Chennamma @ Chinnamma vs Rajkumar
2026 Latest Caselaw 438 Kant

Karnataka High Court

Chennamma @ Chinnamma vs Rajkumar on 22 January, 2026

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                              -1-
                                                           NC: 2026:KHC-K:437
                                                      RSA No. 200268 of 2025


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA

                                     KALABURAGI BENCH

                          DATED THIS THE 22ND DAY OF JANUARY, 2026

                                           BEFORE
                        THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
                         REGULAR SECOND APPEAL NO.200268 OF 2025
                                          (DEC/INJ)
                   BETWEEN:

                   CHENNAMMA @ CHINNAMMA
                   W/O LATE MALLIKARJUN CHIDRE,
                   AGE: 56 YEARS, OCC: AGRICULTURE AND
                   HOUSEHOLD,
                   R/O. PATIL GALLI, AURAD-B,
                   DIST. BIDAR-585328.

                                                            ...APPELLANT
                   (BY SRI. GANESH SUBHASHCHANDRA KALBURGI, ADVOCATE)

                   AND:

Digitally signed   1.   RAJKUMAR S/O SHARANAPPA CHIDRE,
by NIJAMUDDIN           AGE: 47 YEARS, OCC: AGRICULTURE,
JAMKHANDI
Location: HIGH          R/O. PATIL GALLI, AURAD-B,
COURT OF                DIST. BIDAR-585328.
KARNATAKA

                   2.   BASWARAJ @ BASAPPA
                        S/O SHARANAPPA CHIDRE,
                        AGE-52 YEARS, OCC- GOVT. SERVANT,
                        R/O. BANK COLONY, GUMPA, MANHALLI ROAD,
                        BIDAR-585401.

                                                                ...RESPONDENTS
                   (BY SRI. RAVI B. PATIL, ADVOCATE FOR C/R1)
                              -2-
                                          NC: 2026:KHC-K:437
                                     RSA No. 200268 of 2025


HC-KAR




     THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CPC, PRAYING TO ALLOW THIS APPEAL
AND SET ASIDE THE JUDGMENT AND DECREE DATED
29.10.2024   PASSED    IN   R.A.    NO.142/2023   (OLD
R.A.NO.27/2020) ON THE FILE OF THE PRL. JUDGE, FAMILY
COURT AT BIDAR, CONFIRMING THE JUDGMENT AND DECREE
DATED 27.01.2020 PASSED IN O.S. NO.119/2013 ON THE FILE
OF THE SENIOR CIVIL JUDGE AND JMFC, AURAD-B.

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

CORAM: HON'BLE MR. JUSTICE PRADEEP SINGH YERUR


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo is accepted, so also the submission of

learned counsel for the appellant.

3. Accordingly, appeal is dismissed as withdrawn.

Sd/-

(PRADEEP SINGH YERUR) JUDGE

NJ LIST NO.: 1 SL NO.: 7 CT:SI