Smt Rukmaniyamma vs Sri K Prasanna Kumar
2024 Latest Caselaw 11918 Kant

Karnataka High Court

Smt Rukmaniyamma vs Sri K Prasanna Kumar on 29 May, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                        NC: 2024:KHC:18152
                                                       RSA No. 701 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 29TH DAY OF MAY, 2024

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.701 OF 2022 (DEC/INJ)

                   BETWEEN:

                   SMT. RUKMANIYAMMA
                   W/O LATE SRI M PARAMESHWARAIAH,
                   AGED ABOUT 75 YEARS,
                   R/AT DHARMADEVATHA NILAYAM,
                   2ND CROSS, VIVEK NAGAR,
                   ROBERTSONPET POST
                   KOLAR GOLD FIELDS-563122

                                                             ...APPELLANT
                   (BY SRI PATTABI C, ADVOCATE)
                   AND:
Digitally signed
by DEVIKA M        1.    SRI K PRASANNA KUMAR
Location: HIGH           S/O SRI KESHAVULU,
COURT OF
KARNATAKA                AGED ABOUT 54 YEARS,

                   2.    SMT. VIJAYAMMA
                         W/O SRI K PRASANNA KUMAR,
                         AGED ABOUT 49 YEARS,
                         BOTH ARE R/AT VENKATASAI NILAYAM
                         2ND CROSS, VIVEK NAGAR,
                         ROBERTSONPET POST
                         KOLAR GOLD FIELDS-563122

                                                          ...RESPONDENTS
                           -2-
                                     NC: 2024:KHC:18152
                                    RSA No. 701 of 2022




     THIS RSA IS FILED UNDER SEC.100 OF CPC.,

AGAINST THE JUDGMENT AND DECREE DATED 08.10.2021

PASSED IN R.A.NO.213/2019 ON THE FILE OF THE III

ADDL. DISTRICT JUDGE, KOLAR AND ETC.


     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:

                   JUDGMENT

The counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the said

appeal as not pressed. In view of the said memo, the

counsel for the appellant is permitted to withdraw the

appeal. Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

SN