Smt. Meenakshi N vs Sri.N.Seetharam
2022 Latest Caselaw 5395 Kant

                             1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 24TH DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

             R.F.A NO. 1408 OF 2017(PAR/POS)

BETWEEN:

SMT. MEENAKSHI N
D/O LATE. NARASIMHAIAH,
AGED ABOUT 53 YEARS,
R/AT NO. G-5, A BLOCK,
SLS SYMPHONY APARTMENTS,
2ND CROSS, BHUWANESWARINAGAR,
HEBBAL, BENGALURU-560022

                                               ...APPELLANT

(BY SRI.S M HEGDE KADAVE, ADVOCATE)

AND:

1. SRI.N.SEETHARAM
S/O LATE. NARASIMHAIAH,
AGED ABOUT 52 YEARS

2. SMT. N. ANUSUIAH
D/O LATE. NARASIMHAIAH,
AGED ABOUT 49 YEARS

3. SRI. N LOKESH
D/O LATE. NARASIMHAIAH,
AGED ABOUT 49 YEARS

ALL ARE R/AT NO. 22/2,
                                2


PRATIKSHA, 3RD MAIN,
2ND PHASE, I STAGE,
BHOOPALA, BENGALURU-560054

4. SRI. PRAVEEN PAL
S/O. P V PAL
AGED ABOUT 33 YEARS,
R/AT NO.721/59/1, PUTIN PURKAL HOUSE,
5TH CROSS, 6TH MAIN ROAD,
THRIVENI ROAD, YESHWANTHPUR,
BENGALURU-560022

                                              ...RESPONDENTS

(BY SRI.SAMPATH BAPAT, ADVOCATE FOR R4;
R1 SERVED)

     THIS RFA IS FILED UNDER SECTION 96 AND ORDER XLI
RULES 1 & 2 OF CPC, AGAINST THE JUDGMENT AND DECREE DTD:
03.07.2017 PASSED IN OS.NO.855/2015 ON THE FILE OF THE XXII
ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
DISMISSING THE SUIT FOR PARTITION AND SEPARATE
POSSESSION AND DECLARATION.

    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 as the matter is settled out

of Court.

The said memo is duly signed by the appellant, who is

present before the Court.

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The appeal is dismissed as withdrawn.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