Citation : 2022 Latest Caselaw 11188 Kant
Judgement Date : 28 July, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JULY, 2022
BEFORE
THE HON'BLE MR. JUSTICE V. SRISHANANDA
REGULAR FIRST APPEAL NO.1665 OF 2013 (DEC)
BETWEEN:
K.P.NAGARAJ
S/O PATALAPPA
AGED ABOUT 55 YEARS
R/A NO.117
BEHIND BASWESHWARA
OLD POLICE STATION
K R PURAM
BANGALORE-560071
...APPELLANT
(BY SRI CHANDRAPPA V, ADVOCATE)
AND:
SRI SUDHAKAR G
S/O G KRISHNAPPA
AGED ABOUT 35 YEARS
ASST. RESTAURANT MANAGER
F & B SERVICES DEPARTMENT
STATISTICS
ROYAL ARCADE CENTRAL
NO.47/1, MANIPAL CENTRE
DICKENSON ROAD
BANGALORE-560042.
.....RESPONDENT
(BY SRI V MANJUNATH, ADVOCATE FOR C/R)
THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 READ WITH ORDER XLI OF CPC, 1908 AGAINST THE
2
JUDGMENT AND DECREE DATED 29.6.2013 PASSED IN
O.S.NO.474/2011 ON THE FILE OF THE XXXVII ADDITIONAL
CITY CIVIL & SESSIONS JUDGE, BANGALORE, DISMISSING THE
SUIT FOR DECLARATION.
THIS REGULAR FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Memo dated 27.09.2021 is filed on behalf of the
appellant stating that the sole appellant died on
11.02.2021. Another memo dated 18.07.2022 is filed
seeking dismissal of the appeal.
2. Placing the memos on record, appeal is dismissed as
not pressed.
Sd/-
JUDGE
mv
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