Smt Parijatha vs Sri D K Nagaraj
2022 Latest Caselaw 7273 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 17TH DAY OF MAY 2022

                           BEFORE

         THE HON'BLE MR. JUSTICE RAVI V HOSMANI

                  R. F. A. NO.873 OF 2022

BETWEEN:

SMT. PARIJATHA,
D/O LATE JAYARAMA REDDY D.P.,
AGED ABOUT 65 YEARS,
R/AT DINNAHALLI VILLAGE,
THIRUMANI GUDIBANDE TALUK,
CHIKKABALLAPUR DISTRICT.
                                            ...APPELLANT
(BY SRI. RAVINDRA B.S., ADVOCATE)

AND:

1.     SRI. D.K. NAGARAJ,
       S/O LATE JAYAMRAM REDDY D.P.,
       AGED ABOUT 62 YEARS,
       R/AT No.381, MAGHASREE,
       4TH MAIN, 12TH CROSS,
       RMV 2ND STAGE, DOLLARS COLONY,
       BANGALORE - 560 072.

2.     SMT. VARALAXMI,
       D/O LATE JAYARAMA REDDY D.P.,
       AGED ABOUT 74 YEARS,

3.     SRI. D.J. SHIVA REDDY,
       S/O LATE JAYARAMA REDDY D.P.,
       AGED ABOUT 70 YEARS,
                               2



4.    SRI. NARAYANA,
      S/O LATE JAYARAMA REDDY D.P.,
      AGED ABOUT 57 YEARS,

      THE RESPONDENTS No.2 TO 4 ARE
      R/AT DINNAHALLI VILLAGE,
      THIRUMANI GUDIBANDE TALUK,
      CHIKKABALAPURA DISTRICT.
                                             ...RESPONDENTS

     THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
22.04.2022 PASSED IN O.S.No.3957/2021 ON THE FILE OF THE
LVI   ADDITIONAL   CITY  CIVIL AND     SESSIONS   JUDGE,
BENGALURU, DECREEING THE SUIT FOR DECLARATION.

     THIS RFA COMING ON FOR ORDERS THIS DAY, THE COURT
DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for appellant has filed a memo stating

that matter is settled out of Court, hence seeks permission

to withdraw appeal.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

GRD