Mrs. Veena Hegde vs M/S Century Galaxy
2021 Latest Caselaw 1969 Kant

                          1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF MAY, 2021

                       BEFORE

     THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

        CIVIL REVISION PETITION No.86/2016

BETWEEN

1.    MRS. VEENA HEGDE
      W/O. GOUTHAM HEGDE
      AGED ABOUT 50 YEARS

2.    MR. GOUTHAM HEGDE
      S/O. B.K. HEGDE
      AGED ABOUT 54 YEARS

BOTH ARE RESIDING AT
D-22, DIAMOND DISTRICT
KODI HALLI AIRPORT ROAD
BENGALURU - 560 008
                                    ... PETITIONERS

[BY SRI.C.K.NANDA KUMAR, ADVOCATE
   (VIDEO CONFERENCING)]

AND

M/S.CENTURY GALAXY
DEVELOPERS LIMITED,
WITH ITS OFFICE AT
'DIAMOND DISTRICT,
PENT HOUSE (B9),
CORPORATE TOWER 'B',
150, AIRPORT ROAD,
BENGALURU - 560 068.
REPRESENTED BY ITS
                               2



DIRECTOR
MR.YUNUS ZIA.
                                             ... RESPONDENT

[BY SMT.BHARATHI PATIL, ADVOCATE FOR
    M/S.KAMAL & BHANU, ADVOCATE FOR C/R
   (VIDEO CONFERENCING)]

      THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 18 OF THE SMALL CAUSES COURT ACT,
AGAINST THE JUDGMENT AND DECREE DATED
15.12.2015 PASSED IN S.C.NO.15820/2011 ON THE FILE
OF THE V ADDL. SMALL CAUSES JUDGE & XXIV A.C.M.M.,
COURT OF SMALL CAUSES, MAYO HALL UNIT,
BENGALURU (SCCH-20), DECREEING THE SUIT FOR
RECOVERY OF MONEY.

    THIS CIVIL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

The parties to the lis have filed a memo submitting

that they have entered into a settlement in

S.C.No.15820/2011 before the trial Court and in view of

the settlement arrived at between the parties, the

present petition would not survive for consideration.

2. The memo is placed on record.

3. The writ petition is dismissed as withdrawn

in terms of the memo.

4. The amount in deposit is permitted to be

withdrawn by the petitioners.

Sd/-

JUDGE

SJK