Sri V Thimmashetty vs Health And Family Welfare Dept ...
2025 Latest Caselaw 10613 Kant

Karnataka High Court

Sri V Thimmashetty vs Health And Family Welfare Dept ... on 24 November, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                         NC: 2025:KHC:48409
                                                       RSA No. 120 of 2023


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 24TH DAY OF NOVEMBER, 2025

                                            BEFORE

                            THE HON'BLE MR. JUSTICE H.P.SANDESH

                         REGULAR SECOND APPEAL NO.120 OF 2023 (POS)

                   BETWEEN:

                   1.    SRI. V. THIMMASHETTY
                         S/O LATE VENKATA SHETTY
                         AGED ABOUT 76 YEARS
                         R/A SRIRAM LAYOUT
                         SARAGUR, H.D. KOTE TALUK
                         MYSURU DISTRICT-571 114.
                                                               ...APPELLANT
                              (BY SRI. C.G. RAMAMOHAN, ADVOCATE)
                   AND:

                   1.    HEALTH AND FAMILY WELFARE DEPT. EMPLOYEES
                         HOUSE BUILDING CO-OPERATIVE SOCIETY
Digitally signed         BY ITS PRESIDENT AND SECRETARY
by DEVIKA M              B. NAGANNA
Location: HIGH           S/O LATE BASAVEGOWDA & VEENA
COURT OF
KARNATAKA                YASHODA ARCADE
                         PRESENTLY AT NO.2104, NEW NO.D-6,
                         2ND FLOOR, SEEBAIAH ROAD
                         DEVARAJA MOHALLA
                         MYSURU-570 001.
                                                             ...RESPONDENT

                    (BY SRI. PRAKASH TIMMANNA HEBBAR, ADVOCATE FOR C/R)

                        THIS RSA IS FILED UNDER SECTION 100 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 30.09.2022
                   PASSED IN R.A.NO.26/2022 ON THE FILE OF THE III
                                 -2-
                                               NC: 2025:KHC:48409
                                              RSA No. 120 of 2023


HC-KAR




ADDITIONAL SENIOR CIVIL JUDGE, MYSURU, DISMISSING THE
APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 30.11.2021 PASSED IN O.S.NO.1298/2013 ON THE FILE
OF THE III ADDITIONAL CIVIL JUDGE AND JMFC, MYSURU.

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

CORAM: HON'BLE MR. JUSTICE H.P.SANDESH

                         ORAL JUDGMENT

The learned counsel for the appellant files memo

seeking permission of this Court to withdraw the

R.S.A.No.120/2023 on the ground that matter is settled

with the respondent out of Court. Hence, permitted to

withdraw R.S.A.No.120/2023 in terms of the memo.

In view of the memo, the appeal is dismissed as

withdrawn.

The Registry is directed to refund the Court fee in

accordance with law.

Sd/-

(H.P.SANDESH) JUDGE RHS