Smt P N Sudharani vs Sri Sathish Basanagowda Patil
2024 Latest Caselaw 25741 Kant

Karnataka High Court

Smt P N Sudharani vs Sri Sathish Basanagowda Patil on 29 October, 2024

                                          -1-
                                                   NC: 2024:KHC:43608
                                                 RSA No. 1783 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                        BEFORE

                     THE HON'BLE MR JUSTICE ASHOK S.KINAGI

              REGULAR SECOND APPEAL NO. 1783 OF 2021 (MON)

              BETWEEN:

              SMT P N SUDHARANI
              W/O S VAGEESH
              AGED ABOUT 53 YEARS
              R/AT NO 1260, 2ND CROSS
              KRISHNAMURTHYPURAM
              MYSURU - 570004
                                                         ...APPELLANT
              (BY SRI. NAGARAJA S., ADVOCATE)

              AND:

              SRI SATHISH BASANAGOWDA PATIL
Digitally     S/O BASANAGOWDA PATIL
signed by R   AGED ABOUT 51 YEARS
DEEPA         R/AT NO 49, BANASHANKARI LAYOUT
Location:     2ND MAIN ROAD, KESHWAPUR
HIGH          HUBLI - 580023
COURT OF                                               ...RESPONDENT
KARNATAKA
                   THIS RSA IS FILED UNDER SECTION 100 OF CPC
              AGAINST THE JUDGMENT AND DECREE DATED 18.02.2021
              PASSED IN RA.No.458/2019 ON THE FILE OF THE II
              ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU,
              PARTLY ALLOWING THE APPEAL AND MODIFYING THE
              JUDGMENT AND DECREE DATED 17.10.2019 PASSED IN OS
              No.1059/2014 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
              JUDGE AND CJM, MYSURU.
                               -2-
                                               NC: 2024:KHC:43608
                                             RSA No. 1783 of 2021




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


CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI


                     ORAL JUDGMENT

Learned counsel for the appellant filed a memo

seeking leave of the Court to withdraw the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn. Office is directed to refund the Court fee as

per Section 66 of the Karnataka Court Fee and Suits

Valuation Act, 1958, in favour of the appellant.

SD/-

(ASHOK S. KINAGI) JUDGE

RD