Smt Sunanda D. Nayak vs Smt Sampa Poojarthi
2023 Latest Caselaw 1931 Kant

                                                   -1-
                                                          RSA No. 2118 of 2017




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 17TH DAY OF MARCH, 2023

                                              BEFORE

                                THE HON'BLE MR JUSTICE H.P.SANDESH

                              REGULAR SECOND APPEAL NO. 2118 OF 2017

                      BETWEEN:

                      1.    SMT. SUNANDA D. NAYAK
                            AGED ABOUT 64 YEARS
                            W/O LATE DEVANNA NAYAK

                      2.    SANTHOSH NAYAK
                            AGED ABOUT 44 YEARS
                            S/O LATE DEVANNA NAYAK

                            BOTH ARE RESIDING AT 'MATHRUCHARYA'
                            KANDALIKE KOWDOOR VILLAGE
                            KARKALA TALUK
                            UDUPI DISTRICT
                            POST BAILUR-576101.
                                                                  ...APPELLANTS
                                   (BY SRI. RAJARAMA S., ADVOCATE)
Digitally signed by
SHARANYA T            AND:
Location: HIGH
COURT OF
KARNATAKA             1.    SMT. SAMPA POOJARTHI
                            AGED ABOUT 71 YEARS
                            W/O MAHABALA POOJARY
                            RESIDING AT PETEMANE
                            KOWDOOR VILLAGE
                            KARKALA TALUK
                            UDUPI DISTRICT
                            POST BAILUR-576101.

                                                                  ...RESPONDENT
                                (BY SRI. SACHIN B.S., ADVOCATE FOR C/R)
                               -2-
                                        RSA No. 2118 of 2017




     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 29.06.2017 PASSED IN
RA NO.05/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND ACJM., KARKALA, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 21.01.2014
PASSED IN OS NO.114/2007 ON THE FILE OF THE PRL. CIVIL
JUDGE, JMFC., KARKALA.

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

                         JUDGMENT

The learned counsel appearing for the appellants has

filed a memo for withdrawal stating that the appellants has

already handed over the possession to the respondent. Hence,

he seeks permission of this Court to withdraw the appeal.

In terms of the memo filed by the learned counsel for the

appellants, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

CP