Sri.Prakash Kulkarni vs Sri.M.A.Dattatreya
2022 Latest Caselaw 4079 Kant

                           1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 9TH DAY OF MARCH, 2022

                        BEFORE

 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

       REGULAR FIRST APPEAL NO.1219 OF 2014 (INJ)

BETWEEN:

1.     SRI.PRAKASH KULKARNI
       SINCE DEAD BY LRS.

       1(A) SMT.PRATHIBHA P KULKARNI
       W/O SRI PRAKASH D KULKARNI
       AGED ABOUT 63 YEARS

       1(B) SRI.PAVAN P KULKARNI
       S/O SRI PRAKASH D KULKARNI
       AGED ABOUT 30 YEARS

2.     SRI ASHOK KULKARNI
       S/O SRI DATTATREYA KULKARNI
       AGED ABOUT 52 YEARS

3.     SRI SURESH KULKARNI
       S/O SRI DATTATREYA KULKARNI
       AGED ABOUT 50 YEARS

       APPELLANT NOS.1 TO 3 ARE
       R/AT NO.164, 5TH MAIN, W.C.R II STAGE
       II PHASE, MAHALAKSHMIPURAM
       BENGALURU - 560 086

                                         ...APPELLANTS

(BY SMT.SREEVIDYA G.K., ADVOCATE FOR
SRI.T.N.VISWANATHA, ADVOCATE)
                             2



AND

1.    SRI.M.A.DATTATREYA
      S/O LATE N.M.ARYAMURTHY
      AGED ABOUT 53 YEARS

2.    SMT.VIJAYALAKSHMI M.D
      W/O DATTATREYA M.A.
      AGED ABOUT 50 YEARS

      RESPONDENT NOS.1 AND 2
      ARE R/AT NO.165, 5TH MAIN ROAD
      WEST OF CHORD ROAD
      II STAGE, II PHASE
      BENGALURU - 560 086.

                                         .....RESPONDENTS

(BY SRI.RAGHAVENDRA PRASAD M.S., ADVOCATE
FOR R.1 & R.2)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 45 RULE 1 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 30.06.2014
PASSED IN O.S.NO.15467/2005 ON THE FILE OF THE XIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL UNIT, BENGALURU, DECREEING THE SUIT FOR
PERMANENT INJUNCTION AND DECLARATION.

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

                      JUDGMENT

Learned counsel appearing for the appellants

submits that she has instructions from her clients to

withdraw the above appeal as not pressed.

2. Memo to this effect is filed and the same is taken

on record.

3. In view of the said memo, this appeal is

dismissed as withdrawn.

Sd/-

JUDGE

NBM