Geetha S T vs Superintendent Engineer
2023 Latest Caselaw 5297 Kant

                                                       -1-
                                                              NC: 2023:KHC:27539
                                                                    RFA No. 1722 of 2022




                               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                   DATED THIS THE 4TH DAY OF AUGUST, 2023

                                                    BEFORE
                                     THE HON'BLE MR JUSTICE K.NATARAJAN
                               REGULAR FIRST APPEAL NO. 1722 OF 2022 (RES)
                          BETWEEN:

                          1.   GEETHA S T
                               W/O LATE S.C. VASANTH KUMAR
                               AGED ABOUT 41 YEARS

                          2.   PREETHAM
                               S/O LATE S.C.VASANTH KUMAR
                               20 YEARS

                          3.   HARSHITH KUMAR
                               S/O LATE S.C VASANTH KUMAR
                               AGED ABOUT 14 YEARS
                               MINOR REPRESENTED BY
                               NATURAL GUARDIAN 1ST APPELLANT

                               ALL ARE R/O SALAGAME VILLAGE
                               SALAGAME HOBLI
                               HASSAN TALUK AND DISTRICT - 573 201
                                                                            ...APPELLANTS
                          (BY SRI. GIRISH B. BALADARE., ADVOCATE)

Digitally signed by
                          AND:
VEDAVATHI A K
Location: High Court of
Karnataka
                          1.   SUPERINTENDENT ENGINEER
                               O AND M CIRCLE
                               CHAMUNDESHWARI ELECTRIC SUPPLY CORPORATION LTD
                               SANTHEPETE B.M. ROAD,
                               HASSAN HASSAN DISTRICT - 573 201
                                                                     ...RESPONDENT
                                THIS RFA IS FILED UNDER SECTION 96 READ WITH ORDER 41
                          RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
                          11.09.2018 PASSED IN OS No.85/2016 ON THE FILE OF THE
                          PRINCIPAL SENIOR CIVIL JUDGE, HASSAN, PARTLY DECREEING THE
                          SUIT FOR CLAIMING DAMAGES/COMPENSATION.

                               THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                          COURT DELIVERED THE FOLLOWING:
                                   -2-
                                          NC: 2023:KHC:27539
                                             RFA No. 1722 of 2022




                            JUDGMENT

Learned counsel for the appellant files memo for

withdrawing the appeal with liberty to file appeal before the

District Court.

The said submission and memo is placed on record.

Learned counsel for the appellant is permitted to

withdraw the appeal with liberty to file appeal before the

District court and plaintiff is also is having benefit under Section

14 of Limitation Act.

Office to return the documents to the learned counsel for

the appellant.

Sd/-

JUDGE

AKV