Sri Srinivas Murthy vs Smt. Rathnamma
2022 Latest Caselaw 967 Kant

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

           R.F.A. NO.1900 OF 2011 (INJ)
BETWEEN:

SRI. SRINIVAS MURTHY
S/O B. SHAMANNA
AGED ABOUT 39 YEARS
R/AT NO.84, M.M.LANE
1ST CROSS, COTTONPET
BANGALORE - 560 053                   ... APPELLANT
(BY SRI.AMIT DESHPANDE, ADV.)
AND:
SMT. RATHNAMMA
W/O NAGARAJU
MAJOR IN AGE
R/AT 9TH CROSS
BRINDAVAN NAGAR
S.B.M.LAYOUT
BANGALORE - 560 022                 ... RESPONDENT

(BY SRI.S.SUDARSANA REDDY, ADV. AND
    SRI. K. VENKATA SUDHEER, ADV.)

      THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF THE CODE OF CIVIL PROCEDURE AGAINST
THE JUDGMENT AND DECREE DATED 02.09.2011 PASSED
IN O.S.15016/2006 ON THE FILE OF THE XIII-ADDL. CITY
CIVIL JUDGE, MAYO HALL UNIT, BANGALORE DISMISSING
THE SUIT FOR PERMANENT INJUNCTION.
                                    2



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

                          JUDGMENT

The parties have filed the compromise petition dated

18.12.2021. Both, appellant and respondent along with

respective advocates have signed the compromise petition.

The parties along with their respective advocates are

present by way of video conference. The parties are duly

identified by their respective advocates. Both parties pray

that the appeal be disposed of in terms of compromise.

2. The compromise petition is taken on record.

3. Accordingly, appeal is disposed of in terms of

the compromise. Office to draw modified decree

accordingly.

Pending I.A. if any does not survive for

consideration.

Sd/-

JUDGE

MH/-