Boganna vs Jayamma
2023 Latest Caselaw 5697 Kant

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                                                        NC: 2023:KHC:29158
                                                      RSA No. 1597 of 2010




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 17TH DAY OF AUGUST, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
                      REGULAR SECOND APPEAL NO. 1597 OF 2010 (DEC)
                 BETWEEN:

                 1.     BOGANNA,
                        AGED ABOUT 67 YEARS,
                        S/O LATE NANJUNDAIAH,
                        KAREKUCHI, 'A' COLONY,
                        LAKKAVALLI (H), TARIKERE TALUK,
                        CHIKKAMAGALUR DISTRICT - 577 101.

                        BY HIS GPA HOLDER KUMAR,
                        SINCE DEAD BY HIS LR'S

                 1(a) B. KUMAR,
                      AGED ABOUT 50 YEARS,
                      S/O LATE BHOGANNA,
Digitally
signed by        1(b) BHAGYAMMA,
SUCHITRA M J
Location: High        AGED ABOUT 45 YEARS,
Court of              D/O LATE BHOGANNA,
Karnataka

                        BOTH R/O CHOWDABOVI CAMP,
                        S G CIRCLE, KAREKUCHI,
                        LAKKAVALLI HOBLI, TARIKERE TALUK,
                        CHIKKAMAGALUR DISTRICT.
                                                             ...APPELLANTS
                 (BY SMT. JYOTHI S K., ADVOCATE FOR
                     SRI. G. S. PRASANNA KUMAR., ADVOCATE AND
                     SRI. M. VINAY KEERTHI., ADVOCATE)
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                                             NC: 2023:KHC:29158
                                         RSA No. 1597 of 2010




AND:

      JAYAMMA,
      AGED ABOUT 62 YEARS,
      W/O IAYYANNA,
      KAREKUCHI, 'A' COLONY,
      LAKKAVALLI (H), TARIKERE TALUK,
      CHIKKAMAGALUR DISTRICT - 577 101.
                                                 ...RESPONDENT
(BY SRI. T. K.VEDAMURTHY., ADVOCATE)

       THIS RSA IS FILED U/S 100 R/W SEC. 41 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 24.3.2010
PASSED IN R.A.26/2005 ON THE FILE OF THE SENIOR CIVIL
JUDGE & PRL. JMFC., AT TARIKERE, DISMISSING THE APPEAL
AND      CONFIRMING       THE     JUDGMENT      AND     DECREE
DATED:18.3.2005 PASSED IN O.S.NO.288/1993 ON THE FILE
OF THE CIVIL JUDGE (JR.DN) & ADDL. JMFC., TARIKERE.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Heard learned counsel for the appellant Smt.Jyothi S.K on

behalf of learned counsel Sri G.S.Prasanna Kumar, who has

filed a memo.

NC: 2023:KHC:29158 RSA No. 1597 of 2010

The memo reads as under:

"The undersigned counsel for the petitioner prays that this Hon'ble Court may be pleased to permit the Appellant to withdraw the above appeal as not pressed, in the interest of justice & equity"

In view of the memo and submission made by the learned

counsel for the appellant, the appeal is dismissed as not

pressed.

Pending IA's do not survive for consideration. Same pales

into insignificance.

Sd/-

JUDGE

CH

CT:STK