Sri K. Rangachari vs Sri Kumaraswamy
2021 Latest Caselaw 5038 Kant

Citation : 2021 Latest Caselaw 5038 Kant
Judgement Date : 29 November, 2021

Karnataka High Court

Sri K. Rangachari vs Sri Kumaraswamy on 29 November, 2021

Bench: Alok Aradhe, Anant Ramanath Hegde

                              1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 29TH TH DAY OF NOVEMBER 2021

                       PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

 THE HON'BLE MR.JUSTICE ANANT RAMANATH HEGDE

              R.F.A. NO.315 OF 2021 (SP)

BETWEEN:

1.     SRI K. RANGACHARI
       AGED ABOUT 56 YEARS
       S/O LATE KRISHNACAHARI

2.     SRI. K. VENKATESHACHARI
       AGED ABOUT 52 YEARS
       S/O LATE KRISHNACAHARI

3.     SRI. K. RATHNACHARI
       AGED 48 YEARS
       S/O LATE KRISHNACAHARI

4.     SRI. K. RAMAKRISHCHARI
       AGED ABOUT 45 YEARS
       S/O LATE KRISHNACAHARI

       APPELLANTS NO.1 TO 4
       R/AT VAISHYA BANK
       PAVAGADA ROAD
       CHELLAKERE TOWN
       PIN -577 522.
                                    ... APPELLANTS
(BY SRI. DHRUVA KUMAR, ADV.)
                                2



AND:

SRI. KUMARASWAMY
S/O SRI RAMANGINAPPA
AGED ABOUT 51 YEARS
R/AT LAKSHMI NARSIMHA NILAYA
VIRABHADRASWAMY TEMPLE
OLD TOWN, CHELLAKERE TOWN
PIN - 577 522.
                                              ... RESPONDENT
                             ---

     THIS R.F.A. IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED:08.12.2020 PASSED IN OS.NO.9/2019 ON
THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC.,
CHALLAKERE, PARTLY DECREEING THE SUIT FOR SPECIFIC
PERFORMANCE.

    THIS R.F.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Mr.Dhruva Kumar D.N., learned counsel for the

appellants.

Learned counsel for the appellants has filed a memo

seeking leave of this Court to withdraw the appeal on the

ground that the matter has been amicably settled between

the parties out of Court. The aforesaid memo is taken on

record.

The amount of Court fee paid by the appellants be

refunded to them.

In the result, the appeal is dismissed as withdrawn.

Sd/-

JUDGE