Karnataka State Financial ... vs R.Chandrashekar
2022 Latest Caselaw 8889 Kant

                             1



     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 15TH DAY OF JUNE, 2022

                         BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

                R.F.A.NO.900 OF 2015 (INJ)
BETWEEN

KARNATAKA STATE FINANCIAL CORPORATION
(A STATUTORY BODY CONSTITUTED UNDER
STATE FINANCIAL CORPORATION ACT),
HAVING ITS REGISTERED OFFICE AT:
KSFC BHAVANA, NO.1/1, THIMMAIAH ROAD
OFF. QUEENS ROAD
BANGALORE-560 052
REP. BY ITS MANAGING DIRECTOR
                                             ...APPELLANT

(BY SRI.P.S.MALIPATIL, ADVOCATE)

AND

1.     R. CHANDRASHEKAR
       S/O.LATE M.RANGASWAMY
       AGED ABOUT 61 YEARS
       R/O.NO.16, 1ST FLOOR
       DEFENCE COLONY, SHANKARNAGAR
       BANGALORE-560 092

2.     NAVEEN CHANDRASHEKAR
       S/O.LATE R.CHANDRASHEKAR
       AGED ABOUT 35 YEARS
       R/O.NO.16, 1ST FLOOR
       DEFENCE COLONY, SHANKARNAGAR
       BANGALORE-560 092

3.     SREEKANTH CHANDRASHEKAR
       S/O.R.CHANDRASHEKAR
       AGED ABOUT 31 YEARS
       R/O.NO.16, 1ST FLOOR
                                 2



        DEFENCE COLONY, SHANKARNAGAR
        BANGALORE-560 092.
                                                 ...RESPONDENTS

       THIS APPEAL IS FILED UNDER ORDER 41 RULE 1 & 2 R/W
SEC. 96 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED:
20.01.2015 PASSED IN OS NO.3076/2008 ON THE FILE OF THE IX
ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU, (CCH 05)
DECREEING THE SUIT FOR PERMANENT INJUNCTION AND ETC.

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

                            JUDGMENT

Learned counsel for the appellant has filed a memo

submitting that the appeal has become infructuous. The said

memo reads as under:

"The appellant and respondents have settled their disputes under one-time settlement scheme and respondents have paid entire amount to the KSFC. Hence the above appeal may kindly be dismissed as having become infructuous in the interest of justice and equity."

2. The said Memo is placed on record.

3. Accordingly, appeal is dismissed as having

become infructuous.

SD/-

JUDGE SV CT:AN