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Kamalasab S/O Allisab Lalasangi vs Maktumbi And Ors
2024 Latest Caselaw 22550 Kant

Citation : 2024 Latest Caselaw 22550 Kant
Judgement Date : 4 September, 2024

Karnataka High Court

Kamalasab S/O Allisab Lalasangi vs Maktumbi And Ors on 4 September, 2024

                                                -1-
                                                           NC: 2024:KHC-K:6678
                                                        RSA No. 200175 of 2018




                               IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                          DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                             BEFORE
                        THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                          REGULAR SECOND APPEAL NO.200175 OF 2018
                                            (DEC/INJ)

                   BETWEEN:

                   KAMALASAB S/O ALLISAB LALASANGI,
                   AGED ABOUT 61 YEARS, OCC: AGRICULTURE,
                   R/O CHATTARAKI, TQ. SINDAGI,
                   DIST. VIJAYAPUR-586 101.

                                                                  ...APPELLANT

                   (BY SMT. REKHA PATIL, ADVOCATE FOR
                       SRI I. R. BIRADAR, ADVOCATE)

                   AND:

Digitally signed   1.     MAKTUMBI W/O HASANSA RAMPUR,
by RENUKA
                          SINCE DECEASED BY HER LEGAL REPRESENTATIVES
Location: HIGH
COURT OF
KARNATAKA          1A) ABDUL REHMAN S/O HASANSA RAMPUR,
                       AGE: 46 YEARS, OCC: AGRICULTURE,

                   1B) ANWAR S/O HASANSA RAMPUR,
                       AGE: 33 YEARS, OCC: AGRICULTURE,

                   2.     HASANASA S/O KASHIMSA RAMPUR,
                          AGE: 61 YEARS, OCC: AGRICULTURE,

                          ALL ARE R/O CHATTARAKI,
                          TQ. SINDAGI, DIST. VIJAYAPUR-586 101.
                             -2-
                                        NC: 2024:KHC-K:6678
                                     RSA No. 200175 of 2018




3.    SMT. CHANDABI W/O SONDESAB GODIHAL,
      AGE: 76 YEARS, OCC: HOUSEHOLD WORK,
      R/O DEVANGAON, TQ. SINDAGI,
      DIST. VIJAYAPUR-586 101.

                                              ...RESPONDENTS
(SRI UMESH V. MAMADAPUR, ADVOCATE
 FOR R1 (A), (B) & R2;
 V/O DTD. 20.08.2024, APPEAL AGAINST R3 IS DISMISSED)

      THIS RSA IS FILED UNDER SECTION 100 OF CPC,
PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE
JUDGMENT AND DECREE DATED 05.01.2017 PASSED BY THE
SENIOR CIVIL JUDGE AND JMFC, SINDGI IN R.A.NO.13/2007,
DISMISSING THE APPEAL AND CONFIRMING THE JUDGMENT
AND DECREE DATED 13.03.2000 PASSED BY THE ADDITIONAL
CIVIL JUDGE (JR.DN.), SINDGI IN O.S.NO.177/1997.

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

CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                    ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)

A memo is filed, seeking permission of the Court to

withdraw the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

NC: 2024:KHC-K:6678

Consequently, pending interlocutory applications, if

any also stand dismissed.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

LG

 
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