Sri K P Subramanyam vs Smt B. Gowramma
2021 Latest Caselaw 5139 Kant

                           1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30TH DAY OF NOVEMBER, 2021

                        BEFORE

     THE HON'BLE MR. JUSTICE N.K. SUDHINDRARAO

                  R.F.A NO. 1403/2013
BETWEEN:

1.     SRI. K.P. SUBRAMANYAM
       S/O. LATE CHINAPPA NAIDU
       SINCE DECEASED BY HIS LR'S

1(a). SMT. KALAVATHI
      W/O. LATE. K.P. SUBRAMANYA
      AGED ABOUT 65 YEARS

2(b). SMT. RANJANI
      D/O. LATE K.P. SUBRAMANYA
      AGED ABOUT 36 YEARS

1(c) SMT. REKHA
     D/O. LATE K.P. SUBRAMANYA
     AGED ABOUT 34 YEARS

1(d) SRI. BALAJI
     S/O. LATE K.P. SUBRAMANYA
     AGED ABOUT 28 YEARS

       ALL ARE RESIDING AT
       NO.550/A, NEW NO.10/1, 6TH A MAIN,
       HANUMANTH NAGAR,
       BANGALORE-560 019.             ...APPELLANTS


(BY SRI. C.V. SUDHINDRA, ADVOCATE)
                               2


AND:

SMT. B. GOWRAMMA
W/O. LATE B. MUNIRATHAN NAIDU
AGED ABOUT 65 YEARS
NO.550/A, NEW NO.10/1,
6TH A MAIN,
HANUMANTHANAGAR,
BANGALORE-560 019.                        ...RESPONDENT


     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 05.05.2013
PASSED IN O.S.NO.10750/2006 ON THE FILE OF THE V
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BANGALORE, DISMISSING THE      SUIT FILED    FOR
PERMANENT INJUNCTION.


    THIS RFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

The learned counsel for the appellant filed a

memo dated 30.11.2021 which reads as under :-

" The appellant most respectfully submits that due to the intervention of well wishers and friends the disputes between the appellant and the respondent have been solved out of the Court. As such the appellant crave the leave of this Hon'ble Court to permit him to withdraw the above appeal in the interest of justice and equity".

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

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