Brigadier V. S. Madhavan (Retd) vs Sena Vihar Owners Welfare ...
2021 Latest Caselaw 5703 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. 1178 OF 2018
BETWEEN:

1. BRIGADIER V.S.MADHAVAN (RETD.)
S/O LATE RAMAN NAIR
AGED 77 YEARS.

2. Mrs.DEVAKI MADHAVAN
W/O BRIGADIER V.S.MADHAVAN
AGED 67 YEARS
BOTH ARE RESIDING AT
HOUSE NO.1, SENAVIHAR
KAMMANAHALLI MAIN ROAD
BANGALORE-560 043.
                                         ...APPELLANTS

(BY SRI PURUSHOTHAMAN K.N. , ADVOCATE)

AND:

1. SENA VIHAR OWNERS WELFARE
ASSOCIATION (REGD.)
KAMMANAHALLI MAIN ROAD
KALYAN NAGAR POST
BANGALORE-560 043
REPRESENTED BY ITS PRESIDENT.
                                         ...RESPONDENT

(BY SRI MANMOHAN D, ADVOCATE)
                                                 RFA.No.1178/2018

                               2


     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96, CPC PRAYING TO SET ASIDE THE JUDGMENT
AND DECREE DATED 28.2.2018 PASSED IN O.S.814/2012
ON THE FILE OF V ADDL. CITY CIVIL JUDGE AT BANGALORE
(CCH-13) AND ALLOW THE PLAINTIFF'S PRAYER IN THE SUIT
IN THE ENDS OF JUSTICE.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
HEARING, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellants files a memo

seeking withdrawal of the appeal as not pressed, since the

matter is amicably settled between the parties. The learned

counsel for the respondent is also physically present.

2. In view of the memo and the supporting submission

of both side, the appeal stands disposed of as not pressed.

Sd/-

JUDGE

vgh*