Ramu M vs Mr. K N Siddarajaiah
2023 Latest Caselaw 5376 Kant

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                                                      NC: 2023:KHC:27750
                                                          RSA No. 806 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 7TH DAY OF AUGUST, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 806 OF 2021 (POS)

                   BETWEEN:

                   1.    RAMU M.,
                         AGED ABOUT 55 YEARS,
                         S/O LATE MALLAIAH L,
                         R/AT NO.4, ADIPAMPA ROAD,
                         V.V. MOHALLA, MYSURU.
                                                             ...APPELLANT

                                (BY SRI RAJENDRA M.A., ADVOCATE)
                   AND:

                   1.    MR. K.N. SIDDARAJAIAH
                         AGED ABOUT 88 YEARS,
                         S/O LATE J. NANJA SHETTY,

                   2.    MR. ROOP KUMAR
Digitally signed
by SHARANYA T            AGED ABOUT 58 YEARS,
Location: HIGH           S/O SRI K.N. SIDDARAJAIAH,
COURT OF
KARNATAKA                BOTH ARE RESIDING AT D.NO.149,
                         NANJUNDESHWARA NILAYA,
                         1ST BLOCK, J.L.PURAM CIRCLE,
                         MYSURU.
                                                              ...RESPONDENTS

                            (BY SRI. VIJAYAKUMAR KO., ADVOCATE C/R1)

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 18.02.2021
                   PASSED IN R.A.NO.47/2020 ON THE FILE OF THE II ADDL.
                   DISTRICT AND SESSIONS JUDGE, MYSURU. DISMISSING THE
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                                    NC: 2023:KHC:27750
                                       RSA No. 806 of 2021




APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 08.08.2019 PASSED IN O.S.NO.372/2014  ON THE
FILE OF THE V ADDL. CIVIL JUDGE (JR.DN.) AND JMFC,
MYSURU.

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

                         JUDGMENT

The learned counsel for appellant has filed a memo

stating that the petitioner herein has already handed over

possession of schedule premises. Hence, withdrawing the

appeal.

Hence, the counsel for appellant is permitted to

withdraw the appeal in terms of the memo.

Sd/-

JUDGE

RHS