Sri. P. Mathivanan vs Sri. P. Gunanithi
2022 Latest Caselaw 11170 Kant

                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 27th DAY OF JULY 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE V. SRISHANANDA

        REGULAR FIRST APPEAL No.1204/2019

BETWEEN:

1.   SRI P. MATHIVANAN,
     S/O LATE PERUMAL,
     AGED ABOUT 65 YEARS,
     #107, ITC COLONY,
     JEEVANAHALLI, COX TOWN,
     BENGALURU-560 005.

2.   SMT. PREMA,
     W/O P. MATHIVANAN,
     AGED ABOUT 58 YEARS,
     #107, ITC COLONY,
     JEEVANAHALLI, COX TOWN,
     BENGALURU-560 005.

3.   SRI RAKESH,
     S/O P. MATHIVANAN,
     AGED ABOUT 31 YEARS,
     #107, ITC COLONY,
     JEEVANAHALLI, COX TOWN,
     BENGALURU-560 005.

4.   KUM. REBECCA,
     D/O P. MATHIVANAN,
     AGED ABOUT 27 YEARS,
     #107, ITC COLONY,
                                   2




       JEEVANAHALLI, COX TOWN,
       BENGALURU-560 005.
                                                ...APPELLANTS
(BY SRI B. C. VENKATESH, ADVOCATE)

AND:

SRI P. GUNANITHI,
S/O LATE PERUMAL,
AGED ABOUT 58 YEARS,
#107, ITC COLONY,
JEEVANAHALLI, COX TOWN,
BENGALURU-560 005.
                                         ... RESPONDENT

     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 R/W ORDER 41 RULE 1 AND 2 OF THE CPC, AGAINST THE
JUDGMENT AND DECREE DATED 09.04.2019 PASSED IN OS
NO.3653/2016 ON THE FILE OF THE X ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, DISMISSING THE SUIT
FOR PERMANENT INJUNCTION.

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

                           JUDGMENT

A memo is filed by learned counsel for the appellants.

Memo reads as under:

"The undersigned appearing for appellants on their instructions humbly submits that as the matter settled out of the court, the above appeal may kindly be dismissed as withdrawn, in the ends of justice".

In view of the memo filed, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

HA/-