Sri Kempegowda vs Smt Latha
2023 Latest Caselaw 5143 Kant

                                               -1-
                                                     NC: 2023:KHC:26857
                                                            RSA No. 949 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 1ST DAY OF AUGUST, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO. 949 OF 2021 (SP)

                   BETWEEN:

                         SRI KEMPEGOWDA
                         S/O LATE THOTTIHANUMEGOWDA
                         DEAD BY LRS

                   1.    SMT. LAKSHMAMMA
                         W/O LATE KEMPEGOWDA
                         AGED ABOUT 74 YEARS

                   2.    SRI B.K. NAGARAJ
                         S/O LATE KEMPEGOWDA
                         AGED ABOUT 54 YEARS

                   3.    SRI B.K. DINESH
                         S/O LATE KEMPEGOWDA
Digitally signed
                         AGED ABOUT 46 YEARS
by SHARANYA T
Location: HIGH           ALL ARE R/AT BACHANAHALLI VILLGE
COURT OF                 GANDASI HOBLI, ARASIKERE TALUK
KARNATAKA
                         HASSAN DISTRICT-573 119.

                   4.    SMT. B.K. MANJULA
                         W/O YOGESH
                         AGED ABOUT 39 YEARS
                         R/AT HANTHANAHALLI,
                         KASABA HOBLI
                         CHANNARAYAPATTANA TALUK
                         PIN-573 116.
                                                               ...APPELLANTS

                                (BY SRI RAMACHANDRA, ADVOCATE)
                             -2-
                                    NC: 2023:KHC:26857
                                       RSA No. 949 of 2021




AND:

1.   SMT. LATHA
     W/O VENKATESH @ PAPANNA
     R/AT BACHANAHALLI VILLAGE
     GANDASI HOBLI
     ARASIKERE TALUK
     HASSAN DISTRICT-5731 19.
                                            ...RESPONDENT

     THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 01.04.2021
PASSED IN R.A.NO.56/2017 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, ARASIKERE,       DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 19.06.2017 PASSED IN OS No.222/2012 ON THE FILE
OF THE II ADDITIONAL CIVIL JUDGE AND JMFC, ARASIKERE.

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

                         JUDGMENT

The counsel for appellants has filed a memo seeking

permission of this court to withdraw the appeal on the

ground of personal reasons. In view of the said memo the

appeal is dismissed as withdrawn

Sd/-

JUDGE

RHS