Smt Anitha Jain vs K Muniswamy
2021 Latest Caselaw 5700 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 7TH DAY OF DECEMBER, 2021

                       BEFORE

 THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

               R.F.A.No.1578 OF 2020
BETWEEN:

SMT. ANITHA JAIN
W/O ANIL KUMAR JAIN
AGED ABOUT 55 YEARS,
RESIDING AT NO.4
3RD FLOOR, GANEEGAR 'A' LANE
NEAR NAGARATHPET CROSS,
BENGALURU-560002
                                        ...APPELLANT
(BY SRI. M ABDUL RAHIMAN, ADVOCATE)

AND:

K MUNISWAMY
S/O LATE D M KRISHNA SA
AGED ABOUT 70 YEARS,
RESIDING AT NO.5,
SUNKALPET MAIN ROAD,
BENGALURU-560002
                                       ...RESPONDENT
(BY SRI. SOMANATH H.S., ADVOCATE)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 41 RULE 1 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 29.05.2020
PASSED IN OS No.8290/2015 ON THE FILE OF THE LXIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-64)
BENGALURU DECREEING THE SUIT FOR EJECTMENT.
                                                 RFA.No.1578/2020

                              2


     THIS APPEAL COMING ON FOR ADMISSION THROUGH
PHYSICAL HEARING/VIDEO CONFERENCE, THIS DAY, THE
COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel from both side, who are physically

present in Court jointly make a submission that the parties

have amicably settled the matter and that the appellant has

vacated the suit schedule premises and delivered the vacant

possession of the property to the respondent.

2. Learned counsel for the caveat/respondent also makes

a similar submission and submits that he has received the

vacant possession of the suit schedule premises. Since both

counsel submit that the appeal has become infructuous and

they would not press it, the appeal stands disposed of as

having become infructuous.

In view of the disposal of the appeal, I.A.No.1/2020

does not survive for consideration.

Sd/-

JUDGE mv