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Sri. K.R. Mukesh Kumar vs Sri. K.T. Raju
2022 Latest Caselaw 1084 Kant

Citation : 2022 Latest Caselaw 1084 Kant
Judgement Date : 24 January, 2022

Karnataka High Court
Sri. K.R. Mukesh Kumar vs Sri. K.T. Raju on 24 January, 2022
Bench: M.I.Arun
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 24TH DAY OF JANUARY, 2022

                       BEFORE

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

            R.F.A. NO.1116 OF 2016 (PAR)

BETWEEN:

1.     SRI. K. R. MUKESH KUMAR
       S/O SRI. K.T.RAJU
       AGED ABOUT 27 YEARS

2.     SRI. K. R. YATHISH KUMAR
       S/O SRI. K. T. RAJU
       AGED ABOUT 26 YEARS

       BOTH ARE R/AT
       CHAMUNDESHWARINAGAR
       CANAL, BESIDE NATHAPPA'S HOUSE
       MANDYA CITY - 571 401
                                        ... APPELLANTS

(BY SRI.ARUN K. S., ADV. AND
    SMT. VINUTHA ARUN, ADV.)

AND:

1.     SRI. K. T. RAJU
       S/O LATE SRI.KARITHIMMAIAH
       AGED ABOUT 56 YEARS
       R/O 8TH CROSS
       CHAMUNDESHWARINAGAR
       MANDYA CITY - 571 401
                            2



2.   SRI. SHAEK NOOR AHMED
     S/O K. H. AKBAR HUSSAIN
     AGED ABOUT 56 YEARS
     R/O GUTHAL COLONY
     BEHIND BENAKA CHOULTRY
     MANDYA K.M.DODDI ROAD
     MANDYA CITY - 571 401

3.   SRI. N. S. ILEYAS PASHA
     S/O N. S. ABDUL SAMAD
     AGED ABOUT 61 YEARS
     R/AT DOOR NO.2253
     2ND CROSS, GANDHI NAGAR
     MANDYA CITY - 571 401              ... RESPONDENTS

(BY SRI.JAGADEESH P. ADV. FOR R1;
    SRI.MOHAMMED TAIHIR, ADV. FOR R3;
    R2 SERVED AND UNREPRESENTED)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF THE CODE OF CIVIL PROCEDURE AGAINST
THE JUDGMENT AND DECREE DATED 30.03.2016 PASSED
IN OS.NO.73/2007 ON THE FILE OF THE PRL.SENIOR
CIVIL JUDGE AND CJM., MANDYA, DISMISSING THE SUIT
FOR PARTITION AND SEPARATE POSSESSION.

    THIS REGULAR FIRST APPEAL COMING ON FOR
ORDERS, THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellants has filed a memo

dated 12.03.2021 with a prayer to withdraw the appeal.

Memo is placed on record.

Accordingly, appeal is dismissed as withdrawn.

Pending I.A.s if any, does not survive for

consideration.

Sd/-

JUDGE

MH/-

 
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