Noor Ahamed vs P Ramadas Kamath
2023 Latest Caselaw 180 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 3RD DAY OF JANUARY, 2023

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

               R.S.A.NO.1154/2021 (DEC/POS)

BETWEEN:

NOOR AHAMED,
S/O ABDUL GHANA,
AGED ABOUT 58 YEARS,
TRADES IN COFFEE POWER,
HANUMAN GALLI,
BALEHONNUR TOWN,
NARASIMHARAJAPURA TALUK,
CHIKKAMAGALUR DISTRICT.                       ... APPELLANT

           (BY SRI GIRISH B. BALADARE, ADVOCATE)

AND:

1.     P. RAMADAS KAMATH,
       S/O LATE P. LAKHMANA KAMATH,
       AGED ABOUT 66 YEARS,
       AGRICULTURIST, BALEHONNUR,
       NARASIMHARAJAPUA TALUK,
       CHIKKAMAGALUR DISTRICT.

2.     P. GANAPATHI KAMATH,
       S/O LATE P.LAKSHMANA KAMATH,
       AGRICULTURIST,
       AGED ABOUT 61 YEARS,
       BALEHONNUR,
       NARASIMHARAJAPURA TALUK,
       CHIKKAMAGALUR DISTRICT-577 101
                                          ... RESPONDENTS
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     THIS R.S.A IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGEMENT AND DECREE 19.02.2013 PASSED BY
THE    ADDL.   DISTRICT    AND   SESSIONS     JUDGE    AT
CHIKKAMAGALUR IN RA 19/2008 AND THE JUDGMENT AND
DECREE DATED 12.02.2008 PASSED BY THE CIVIL JUDGE (SR.
DN.) AND PRINCIPAL JMFC AT TARIKERE IN O.S.NO.38/2000.

    THIS R.S.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

The learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal as not

pressed by availing the benefit provided under Section 14 of the

Limitation Act with liberty to file the same before the proper

Court.

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

withdrawn with liberty as sought.

SD/-

JUDGE

MD