Smt Jayanthi vs Ganapathi Prabhu @ G P Prabhu
2023 Latest Caselaw 1482 Kant

                                                  -1-
                                                           RSA No. 281 of 2017




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 21ST DAY OF FEBRUARY, 2023

                                              BEFORE

                                 THE HON'BLE MR JUSTICE H.P.SANDESH

                            REGULAR SECOND APPEAL NO.281 OF 2017 (INJ)

                      BETWEEN:

                      1.   SMT. JAYANTHI ,
                           AGED ABOUT 65 YEARS.

                      2.   SMT. CHITRA,
                           AGED ABOUT 44 YEARS.

                      3.   SMT. PREMA,
                           AGED ABOUT 42 YEARS.

                           APPELLANT NO.1 IS THE WIDOW AND
                           APPELLANT NOS.2 AND 3 ARE THE
                           CHILDREN OF DECEASED
                           ANANTHA PRABHU.

                           ALL ARE R/AT KONGA,
Digitally signed by        MULABAGILU, DURVASAPURA,
SHARANYA T
Location: HIGH             THIRTHAHALLI,
COURT OF                   SHIMOGA DISTRICT-577 201.
KARNATAKA

                      4.   SRI KRISHNA MURTHY,
                           S/O LATE ANANTHA PRABHU,
                           AGED ABOUT 40 YEARS,
                           KONGA, MULABAGILU VILLAGE,
                           DURVASAPURA, THIRTHAHALLI,
                           SHIMOGA DISTRICT- 577 201.
                                                                ...APPELLANTS

                            (BY SRI SANATH KUMAR SHETTY K., ADVOCATE)
                                -2-
                                          RSA No. 281 of 2017




AND:

GANAPATHI PRABHU @ G.P. PRABHU,
S/O PUTTU @ YESU PRABHU,
AGED ABOUT 72 YEARS,
R/O KONGA, MULABAGILU VILLAGE,
THIRTHAHALLI TALUK,
SHIMOGA DISTRICT-577432.
                                               ...RESPONDENT

            (BY SRI N. JAGADISH BALIGA, ADVOCATE)

     THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 29.11.2016
PASSED IN R.A.NO.28/2014 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC THIRTHAHALLI, ALLOWING THE
APPEAL AND SETTING ASIDE THE JUDGMENT AND DECREE
DATED 31.10.2008 PASSED IN O.S. NO.144/1998 ON THE
FILE OF THE CIVIL JUDGE (JR.DN) AND JMFC THIRTHAHALLI
AND ETC.

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

                         JUDGMENT

The counsel for the appellants has filed a memo along

with the affidavit of appellant No.4 stating that they do not

intend to prosecute this appeal and prayed this Court to

dismiss the appeal as not pressed.

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

as not pressed.

Sd/-

JUDGE

SN