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Smt Krishnabai vs Smt Siddagangamma
2024 Latest Caselaw 15624 Kant

Citation : 2024 Latest Caselaw 15624 Kant
Judgement Date : 3 July, 2024

Karnataka High Court

Smt Krishnabai vs Smt Siddagangamma on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                          NC: 2024:KHC:25145
                                                       RSA No. 1708 of 2012




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JULY, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                   REGULAR SECOND APPEAL NO. 1708 OF 2012 (DEC/INJ)
                   BETWEEN:

                   1.     SMT. KRISHNABAI
                          AGED ABOUT 78 YEARS,
                          D/O LATE KALOGIRAO,
                          R/AT SINGANAPALYA VILLAGE,
                          HEBBUR HOBLI,
                          TUMKUR TALUK AND DISTRICT - 572 101.

                   2.     SMT. SUNDARABAI
                          AGED ABOUT 68 YEARS,
                          D/O LATE KALOGIRAO,
                          R/AT BENNUR,
                          KADABA HOBLI,
                          GUBBI TALUK,
                          TUMKUR DISTRICT - 572 101.

                   3.     SRI. NAGENDRA RAO
Digitally signed          S/O HANUMANTHARAO
by YAMUNA K               SINCE DECEASED BY HIS LRS,
L
Location: High     3(A) SMT. SAROJA BAI,
Court of                W/O LATE NAGENDRA RAO,
Karnataka               AGED ABOUT 76 YEARS,
                        R/AT C. NANDIHALLI VILLAGE,
                        CHELUR HOBLI, GUBBI TALUK,
                        TUMKUR DISTRICT - 572 101.
                                                              ...APPELLANTS
                   (BY SRI. P.CHIDANANDA, ADVOCATE AND
                       SRI. SANTHOSH G BHAT, ADVOCATE;
                       V/O DATED 26.04.2019, APPEAL AGAINST A2 IS
                       DISMISSED AS ABATED)
                            -2-
                                      NC: 2024:KHC:25145
                                    RSA No. 1708 of 2012




AND:

1.   SMT. SIDDAGANGAMMA
     AGED ABOUT 71 YEARS,
     W/O LATE BASAPPA,
     R/AT D. RAMPURA VILLAGE,
     KADABA HOBLI, GUBBI TALUK,
     TUMKUR DISTRICT - 572 101.

2.   SRI. R.B. NATARAJU
     AGED ABOUT 34 YEARS,
     S/O LATE BASAPPA,
     R/AT D. RAMPURA VILLAGE,
     KADABA HOBLI, GUBBI TALUK,
     TUMKUR DISTRICT - 572 101.

3.   THE SPECIAL LAND
     ACQUISITION OFFICER,
     HEMAVATHI CANAL ZONE,
     TUMKUR DISTRICT,
     TUMKUR TOWN - 572 101.
                                         ...RESPONDENTS

(BY MS. DEEPASHREE., ADVOCATE FOR R1 AND R2)


       THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
JUDGEMENT     &   DECREE   DATED   24.7.12   PASSED    IN
R.A.NO.185/2006 ON THE FILE OF SENIOR CIVIL JUDGE,
GUBBI, DISMISSING THE APPEAL AND CONFIRMING           THE
JUDGEMENT AND DECREE DATED 15.10.2004 PASSED IN
OS.NO.364/1994 ON THE FILE OF CIVIL JUDGE (JR.DN.),
GUBBI.

       THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                                     -3-
                                               NC: 2024:KHC:25145
                                             RSA No. 1708 of 2012




                              JUDGMENT

Memo dated 03.07.2024 is filed praying to dismiss the

appeal as withdrawn. The same reads as under:

"The Appellants above named humbly submit that this Hon'ble Court may be pleased to permit the Appellants to withdraw the above Appeal as not pressed in the interest of justice and equity."

2. In view of the memo, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

SMJ

 
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