Sri. H S Murali vs Sri S N Krishnamurthy
2023 Latest Caselaw 5577 Kant

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                                                      NC: 2023:KHC:28802
                                                    RFA No. 1389 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 14TH DAY OF AUGUST, 2023

                                         BEFORE
                        THE HON'BLE MR JUSTICE V SRISHANANDA
                        REGULAR FIRST APPEAL NO. 1389 OF 2015


                BETWEEN:

                1.    SRI. H S MURALI
                      S/O SRI H N SRIKANTAIAH
                      AGED 53 YEARS
                      NO 1161, 22ND CROSS,
                      23RD MAIN BSK II STAGE
                      BENGALURU - 560 070.
                                                            ...APPELLANT

                (BY SRI. MANJUNATH K S.,ADVOCATE)


                AND:

                1.    SRI S N KRISHNAMURTHY
Digitally             S/O LATE SRI DUGGAPPAIAH
signed by             NO 23 BRUNDAVAN EXTENSION
SUMITHRA R            4TH CROSS NEAR AREKERE MICO LAYOUT
Location:             BENGALURU - 560 076
High Court of                                              ...RESPONDENT
Karnataka

                     THIS RFA IS FILED UNDER SEC.96 CPC., AGAINST THE
                JUDGMENT AND DECREE DATED 01.04.2015 PASSED IN O.S
                NO. 5453/2007 ON THE FILE OF THE XXX ADDL. CITY CIVIL
                JUDGE, BENGALURU CITY, DISMISSING THE SUIT FOR
                RECOVERY OF MONEY AND ETC.,

                     THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
                THE COURT DELIVERED THE FOLLOWING:
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                                             NC: 2023:KHC:28802
                                          RFA No. 1389 of 2015




                          JUDGMENT

Memo filed.

2. Memo reads as under:

"The appellant submits that at the intervention of well wishers and friends the matter has been amicably settled. Hence, he does not wish to continue the litigation. Therefore, the appeal may be disposed of as settled out of Court. Refund of 100% C.F. may kindly be ordered".

3. Memo is signed by the counsel for appellant. As the

appellant is said to be in abroad.

4. Memo accepted.

5. Appeal is dismissed as settled out of Court.

Permissible Court fee is allowed.

Sd/-

JUDGE

HB