Karnataka High Court
Sri Ramaiah vs Sri Chinnappa on 4 June, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:19225
RSA No. 1060 of 2010
C/W RSA No. 1061 of 2010
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
REGULAR SECOND APPEAL NO.1060 OF 2010 (SP)
C/W
REGULAR SECOND APPEAL NO.1061 OF 2010
IN RSA No.1060 OF 2010
BETWEEN:
SRI RAMAIAH
S/O SRI VENKATARAMANAPPA,
AGED ABOUT 53 YEARS
R/A SHED CONSTRUCTED IN
SURVEY NO.4/1, RAJANAKUNTE VILLAGE,
HESARAGHATTA HOBLI
BANGALORE NORTH TALUK - 560 088
...APPELLANT
(BY SRI. MANJUNATH G KANDEKAR, ADVOCATE)
Digitally
signed by R AND:
MANJUNATHA
Location:
HIGH COURT 1. SRI CHINNAPPA
OF S/O LATE DODDA AVALAIAH
KARNATAKA
AGED ABOUT 54 YEARS
2. SMT. ASHWATHAMMA
W/O LATE DODDA AVALAIAH
SINCE DEAD BY LEGAL REPRESENTATIVES
ALREADY ON RECORD
3. SRI. D RAMAIAH, MAJOR,
S/O LATE DODDA AVALAIAH
SINCE DEAD BY LRS
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RSA No. 1060 of 2010
C/W RSA No. 1061 of 2010
3(A) SMT. LAKSHMIDEVI,
AGED ABOUT 38 YEARS,
W/O LATE D. RAMAIAH
3(B) KUM. ANURADHA
AGED ABOUT 13 YEARS
D/O LATE D RAMAIAH,
SINCE MINOR, REP. BY MOTHER & NATURAL
GUARDIAN LAKSHMIDEVI
4. SRI. RAVI
AGED ABOUT 38 YEARS
S/O LATE DODDA AVALAIAH,
5. SRI. SEENA
AGED ABOUT 33 YEARS
S/O LATE DODDA AVALAIAH
6. SRI. SHIVA
S/O LATE DODDA AVALAIAH,
AGED ABOUT 31 YEARS
ALL ARE R/AT RAJANAKUNTE
HESARAGHATTA HOBLI,
BANGALORE NORTH TALUK - 560 088
...RESPONDENTS
(BY SRI. T N VISWANATHA, ADVOCATE FOR C/R1
R3(B) IS MINOR REP. BY R3(A), R4, R5, R6 ARE SERVED
R2 DEAD)
THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 18.2.2010 PASSED IN
R.A.NO.48/07 ON THE FILE OF THE PRINCIPAL DISTRICT
JUDGE, BANGALORE RURAL DISTRICT, BANGALORE,
DISMISSING THE APPEAL FILED AGAINST THE JUDGMENT AND
DECREE DATED 5.1.2007 PASSED IN O.S.NO.445/2002 ON THE
FILE OF THE ADDL. II CIVIL JUDGE (JR.DN), BANGALORE
RURAL DISTRICT, BANGALORE.
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NC: 2024:KHC:19225
RSA No. 1060 of 2010
C/W RSA No. 1061 of 2010
IN RSA No.1061 OF 2010
BETWEEN:
SRI RAMAIAH
S/O SRI VENKATARAMANAPPA,
AGED ABOUT 53 YEARS
R/A SHED CONSTRUCTED IN
SURVEY NO.4/1, RAJANAKUNTE VILLAGE,
HESARAGHATTA HOBLI
BANGALORE NORTH TALUK - 560 088
...APPELLANT
(BY SRI. MANJUNATH G KANDEKAR, ADVOCATE)
AND:
SRI CHINNAPPA
S/O LATE DODDA AVALAIAH
AGED ABOUT 49 YEARS
R/AT RAJANAKUNTE VILLAGE
HESARAGHATTA HOBLI
BANGALORE NORTH TALUK - 560 088
...RESPONDENT
(BY SRI. T N VISWANATHA, ADVOCATE FOR C/R)
THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 18.2.2010 PASSED IN
R.A.NO.36/07 ON THE FILE OF THE PRINCIPAL DISTRICT
JUDGE, BANGALORE RURAL DISTRICT, BANGALORE,
ALLOWING THE APPEAL FILED AGAINST THE JUDGMENT AND
DECREE DATED 5.1.2007 PASSED IN O.S.NO.346/2001 ON THE
FILE OF THE ADDL. II CIVIL JUDGE (JR.DN), BANGALORE
RURAL DISTRICT, BANGALORE.
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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NC: 2024:KHC:19225
RSA No. 1060 of 2010
C/W RSA No. 1061 of 2010
JUDGMENT
Learned counsel for the appellant has filed a memo
seeking withdrawal of the appeals.
2. The memo reads as under:
"The appellant submits, he seeks leave of this
Hon'ble Court to withdraw the above matter as
not pressed. Hence the above matter may be
dismissed as not pressed in the interest of
justice and equity."
In view of the memo, the appeals are dismissed as
withdrawn.
Sd/-
JUDGE
SSB
