Sri R Gopal vs Smt M R Rama Devi
2022 Latest Caselaw 4753 Kant

                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 14TH DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                  R.F.A NO. 1017 OF 2016

BETWEEN:

SRI R GOPAL
S/O SRI M R RAMACHANDRA NAYAK,
AGED ABOUT 68 YEARS,
R/@ OLD NO.208, NEW NO.25,
4TH MODEL HOUSE STREET,
BASAVANAGUDI, BENGALURU-560004

                                                ...APPELLANT

(BY SRI.V B SHIVA KUMAR, ADVOCATE)

AND:

1. SMT M R RAMA DEVI
W/O RAMAKRISHNA RAO,
MAJOR BY AGE,
R/@ NO.207, 4TH MODEL HOUSE STREET,
BASAVANAGUDI, BENGALURU-560004

2. SRI M RAMAKRISHNA RAO
MAJOR BY AGE,
R/@ NO.207, 4TH MODEL HOUSE STREET,
BASAVANAGUDI, BENGALURU-560004

                                            ...RESPONDENTS

(BY SRI.B.S.SATHYANAND, ADVOCATE FOR R1 & R2)
                                 2


     THIS RFA IS FILED UNDER SEC. 96(1) OF CPC, AGAINST THE
JUDGMENT AND DECREE DATED 30.04.2016 PASSED IN OS
NO.1044/1990 ON THE FILE OF THE XV ADDL. CITY CIVIL AND
SESSIONS JUDGE, BENGALURU (CCH NO. 3), DISMISSING THE
SUIT FOR PERMANENT INJUNCTION.

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

                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

Memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

CA