Shamshunnisa vs Kannan
2025 Latest Caselaw 9917 Kant

Karnataka High Court

Shamshunnisa vs Kannan on 6 November, 2025

                                        -1-
                                                     NC: 2025:KHC:44986
                                                    RSA No. 601 of 2013


              HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 6TH DAY OF NOVEMBER, 2025

                                     BEFORE

                  THE HON'BLE MR. JUSTICE ASHOK S.KINAGI

               REGULAR SECOND APPEAL NO. 601 OF 2013 (POS)



              BETWEEN:


              SHAMSHUNNISA
              W/O RIFKATH
              AGED ABOUT 41 YEARS
              R/O 5TH CROSS,
              SHANTHINAGAR

Digitally     SHIMOGA-577201
signed by                                                  ...APPELLANT
SUNITHA K S
Location:
HIGH COURT    (BY SRI. R. VIJAYA KUMAR, ADVOCATE)
OF
KARNATAKA
              AND:


              KANNAN
              S/O R RAMU
              AGED ABOUT 36 YEARS
              R/O 3RD CROSS
                            -2-
                                        NC: 2025:KHC:44986
                                       RSA No. 601 of 2013


HC-KAR




BEHIND GOVERNMENT PRIMARY SCHOOL
RAGIGUDDA
SHIMOGA-577201
                                               ...RESPONDENT
(BY SRI. S.V. PRAKASH, ADVOCATE)


     THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE

JUDGEMENT    &   DECREE    DTD     4.12.2012    PASSED   IN

R.A.NO.56/2012 ON THE FILE OF I ADDITIONAL SENIOR CIVIL

JUDGE AND CJM, SHIMOGA,     DISMISSING THE APPEAL AND

CONFIRMING   THE JUDGEMENT AND DECREE DTD 28.2.2012

PASSED IN OS.NO.609/2001 ON THE FILE OF PRINCIPAL CIVIL

JUDGE AND JMFC, SHIMOGA.



     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS

DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:



                          *****
                             -3-
                                          NC: 2025:KHC:44986
                                         RSA No. 601 of 2013


HC-KAR




CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI


                       ORAL JUDGMENT

Learned counsel for the appellant filed a memo for

withdrawal of the appeal stating that the appellant may be

permitted to withdraw the appeal with a liberty to move

the matter before the revenue authorities for issuance of

permanent grant in terms of temporary grant dated

22.07.2001 as per Ex.P4 and the directions issued by this

Court in W.P.No.8374/2004 vide order dated 08.03.2004.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

4. Liberty is reserved to the appellant to approach

the revenue authorities and seek proper relief from the

revenue authorities.

NC: 2025:KHC:44986

HC-KAR

5. In view of the disposal of the appeal,

I.A.No.1/2022 does not survive for consideration, and

stands disposed of, accordingly.

Sd/-

(ASHOK S.KINAGI) JUDGE

SKS CT:KHV