Karnataka High Court
Sri. K S Sudhakara vs Sri. D. Ajith Kalkuli on 3 July, 2025
Author: H.P.Sandesh
Bench: H.P.Sandesh
-1-
NC: 2025:KHC:23908
RSA No. 2079 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE H.P.SANDESH
REGULAR SECOND APPEAL NO. 2079 OF 2021 (DEC/INJ)
BETWEEN:
SRI. K.S. SUDHAKARA
S/O LATE SUBBANNAGOWDA
AGED ABOUT 66 YEARS
R/AT NO.53, OPP. TO BASAVA MANDIRA
HIREMAGALURU BY PASS ROAD
KALYANA NAGAR
CHIKKAMAGALURU DISTRICT-577139.
...APPELLANT
(BY SRI VISHNU BHAT, ADVOCATE)
AND:
Digitally signed
by DEVIKA M
1. SRI. D. AJITH KALKULI
Location: HIGH
COURT OF S/O LATE K.S.DHARMAPPAGOWDA
KARNATAKA AGED ABOUT 37 YEARS
AGRICULTURIST AND CONTRACTOR
RESIDENT OF KALKULI VILLAGE
THEKKUR POST, SRINGERI
CHIKKAMAGALURU DISTRICT-577139.
2. K.S. VASUDEVA
S/O LATE SUBBANNAGOWDA
AGED ABOUT 59 YEARS
R/AT NO.53,
OPP. TO BASAVA MANDIRA
-2-
NC: 2025:KHC:23908
RSA No. 2079 of 2021
HC-KAR
HIREMAGALURU BY PASS ROAD
KALYANA NAGAR
CHIKKAMAGALURU DISTRICT-02.
3. K.S. MANJUNATHA
S/O LATE SUBBANNAGOWDA
AGED ABOUT 54 YEARS
RESIDENT OF BETTAGERE
THEKKUR POST, SRINGERI
CHIKKAMAGALURU DISTRICT-577139.
4. SRI. K.S. MALLAPPAGOWDA
S/O LATE SUBBANNAGOWDA
AGED ABOUT 72 YEARS
R/O NO.D-3, 88,
1ST CROSS, 1ST STAGE,
PEENYA INDUSTRIAL AREA
BENGALURU-560038.
5. SRI. K.S. RAVI
S/O LATE SUBBANNAGOWDA
AGED ABOUT 59 YEARS
R/O NO.047, AGB LAYOUT
MAHALAKSHMIPURAM
BENGALURU-560086.
6. SMT. K.S. JAYAMMA
W/O KESHAVAMURTHY
AGED ABOUT 70 YEARS
R/O HOSABEEDU
BEJJAVALLI POST
THIRTHAHALLI TALUK
SHIVAMOGGA DISTRICT-577232.
7. SMT. K.S.SAVITHA
W/O ISHWARA
AGED ABOUT 57 YEARS
R/O GADIKAL VILLAGE
-3-
NC: 2025:KHC:23908
RSA No. 2079 of 2021
HC-KAR
KOPPA TALUK
CHIKKAMAGALURU DISTRICT-577126.
8. SMT. K.S. VANITHA
W/O PUTTASWAMYGOWDA
AGED ABOUT 55 YEARS
R/O MAKODU VILLAGE
MALLANDUR POST
CHIKKAMAGALURU (T) & (D)-577130.
9. SMT. K.S. ANITHA
D/O LATE SUBBANNAGOWDA
AGED ABOUT 54 YEARS
R/O BETTAMAKK
SEEBINAKERE POST
THIRTHAHALLI TALUK
SHIVAMOGGA DISTRICT-577432.
...RESPONDENTS
(BY SRI. S. RAJASHEKAR, ADVOCATE FOR R1;
SRI. N.K. RAMESH, ADVOCATE FOR R2 TO R8)
THIS RSA IS FILED UNDER SECTION 100 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 13.08.2020
PASSED IN R.A.NO.26/2017 ON THE FILE OF THE II
ADDITIONAL DISTRICT AND SESSIONS JUDGE,
CHIKKAMAGALURU AND ETC.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
-4-
NC: 2025:KHC:23908
RSA No. 2079 of 2021
HC-KAR
ORAL JUDGMENT
The learned counsel for the appellant filed a memo
seeking permission of this Court to withdraw the appeal
due to his ill-health and hence, is not in a position to
continue the appeal. The said memo is signed by the
appellant itself and the counsel for the appellant also filed
a memo seeking permission of the Court to withdraw the
appeal. In view of the said memos, the counsel for the
appellant is permitted to withdraw the appeal.
Accordingly, the appeal is dismissed as withdrawn.
Sd/-
(H.P.SANDESH)
JUDGE
SN
