Shantaiah vs Smt. Prema
2023 Latest Caselaw 9024 Kant

Karnataka High Court

Shantaiah vs Smt. Prema on 1 December, 2023

                                             -1-
                                                     NC: 2023:KHC:43335
                                                   RSA No. 2071 of 2016




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 1ST DAY OF DECEMBER, 2023

                                       BEFORE

                 THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM

                   REGULAR SECOND APPEAL NO.2071 OF 2016 (PAR)
            BETWEEN:

                  SHANTAIAH
                  AGED ABOUT 69 YEARS
                  S/O GADIGAYYA
                  BELAVANTHANAKOPPA VILLAGE
                  ANAVATTI HOBLI, SORABA TALUK
                  SHIVAMOGGA DISTRICT - 577413

                                                          ...APPELLANT
            (BY SRI. SANTHOSH KUMAR M B, ADVOCATE AND
            SRI.M.CHAMARAJ, ADVOCATE)

            AND:
Digitally
signed by   1.    SMT. PREMA
ALBHAGYA
                  W/O NAGAIAH
Location:
HIGH              AGED ABOUT 56 YEARS
COURT OF          R/O KERODI VILLAGE
KARNATAKA         BYADAGI TALUK
                  HAVERI DISTRICT - 581106

            2.    SMT HALAMMA
                  W/O GADIGAIAH
                  AGED ABOUT 66 YEARS
                  R/AT HIRECHOUTI VILLAGE
                  ANAVATTI HOBLI, SORABA TALUK
                  SHIVAMOGGA DISTRICT - 577413
                             -2-
                                      NC: 2023:KHC:43335
                                    RSA No. 2071 of 2016




3.   SMT.GIRIJAMMA
     W/O GADIGAIAH
     AGED ABOUT 64 YEARS
     R/AT KACHVI VILLAGE
     JADE HOBLI
     SORABA TALUK
     SHIVAMOGGA DISTRICT -577419

4.   SMT SHEKAMMA
     W/O SHIVAIAH
     AGED ABOUT 62 YEARS

5.   SMT MANJAMMA
     W/O SHIVAIAH
     AGED ABOUT 59 YEARS

6.   SMT KUSUMA
     W/O VEERAIAH
     AGED ABOUT 57 YEARS

     RESPONDENT NOS.4 TO 6 ARE
     RESIDING AT
     KAMANAVALLI VILLAGE
     SORABA TALUK
     SHIVAMOGGA DISTRICT - 577413

                                       ...RESPONDENTS

      THIS RSA IS FILED UNDER SECTION 100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 01.08.2016
PASSED IN R.A.NO.47/2014 ON THE FILE OF SENIOR CIVIL
JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, SORABA,
PARTLY ALLOWING THE APPEAL AND MODIFYING THE
JUDGMENT AND DECREE DATED 07.10.2014 PASSED IN
                                         -3-
                                                       NC: 2023:KHC:43335
                                                   RSA No. 2071 of 2016




O.S.NO.148/2011 ON THE FILE OF CIVIL JUDGE AND JUDICIAL
MAGISTRATE FIRST CLASS, SORABA AND ETC.

          THIS APPEAL, COMING ON FOR FINAL HEARING, THIS

DAY, THE COURT DELIVERED THE FOLLOWING:

                                     JUDGMENT

After arguing the matter for some time, learned

counsel appearing for the appellant submits that he has

instructions from his client to withdraw the appeal.

2. The above submission is taken on record.

3. Therefore, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

NBM