Smt Muniyamma vs Sri V Santhosh
2022 Latest Caselaw 5686 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 29TH DAY OF MARCH, 2022

                      BEFORE

THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

      REGULAR FIRST APPEAL NO.1433 OF 2016 (INJ)

BETWEEN:

SMT.MUNIYAMMA
W/O LATE HANUMANTHA
AGE 60 YEARS
R/AT NO.45/A, 2ND CROSS
MUNESHWARA BLOCK
MAHALAKSHMI LAYOUT
BENGALURU - 560 086

                                        ...APPELLANT

(BY SRI.K.S.NARAYANA SWAMY, ADVOCATE)

AND

SRI.V.SANTHOSH
S/O VISHWANATHA MURTHY
AGE 40 YEARS
HEALTH INSPECTOR
R/AT NO.106/A, J.S.NAGAR
MAHALAKSHMI LAYOUT
BENGALURU - 560 086

                                     .....RESPONDENT

(BY SRI.D.GANGADHARA, ADVOCATE)
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     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 41 RULE 1 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 28.06.2016
PASSED IN O.S.NO.7717/2009 ON THE FILE OF THE XXXIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU CITY, DECREEING THE SUIT FOR PERMANENT
INJUNCTION.

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

                      JUDGMENT

Learned counsel appearing for the appellant has filed

a memo dated 19.03.2020 seeking withdrawal of the

above appeal as not pressed.

2. The memo is taken on record.

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

as not pressed.

Sd/-

JUDGE

NBM