Sri Gangappa vs Smt Geetha
2023 Latest Caselaw 6233 Kant

                                              -1-
                                                          NC: 2023:KHC:31344
                                                       RSA No. 1691 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 31ST DAY OF AUGUST, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1691 OF 2017 (PAR)

                   BETWEEN:

                   1.    SRI GANGAPPA
                         S/O MUNISHAMAPPA
                         R/AT HUNEGAL VILLAGE
                         KASABA HOBLI,
                         CHIKKABALLAPURA TALUK
                         CHIKKABALLAPURA DISTRICT
                         PIN--562101
                                                                ...APPELLANT

                           (BY SRI. HANUMATHAPPA B. HARAVI, ADVOCATE)
                   AND:

                   1.    SMT. GEETHA
                         D/O LATE GOPALAKRISHNA
                         R/AT HUNEGAL VILLAGE
Digitally signed
by SHARANYA T            KASAB HOBLI
Location: HIGH           CHIKKABALLAPURA TALUK
COURT OF                 CHIKKABALALPURA DISTRICT
KARNATAKA
                         PIN-562101

                   2.    SMT. MUNIYAMMA
                         W/O LATE GOPALAKRISHNA
                         R/AT NILEARI VILLAGE
                         KASABA HOBLI,
                         DEVANAHALLI TALUK
                         PIN-560075
                                                             ...RESPONDENTS

                            (BY SRI MANJUNATH K.V., ADVOCATE FOR R1;
                                          R2 SERVED)
                             -2-
                                        NC: 2023:KHC:31344
                                     RSA No. 1691 of 2017




      THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 20.07.2017 PASSED IN
R.A. NO.149/2014 ON THE FILE OF THE II ADDL. SENIOR CIVIL
JUDGE AND JMFC, CHICKBALLAPUR, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
23.06.2014 PASSED IN O.S. NO.707/2008 ON THE FILE OF THE
PRL. CIVIL JUDGE AND JMFC, CHIKKABALLAPUR.

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

                         JUDGMENT

Learned counsel for appellant has filed memo stating

that the appellant is not willing prosecute the appeal. In

view of the memo, the counsel is permitted to withdraw

the appeal.

Hence, the appeal dismissed as withdrawn.

Sd/-

JUDGE

RHS