H Ramaiah vs Smt Arasamma
2022 Latest Caselaw 12851 Kant

                                                   -1-
                                                               RFA No. 499 of 2019




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 4TH DAY OF NOVEMBER, 2022
                                                 BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                             REGULAR FIRST APPEAL NO.499 OF 2019 (PAR)

                      BETWEEN:

                            H. RAMAIAH,
                            S/O LATE T. HANUMAIAH,
                            AGED ABOUT 59 YEARS,
                            PRESENTLY RESIDING AT NO.21,
                            6TH CROSS, 5TH MAIN,
                            NEAR SATHYANARAYANA LAYOUT,
                            MAHALAKSHMIPURAM POST,
                            BENGALURU - 560 086.
                                                                       ...APPELLANT
                      (BY SRI. K. VISHWANATHA, ADVOCATE)
                      AND:

                      1.    SMT. ARASAMMA,
                            W/O LATE T. HANUMAIAH,
                            AGED ABOUT 79 YEARS,
                            R/AT NO.63, 5TH MAIN,
                            6TH CROSS, J.C. NAGAR,
                            MAHALAKSHMIPURAM POST,
                            BENGALURU - 560 086.
Digitally signed by   2.    H. RUKMINI,
GURURAJ D
Location: High
                            D/O LATE T. HANUMAIAH,
Court Of Karnataka          AGED ABOUT 52 YEARS,
                            R/AT NO.63, 5TH MAIN,
                            6TH CROSS, J.C. NAGAR,
                            MAHALAKSHMIPURAM POST,
                            BENGALURU - 560 086.
                      3.    H. SHASHIKALA,
                            D/O LATE D. HANUAMAIAH,
                            AGED ABOUT 48 YEARS,
                            PRESENTLY RESIDING AT
                            (AS PER CAVEAT PETITION ADDRESS)
                            NO.468, 3RD 'C' MAIN ROAD,
                            2ND PHASE MANJUNATHANAGAR,
                            BENGALURU - 560 010.
                                -2-
                                            RFA No. 499 of 2019




4.    MISS. H. HEMAVATHI,
      D/O LATE T. HANUMAIAH,
      AGED ABOUT 43 YEARS,
      PRESENTLY RESIDING AT
      (AS PER CAVEAT PETITION ADDRESS)
      NO.468, 3RD 'C' MAIN ROAD,
      2ND PHASE, MANJUNATHANAGAR,
      BENGALURU - 560 010.
                                            ...RESPONDENTS
(BY SRI. UDAYA, ADVOCATE FOR R1 & R2;
    SRI. V. VISHWANATHA SHETTY, ADVOCATE FOR R3 & R4)

     THIS RFA FILED UNDER ORDER 41 RULE 1 R/W SEC.96 OF
CPC, AGAINST THE JUDGMENT AND DECREE DATED 14.01.2019
PASSED IN O.S.NO.8436/2008 ON THE FILE OF THE XVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
DISMISSING   THE   SUIT FOR   PARTITION  AND   SEPARATE
POSSESSION.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:

                             ORDER

Sri.K.Vishwanatha, learned counsel for appellant has filed

a memo stating that parties have amicably settled their dispute

and Deed of Confirmation has been executed on 18.06.2022.

Therefore, they do not wish to pursue this appeal.

2. Memo is accompanied by Vaklath with no objection

from earlier counsel.

In view of memo, appeal is dismissed as not pressed.

Sd/-

JUDGE

GRD