Mujahida Begum vs M L Basavaraj
2024 Latest Caselaw 3141 Kant

Karnataka High Court

Mujahida Begum vs M L Basavaraj on 1 February, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                             -1-
                                                         NC: 2024:KHC:4384
                                                       RSA No. 980 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                       BEFORE
                      THE HON'BLE MR JUSTICE M.G.S. KAMAL
                    REGULAR SECOND APPEAL NO. 980 OF 2020
                                     (DEC/INJ)
                   BETWEEN:

                   MUJAHIDA BEGUM
                   (AGEDA BOUT 40 YEARS)
                   D/O LATE D KALANDAR
                   W/O S SHAFI
                   R/O OPP. GOVT HOSPITAL
                   HOSPITAL ROAD
                   BHARAMSAGAR
                   CHITRADURGA
                                                        ...APPELLANT
                   (BY SRI. LOKANATHA R., ADVOCATE)

                   AND:
Digitally signed
by SUMA B N
                   M L BASAVARAJ
Location: High
Court of           S/O LINGAPPA GOWDA
Karnataka
                   AGED ABOUT 53 YEARS
                   R/O YEDEHALLI VILALGE
                   BHADRAVATHI TALUK
                   SHIVAMOGGA DISTRICT-577302
                                                      ...RESPONDENT
                        THIS RSA IS FILED UNDER SECTION 100 OF CPC
                   1908 AGAINST THE JUDGMENT AND DECREE DATED
                   18.01.2020 PASSED IN RA.No.5029/2018 ON THE FILE
                   OF THE IV ADDITIONAL DISTRICT AND SESSIONS
                   JUDGE, SHIMOGA, SITTING AT BHADRAVATHI, PARTLY
                               -2-
                                              NC: 2024:KHC:4384
                                            RSA No. 980 of 2020




ALLOWING THE APPEAL AND SETTING ASIDE THE
JUDGMENT AND DECREE DATED 01.09.2018 PASSED IN
OS.No.22/2014 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE AND JMFC, BHADRAVATHI.

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


                     JUDGMENT

Learned counsel for the appellant has filed a

memo dated 30.01.2024, which reads as under:

'That the appellant is not having interest in continuing with the appeal. Hence this memo of withdrawal'.

The appeal is dismissed as withdrawn.

However, the appellant should pay the cost as

directed earlier.

Sd/-

JUDGE

RB