D Harsha vs Anusha
2024 Latest Caselaw 26526 Kant

Karnataka High Court

D Harsha vs Anusha on 6 November, 2024

                                          -1-
                                                      NC: 2024:KHC:44849
                                                     RSA No. 896 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. 896 OF 2021
                                 (PAR/POS)

              BETWEEN:

              D HARSHA
              S/O DHARANENDRA KUMAR
              AGED ABOUT 32 YEARS
              R/AT BIDARE VILLAGE
              CHELLUR HOBLI,
              GUBBI TALUK 572116
                                                              ...APPELLANT
              (BY SRI. HARISH GOWDA, ADVOCATE FOR
                  SRI. MADHU C S., ADVOCATE)

              AND:
Digitally
signed by R   1.   ANUSHA
DEEPA              W/O SURESH
Location:          AGED ABOUT 30 YEARS
HIGH COURT         R/AT NO. 552, 1ST FLOOR, 14TH A CROSS,
OF                 BHUVANESHWARI NAGAR
KARNATAKA          BANGALORE - 560 024

              2.   DHARANENDRA KUMAR
                   S/O PADMARAJAIAH
                   AGED ABOUT 63 YEARS
                   R/AT BIDARE VILLAGE
                   CHELLUR HOBLI,
                   GUBBI TALUK - 572116
                                                            ...RESPONDENTS

              (BY SRI. PUTTARAJA C P., ADVOCATE)
                             -2-
                                        NC: 2024:KHC:44849
                                       RSA No. 896 of 2021




      THIS RSA IS FILED UNDER SECTION 100 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 20.02.2021
PASSED IN RA.No.113/2019 ON THE FILE OF THE SENIOR
CIVIL JUDGE, GUBBI, DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED 12.09.2019
PASSED IN OS.No.336/2017 ON THE FILE OF THE ADDITIONAL
CIVIL JUDGE AND JMFC, GUBBI.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI

                    ORAL JUDGMENT

Learned counsel for the appellant files a memo

seeking leave of this Court to withdraw the appeal.

Memo is placed on record.

In terms of the memo, appeal is dismissed as

withdrawn.

Sd/-

(ASHOK S.KINAGI) JUDGE

BVK