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Mrs. Gracy D'Souza vs Ms. Shanice N
2023 Latest Caselaw 5792 Kant

Citation : 2023 Latest Caselaw 5792 Kant
Judgement Date : 21 August, 2023

Karnataka High Court
Mrs. Gracy D'Souza vs Ms. Shanice N on 21 August, 2023
Bench: H.P.Sandesh
                                                -1-
                                                       NC: 2023:KHC:29528
                                                      RSA No. 759 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 21ST DAY OF AUGUST, 2023

                                            BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                        REGULAR SECOND APPEAL NO. 759 OF 2018 (RES)


                   BETWEEN:

                   1.    MRS. GRACY D'SOUZA,
                         W/O LOUIS D'SOUZA,
                         AGED ABOUT 74 YEARS,

                   2.    MR. AUGUSTINE D'SOUZA,
                         S/O LATE ALEXIS D'SOUZA,
                         AGED ABOUT 79 YEARS,

                   3.    MRS. ALVEERA D'SOUZA,
                         W/O MR. AUGUSTINE D'SOUZA,
                         AGED ABOUT 66 YEARS,
                         ALL ARE RESIDING AT
                         D. NO.17-10-650,
                         MITHAMOGERU, ATTAVARA,
Digitally signed         MANGALURU - 575 002.
by SHARANYA T                                                 ...APPELLANTS
Location: HIGH     (BY SRI. K. CHANDRANATH ARIGA, ADVOCATE)
COURT OF
KARNATAKA          AND:

                         MS. SHANICE N.,
                         AGED ABOUT 7 YEARS,
                         D/O MR. WILLIAM PINTO,
                         REPRESENTED BY HER NATURAL GUARDIAN FATHER
                         MR. WILLIAM PINTO,
                         S/O CYPRIAN PINTO,
                         AGED ABOUT 52 YEARS,
                         LOTUS PARK, OLD KANKANADY,
                         MANGALURU - 575 002.
                                                            ...RESPONDENT
                              -2-
                                            NC: 2023:KHC:29528
                                         RSA No. 759 of 2018




     THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
JUDGEMENT AND DECREE DATED: 31.01.2018 PASSED IN
R.A.NO.137/2013 ON THE FILE OF THE III ADDITIONAL
SENIOR CIVIL JUDGE, MANGALURU.D.K, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGEMENT AND DECREE
DATED: 24.07.2013 PASSED IN OS.NO.71/2010 ON THE FILE
OF THE I ADDITIONAL CIVIL JUDGE AND JMFC.,
MANGALURU.D.K.

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

Learned counsel for the appellant has filed a memo of

even date seeking permission to withdraw the appeal.

2. Memo is taken on record.

3. Learned counsel for the appellant is permitted to

withdraw the appeal in terms of the memo.

Sd/-

JUDGE

rs

CT:STK

 
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