Smt Gloria Blessy vs Sri Mallanna
2022 Latest Caselaw 3178 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 23RD DAY OF FEBRUARY, 2022

                     BEFORE

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

               RFA NO.1299 OF 2018

BETWEEN:

SMT. GLORIA BLESSY,
AGED ABOUT 30 YEARS,
W/O LATE R. VELU,
R/AT NO.112, 10TH CROSS,
GHOUSIA NAGAR,
MYSURU-570 002.
                                     ... APPELLANT
(BY SRI. P. NATARAJU, ADVOCATE)

AND:

SRI. MALLANNA,
AGED ABOUT 50 YEARS,
S/O LATE MAHADEVAPPA,
R/AT NO.91, 5TH CROSS,
NEW KANTHARAJA URS ROAD,
BASAVESHWARA NAGARA,
MYSURU-570 001.

                                  ... RESPONDENT
(BY SRI. BHARGAV D. BHAT, ADVOCATE)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED
04.04.2018 PASSED IN O.S.No.138/2014 ON THE FILE
OF THE I ADDITIONAL SENIOR CIVIL JDUGE AND CJM,
MYSURU, DECREEING THE SUIT FOR RECOVERY OF
MONEY.
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     THIS RFA COMING ON FOR ORDERS, THIS DAY
THE COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant has filed a

memo dated 23.02.2022 with a prayer to dismiss the

appeal as withdrawn.

Memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Office to verify and refund the court fee, if

the appellant is so entitled.

Sd/-

JUDGE

AG