Miss C Uma vs Sri. Krishnappa @ Kariya
2024 Latest Caselaw 748 Kant

Karnataka High Court

Miss C Uma vs Sri. Krishnappa @ Kariya on 9 January, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                              -1-
                                                          NC: 2024:KHC:1079
                                                       RSA No. 1861 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 9TH DAY OF JANUARY, 2024

                                           BEFORE
                          THE HON'BLE MR JUSTICE M.G.S. KAMAL
                   REGULAR SECOND APPEAL NO. 1861 OF 2018 (INJ)
                   BETWEEN:

                        MISS. C. UMA
                        D/O CHIKKANNA
                        AGED ABOUT 41 YEARS
                        R/AT NO 2/268C
                        DODDANAYAKARA BEEDI
                        CAUVERY ROAD, KOLLEGAL PIN : 571440.
                                                               ...APPELLANT
                   (BY SRI. GOPAL SINGH, ADVOCATE)

                   AND:

                   1.   SRI. KRISHNAPPA @ KARIYA
                        FATHER'S NAME NOT KNOWN TO THE PLAINTIFF
Digitally signed        AGED ABOUT 45 YEARS
by SUMA B N             OFF NAYAKAR DODDABEEDHI
Location: High          CAUVERY ROAD, KOLLEGALA TOWN - 571 440.
Court of
Karnataka
                   2.   SRI JAYASHANKARA
                        S/O K PUTTASWAMY
                        AGED ABOUT 42 YEARS
                        RESIDENT OF CAUVERY MAIN ROAD
                        NEW EXTENSION, NAYAKARA DODDABEEDI
                        KOLLEGAL TOWN -571 440.

                   3.   SRI SUNDARA
                        S/O K PUTTASWAMY
                               -2-
                                             NC: 2024:KHC:1079
                                          RSA No. 1861 of 2018




      AGED ABOUT 46 YEARS
      R/AT DODANAYAKAR BEEDHI
      CAUVERY ROAD, KOLLEGALA - 571 440.

                                               ...RESPONDENTS
(BY SRI. B KESHAVA MURTHY, ADVOCATE)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC, AGAINST
THE    JUDGMENT   DECREE   DATED   27.04.2018   PASSED   IN
R.A.NO.30/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC, KOLLEGALA, DISMISSING THE APPEAL AND CONFIRMING THE
JUDGMENT AND DECREE DATED 22.04.2016 PASSED IN O.S.NO.
182/2009 ON THE FILE OF THE PRINCIPAL CIVIL JUDGE AND JMFC,
KOLLEGAL.

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

                         JUDGMENT

Sri.Gopal Singh, learned counsel for the appellant after

arguing the matter for sometime seeks liberty to withdraw the

appeal and to pursue the remedy as available under law.

Submission is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

SBN