Sri Shivalingaiah vs Smt N Chayakumari
2023 Latest Caselaw 5848 Kant

                                             -1-
                                                                NC: 2023:KHC:29831
                                                           RFA No. 473 of 2016




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 22ND DAY OF AUGUST, 2023
                                           BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                    REGULAR FIRST APPEAL NO. 473 OF 2016 (INJ)
            BETWEEN:
                SRI. SHIVALINGAIAH,
                S/O LATE NINGAIAH,
                AGED ABOUT 77 YEARS,
                R/AT NO.555, 26TH MAIN,
                BEHIND BHEL,NANDINI LAYOUT,
                BANGALORE-560 096.

                                                                       ...APPELLANT
            [BY SRI. NAVEEN J.N., ADVOCATE (PH)]
            AND:
                SMT N. CHAYAKUMARI,
                W/O SRI. H.SHIVACHARAN SINGH,
                R/AT NO.34, HANUMAN KRUPA,
                8TH CROSS, SARASWATHIPURAM,
                NANDINI LAYOUT MAIN ROAD,
                BANGALORE-560 086.

                                                                    ...RESPONDENT
Digitally
signed by   (BY SRI. K.V. NARASIMHAN, ADVOCATE)
MALATESH
KC                  THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
Location:
HIGH        JUDGMENT      AND     DECREE    DATED     19.12.2015       PASSED    IN
COURT OF
KARNATAKA   O.S.NO.5675/2012 ON THE FILE OF THE XXIX ADDITIONAL CITY
            CIVIL    JUDGE   AT   BENGALURU,       DISMISSING    THE    SUIT    FOR
            PERMANENT INJUNCTION.


                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
            COURT DELIVERED THE FOLLOWING:
                                 -2-
                                               NC: 2023:KHC:29831
                                              RFA No. 473 of 2016




                              ORDER

Learned counsel for the appellant has filed a memo,

which reads as under:

"It is prayed that this Hon'ble Court, the dispute involved in the above appeal was wse4ttled out of Court in view of intervention by the elders and friends. Hence the above appeal does not survive for consideration and the same may be dismissed as withdrawn in the interest of justice and equity."

In view of the memo, appeal is dismissed as withdrawn.

Sd/-

JUDGE

psg*