Gurusubramanya vs Smt. Lalitha
2024 Latest Caselaw 26515 Kant

Karnataka High Court

Gurusubramanya vs Smt. Lalitha on 6 November, 2024

                                              -1-
                                                       NC: 2024:KHC:44798
                                                    RSA No. 1489 of 2021




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                          BEFORE
                      THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                 REGULAR SECOND APPEAL NO. 1489 OF 2021 (DEC/INJ)
                BETWEEN:

                GURUSUBRAMANYA
                S/O. JAYAVANTH RAO,
                AGED 43 YEARS,
                R/O. MARUTHIPURA VILLAGE,
                HOSANAGAR TALUK,
                SHIMOGGA DISTRICT - 577 412.
                                                             ...APPELLANT
                (BY SRI. BIMBADHARA H.M., ADVOCATE)

                AND:

                    SMT. LALITHA
                    W/O. JAYAVANTH RAO,
                    AGED ABOUT 75 YEARS,
Digitally signed by R/O. MARUTHIPURA VILLAGE,
LEELAVATHI S R HOSANAGAR TALUK,
Location: HIGH      SHIMOGA DISTRICT - 577 412.
COURT OF                                                   ...RESPONDENT
KARNATAKA
                     THIS RSA IS FILED UNDER SECTION 100 OF CPC AGAINST
                THE JUDGMENT AND DECREE DATED 23.10.2020 PASSED IN
                RA.No.10018/2019 ON THE FILE OF THE V ADDITIONAL DISTRICT
                AND SESSIONS JUDGE, SHIVAMOGGA, SITTING AT SAGAR,
                DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT AND
                DECREE DATED 27.02.2019 PASSED IN OS.No.54/2014 ON THE
                FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
                SAGAR, ITINERARY AT HOSANAGAR.

                    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
                JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                       -2-
                                                    NC: 2024:KHC:44798
                                                  RSA No. 1489 of 2021




CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI


                          ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

for withdrawal of this appeal. It is stated that the appellant

does not wish to prosecute the appeal and seeks

permission to withdraw this appeal.

2. The said memo is placed on record.

3. The appeal is accordingly dismissed as

withdrawn.

Sd/-

(ASHOK S.KINAGI) JUDGE

BMC