Smt Mehartaj vs Smt Fathimabi
2023 Latest Caselaw 1787 Kant

                                              -1-
                                                         RSA No. 1248 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 10TH DAY OF MARCH, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 1248 OF 2019 (INJ)

                   BETWEEN:

                   1.    SMT. MEHARTAJ
                         D/O. HUSSAIN SAB,
                         AGED ABOUT 48 YEARS,
                         R/O. PARASHURAMPURA VILLAGE,
                         CHALLAKERE TALUK,
                         CHITRADURGA DISTRICT-577 538.
                                                                  ...APPELLANT

                                 (BY SRI VEERESHA E., ADVOCATE)
                   AND:

                   1.    SMT. FATHIMABI
                         W/O. HUSSAIN SAB,
                         AGED ABOUT 65 YEARS,
                         R/AT PARASHURAMPURA VILLAGE,
Digitally signed
by SHARANYA T            CHALLAKERE TALUK,
Location: HIGH           CHITRADURGA DISTRICT-577 538.
COURT OF
KARNATAKA                                                      ...RESPONDENT

                         THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 10.01.2019 PASSED IN
                   R.A.NO.15/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE
                   AND JMFC., CHALLAKERE, DISMISSING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 31.07.2017
                   PASSED IN O.S.NO.166/2009 ON THE FILE OF THE PRINCIPAL
                   CIVIL JUDGE AND JMFC, CHALLAKERE.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                               -2-
                                        RSA No. 1248 of 2019




                         JUDGMENT

Learned counsel for the appellant has filed a memo

praying this Court to withdraw the appeal as not pressed.

In view of the memo, the appeal is dismissed as

withdrawn as not pressed.

Sd/-

JUDGE

ST