Vinodamma vs Shivanna
2023 Latest Caselaw 5637 Kant

                                                -1-
                                                         NC: 2023:KHC:29040
                                                       RSA No. 1903 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 16TH DAY OF AUGUST, 2023

                                           BEFORE

                           THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                         REGULAR SECOND APPEAL NO. 1903 OF 2016
                                      (DEC/INJ)

                   BETWEEN:

                   VINODAMMA
                   W/O. ANNAPPA,
                   AGED ABOUT 30 YEARS,
                   R/O. CHODAGONDANAHALLY VILLAGE,
                   HOLALKERE TALUK,
                   CHITRADURGA DISTRICT-577 501.
                                                               ...APPELLANT
                   (BY SRI. B K MANJUNATH, ADVOCATE)

                   AND:

                   1.    SHIVANNA
                         S/O. VEERAPPA,
Digitally signed         AGED ABOUT 54 YEARS,
by SUNITHA
GANGARAJU                AGRICULTURIST
Location: High
Court of           2.    SRINIVASA
Karnataka
                         S/O. VEERAPPA,
                         AGED ABOUT 49 YEARS,
                         AGRICULTURIST,

                   3.    RAJAPPA
                         S/O. VEERAPPA,
                         AGED ABOUT 44 YEARS,
                         AGRICULTURIST,

                   4.    JAYARAM
                         S/O. BHEEMAPPA,
                             -2-
                                       NC: 2023:KHC:29040
                                     RSA No. 1903 of 2016




     AGED ABOUT 32 YEARS,
     AGRICULTURIST,

5.   ASHOKA
     S/O. CHANDRAPPA,
     AGED ABOUT 29 YEARS,
     AGRICULTURIST,

6.   ARUNA
     S/O. CHANDRAPPA,
     AGED ABOUT 26 YEARS,
     AGRICULTURIST

     RESPONDENT No.1 TO 6 ARE ALL
     R/O CHOWDAGONGANAHALLY VILLAGE,
     TALYA HOBLI,
     HOLALKERE TALUK,
     CHITRADURGA DISTRICT-577 501.
                                          ...RESPONDENTS

(R1, R2, R3 & R6 SERVED
 V/O DATED 08.03.2019 APPEAL AGAINST R4           & R5 IS
DISMISSED)

      THIS RSA IS FILED UNDER SEC. 100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 16.8.2016 PASSED IN RA
NO.80/2013 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC,    HOLALKERE.    DISMISSING   THE   APPEAL    AND
CONFIRMING THE JUDGMENT AND DECREE DATED 20.9.2013
PASSED IN OS NO.11/2010 ON THE FILE OF THE CIVIL JUDGE
AND JMFC., HOLALKERE.

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

                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of the Court withdraw the appeal.

NC: 2023:KHC:29040 RSA No. 1903 of 2016

2. Memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SSB