Karnataka High Court
Manchamma W/O Ningaiah vs City Municipal Council Mandya 401 on 31 January, 2017
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY 2017
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
R.S.A. No.1697 OF 2007
BETWEEN :
Manchamma,
W/o.Ningaiah,
Aged about 58 years,
R/o.Basavanagudi Beedhi,
Arkeshwaranagar,
Mandya City - 571 401. ... Appellant
(By Sri M.Y.Sreenivasan, Advocate)
AND:
City Municipal Council,
Mandya - 571 401,
Represented by its
Commissioner. ...Respondent
This appeal is filed under Section 100 of the CPC praying
to allow the appeal, setting aside the judgment and decree in
R.A.No.72/2006 dated 28.3.2007 passed by the learned Addl.
Civil Judge (Sr.Dn.) & CJM, Mandya and confirm the judgment
and decree in O.S.No.141/2004 dated 14.7.2006 passed by the
learned Principal Civil Judge (Jr.Dn.) & JMFC, Mandya, etc.
This appeal, coming on for orders, this day, the Court
delivered the following:
2
JUDGMENT
This appeal is dismissed as withdrawn.
Sd/-
JUDGE Cm/-