U.F.M. Laxminarayan vs Mutta Manja Kumbar
2023 Latest Caselaw 4196 Kant

                                                       -1-
                                                             NC: 2023:KHC-D:6937
                                                               RSA No. 101013 of 2016




                              IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                    DATED THIS THE 10TH DAY OF JULY, 2023

                                                    BEFORE
                                THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                              REGULAR SECOND APPEAL NO. 101013 OF 2016 (INJ-)
                            BETWEEN:

                                U.F.M. LAXMINARAYAN
                                NARASIMHA BHAT,
                                AGE: 52 YEARS, OCC: AGRICULTURE,
                                R/O: ABBIHADDA, MATTIGAR VILLAGE,
                                TQ: SIRSI, DIST: UTTAR KANNADA.

                                                                          ...APPELLANT
                            (BY SRI. V.G.BHAT;
                            SRI. J.B.HURAKADLI, ADVOCATE)

                            AND:

                                MUTTA MANJA KUMBAR,
                                DECEASED BY HIS LRS,
                                CHANDRASHEKHAR MUTTA KUMBAR,
           Digitally
           signed by
                                AGE: 54 YEARS, OCC: COOLIE,
           YASHAVANT
YASHAVANT
NARAYANKAR
           NARAYANKAR
           Date:
           2023.07.13
                                R/O: HOSALLI, PO: NEGGU,
           12:00:46 -0700
                                TQ: SIRSI, DIST: UTTAR KANNADA-581450.

                                                                         ...RESPONDENT

                                  THIS RSA IS FILED U/S.100 OF CPC, AGAINST THE
                            JUDGMENT AND DECREE DATED: 02.07.2016 PASSED IN RA
                            NO.31/2013 ON THE FILE OF THE SENIOR CIVIL JUDGE, SIRSI,
                            DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
                            DECREE DTD: 25.02.2013 PASSED IN O.S.NO.32/2008 ON THE
                            FILE OF THE ADDITIONAL CIVIL JUDGE, SIRSI, DISMISSING THE
                            SUIT FILED FOR PERMANENT INJUNCTION.

                                THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                            COURT DELIVERED THE FOLLOWING:
                             -2-
                                   NC: 2023:KHC-D:6937
                                      RSA No. 101013 of 2016




                         ORDER

Learned counsel for the appellant has filed a memo

for withdrawal on the ground that respondent has already

executed the sale deed and as such appellant is not

interested in prosecuting the matter.

The memo is placed on record.

In view of the memo, the appeal stands dismissed as

withdrawn.

Sd/-

JUDGE

SSP