Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri C N Vedanth vs Sri C N Keshava Murthy
2022 Latest Caselaw 6059 Kant

Citation : 2022 Latest Caselaw 6059 Kant
Judgement Date : 4 April, 2022

Karnataka High Court
Sri C N Vedanth vs Sri C N Keshava Murthy on 4 April, 2022
Bench: Sachin Shankar Magadum
                              1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 4TH DAY OF APRIL, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

            R.F.A.NO.1999 OF 2012 (DEC/INJ)

BETWEEN:

SRI C.N. VEDANTH
S/O LATE SRI C K NARASIMHA IYENGAR
AGED ABOUT 76 YEARS
R/O NO.140, 1ST MAIN
SESHADRIPURAM
BANGALORE-560 020

                                               ...APPELLANT

(BY SRI.M S NARAYAN, ADVOCATE FOR
SRI.ARJUN.P.R, ADVOCATE)

AND:

1. SRI C N KESHAVA MURTHY
S/O LATE SRI C K NARASIMHA IYENGAR
SINCE DEAD ON 11.04.2017 BY HIS LRs

1(A). SMT.PRABHA.K.MURTHY,
W/O LATE C.N.KESHAVA MURTHY,
AGED ABOUT 75 YEARS,
R/AT NO.12, 15TH MAIN, SRIPURAM,
SESHADRIPURAM, BENGALURU-560020.

1(B). SRI.HARISH.K.MURTHY
S/O LATE C.N.KESHAVA MURTHY
AGED 51 YEARS,
                               2


R/AT NO.38, VENKATESWARA SHAPIRE,
BALAJI LAYOUT, 6TH CROSS, KODIGEHALLI,
BENGALURU-560094.

1(C). SRI.RADESH K.MURTHY,
S/O LATE C.N.KESHAVA MURTHY,
AGED 49 YEARS,
R/AT NO.12, 15TH MAIN, SRIPURAM,
SESHADRIPURAM, BENGALURU-560020.

2. M/S SHALIMAR BUILDERS
A PRIVATE LIMITED COMPANY
REPRESENTED BY SRI N SHEKAR
MAJOR, DIRECTOR
OFFICE AT NO.9/2, 5TH CROSS
MALLESHWARAM
OPP GITANJALI THEATRE
BANGALORE-560003

                                             ...RESPONDENTS

(M/S LAWYERS INC FOR R1(A-C) BY SRI.B.N.PRAKASH;
V/O DTD: 16.12.2019 SERVICE OF NOTICE TO R2 IS H/S;
V/O DTD: 01.07.2016 APPEAL AGAINST R2 DISMISSED)

     THIS RFA IS FILED U/SEC 96 OF CPC, AGAINST THE
JUDGMENT    AND   DECREE   DATED   18.06.2012   PASSED   IN
O.S.5475/1997 ON THE FILE OF VIII-ADDL. CITY CIVIL JUDGE,
BANGALURU, DISMISSING THE SUIT FILED FOR DECLARATION
AND INJUNCTION.


     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                 3


                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

CA

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter