Shakunthalamma vs Srinivasamurthy
2024 Latest Caselaw 19349 Kant

Karnataka High Court

Shakunthalamma vs Srinivasamurthy on 1 August, 2024

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                                                   NC: 2024:KHC:30571
                                                 RSA No. 1741 of 2015




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 1ST DAY OF AUGUST, 2024

                                      BEFORE

                   THE HON'BLE MR JUSTICE ASHOK S.KINAGI

               REGULAR SECOND APPEAL NO.1741 OF 2015 (INJ)

              BETWEEN:

              1.   SHAKUNTHALAMMA
                   W/O ESHWARAPPA,
                   AGED ABOUT 59 YEARS,

              2.   ESHWARAPPA A.K.
                   S/O LATE THIPPAIAH,
                   AGED ABOUT 68 YEARS,

                   BOTH ARE R/AT LIG 55,
                   KHB, KELAGOTE,
                   CHITRADURGA-577 501.
                                                        ...APPELLANTS
              (BY SRI. M V HIREMATH, ADVOCATE)
Digitally
signed by R   AND:
DEEPA
Location:     SRINIVASAMURTHY
HIGH COURT    S/O HANUMANTHAPPA,
OF            AGED ABOUT 51 YEARS,
KARNATAKA     ENGINEER,
              R/O BEHIND VENUGOPAL REDDY HOUSE,
              MUNICIPAL COLONY, OPP: S.P.OFFICE ROAD,
              KELAGOTE, CHITRADURGA-577 501.
                                                        ...RESPONDENT

                   THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
              THE JUDGMENT AND DECREE DATED 14.07.2015 PASSED IN
              R.A NO.65/2014 ON THE FILE OF THE II ADDL. SENIOR CIVIL
              JUDGE AND JMFC., CHITRADURGA, DISMISSING THE APPEAL
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                                            NC: 2024:KHC:30571
                                        RSA No. 1741 of 2015




AND CONFIRMING THE JUDGMENT AND DECREE DATED
27.10.2014 PASSED IN OS NO.580/2012 ON THE FILE OF THE
C/C I ADDL. CIVIL JUDGE AND JMFC., CHITRADURGA.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI

                    ORAL JUDGMENT

Learned counsel for the appellants filed a memo

seeking leave of the Court to withdraw the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

SD/-

(ASHOK S. KINAGI) JUDGE

RD