Smt. Shanta Alias Bhagirathi W/O ... vs Parvati Alias Chandra W/O Irappa Kamble ...
2024 Latest Caselaw 10029 Kant

Karnataka High Court

Smt. Shanta Alias Bhagirathi W/O ... vs Parvati Alias Chandra W/O Irappa Kamble ... on 5 April, 2024

                                               -1-
                                                      NC: 2024:KHC-D:6183
                                                         RFA No. 100613 of 2022




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 5TH DAY OF APRIL, 2024

                                             BEFORE

                               THE HON'BLE MRS. JUSTICE M.G.UMA

                        REGULAR FIRST APPEAL NO.100613/2022(PAR/POS)

                   BETWEEN:

                   SMT. SHANTA @ BHAGIRATHI
                   W/O. HANUMANT KAMBLE,
                   AGE: 55 YEARS, OCC: AGRICULTURE,
                   R/O: JAMBOTI (WADGAON) VILLLAGE,
                   TQ: KHANAPUR, DIST: BELAGAVI.
                                                                    ...APPELLANT
                   (BY SRI S. B. DEYANNAVAR, ADVOCATE)

                   AND:

                   1.   PARVATI ALIAS CHANDRA
                        W/O. IRAPPA KAMBLE,
                        (SINCE DEAD REPRESENTED BY HER LR'S).

                   1A. SRI IRAPPA S/O. LUMANNA KAMBLE,
                       AGE: 66 YEARS, OCC: AGRICULTURE,
                       R/O: TUDYA VILLAGE, TAL: CHANDGAD,
Digitally signed
                       DISTRICT: KOLHAPUR.
by MANJANNA
E
Location: High     2.   SRI SAMBHAJI S/O. IRAPPA KAMBLE,
Court of
Karnataka               AGE: 43 YEARS, OCC: AGRICULTURE,
                        R/O: TUDYA VILLAGE, TQ: CHANDGAD,
                        DISTRICT: KOLHAPUR.
                                                                 ...RESPONDENTS
                   (BY SRI SUJEET S. HIREMATH AND
                   SMT. ARADHANA MANVI, ADVOCATES
                   FOR R1 AND R2)

                         THIS RFA IS FILED UNDER ORDER 96 OF CPC., AGAINST THE
                   JUDGMENT AND DECREE DATED 28.02.2022 PASSED IN
                   O.S.NO.302/2021 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
                   JUDICIAL MAGISTRATE FIRST CLASS, KHANAPUR, DECREEING THE
                   SUIT FILED FOR PARTITION AND SEPARATE POSSESSION AND ETC.,
                                -2-
                                       NC: 2024:KHC-D:6183
                                        RFA No. 100613 of 2022




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

                           JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the present

appeal.

2. Memo is taken on record.

3. In view of the memo, appeal is dismissed as

withdrawn.

SD/-

JUDGE

PN/CT-ASC