Shankar S/O Narayan Rao vs Chaya W/O Kashinath Angadi
2024 Latest Caselaw 3733 Kant

Karnataka High Court

Shankar S/O Narayan Rao vs Chaya W/O Kashinath Angadi on 7 February, 2024

                                        -1-
                                                NC: 2024:KHC-D:2662
                                                 RSA No. 101020 of 2016




               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                   DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                       BEFORE

                       THE HON'BLE MR JUSTICE R.NATARAJ

               REGULAR SECOND APPEAL NO.101020/2016(DEC/INJ)

            BETWEEN:

            SHANKAR
            S/O. NARAYAN RAO,
            AGE: 67 YEARS,
            OCC: BUSINESS,
            R/O: "SHRI LAXMI KRUPA",
            JADHAV NAGAR, BELAGAVI.
                                                            ...APPELLANT
            (BY SRI CHETAN MUNNOLI, ADVOCATE)

            AND:

            SMT. CHAYA
            W/O. KASHINATH ANGADI,
            AGE:MAJOR,
            OCC: HOUSEHOLD WORK
            R/O: GONDHALI GALLI,
            BELAGAVI.
Digitally
signed by                                                 ...RESPONDENT
VINAYAKA
BV
                  THIS RSA IS FILED UNDER SECTION 100 OF CODE OF CIVIL
            PROCEDURE, AGAINST THE JUDGMENT AND DECREE DATED
            29.06.2016 PASSED IN R.A.NO.276/2012 ON THE FILE OF THE XI-
            ADDITIONAL DISTRICT AND SESSIONS JUDGE, BELAGAVI,
            DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
            DECREE DATED 17.10.2012, PASSED IN O.S.NO.76/1994 ON THE
            FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE, BELAGAVI,
            DISMISSING THE SUIT FILED FOR DECLARATION AND PERMANENT
            INJUNCTION.

                 THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                                -2-
                                     NC: 2024:KHC-D:2662
                                       RSA No. 101020 of 2016




                             ORDER

A memo is filed to withdraw the appeal which is duly

signed by the appellant. In view of the above, the appeal is

dismissed as withdrawn.

Office is directed to refund the Court fees in accordance

with law.

SD/-

JUDGE

PMP

CT-ASC