Smt Manjula vs Rathnamma
2023 Latest Caselaw 4966 Kant

                                         -1-
                                                RSA No. 2349 of 2008
                                                     NC: 2023:KHC:26246




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 27TH DAY OF JULY, 2023

                                       BEFORE
                        THE HON'BLE MS JUSTICE J.M.KHAZI
                    REGULAR SECOND APPEAL NO.2349 OF 2008
               BETWEEN:

                    SMT. MANJULA
                    W/O ERAPPA
                    AGED ABOUT 28 YEARS
                    RESIDING AT JANNAGHATTA VILLAGE
                    SUGATUR HOBLI
                    KOLAR TALUK - 563 101
                                                            ...APPELLANT
               (BY SRI. B VISWESWARAIAH, ADVOCATE)

               AND:

               1.   RATHNAMMA
                    W/O LATE MUNIVENKATAPPA
                    AGED 48 YEARS

               2.   KRISHNAPPA
Digitally
signed by           S/O LATE MUNIVENKATAPPA
REKHA R             AGED 25 YEARS
Location: High
Court of       3.   SHIVAPPA
Karnataka
                    S/O LATE MUNIVENKATAPPA
                    AGED 22 YEARS

                    ALL ARE RESIDING AT
                    URAGILI VILLAGE, SUGATUR HOBLI
                    KOLAR TALUK - 563 101
                                                         ...RESPONDENTS

               (BY SRI. L M RAMAIAH GOWDA, ADVOCATE FOR R1 TO R3)
                              -2-
                                    RSA No. 2349 of 2008
                                        NC: 2023:KHC:26246




     THIS RSA IS FILED UNDER SECTION 100 OF CPC
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
30.09.2008 PASSED BY THE HON'BLE PRINCIPAL CIVIL JUDGE
(SENIOR DIVISION) AND CJM AT KOLAR IN R.A.NO.314/2007
BY CONFIRMING THE JUDGMENT AND DECREE DATED
05.11.2007 PASSED BY HON'BLE PRINCIPAL CIVIL JUDGE
(JUNIOR DIVISION) AT KOLAR IN O.S.NO.209/2005 BY
ALLOWING THIS APPEAL WITH COST, IN THE INTEREST OF
JUSTICE AND EQUITY.

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

                        JUDGMENT

Learned counsel for appellant submits that in the

best interest of his client, he is withdrawing the appeal.

In view of the submission of learned counsel for

appellant, the matter is released from part heard and

appeal is dismissed as withdrawn.

Sd/-

JUDGE

RR