Smt. Varalakshmi vs Smt. Thimmamma
2024 Latest Caselaw 349 Kant

Karnataka High Court

Smt. Varalakshmi vs Smt. Thimmamma on 4 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                             -1-
                                                          NC: 2024:KHC:351
                                                      RFA No. 1799 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 4TH DAY OF JANUARY, 2024

                                          BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                      REGULAR FIRST APPEAL NO. 1799 OF 2016 (PAR)
                   BETWEEN:

                   SMT. VARALAKSHMI
                   W/O MUNIKRISHNA
                   D/O LATE THIMMAIAH
                   AGED ABOUT 27 YEARS
                   R/AT NO.69, 1ST MAIN ROAD
                   KAMALANAGAR, BENGALURU-560079.
                                                               ...APPELLANT
                   (BY SRI. VARAPRASAD K.,ADVOCATE)

                   AND:

                   SMT. THIMMAMMA
                   W/O.LATE THIMMAIAH
                   AGED ABOUT 71 YEARS
                   R/AT NO.69, 1ST MAIN ROAD
Digitally signed   KAMALANGAR, BENGALURU-560079.
by
DHANALAKSHMI                                                  ...RESPONDENT
MURTHY
Location: High     (BY SMT. JAYASHREE G., ADVOCATE FOR C/R)
Court of
Karnataka
                        THIS RFA IS FILED UNDER SECTION      96 OF CPC.,
                   AGAINST THE JUDGMENT AND DECREE DATED 26.10.2016
                   PASSED IN OS NO. 5302/2010 ON THE FILE OF THE 42ND
                   ADDL. CITY CIVIL AND SESSIONS JUDGE AT BENGALURU CITY
                   (CCH NO.43). DECREEING THE SUIT FOR PARTITION AND
                   SEPARATE POSSESSION.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                             NC: 2024:KHC:351
                                         RFA No. 1799 of 2016




                           JUDGMENT

1. Learned counsel for the appellant has filed a memo

dated 15.12.2023 seeking leave of this Court to withdraw

the present appeal.

2. Memo dated 15.12.2023 is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

HA