Sri Abdul Wazeedh vs Lakshmamma
2025 Latest Caselaw 3250 Kant

Karnataka High Court

Sri Abdul Wazeedh vs Lakshmamma on 7 August, 2025

                                                 -1-
                                                              NC: 2025:KHC:30689
                                                         RSA No. 2218 of 2018


                      HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 7TH DAY OF AUGUST, 2025
                                              BEFORE
                           THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                      REGULAR SECOND APPEAL NO. 2218 OF 2018 (PAR)


                      BETWEEN:

                      SRI ABDUL WAZEEDH
                      S/O MOHAMMED KHASIM
                      AGED ABOUT 55 YEARS
                      R/O SHANKANIPURA VILLAGE
                      KASABA HOBLI
                      HOSAKOTE TALUK
                      BANGALORE RURAL DISTRICT
                                                                    ...APPELLANT

                      (BY SRI. SOMASEKHARA K H.,ADVOCATE)

                      AND:

                      1.     LAKSHMAMMA
                             D/O LATE PAPANNA
Digitally signed by
ARSHIFA BAHAR                W/O KRISHNAPPA
KHANAM                       AGED ABOUT 57 YEARS
Location: High               R/O MALDENAHALI VILLAGE
Court of karnataka           SOMAYANAJALAHALI HOBLI
                             SRINIVASPUR TALUK
                             KOLAR DISTRICT - 563 135

                      2.     JAYAMMA
                             D/O LATE PAPANNA
                             W/O RAMAIAH
                             AGED ABOUT 55 YEARS
                             R/O JANGAMAKOTE VILLAGE & POST
                             SIDLAGHATTA TALUK
                             CHIKKABALLAPUR DISTRICT
                              -2-
                                     NC: 2025:KHC:30689
                                   RSA No. 2218 of 2018


HC-KAR




3.     MUNISHAMI
       S/O LATE PAPANNA
       (SINCE DEAD BY LRS)

3(A) MUNIRATHNAMMA
     W/O LATE MUNISHAMI
     AGED ABOUT 40 YEARS

3(B) M KAVANA
     D/O LATE MUNISHAMI
     W/O GANESH
     AGED ABOUT 30 YEARS
     R/O MAKARAHALLI VILLAGE
     KAMMASANDRA HOBLI
     BANGARPET TALUK

3(C) M HEMAVATHI
     D/O LATE MUNISHAMI
     AGED ABOUT 27 YEARS

3(D) SUBRAMANI
     S/O LATE MUNISHAMI
     AGED ABOUT 25 YEARS

3(E)   M LAVANYA
       D/O LATE MUNISHAMI
       AGED ABOUT 22 YEARS

       R3(A), (C) TO (E) ARE
       R/O SEEPUR VILLAGE
       KASABA HOBLI
       KOLAR TALUK - 563 102

4.     RADHAMMA
       D/O LATE PAPANNA
       W/O NAGARAJAPPA
       AGED ABOUT 47 YEARS
       R/O KODATHI COLONY
       KARMEVARUM POST
       BANGALORE EAST TALUK
       BANGALORE CITY
                            -3-
                                      NC: 2025:KHC:30689
                                   RSA No. 2218 of 2018


HC-KAR




5.   YELLAPPA
     S/O LATE PAPANNA
     R/O SEEPUR VILLAGE
     KASABA HOBLI
     KOLAR TALUK - 563 102

6.   MUNIYAMMA
     W/O LATE PAPANNA
     AGED ABOUT 80 YEARS

7.   KISHNAPPA
     S/O LATE PAPANNA
     AGED ABOUT 60 YEARS

     R6 & R7 ARE
     R/O SEEPUR VILLAGE
     KASABA HOBLI
     KOLAR TALUK - 563 102
                                         ...RESPONDENTS

(R1, R2, R3(A), R3(D), R7 ARE SERVED & UNREPRESENTED)

     THIS RSA IS FILED U/S.100 OF CPC AGAINST THE
JUDGMENT   AND    DECREE DATED   11.12.2017   PASSED IN
RA.NO.120/2014 ON THE FILE OF THE I ADDL.SENIOR CIVIL
JUDGE, KOLAR DISMISSING THE APPEAL AND CONFIRMING
THE JUDGMENT AND DECREE DATED 01.04.2014 PASSED IN
OS.NO.769/2010 ON THE FILE OF THE II ADDL.CIVIL JUDGE
AND JMFC KOLAR.


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


CORAM: HON'BLE DR. JUSTICE K.MANMADHA RAO
                                  -4-
                                              NC: 2025:KHC:30689
                                            RSA No. 2218 of 2018


HC-KAR




                        ORAL JUDGMENT

Learned counsel for the appellant is present.

2. Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal.

3. Memo is taken on record.

4. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

(DR.K.MANMADHA RAO) JUDGE

ABK