Venkatapathi vs Smt. Venkatamma
2023 Latest Caselaw 1436 Kant

                                                 -1-
                                                          RSA No. 1602 of 2017




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH DAY OF FEBRUARY, 2023

                                              BEFORE

                                 THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.1602 OF 2017 (PAR)

                      BETWEEN:

                      1.    VENKATAPATHI,
                            S/O. LATE MUNIVENKATAPPA.
                            SINCE DEAD BY LRS.

                      1(a). SMT. HEMAVATHAMMA Y.C.,
                            AGED ABOUT 55 YEARS,
                            W/O LATE VENKATAPATHI.

                      1(b). SMT. JALAJAKSHI C,
                            AGED ABOUT 37 YEARS,
                            W/O RAMANJI V.G.,
                            R/AT #57, VANGASAVARIPALLI,
                            KURIGEPALLI, BANGARPET TALUK,
                            KOLAR - 563 129.

Digitally signed by   1(c). SMT. PANKAJA VALLI T.V.,
SHARANYA T
Location: HIGH              AGED ABOUT 34 YEARS,
COURT OF                    D/O LATE SRI VENKATAPATHI.
KARNATAKA

                      1(d). SMT. LEPAKSHI T.V.,
                            AGED ABOUT 23 YEARS,
                            D/O LATE SRI VENKATAPATHI.

                            APPELLANT NOS.1(a), 1(c) AND 1(d)
                            ARE R/AT THOPPANAHALLI VILLAGE,
                            THOPPANAHALLI, BANGARPET TALUK,
                            KOLAR DISTRICT-563 129.

                            (AMENDED VIDE COURT ORDER
                            DATED 20.02.2023).
                                                                ...APPELLANTS
                                 (BY SRI ALLAH BAKASH M, ADVOCATE)
                             -2-
                                      RSA No. 1602 of 2017




AND:

1.   SMT. VENKATAMMA,
     D/O LATE MUNIVENKATAPPA,
     W/O CHAKARLAPPA,
     AGED ABOUT 61 YEARS.

2.   SMT. RAMAKKA,
     W/O. LATE MUNIVENKATAPPA,
     AGED ABOUT 78 YEARS.

     BOTH ARE RESIDING AT
     THOPPANAHALLI VILLAGE AND POST,
     KAMASAMUDRAM HOBLI,
     BANGARPET TALUK,
     KOLAR DISTRICT 563 102.
                                          ...RESPONDENTS

              (BY SRI ABHINAV R, ADVOCATE)

     THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC,
AGANST THE JUDGMENT AND DECREE DATED 19.12.2015
PASSED IN RA NO.25/2014 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND PRL. JMFC., KGF, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED
06.12.2013 PASSED IN OS NO.269/2010 ON THE FILE OF THE
PRL.CIVIL JUDGE (JR.DN) AT BANGARPET.

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


                     JUDGMENT

The learned counsel for the appellants has filed a

memo dated 30.01.2023 seeking permission of this Court

to withdraw the appeal.

RSA No. 1602 of 2017

2. In view of the memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

MD