Sri Munikrishnappa vs Sri K Srinivasaiah
2021 Latest Caselaw 102 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 4TH DAY OF JANUARY, 2021

                           BEFORE

       THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

           REGULAR FIRST APPEAL NO.199/2012

BETWEEN:

1.     SRI MUNIKRISHNAPPA
       S/O LATE KAMAIAH,
       AGED ABOUT 65 YEARS.

2.     SRI NAGARAJ
       S/O LATE KAMAIAH,
       AGED 60 YEARS,

BOTH ARE RESIDENTS OF
UTTARAHALLI HOBLOI,
BENGALURU SOUTH TALUK,
BENGALURU DISTRICT-560 062.              ... APPELLANTS
(BY SRI M.B.CHANDRA CHOODA, ADVOCATE)

AND:

SRI K. SRINIVASAIAH
S/O LATE KAMAIAH,
AGED ABOUT 62 YEARS,
RETIRED ASSISTANT CONTROLLER OF
WEIGHTS AND MEASURES,
UTTARAHALLI HOBLI,
BENGALURU SOUTH TALUK,
BENGALURU DISTRICT-560 062.             ... RESPONDENT

(BY SRI G. BALAKRISHNA SHASTRY, ADVOCATE)
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     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 18.11.2011 PASSED IN O.S.NO.5091/2001
ON THE FILE OF THE III-ADDL. CITY CIVIL AND SESSIONS
JUDGE,   BENGALURU,    DISMISSING    THE   SUIT  FOR
DECLARATION AND PERMANENT INJUNCTION.

    THIS REGULAR FIRST APPEAL COMING ON                 FOR
ORDERS THIS DAY, THE COURT DELIVERED                    THE
FOLLOWING:


                        JUDGMENT

Learned counsel for the appellants seeks leave to

place on record memo signed by the appellants seeking

leave to withdraw the appeal stating that the dispute inter

se the appellants and the respondent is amicably settled

out.

2. The memo is taken on record.

3. The appeal stands dismissed as withdrawn.

SD/-

JUDGE RB