Sri Jasbir Singh vs Smt Radha Bai
2022 Latest Caselaw 10868 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF JULY 2022

                      BEFORE

    THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

         R. F. A. NO.1677 OF 2012 (INJ)

BETWEEN:

SRI. JASBIR SINGH,
AGED ABOUT 62 YEARS,
S/O LATE RAM SINGH,
NO.1670, 1ST A-MAIN,
KENGERI SATELLITE TOWN,
BANGLAORE - 560 060.
                                        ...APPELLANT

(BY SRI.BASAVARAJ BELAVANGALA, ADV.)

AND:

SMT. RADHA BAI,
AGED ABOUT 82 YEARS,
D/O LATE J.R.RAJAGOPAL,
R/AT NO.864, 15TH MAIN ROAD,
III BLOCK, RAJAJINAGAR,
BANGALORE - 10.
                                       ...RESPONDENT

(BY SMT.J.R.SHANTHALA, GPA HOLDER
    (PARTY IN PERSON))

     THIS APPEAL IS FILED UNDER U/SEC. 96, ORDER-
41, RULE-1 OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED 12.07.2012 PASSED IN O.S.7776/2005 ON
                            2




THE FILE OF XXV-ADDL. CITY CIVIL JUDGE, BANGALORE,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                   JUDGMENT

The learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the

appeal as the matter has become infructuous.

2. The memo is placed on record.

Accordingly, the appeal is dismissed as having

become infructuous.

SD/-

JUDGE

ssb