Smt V Vishalakshamma W/O B C ... vs Narayana
2022 Latest Caselaw 2012 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 8TH DAY OF FEBRUARY, 2022

                    BEFORE

        THE HON'BLE MR. JUSTICE M.I.ARUN

   REGULAR FIRST APPEAL NO.1502 OF 2012 (INJ)

BETWEEN:

SMT.V.VISHALAKSHAMMA,
W/O B.C.KESHAVAMURTHY,
AGED ABOUT 29 YEARS,
R/A NO.55, 3RD CROSS,
RAJIV GANDHI NAGAR, LAGGERE VILLAGE,
BANGALORE - 560 058.
REPRESENTED BY HER G P A HOLDER
MR.G.VENKATARAMANA.
                                    ... APPELLANT
(BY SRI.R.RAMESH AND
    SRI.B.S.ANIL KUMAR, ADVOCATES)

AND:

NARAYANA,
S/O LATE Y.KUNTEGOWDA,
AGED ABOUT 45 YEARS,
R/A NO.173/1, 5TH 'B' CROSS,
CHOWDESHWARI NAGAR, LAGGERE,
BANGALORE - 560 058.
                                ... RESPONDENT
(BY SRI.SHARATH S GOWDA, ADVOCATE;
    SRI.C.H.SRINIVAS, ADVOCATE)


     THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED
17.04.2012 PASSED IN O.S.490/2007 ON THE FILE OF
THE V- ADDL. CITY CIVIL JUDGE, BANGALORE,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.
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     THIS RFA COMING ON FOR HEARING, THROUGH
VIDEO CONFERENCING THIS DAY THE COURT
DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant has filed a

memo dated 08.02.2022 with a prayer to dismiss the

appeal as not pressed.

Memo is taken on record.

Accordingly, the appeal is dismissed as not

pressed.

Registry is directed to return the original

documents filed by the appellant after obtaining photo

copies of the same and after due verification.

In view of the disposal of the main appeal,

I.A.No.2/2017 does not survive for consideration and

consequently stands disposed of.

Sd/-

JUDGE

AG