C. Sudhirkumar vs P. G. Srinivas
2024 Latest Caselaw 6022 Kant

Karnataka High Court

C. Sudhirkumar vs P. G. Srinivas on 28 February, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                             -1-
                                                        NC: 2024:KHC:8282
                                                     RSA No. 1762 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 28TH DAY OF FEBRUARY, 2024

                                       BEFORE
                      THE HON'BLE MR JUSTICE M.G.S. KAMAL
                REGULAR SECOND APPEAL NO. 1762 OF 2022 (SP)
               BETWEEN:

                    C. SUDHIRKUMAR
                    S/O H R CHANDRASHEKARAIAH
                    AGED ABOUT 42 YEARS
                    R/AT NO.12/1, BELLARY ROAD
                    NEAR CANARA BANK
                    BENGALURU - 560 052.
                                                              ...APPELLANT
               (BY SRI. MALLA REDDY B V.,ADVOCATE)

               AND:

Digitally      1.   P. G. SRINIVAS
signed by           S/O LATE GOVINDAPA
SUMA B N
Location:           AGED ABOUT 49 YEARS
High Court          R/AT PAVAVALLI VILLAGE
of Karnataka
                    NAGALAMADIKE HOBLI
                    PAVAGADA TALUK
                    TUMKUR DISTRICT

                    AND ALSO R/AT NO.3/229, MITTAMIDAPPALLI
                    HINDUPURA TOWN, SADLAPALLI
                    ANANTHAPURA DISTRICT
                    ANDHRA PRADESH - 515 201.
                            -2-
                                        NC: 2024:KHC:8282
                                     RSA No. 1762 of 2022




2.   SMT. B MANGALA SHARADAMMA
     W/O P G SRINIVAS
     AGED ABOUT 51 YEARS

3.   S GOPINATH
     S/O P G SRINIVAS
     AGED ABOUT 31 YEARS

4.   SMT. S SWETHA
     D/O P G SRINIVAS
     AGED ABOUT 28 YEARS

     RESPONDENT NOS. 2 TO 4 ARE
     R/AT NO.3/229, MITTAMIDAPALLI
     HINDUPURA TOWN, SADLAPALLI
     ANANTHAPURA DISTRICT
     ANDHRA PRADESH - 515 201.

                                          ...RESPONDENTS


      THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 25.08.2022
PASSED IN RA.NO.5028/2021 ON THE FILE OF THE           IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE, TUMAKURU,
SITTING AT MADHUGIRI.      ALLOWING     THE APPEAL AND
MODIFYING THE JUDGMENT AND DECREE DATED 12.04.2021
PASSED IN O.S.NO.34/2016    ON THE FILE OF THE    SENIOR
CIVIL JUDGE AND JMFC, PAVAGADA.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                              -3-
                                          NC: 2024:KHC:8282
                                       RSA No. 1762 of 2022




                        JUDGMENT

Learned counsel for the appellant has filed a memo

dated 03.02.2024 seeking leave of this court to withdraw

the appeal, which reads as under;

"The undersigned advocate for the appellant in the above appeal herewith submits that the appellant may be permitted to withdraw the above appeal as not pressed. The same may be taken on record, in the interest of justice, equity and law".

Memo signed by the counsel for the appellant is

taken on record.

Appeal is dismissed as withdrawn accordingly.

Sd/-

JUDGE

RU