Dr B V Ramalinga Setty vs M/S S N S Towers
2022 Latest Caselaw 5400 Kant

                        1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 24TH DAY OF MARCH, 2022

                    PRESENT

      THE HON'BLE MR. JUSTICE G.NARENDAR

                      AND

      THE HON'BLE MR. JUSTICE M.G.S. KAMAL

REGULAR FIRST APPEAL NO.920 OF 2011 (DEC/INJ)


BETWEEN:

1.   DR.B.V.RAMALINGA SETTY,

2.   SMT. SARASWATHI B R SETTY,
     VENKATACHALA, 42/3,
     LAVELLE ROAD,
     BANGALORE - 560 001.
     (Since dead by L.R)

2(a) SMT.B.R.MYTHRAI SETTY,
     D/O B.R.RAMALINGA SETTY,
     AGED ABOUT 62 YEARS,
     R/AT VENKATACHALA, NO.42/3,
     LAVELLE ROAD,
     BANGALORE - 560 001.
                                   ... APPELLANTS

(BY SMT.VAMSHI CHANDRASHEKAR, ADVOCATE FOR
 SRI.CHANDAN, ADVOCATE)
                              2


AND:

M/S. S. N. S. TOWERS,
REPRESENTED BY ONE OF ITS
PARTNERS MR. SATEN PATEL,
S.N.S.TOWERS, NO.32,33 AND 34,
III FLOOR, S.N.S.CHAMBERS,
NO.239, SANKEY ROAD,
BANGALORE - 560 020.
                                          ... RESPONDENT

(BY SMT.M.V.HYMAVATHI, ADVOCATE FOR C/R)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED 07.01.2011 PASSED IN O.S.16048/2004
ON THE FILE OF THE XXVI-ADDL. CITY CIVIL JUDGE,
MAYO HALL, BANGALORE, PARTLY DECREEING THE SUIT
FOR THE DECLARATION AND INJUNCTION.

     THIS REGULAR FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, M.G.S.KAMAL J, DELIVERED THE
FOLLOWING:

                      JUDGMENT

Learned counsel for the appellants has filed a memo

seeking withdrawal of the appeal as the matter having

been settled amicably with the respondent. The learned

counsel for the respondent confirms the same.

2. The said memo is taken on record.

3. In that view of the matter, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

MKM