Kum.R.Ruchika vs Sri.T.Thimme Gowda
2022 Latest Caselaw 11290 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF AUGUST, 2022

                      BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

         REGULAR FIRST APPEAL NO.925 OF 2018

BETWEEN:

KUM R RUCHIKA
D/O T RAMESH
AGED ABOUT 15 YEARS
SINCE MINOR REP. BY HER
NATURAL MOTHER
SMT RANJANA
W/O T RAMESH
AGED ABOUT 40 YEARS
R/AT NO. 15/2,
PLOT NO.004
"PRADAWREN" 1st CROSS
9TH MAIN ROAD,
RPC LAYOUT,
BANGALORE - 560 040.                ...APPELLANT

(BY SRI.P SHIVAKUMAR, ADVOCATE PRESENT
PHYSICALLY)

AND:

1. SRI T THIMME GOWDA
S/O LATE MADULAGIRI GOWDA
AGED ABOUT 70 YEARS.

2. SRI T RAMESH
S/O T THIMME GOWDA
AGED ABOUT 46 YEARS
                         2




3. SRI T LOKESH
S/O T THIMME GOWDA
AED A BOUT 44 YEARS,

4. SRI T GIRISH
S/O T THIMME GOWDA
AGED ABOUT 38 YEARS

ALL ARE RESIDING AT
OLD NO.1029, NEW NO.1282
OPP NANDAGOKULA
KALAYANAMANTAPA
8TH 'C' CROSS
GIRINAGARA 2ND PHASE
BANGALORE - 560085.                RESPONDENTS

     THIS REGULAR FIRST APPEAL IS FILED UNDER
ORDER XLI RULE 1 R/W SECTION 96 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 24.04.2018 PASSED IN
O.S. NO.7949/2009 ON THE FILE OF THE XI ADDITIONAL
CITY CIVIL JUDGE, BANGALORE CITY, DISMISSING THE
SUIT FOR PARTITON AND SEPARATE POSSESSION.

     THIS REGULAR FIRST APPEAL COMING ON FOR
HEARING ON INTERLOCUTORY APPLICATION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                   JUDGMENT

Learned counsel for the appellant has filed a

memo today seeking leave of the Court to withdraw

the appeal.

2. Memo reads as under:

"The appellant submits that the dispute between the Appellant and Respondents have been settled in terms of the joint memo filed before the Hon'ble High Court of Karnataka, at Bengaluru in Crl.RP.No.426/2014. Hence, it is prayed that this Hon'ble court be pleased to dismiss the above case as withdrawn, in the interest of justice and equity".

3. In view of the memo, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

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