K.Bhaskar Rao vs Mohammed Yusuf
2025 Latest Caselaw 2358 Kant

Karnataka High Court

K.Bhaskar Rao vs Mohammed Yusuf on 13 January, 2025

                                                -1-
                                                              NC: 2025:KHC-D:515
                                                       RSA No. 100070 of 2014




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH
                            DATED THIS THE 13TH DAY OF JANUARY, 2025
                                             BEFORE
                              THE HON'BLE MR. JUSTICE E.S.INDIRESH
                    REGULAR SECOND APPEAL NO. 100070 OF 2014 (DEC/INJ)
                   BETWEEN:

                   1.   K.BHASKAR RAO
                        S/O. KATABULLA VENKATESHWARRAO
                        AGE: 42 YEARS, OCC: GOLDSMITH
                        R/O. FORT AREA, GANGAVATHI-583227.

                                                                     ...APPELLANT
                   (BY SRI. SURESH N KINI, DVOCATE)

                   AND:

                   1.   MOHAMMED YUSUF
                        S/O. SAFDAR HUSSAIN
                        AGE: 66 YEARS, OCC: CARPENTER,
                        R/O. FORT AREA, GANGAVATHI- 583227.

                                                                    ...RESPONDENT
                   (BY SRI. CHANDRASHEKHAR P.PATIL ,ADVOCATE)
Digitally signed
by                       REGULAR SECOND APPEAL IS FILED UNDER SECTION 100 OF
MOHANKUMAR
B SHELAR           CPC, PRAYING THAT THE JUDGMENT AND DECREE DATED
Location: HIGH     26.10.2013 PASSED BY THE COURT OF SENIOR CIVIL JUDGE AND
COURT OF
KARNATAKA          JUDICIAL MAGISTRATE FIRST CLASS, GANGAVATHI DISMISSING
DHARWAD            THE REGULAR APPEAL NO.4/2011 FILED BY THE PRESENT
BENCH
DHARWAD            APPELLANT, THEREBY CONFIRMING THE JUDGMENT AND DECREE
                   DATED 21.01.2011 IN O.S.NO.491/1996 PASSED BY THE COURT OF
                   ADDITIONAL CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
                   CLASS, GANGAVATHI MAY KINDLY BE REVERSED AND THE DECREE
                   BE SET ASIDE BY DISMISSING THE SUIT IN THE INTEREST OF
                   JUSTICE AND EQUITY.

                        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:

                   CORAM:    THE HON'BLE MR. JUSTICE E.S.INDIRESH
                               -2-
                                            NC: 2025:KHC-D:515
                                       RSA No. 100070 of 2014




                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE E.S.INDIRESH)

Learned counsel appearing for the appellant has filed a

memo seeking leave of this Court to withdraw the appeal.

Memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

(E.S.INDIRESH) JUDGE

SMM CT:GSM