Smt. Mallika K. Chouta vs Nandana
2023 Latest Caselaw 5989 Kant

                                                   -1-
                                                           NC: 2023:KHC:30520
                                                           RSA No. 72 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 28TH DAY OF AUGUST, 2023

                                             BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                    REGULAR SECOND APPEAL NO. 72 OF 2022 (DEC/INJ)
                   BETWEEN:

                   1.    SMT. MALLIKA K. CHOUTA
                         W/O. KARUNAKARA CHOUTA
                         AGED ABOUT 33 YEARS
                         R/AT NADUBADILA HOUSE
                         KOILA VILLAGE, PUTTUR TALUK
                         AND DISTRICT - 574 201.
                                                                   ...APPELLANT

                                  (BY SRI K. SHRIHARI, ADVOCATE)
                   AND:

                   1.    NANDANA
                         AGED ABOUT 39 YEARS
                         D/O. LAKSHMI V. SHETTY

Digitally signed
                   2.    NAYANA
by SHARANYA T            AGED ABOUT 36 YEARS
Location: HIGH           D/O. LAKSHMI V. SHETTY
COURT OF
KARNATAKA
                   3.    NAVITHA
                         AGED ABOUT 33 YEARS
                         D/O. LAKSHMI V. SHETTY

                         ALL ARE RESIDING AT
                         NADUBADILA HOUSE
                         KOILA VILLAGE
                         PUTTUR TALUK
                         D.K DISTRICT - 574 201.
                                                              ...RESPONDENTS
                              -2-
                                          NC: 2023:KHC:30520
                                          RSA No. 72 of 2022




      THIS RSA IS FILED UNDER SEC. 100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 08.10.2021 PASSED IN
RA.NO.118/2009 ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL JUDGE AND JMFC., PUTTUR, DISMISSING THE APPEAL,
AND     PARTLY ALLOWING THE CROSS OBJECTION AND
MODIFYING THE JUDGMENT AND DECREE DATED 18.06.2009
PASSED IN OS.NO.179/2004 ON THE FILE OF THE PRINCIPAL
CIVIL JUDGE, (JR.DN.) PUTTUR, 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

stating that the appeal may be dismissed since, the appellant

does not wish to prosecute the same.

In terms of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

ST