Sri Ranganatha @ Rangappa vs Sri Srirama
2024 Latest Caselaw 194 Kant

Karnataka High Court

Sri Ranganatha @ Rangappa vs Sri Srirama on 3 January, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                          -1-
                                                          NC: 2024:KHC:246
                                                      RSA No. 194 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 3RD DAY OF JANUARY, 2024

                                        BEFORE
                       THE HON'BLE MR JUSTICE M.G.S. KAMAL
                  REGULAR SECOND APPEAL NO. 194 OF 2018 (RES)

               BETWEEN:

                   SRI.RANGANATHA @ RANGAPPA,
                   S/O LATE VENKTAPPA @ VENKATAPPA SETTY,
                   AGED ABOUT 73 YEARS,
                   RESIDING AT NARASAPURA
                   VILLAGE AND HOBLI, KOLAR TALUK.

                                                              ...APPELLANT
               (BY SRI.RAJADITHYA SADASIVAN.,ADVOCATE)

               AND:

                   SRI.SRIRAMA,
                   S/O DODDA,
Digitally          VENKATASWAMAPPA,
signed by          AGED ABOUT 56 YEARS,
SUMA B N           RESIDING AT KAJIKALLA HALLI VILLAGE,
Location:          NARASAPURA HOBLI,
High Court         KOLAR TALUK.
of Karnataka
                                                            ...RESPONDENT
               (BY SRI.M.S.VARADARAJAN., ADVOCATE )

                     THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
               JUDGMENT AND DECREE DATED 23.09.2017 PASSED IN RA
               NO.169/2013 ON THE FILE OF THE II ADDL. SESSIONS JUDGE.,
               KOLAR, DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
               AND DECREE DATED 27.07.2013 PASSED IN O.S NO.143/2010 ON
               THE FILE OF THE II ADDL. SENOR CIVIL JUDGE.,KOLAR.
                                  -2-
                                                  NC: 2024:KHC:246
                                               RSA No. 194 of 2018




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


                              JUDGMENT

Heard Smt. Neela Naveen, learned counsel for Sri.

Rajadithya Sadasivan, learned counsel for the appellant and

Sri. M. S. Varadarajan, learned counsel for the respondent.

2. Smt. Neela Naveen, learned counsel appearing for

the appellant files a memo dated 03.01.2024 seeking

withdrawal of the present appeal on the premise that the

respondent has already secured a decree of specific

performance in respect of suit schedule property in terms of

decree passed in O.S.No.263/2007, which has been confirmed

by this Court in RSA.No.1115/2018.

3. Memo is taken on record.

4. Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

PHM