Smt. Puttamani vs Sri. Devaraju
2025 Latest Caselaw 3319 Kant

Karnataka High Court

Smt. Puttamani vs Sri. Devaraju on 12 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                    NC: 2025:KHC:31220
                                                   RSA No. 636 of 2023


            HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 12TH DAY OF AUGUST, 2025

                                     BEFORE
                     THE HON'BLE MR. JUSTICE V SRISHANANDA
              REGULAR SECOND APPEAL NO. 636 OF 2023 (PAR-)
            BETWEEN:

            SMT. PUTTAMANI
            AGED ABOUT 66 YEARS,
            W/O. LATE MALLAIAH,
            RESIDING AT NO. 1891,
            13TH CROSS, ASHOKAPURAM,
            MYSURU-570 001.
                                                          ...APPELLANT
            (BY SRI. MUKKANNAPPA S B., ADVOCATE)

            AND:

            SRI. DEVARAJU
            ALIAS JAVARA,
            AGED ABOUT 61 YEARS,
Digitally   S/O. LATE BORASIDDAIAH,
signed by   RESIDING AT NO. 1938,
MALATESH    13TH CROSS, ASHOKAPURAM,
KC          MYSURU-570 001.
Location:                                            ...RESPONDENT
HIGH        (BY SRI. RAGHAVENDRA KATTIMANI ., ADVOCATE)
COURT OF
KARNATAKA
                 THIS RSA FILED UNDER SEC.100 OF CPC PRAYING TO
            SET ASIDE THE ORDER DATED 19.08.2018 PASSED BY THE
            PRINCIPAL SENIOR CIVIL JUDGE AND CJM MYSORE IN RA
            NO.141/2014 (NEW NO.435/16) AS INFRUCTUOUS AND
            CONSEQUENTLY PERMIT THE APPELLANT TO CONTEST THE
            APPEAL ON MERITS UNDER THE FACTS AND CIRCUMSTANCES
            OF THE CASE.
                                 -2-
                                                NC: 2025:KHC:31220
                                             RSA No. 636 of 2023


HC-KAR



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

CORAM:    HON'BLE MR. JUSTICE V SRISHANANDA


                         ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

which reads as under:

"The Appellant most above named respectfully submits as follows:-

The petitioner most respectfully prays that this Hon'ble Court may be pleased to permit the Appellant to withdraw the above Appeal and grant liberty to file Declaration suit before the trial court to meet the ends of justice and equity."

Placing the memo on record, the appeal is

dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

SNC