Karnataka High Court
Sri. Anijinappa Since Deceased By His ... vs Smt. Hanumakka on 8 October, 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 08TH DAY OF OCTOBER 2020
BEFORE
THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR
REGULAR SECOND APPEAL NO.75/2020 (DEC/INJ)
BETWEEN:
SRI. ANIJINAPPA
SINCE DECEASED BY HIS LRS
1. SMT. AKKAYAMMA
W/O LATE ANJINAPPA,
AGED ABOUT 84 YEARS,
2. SMT. HANUMAKKA
D/O LATE ANJINAPPA,
AGED ABOUT 67 YEARS,
R/AT DEVANAHALLI TALUK - 562 110.
BENGALURU RURAL DISTRICT.
3. NARASAMMA
D/O LATE ANJINAPPA,
AGED ABOUT 67 YEARS,
4. RAMAIAH
S/O LATE ANJINAPPA,
AGED ABOUT 67 YEARS,
5. NARASAPPA
S/O LATE ANJINAPPA,
AGED ABOUT 64 YEARS
6. JAYAMMA
D/O LATE NARASAPPA,
AGED ABOUT 62 YEARS
2
BETTA HALAPURE,
BENGALURU NORTH TALUK - 562 110.
7. SHARADAMMA
D/O LATE ANJINAPPA,
AGED ABOUT 60 YEARS,
R/AT RPPENAHALLI,
KORA AT POST,
DEVANAHALLI TALUK - 562 110.
8. JAYARAM
S/O LATE ANJINAPPA,
AGED ABOUT 58 YEARS,
R/AT SOMESWARA BADAVANE,
DODDABALLAPURA TALUK - 561 203.
9. CHANDRANNA
S/O LATE ANJINAPPA,
AGED ABOUT 55 YEARS
GADHARA PURA, 1ST WARD,
DODDABALLAPURA TOWN,
DODDABALLAPURA TALUK - 561 203.
APPELLANTS NO.1, 3, 4 & 5
ARE R/AT GEJJAGADAHALLI,
MADHURE HOBLI,
DODDABALLAPURA TALUK - 561 203.
...APPELLANTS
(BY SMT. ANITHA H.R, ADVOCATE)
AND
SMT. HANUMAKKA
W/O SIDDAPPA,
AGED ABOUT 71 YEARS,
R/AT GEJJAGADAHALLI VILLAGE,
3
MADHURE HOBLI,
DODDABALLAPURA TALUK - 561 203.
...RESPONDENT
This Regular Second Appeal is filed under Section
100 of CPC against the Judgment and decree dated
17.09.2019 passed in RA No.10051/2016 (old
No.3/2013) on the file of the IV Addl. District and
Sessions Judge, Doddaballapura dismissing the appeal
and confirming the Judgment and decree dated
16.10.2012 passed in OS No.48/2005 on the file of the
Additional Civil Judge and JMFC, Doddaballapur.
This appeal coming on for Orders this day, the
Court through video conference/ physical hearing made
the following:
ORDER
Learned counsel for appellants submits that a memo is filed seeking permission for withdrawal of the appeal.
2. Memo is placed on record.
3. Considering the submission of the learned counsel, the Regular second appeal is dismissed as not pressed.
Sd/-
JUDGE LL