Sri J Chinnappa vs Sri M Lourdappa
2023 Latest Caselaw 11320 Kant

Karnataka High Court

Sri J Chinnappa vs Sri M Lourdappa on 20 December, 2023

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                                                  NC: 2023:KHC:46683
                                                 RSA No. 686 of 2019




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                    BEFORE
             THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
                REGULAR SECOND APPEAL NO. 686 OF 2019 (DEC)
             BETWEEN:

                SRI J CHINNAPPA
                S/O LATE SRI JOSEPH
                AGED ABOUT 78 YEARS,
                R/O HAROBELE VILLAGE
                HAMLET OF NALLAHAALI VILLAGE
                UYYAMBALLI HOBLI
                KANAKAPURA TALUK-562 117
                RAMANAGARA DISTRICT
                                                        ...APPELLANT
             (BY SRI. SURESH K & SMT.M.V.VIMALAMMA, ADVOCATES)

             AND:

Digitally       SRI M LOURDAPPA
signed by       S/O LATE SRI JOSEPH
CHAITHRA A
                AGED ABOUT 68 YEARS,
Location:       R/O HAROBELE VILLAGE
HIGH
COURT OF        HAMLET OF NALLAHAALI VILLAGE
KARNATAKA       UYYAMBALLI HOBLI
                KANAKAPURA TALUK-562117
                RAMANAGARA DISTRICT
                                                      ...RESPONDENT
             (BY SRI. SHIVACHARAN R, ADVOCATE)

                  THIS RSA IS FILED UNDER SEC.100 R/W ORDER XLII
             RULE 1 , 2 AND 3 OF CPC AGAINST THE JUDGMENT AND
             DECREE DATED 19.12.2018 PASSED IN RA NO 5034/2018
             (OLD NO.140/2013 AND 89/2014) ON THE FILE OF THE II
                             -2-
                                       NC: 2023:KHC:46683
                                      RSA No. 686 of 2019




ADDL.DISTRICT AND SESSIONS JUDGE, RAMANAGARA TO SIT
AT KANAKAPURA, DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 30.03.2013 PASSED IN
OS NO 111/1999 ON THE FILE OF THE ADDL.CIVIL JUDGE AND
JMFC, KANAKAPURA.

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

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

CA