Shri.Surendra S/O Rudrappa Bakhedi vs Shri.Nemu S/O Devappa Bakhedi
2024 Latest Caselaw 10919 Kant

Karnataka High Court

Shri.Surendra S/O Rudrappa Bakhedi vs Shri.Nemu S/O Devappa Bakhedi on 22 April, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                -1-
                                                      NC: 2024:KHC-D:6612
                                                        RSA No. 100001 of 2016




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 22ND DAY OF APRIL, 2024
                                             BEFORE
                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                    REGULAR SECOND APPEAL NO. 100001 OF 2016 (DEC/INJ-)
                   BETWEEN:

                   SHRI. SURENDRA S/O. RUDRAPPA BAKHEDI,
                   AGE: 58 YEARS,
                   OCC: SERVICE and AGRICULTURE,
                   R/O: BASAVAN KUDACHI - 590012
                   TQ & DIST: BELAGAVI.

                                                                        ...APPELLANT
                   (BY SRI. MAHANTESH S. HIREMATH, ADVOCATE)

                   AND:

                   1.   SHRI. NEMU S/O. DEVAPPA BAKHEDI,
                        AGE: 60 YEARS, OCC: AGRICULTURE,
                        R/O:BASAVAN KUDACHI-590012
                        TQ & DIST: BELAGAVI.

                   2.   SHRI. APPAYYA S/O. DEVAPPA BAKHEDI,
                        AGE: 70 YEARS
                        OCC: AGRICULTURE,
Digitally signed        R/O: BASAVAN KUDACHI-590012
by SUJATA               TQ & DIST:BELAGAVI
SUBHASH
PAMMAR
Location: HIGH                                                   ...RESPONDENTS
COURT OF
KARNATAKA          (BY SRI. RAVIRAJ C. PATIL, ADVOCATE FOR R1 AND R2)

                         RSA FILED UNDER ORDER XLII RULE 1 R/W. SECTION 100 OF
                   CPC 1908, AGAINST THE JUDGEMENT & DECREE DTD:11.08.2015
                   PASSED IN R.A.NO.121/2014 ON THE FILE OF THE IX ADDITIONAL
                   DISTRICT AND SESSIONS JUDGE, BELAGAVI, DISMISSING THE
                   APPEAL AND CONFIRMING THE JUDGMENT AND DECREE DATED
                   17.06.2014 AND THE DECREE PASSED IN O.S. NO.346/2006 ON THE
                   FILE OF THE III ADDITIONAL SENIOR CIVIL JUDGE, BELAGAVI,
                   DISMISSING THE SUIT FILED FOR DECLARATION, PARTITION AND
                   SEPARATE POSSESSION AND INJUNCTION.
                              -2-
                                    NC: 2024:KHC-D:6612
                                     RSA No. 100001 of 2016




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

                            ORDER

Learned counsel for the appellant files a memo for

withdrawal stating that the appellant is not interested to

proceed with the case.

The memo is placed on record. According, the appeal is

dismissed as not pressed.

Sd/-

JUDGE

VB