Citation : 2022 Latest Caselaw 1019 Kant
Judgement Date : 21 January, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
R.F.A. NO.454 OF 2020 (PAR)
BETWEEN:
1. SMT. V. NAGARATHNA,
W/O T. KRISHNA,
AGED ABOUT 52 YEARS.
2. SRI. MAHESH KUMAR,
S/O T. KRISHNA,
AGED ABOUT 35 YEARS.
3. SRI. MANJUNATH,
S/O T. KRISHNA,
AGED ABOUT 32 YEARS.
ALL ARE R/AT NO.822, MARUTHI NILAYA,
ADARSHANAGAR, ARSHINAKUNTE,
NELAMANGALA TALUK,
BENGALURU RURAL - 562 123.
... APPELLANTS
(BY SRI.VINAY HEGDE, ADV. FOR
SRI.S.V. SHASTRI, ADV.)
AND:
1. SRI. RAJAMUNIYAPPA,
S/O LATE VENKATARAMANAPPA,
AGED ABOUT 61 YEARS.
2
2. SMT. LALITHA,
W/O SRI. RAJAMUNIYAPPA,
AGED ABOUT 58 YEARS.
3. SRI. RAKESH,
S/O SRI. RAJAMUNIYAPPA,
AGED ABOUT 36 YEARS.
4. SMT. NAVYA,
D/O SRI. RAJAMUNIYAPPA,
AGED ABOUT 34 YEARS.
5. KUM. SAVITHA,
D/O SRI. RAJAMUNIYAPPA,
AGED ABOUT 32 YEARS.
ALL ARE RESIDING AT
NO.31, VISHNU NILAYA (1ST FLOOR)
8TH MAIN, 18TH CROSS,
MALLESHWARAM,
BENGALURU - 560 055.
... RESPONDENTS
THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 41 OF THE CODE OF
CIVIL PROCEDURE AGAINST THE JUDGMENT AND DECREE
DATED 14.10.2019 PASSED IN O.S.No.6563/2015 ON THE
FILE OF THE XX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, DISMISSING THE SUIT FOR
PARTITION AND SEPARATE POSSESSTION.
THIS REGULAR FIRST APPEAL COMING ON FOR
ORDERS, THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE DELIVERED THE FOLLOWING:
3
JUDGMENT
Learned counsel for the appellants has filed a memo
dated 19.01.2022 with a prayer to withdraw the appeal.
Memo is placed on record.
Accordingly, appeal is dismissed as withdrawn.
Sd/-
JUDGE
MH/-
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