Smt K G Belliavva vs Sri K P Kushalappa
2023 Latest Caselaw 4782 Kant

                                                    -1-
                                                          NC: 2023:KHC:25612
                                                             RSA No. 542 of 2013




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 24TH DAY OF JULY, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                           REGULAR SECOND APPEAL NO. 542 OF 2013 (POS)


                      BETWEEN:

                      1.    SMT. K.G. BELLIAVVA,
                            AGED ABOUT 83 YEARS,
                            WIFE OF K.M. GANAPATHI,

                      2.    SRI. K.G. NANAIAH,
                            S/O K.M. GANAPATHI,
                            AGED ABOUT 55 YEARS,

                            BOTH ARE RESIDING AT
                            KUNJILA VILLAGE,
                            KAKKABE POST,
                            MADIKERI TALUK,
                            KODAGU DISTRICT - 571 212.
Digitally signed by
LAKSHMINARAYANA                                                    ...APPELLANTS
MURTHY RAJASHRI
Location: HIGH
COURT OF              (BY SRI. RAMAKRISHNA M., ADVOCATE)
KARNATAKA

                      AND:

                      1.    SRI. K.P. KUSHALAPPA,
                            SON OF PONNAPPA,
                            AGED ABOUT 60 YEARS,

                      2.    SRI. K.A. KALAPPA,
                            S/O. APPACHU,
                            AGED ABOUT 51 YEARS,
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                                    NC: 2023:KHC:25612
                                        RSA No. 542 of 2013




3.   SRI. K.M. SUBRAMANI
     S/O. MEDAPPA,
     AGED ABOUT 43 YEARS,

     RESPONDENTS 1 TO 3
     ARE RESIDING AT KUNJILA VILLAGE,
     KAKKABE POST,
     MADIKERI TALUK,
     KODAGU DISTRICT - 571 212.
                                            ...RESPONDENTS
(BY SRI. AJITH ACHAPPA, ADVOCATE)

      THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
JUDGMENT    &     DECREE    DATED:25.02.2013   PASSED    IN
R.A.NO.14/2010 ON THE FILE OF THE SENIOR CIVIL JUDGE,
MADIKERI, ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT    AND    DECREE   DATED:10.02.2010    PASSED   IN
O.S.NO.118/2007 ON THE FILE OF THE ADDL. CIVIL JUDGE
(JR.DN) & JMFC., MADIKERI AND ETC.,

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

NC: 2023:KHC:25612 RSA No. 542 of 2013

2. The memo reads as under:

"The undersigned hereby submit before this

Hon'ble Court that, the above appeal memo may

be dismissed as not pressed, in the interest of

justice and equity."

3. Memo also contains the signature of the

appellants.

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

not pressed.

Sd/-

JUDGE

TS