Smt Muniyamma vs Sri. V. Santhosh
2022 Latest Caselaw 5776 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 30TH DAY OF MARCH, 2022

                             BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

               R.F.A. NO. 1401 OF 2016 (INJ)

BETWEEN:

SMT. MUNIYAMMA
W/O LATE HANUMANTHA,
AGED ABOUT 60 YEARS,
R/AT NO.45/A, 2ND CROSS,
MUNESHWARA BLOCK,
MAHALAKSHMI LAYOUT,
BANGALORE-560 086.
                                                ...APPELLANT
(BY SRI.K S NARAYANA SWAMY, ADVOCATE)

AND:

SRI. V. SANTHOSH
S/O VISHWANATHA MURTHY,
AGED ABOUT 40 YEARS,
HEALTH INSPECTOR,
R/AT NO.106/A, J.S. NAGAR,
MAHALAKSHMI LAYOUT,
BANGALORE-560 086.
                                               ...RESPONDENT
(BY SRI.D.GANGADHARA, ADVOCATE)

     THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 RULE 1 OF
CPC, AGAINST THE JUDGMENT AND DECREE DATED 28.06.2016
PASSED IN OS.NO.1381/2009 ON THE FILE OF THE XXXIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.
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    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The appeal is dismissed as withdrawn.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