S A Wamiq Beig vs Sharavana
2025 Latest Caselaw 3298 Kant

Karnataka High Court

S A Wamiq Beig vs Sharavana on 11 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                 NC: 2025:KHC:30947
                                                RSA No. 467 of 2022


            HC-KAR



              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 11TH DAY OF AUGUST, 2025

                                     BEFORE
                     THE HON'BLE MR. JUSTICE V SRISHANANDA
               REGULAR SECOND APPEAL NO. 467 OF 2022 (INJ)
            BETWEEN:

            S.A.WAMIQ BEIG,
            S/O B.S. AMIR BEIG,
            AGED 72 YEARS,
            OCC: AGRICULTURIST,
            R/O 3RD CROSS, CLERKPET,
            SHIVAMOGGA - 577 201.
                                                       ...APPELLANT
            (BY SRI. PRASAD B.S., ADVOCATE)
            AND:

            SHARAVANA,
            S/O MANNAPPA,
            AGE: 40 YEARS,
            R/O K.K. COMPLEX FRONT ROAD,
            THUNGA CHANNEL LEFT,
            BEHIND JANATHA QUARTERS,
Digitally   SHIVAMOGGA - 577 201.
signed by
MALATESH                                             ...RESPONDENT
KC          (RESPONDENT - SERVED)
Location:                              ***
HIGH
COURT OF         THIS RSA IS FILED UNDER SECTION 100 OF THE CODE
KARNATAKA   OF CIVIL PROCEDURE, 1908, AGAINST THE JUDGMENT AND
            DECREE DATED 21.11.2020 PASSED IN R.A.NO.55/2019 ON
            THE FILE OF THE I ADDITIONAL SENIOR CIVIL JUDGE AND
            CJM., AT SHIVAMOGGA, DISMISSING THE APPEAL AND
            CONFIRMING THE JUDGMENT AND DECREE DATED 06.03.2019
            PASSED IN O.S.NO.737/2016 ON THE FILE OF THE IV
            ADDITIONAL CIVIL JUDGE AND JMFC., AT SHIVAMOGGA.
                                   -2-
                                                NC: 2025:KHC:30947
                                              RSA No. 467 of 2022


HC-KAR



    THIS RSA, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:     HON'BLE MR. JUSTICE V SRISHANANDA

                          ORAL ORDER

Learned counsel for the appellant has filed a memo,

seeking permission to withdraw the appeal. The memo

reads as under:

"The above appellant may kindly be permitted to withdraw the appeal with liberty to file a declaration suit on the very same cause of action. Hence this memo."

2. Placing the memo on record, the appeal is

dismissed as withdrawn, with liberty to the appellant as

prayed for.

Sd/-

(V SRISHANANDA) JUDGE

BMV*