Smt Manjula Ramamurthy vs Smt Y B Siddagangamma
2022 Latest Caselaw 965 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 20TH DAY OF JANUARY, 2022

                    BEFORE

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

            RFA NO.675 OF 2014 (INJ)

BETWEEN:

SMT. MANJULA RAMAMURTHY
W/O RAMAMURTHY,
AGED ABOUT 53 YEARS,
R/AT NO.95, 1ST CROSS,
1ST MAIN, G.K.W.LAYOUT,
HEGGANAHALLI,
BANGALORE-560085.
REP. BY HER GPA HOLDER,
SMT. BASAVARAJAMMA
W/O LATE KRISHNAPPA,
R/AT NO.119, 4TH CROSS,
RANGANATHAPURA,
BANGALORE-560079.                      ... APPELLANT

(BY SMT.T.S.CHANDRAPRABHA AND
 SRI.NAGABHUSHANA, ADVOCATES FOR APPELLANT)

AND:

SMT. Y.B.SIDDAGANGAMMA
W/O G.N.KRISHNAMURTHY,
AGED ABOUT 50 YEARS,
R/AT NO.606/A, 4TH CROSS,
RANGANATHAPURA,
BANGALORE-56079.              ... RESPONDENT

(RESPONDENT SERVED AND UNREPRESENTED)

     THIS RFA IS FILED UNDER SECTION 96 READ
WITH 41 RULE 1 OF CPC AGAINST THE JUDGMENT AND
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DECREE     DATED     15.02.2014    PASSED    IN
O.S.No.6702/2013    ON THE FILE OF THE 42ND
ADDITIONAL     CITY    CIVIL    AND    SESSIONS
JUDGE,BENGALURU, DISMISSING THE SUIT FOR
PERMANENT INJUNCTION.

    THIS RFA COMING ON FOR ADMISSION,
THROUGH VIDEO CONFERENCING THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellant has filed a

memo dated 19.01.2022 seeking leave of this Court

to withdraw the appeal.

Memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

AG