Sri Narayana Reddy vs Sri Y Jayaram Reddy
2023 Latest Caselaw 6512 Kant

                                              -1-
                                                          NC: 2023:KHC:33249
                                                         RSA No. 798 of 2018



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 13TH DAY OF SEPTEMBER, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.798 OF 2018

                   BETWEEN:

                   1.    SRI NARAYANA REDDY
                         S/O LATE KRISHNA REDDY
                         AGED ABOUT 57 YEARS,
                         R/AT PARANDAHALLI & POST,
                         ROBERTSONPET
                         KGF-563 122
                                                                ...APPELLANT

                   (BY SMT.VEENA KUMARI.M., ADVOCATE)

                   AND:

                   1.    SRI Y JAYARAM REDDY
                         S/O LATE YELALA VENKATA REDDY
                         AGED ABOUT 74 YEARS,
                         R/AT VIVEK NAGAR
                         ROBERTSONPET
Digitally signed         KGF-563122
by SHARANYA T
Location: HIGH                                                ...RESPONDENT
COURT OF
KARNATAKA          (BY    SRI.  M.B.CHANDRA   CHOODA,      ADVOCATE     FOR
                          CAVEATOR/RESPONDENT)

                        THIS RSA IS FILED UNDER SECTION 100 OF THE CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 19.02.2018
                   PASSED IN R.A.NO.47/2017 ON THE FILE OF THE SENIOR
                   CIVIL JUDGE AND PRINCIPAL JMFC, K.G.F, DISMISSING THE
                   APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
                   DATED 21.04.2017 PASSED IN O.S.NO.389/2010 ON THE FILE
                   OF THE PRINCIPAL CIVIL JUDGE AND JMFC, KGF AND ETC.,

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                  -2-
                                              NC: 2023:KHC:33249
                                             RSA No. 798 of 2018



                            JUDGMENT

Learned counsel for the appellant has filed a memo dated

01.09.2023 stating that the appeal may be disposed of as not

pressed.

2. Accordingly, the appeal is dismissed as not pressed.

3. The pending interlocutory applications, if any, stand

disposed of.

Sd/-

JUDGE

VM