Sampathraj vs Vanaprabha
2022 Latest Caselaw 5308 Kant

                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 23RD DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                R.F.A.NO.428 OF 2018(PAR)

BETWEEN:

SAMPATHRAJ
S/O LATE RADHAKRISHNA
AGED 42 YEARS,
RA/T NO.45, 2ND MAIN,
3RD CROSS, VITTALNAGAR
CHAMARAJPET, BANGALORE-18.

                                               ...APPELLANT

(BY SRI.T A KARUMBAIAH, ADVOCATE)

AND:

1. VANAPRABHA
W/O LATE RADHAKRISHNA
AGED ABOUT 70 YEARS

2. CHANDRAKALA
D/O LATE RADHAKRISHNA
AGED ABOUT 50 YEARS

3. GAJALASKHMI
D/O LATE RADHAKRISHNA
AGED ABOUT 47 YEARS
                                 2


ALL ARE R/AT NO.54
2ND CROSS, MAGADI ROAD,
BANGALORE-23.

                                                ...RESPONDENTS

(BY SRI.RAMACHANDRAPPA D N, ADVOCATE)

     THIS RFA IS FILED UNDER SEC.96 R/W ORDER XLI RULE 1
OF CPC, AGAINST THE JUDGMENT AND DECREE DATED 06.09.2017
PASSED IN OS NO.1456/2013 ON THE FILE OF THE XX ADDL.CITY
CIVIL AND SESSIONS JUDGE BANGALORE CITY DISMISSING THE
SUIT FOR PARTITION AND SEPARATE POSSESSION.

    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The appeal is dismissed as withdrawn.

The pending interlocutory applications, if any, do not

survive for consideration and stand disposed of accordingly.

Sd/-

JUDGE

CA