Smt. Sarojamma vs Smt. Jayalakshmamma
2023 Latest Caselaw 6669 Kant

                                                -1-
                                                             NC: 2023:KHC:33949
                                                           RSA No. 2117 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 20TH DAY OF SEPTEMBER, 2023

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO. 2117 OF 2021 (PAR)

                   BETWEEN:

                   1.    SMT. SAROJAMMA
                         W/O LATE BYREGOWDA
                         AGED ABOUT 69 YEARS,

                   2.    SMT. VIJAYA W/O NAGARAJU
                         D/O LATE BYREGOWDA
                         AGED ABOUT 50 YEARS,
                         R/AT MURUKANAHALLI VILLAGE
                         K.R. PET TALUK-577133.

                   3.    SRI SHIVARAJU
                         S/O LATE BYREGOWDA
                         AGED ABOUT 45 YEARS,

                         APPELLANTS NO.1 AND 3 ARE
Digitally signed
by SHARANYA T            RESIDING AT SARANGI VILLAGE,
Location: HIGH           S.B.HALLI HOBLI, K.R. PET TALUK
COURT OF                 MANDYA DISTRICT-577 133.
KARNATAKA
                                                                  ...APPELLANTS

                               (BY SRI HARIPRASAD M.B., ADVOCATE)
                   AND:

                   1.    SMT. JAYALAKSHMAMMA
                         W/O LAKSHMEGOWDA
                         AGED ABOUT 71 YEARS,
                         R/AT MARKET STRET
                         S.R. PATNA TOWN AND TALUK
                         MANDYA DISTRICT-577133
                                                                 ...RESPONDENT
                               -2-
                                           NC: 2023:KHC:33949
                                        RSA No. 2117 of 2021




      THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 01.07.2020
PASSED IN R.A.NO.5008/2017 ON THE FILE OF THE III
ADDITIONAL DISTRICT AND SESSIONS JUDGE MANDYA
(SITTING AT SRIRANGAPATNA), DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 16.12.2016
PASSED IN O.S.NO.97/2006 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, K.R.PET.

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

                           ORDER

Counsel for the appellants files a memo for withdrawal of

the appeal.

Hence, in terms of the memo, the appeal is dismissed as

withdrawn on the ground that it has become infructuous, since

the Final Decree has been drawn.

Sd/-

JUDGE

AP