C. Sudhirkumar vs P. G. Srinivas
2024 Latest Caselaw 6660 Kant

Karnataka High Court

C. Sudhirkumar vs P. G. Srinivas on 6 March, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                               -1-
                                                            NC: 2024:KHC:9387
                                                         RSA No. 1757 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF MARCH, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE M.G.S. KAMAL
                     REGULAR SECOND APPEAL NO. 1757 OF 2022 (SP)

                   BETWEEN:
                         C. SUDHIRKUMAR
                         S/O H R CHANDRASHEKARAIAH
                         AGED ABOUT 42 YEARS,
                         R/AT NO. 12/1, BELLARY ROAD,
                         NEAR CANARA BANK,
                         BENGALURU - 560 052.
                                                                 ...APPELLANT
                   (BY SRI. MALLA REDDY B V.,ADVOCATE)

                   AND:

                   1.    P. G. SRINIVAS
                         S/O LATE GOVINDAPPA
                         AGED ABOUT 49 YEARS

Digitally signed by 2.   SMT. B MANGALA
SUMA B N                 SHARADAMMA
Location: High           W/O P G SRINIVAS
Court of Karnataka       AGED ABOUT 51 YEARS

                   3.    S. GOPINATH
                         S/O P G SRINIVAS
                         AGED ABOUT 31 YEARS

                   4.    SMT. S SARASWATHI /SWATHI
                         D/O P G SRINIVAS

                         ALL ARE R/AT NO. 3/229,
                         MITTAMIDAPALLI,
                         HINDUPURA TOWN, SADLAPALLI,
                                 -2-
                                               NC: 2024:KHC:9387
                                            RSA No. 1757 of 2022




     ANANTHAPURA DISTRICT
     ANDHRA PRADESH - 515 201.
                                                  ...RESPONDENTS
      THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 25.08.2022
PASSED IN RA.NO.5018/2021 ON THE FILE OF THE IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE, TUMAKURU,
SITTING AT MADHUGIRI. DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 12.04.2021
PASSED IN O.S.NO.34/2016 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, PAVAGADA.

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


                            JUDGMENT

Learned counsel for the appellant files a memo for

withdrawal of the appeal, which is as under;

"The undersigned advocate for the appellant in the above appeal herewith submits that the appellant may be permitted to withdraw the above appeal as not pressed. The same may be taken on record, in the interest of justice, equity and law.

Memo is taken on record.

In view of the above, appeal is dismissed as

withdrawn.

Sd/-

JUDGE