PASSED IN OS.No.61/2010 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE AND JMFC, K.R. NAGARA.

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

                          JUDGMENT

The learned counsel appearing for the appellant has filed

a memo dated 21.03.2022 praying this Court to dismiss the

appeal as not pressed since the same is settled out of Court.

In view of the memo, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

CP