Smt. Gangamma vs Sri Nagaraju
2023 Latest Caselaw 5817 Kant

                                             -1-
                                                         NC: 2023:KHC:29555
                                                         RSA No. 89 of 2021




                     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. 89 OF 2021 (INJ)
                   BETWEEN:

                   SMT. GANGAMMA,
                   WIFE OF BASAVARAJU,
                   AGED ABOUT 53 YEARS,
                   RESIDING AT BHARATHIPURA VILLAGE,
                   SOMPURA HOBLI, NELAMANGALA TALUK,
                   BANGALORE RURAL DISTRICT - 562 111.
                                                               ...APPELLANT
                   (BY SRI. SIDDAMALLAPPA P. M, ADVOCATE)
                   AND:

                   SRI. NAGARAJU,
                   SON OF BASETTAPPA,
                   AGED ABOUT 60 YEARS,
                   RESIDING AT AHIHOSAHALLI VILLAGE,
                   THYAMAGONDALU HOBLI,
                   NELAMANGALA TALUK,
Digitally signed
by SHARANYA T      BANGALORE RURAL DISTRICT- 562 111.
Location: HIGH                                               ...RESPONDENT
COURT OF
KARNATAKA
                        THIS RSA IS FILED UNDER SEC.100 OF THE CPC.,
                   AGAINST THE JUDGMENT AND DECREE DATED 16.03.2020
                   PASSED IN RA NO.45/2017 ON THE FILE OF THE SENIOR
                   CIVIL JUDGE AT NELAMANGALA ALLOWING THE APPEAL AND
                   SETTING ASIDE THE JUDGMENT AND DECREE DATED
                   09.11.2017 PASSED IN OS NO.372/2010 ON THE FILE OF THE
                   ADDL.CIVIL JUDGE AND JMFC., NELAMANGALA.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                             NC: 2023:KHC:29555
                                            RSA No. 89 of 2021




                          JUDGMENT

Learned counsel for the appellant has filed a memo dated

16.8.2023 praying this Court to dismiss the appeal as the

appellant is not interested in prosecuting 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: BHK