K. Ramakrishna vs Smt. Jayamma
2024 Latest Caselaw 22166 Kant

Karnataka High Court

K. Ramakrishna vs Smt. Jayamma on 2 September, 2024

                                              -1-
                                                          NC: 2024:KHC:35542
                                                        RSA No. 1539 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                   REGULAR SECOND APPEAL NO.1539 OF 2015 (DEC/INJ)
                   BETWEEN:

                   K. RAMAKRISHNA,
                   S/O LATE S KENCHEGOWDA,
                   ALIAS PAPANNA,
                   AGED ABOUT 57 YEARS,
                   R/O KONNAPURA VILLAGE,
                   HALAGUR HOBLI,
                   MALAVALLI TALUK-571 401.
                                                                ...APPELLANT
                   (BY SRI VINAY D HOSMATH, ADVOCATE)

                   AND:

                   1. SMT. JAYAMMA,
                      D/O LATE LINGEGOWDA,
                      AGED ABOUT 73 YEARS,
Digitally signed
by                    R/O KONNAPURA VILLAGE,
GEETHAKUMARI
PARLATTAYA S          HALAGUR HOBLI,
Location: High
Court of
Karnataka
                      MALAVALLI TALUK-571 401.

                   2. SECRETARY,
                      HALAGUR GRAMA PANCHAYATH,
                      HALAGUR, MALAVALLI TALUK-571 401
                                                             ...RESPONDENTS

                        THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST
                   THE JUDGMENT AND DECREE DATED 29.07.2015 PASSED IN
                   R.A NO.40/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE
                   AND JMFC., MALAVALLI, REJECTING THE APPEAL AND
                   CONFIRMING THE JUDGMENT AND DECREE DATED 12.10.2012
                                -2-
                                                NC: 2024:KHC:35542
                                              RSA No. 1539 of 2015




PASSED IN O.S NO.84/2002 ON THE FILE OF THE PRL. CIVIL
JUDGE, MALAVALLI.

    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 has filed a memo

for withdraw of the appeal. It is stated that, at the

instance of elders and well-wishers, the appellant and

respondents have settled the matter out of the Court and

appellant do not want to press the appeal and wants to

withdraw the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

In view of the aforesaid, I.A.No.1/2015 does not

survive for consideration.

Sd/-

(ASHOK S.KINAGI) JUDGE

GRD