Sri Shanthanagowda vs Miss Anitha
2023 Latest Caselaw 1445 Kant

                                         -1-
                                                  RSA No. 1701 of 2016




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 20TH DAY OF FEBRUARY, 2023

                                      BEFORE
             THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
                  REGULAR SECOND APPEAL NO. 1701 OF 2016 (PAR)
             BETWEEN:

                   SRI SHANTHANAGOWDA
                   S/O PUTTA HANUMAPPA,
                   AGED ABOUT 48 YEARS,
                   AGRICULTURIST,
                   R/O THAKKANAHALLI VILLAGE, HONNALI TALUK,
                   DAVANAGERE DISTRICT - 577 217.

                                                            ...APPELLANT

             (BY SRI. RAKESH H D & SRI.BASAVANA GOWDA.M,
             ADVOCATES)

             AND:
Digitally
signed by
CHAITHRA A   1.    MISS ANITHA
Location:          D/O SHANTHANAGOWDA,
HIGH               AGED ABOUT 12 YEARS
COURT OF
KARNATAKA    2.    SMT. SHAHIKALA
                   W/O SHANTHANAGOWDA,
                   AGED ABOUT 43 YEARS,
                   HOUSE HOLD WORKER

                   BOTH R/AT C/O FATHER OF SMT. SHAHIKALA
                   SADDER DYAMAPPA,
                   KOKKANURU VILLAGE, HARIHARA TALUK,
                   DAVANAGERE DISTRICT - 577 253.

                   THE PLAINTIFF NO.1 IS MINOR, HENCE
                             -2-
                                      RSA No. 1701 of 2016




    REPRESENTED BY HER MOTHER RESPONDENT NO.2.

                                            ...RESPONDENTS

(BY SRI.MARUTHI.G.B, ADVOCATE FOR R1 & 2)

     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 28.08.2014 PASSED IN
RA.NO.5/2012 ON THE FILE OF THE I ADDL. DISTRICT &
SESSIONS JUDGE, DAVANAGERE, DISMISSING THE APPEAL
AND CONFIRMING THE JUDGMENT AND DECREE DATED:
09.09.2011 PASSED IN OS.NO.24/2008 ON THE FILE OF THE
SR.CIVIL JUDGE, HARIHAR.

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

The learned counsel for the appellant has filed a

memo seeking to withdraw the appeal. Memo is taken on

record.

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

withdrawn.

Sd/-

JUDGE

ALB