Sri V Ravi Kumar vs Sri M Segar
2025 Latest Caselaw 5738 Kant

Karnataka High Court

Sri V Ravi Kumar vs Sri M Segar on 18 August, 2025

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                   NC: 2025:KHC:31947
                                                  RSA No. 285 of 2024


             HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 18TH DAY OF AUGUST, 2025

                                      BEFORE
                      THE HON'BLE MR. JUSTICE V SRISHANANDA

                  REGULAR SECOND APPEAL NO. 285 OF 2024 (INJ)

            BETWEEN:

                  SRI V RAVI KUMAR
                  S/O LATE M VENKATESH,
                  AGED ABOUT 52 YEARS,
                  R/AT D NO. 1586/1, 4TH CROSS,
                  NMC LEFT SIDE,
                  BHADRAVATHI-577301
                                                         ...APPELLANT
            (BY SRI VENKATESHA T S, ADVOCATE)

            AND:


            1.    SRI M SEGAR
                  S/O MANIKKAM M,
                  AGED ABOUT 68 YEARS,
Digitally         R/AT 4TH CROSS,
signed by R       NMC LEFT SIDE,
MANJUNATHA
Location:
                  BHADRAVATHI-577301
HIGH COURT
OF          2.    SRI.G. RAMALINGAM
KARNATAKA
                  S/O LATE GOVINDASWAMY,
                  AGED ABOUT 63 YEARS,
                  R/O SRI RAMA PALYAM,
                  POLOOR TALUK-606803
                  TIRUNAMALAI DISTRICT,
                  TAMIL NADU.

            3.    EXECUTIVE ENGINEER
                  MESCOM, UMBLE BAILU ROAD,
                                   -2-
                                                  NC: 2025:KHC:31947
                                                RSA No. 285 of 2024


HC-KAR




    NEW TOWN,
    BHADRAVATHI-577301
                                                     ...RESPONDENTS

(BY SRI PADMA S. UTTUR, ADVOCATE FOR R3;

VIDE ORDER DATED 16.06.2025, NOTICE TO R2 DISPENSED
WITH; R1-M.SEGAR-SERVED)


     THIS RSA IS FILED UNDER SECTION 100 OF CIVIL
PROCEDURE CODE, AGAINST THE JUDGMENT AND DECREE
DATED 03.11.2023 PASSED IN RA NO.16/2021 ON THE FILE
OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
BHADRAVATHI, ALLOWING THE APPEAL AND SETTING ASIDE
THE JUDGMENT AND DECREE DATED 19.04.2021 PASSED IN
O.S.NO.455/2010 ON THE FILE OF THE II ADDITIONAL CIVIL
JUDGE AND JMFC, BHADRAVATHI.

    THIS APPEAL, COMING ON FOR 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 memo, which

reads as under:

"The undersigned counsel for the Appellant on instructions submits that the contesting Respondent No.1 has passed away on 09.07.2025 and the Appellant does not want to continue/proceed with the above Appeal. Therefore the Appellant wants to withdraw the Appeal and the same may be allowed in the interest of justice."

NC: 2025:KHC:31947

HC-KAR

2. Placing the memo on record, appeal is dismissed as

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE MR