Smt Gowramma vs K V Naidu
2021 Latest Caselaw 3473 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF OCTOBER, 2021

                       BEFORE

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

                  R.F.A NO.504/2020

BETWEEN:


SMT. GOWRAMMA
W/O. LATE NARAYAN SWAMY
AGED ABOUT 65 YEARS
R/A DWARASANDRA,
KOLLUR POST, SRINIVASPURA
TALUK, BENGALURU.

REP BY THROUGH HIS GPA HOLDER
SRI. D.SHIVANNA
S/O. DURGAIAH
AGED ABOUT 66 YEARS
R/A NO.139/A, 13TH A MAIN,
1ST STAGE, 1ST PHASE,
MATHIKERE, BENGALURU-560 054.         ...APPELLANT


(BY SRI. RANGA SWAMY .B AND
 SRI. B.R. SHARATH GOWDA, ADVOCATES-THROUGH
V.C.)

AND:

1.     K.V. NAIDU
       S/O. K.C. NAIDU
       AGED ABOUT 51 YEARS
       R/A.NO.13, 4TH CROSS,
       GOWDARA PALYA, 1ST MAIN,
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     DOLLARS COLONY, RMV 2ND STAGE,
     BENGALURU-560 094.

2.   H. RAMAKRISHNAIAH
     S/O. LATE MUGANNA
     AGED ABOUT 70 YEARS
     R/A PAKEGOWDARAPALYA
     SILVEPURA POST
     BENGALURU-560 090.

3.   S.G. SHIVAKUMAR
     S/O. T.L. GOPALA KRISHNA SHETTY
     AGED ABOUT 62 YEARS
     R/A NO.202, KASTURBA ROAD
     SHIMOGA-577 202.

4.   S.G. RAMESH BABU
     S/O. T.L. GOPALA KRISHNA SHETTY
     AGED ABOUT 60 YEARS
     R/A NO.202, KASTURBA ROAD
     SHIMOGA-577 202.

5.   M.A. PRASHANTH
     S/O. M.B. ASHWATH NARAYANA
     AGED ABOUT 44 YEARS
     R/A NO.556, 1ST MAIN ROAD
     HEBBAL, BENGALURU-560 024.    ...RESPONDENTS

(BY SRI. P.N. NANJA REDDY, ADVOCATE FOR CAVEATOR -
RESPONDENT -1)
     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED 17.12.2019
PASSED IN O.S.NO.894/2016 ON THE FILE OF THE LX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU.
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     THIS  RFA    COMING   ON  FOR           HEARING  -
INTERLOCUTORY    APPLN   THIS DAY,          THE   COURT
DELIVERED THE FOLLOWING:

                      JUDGMENT

The learned counsel for the appellant filed a

memo dated 18.10.2021 which reads as under :-

"The counsel for the appellant respectfully submits that, the appellant and the respondents have settled their disputes out of Court and hence the appellant intends to withdraw the above appeal. Therefore, this Hon'ble Court may be pleased to take the same on record and permit the appellant to withdraw the appeal in the interest of justice and equity".

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE hd