Smt. Sharada Alias Bedi Alias Geeta vs Smt. Indira Revadi W/O Bharatesh
2023 Latest Caselaw 11093 Kant

Karnataka High Court

Smt. Sharada Alias Bedi Alias Geeta vs Smt. Indira Revadi W/O Bharatesh on 19 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                            -1-
                                                  NC: 2023:KHC-D:14875
                                                    RFA No. 100515 of 2023




                         IN THE HIGH COURT OF KARNATAKA,
                                 DHARWAD BENCH

                   DATED THIS THE 19TH DAY OF DECEMBER, 2023

                                       BEFORE

                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 REGULAR FIRST APPEAL NO.100515/2023(PAR/POS)

            BETWEEN:

            SMT. SHARADA @ BEBI @ GEETA
            W/O. ANILKUMAR B.J. PATIL,
            AGE: 57 YEARS, OCC: HOUSEHOLD,
            R/O: UNICON APARTMENT,
            OPP: VIGNESHWAR PRIMARY SCHOOL,
            VIDYANAGAR, HUBBALI,
            TQ: HUBBALLI, DIST: DHARWAD-580021.
                                                               ...APPELLANT
            (BY SRI D. J. NAIK, ADVOCATE)

            AND:

            1.   SMT. INDIRA REVADI W/O. BHARATESH,
                 AGE: 52 YEARS,
                 OCC: HOUSEHOLD WORK,
                 R/O: MANGALORE TQ: KUKANOOR
Digitally        DIST: KOPPAL - 583 231.
signed by
SUJATA
SUBHASH     2.   SMT. MANJULA
PAMMAR           W/O. PRAKASH GUBBI,
                 AGE: 48 YEARS, OCC: HOUSEHOLD WORK,
                 R/O: COLLEGE ROAD, TQ: SIRSI
                 DIST: SIRSI - 581 401,
                 UTTAR KANNADA.
                                                            ...RESPONDENTS

                 THIS RFA IS FILED UNDER SECTION 96 OF CPC., PRAYING TO
            JUDGMENT AND DECREE DATED 01.10.2022 IN O.S.NO.45/2020 ON
            THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE, HUBBALLI
            AND ETC.,

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                            -2-
                                  NC: 2023:KHC-D:14875
                                     RFA No. 100515 of 2023




                         ORDER

The learned counsel for the appellant has filed a

memo for withdrawal of the appeal.

Memo is placed on record.

In view of the memo, appeal is dismissed as

withdrawn reserving liberty to file appeal before the

District Court.

SD/-

JUDGE

HMB