Sri Ravi Raju vs Sri K Govindaraj
2022 Latest Caselaw 11084 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND DAY OF JULY 2022

                      BEFORE

       THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

 REGULAR FIRST APPEAL NO.1674/2010 (DEC/INJ)

BETWEEN:

SRI. RAVI RAJU,
AGED ABOUT 53 YEARS,
S/O LATE G.RAJU,
R/AT NO.185, DOMLUR II STAGE,
II MAIN, II 'A' CROSS,
BANGALORE - 71.
                                        ...APPELLANT
(BY SMT. BINDU V., ADVOCATE FOR
    SRI. MUNISWAMY GOWDA, ADVOCATE)
AND:

SRI. K.GOVINDARAJ,
AGED ABOUT 56 YEARS,
S/O LATE KANNAIAH NAIDU,
R/AT NO.16, 1ST CROSS,
SUNKALPET MAIN ROAD,
BANGALORE - 560 002.
                                       ...RESPONDENT
(BY SRI. P.VITTAL SHETTY, ADVOCATE FOR C/R (CN
973/101);
    SRI. V.RAGHAVENDRA, ADVOCATE FOR R1)

     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER
41, RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 13.07.2010 PASSED IN O.S.NO.4007/2007 ON THE
FILE OF THE XXIV-ADDL. CITY CIVIL AND SESSIONS
                              2




JUDGE, BANGALORE, DECREEING THE SUIT                   FOR
DECLARATION AND PERMANENT INJUNCTION.

     THIS RFA COMING ON FOR HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

The appellant has filed a memo for withdrawal of the

appeal stating that subsequent to filing of this appeal, the

appellant had removed the sajja and door facing towards

common passage and as such he seeks leave of the Court

to withdraw the appeal as not pressed.

2. The memo is placed on record.

The appeal is dismissed as not pressed.

SD/-

JUDGE

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