Sri. Mayanna vs Sri. Veerabhadrappa
2023 Latest Caselaw 1268 Kant

                                       -1-
                                              RFA No. 108 of 2016




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 10TH DAY OF FEBRUARY, 2023
                                     BEFORE
                 THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                 REGULAR FIRST APPEAL NO.108 OF 2016 (INJ)
            BETWEEN:
            1.   SRI. MAYANNA
                 SINCE DEAD BY HIS LR'S,

            1(A) SMT. RUDRAMMA
                 AGED 58 YEARS

            1(B) KENCHAMUNIYAPPA
                AGED ABOUT 56 YEARS

            1(C) M. NAGARAJU
                 AGED ABOUT 54 YEARS

            1(D)M. KRISHNAPPA
                AGED ABOUT 52 YEARS

Digitally
signed by   1(E) SMT. M. LAKSHMIDEVI
PANKAJA S        AGED ABOUT 50 YEARS
Location:
HIGH
COURT OF
KARNATAKA   1(F) M. KUMAR
                 AGED ABOUT 48 YEARS

            1(G) SMT. SAAKAMMA
                AGED ABOUT 46 YEARS

            1(H) M. LINGARAJU
                AGED ABOUT 44 YEARS
                           -2-
                                     RFA No. 108 of 2016




     1(A) TO 1(H) ARE CHILDREN OF MAYANNA
     R/AT NO.152, 1ST MAIN ROAD
     4TH CROSS, MALLATHALLI
     BENGALURU - 560 056.

2.   SRI. MADAPPA
     S/O LATE RUDRAPPA,
     AGED ABOUT 79 YEARS,
     R/AT MALLATHAHALLI MAIN ROAD,
     KENCHAMUNIYAPPA CIRCLE,
     YESHAWANTHAPURA HOBLI,
     BANGALORE- 560 056.

                                            ...APPELLANTS
(BY SMT. HARSHITHA B. HIREMATH FOR
    SRI. C M NAGABUSHANA, ADVOCATES)

AND:
SRI. VEERABHADRAPPA
S/O LATE VEERAPPA,
AGED ABOUT 81 YEARS,
R/AT MALLATHAHALLI,
BANGALORE - 560 056.
                                            ...RESPONDENT
(BY SRI. K P JAYASIMHA, ADVOCATE)

     THIS RFA FILED UNDER SEC.96 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 01.10.2015 PASSED IN
OS.NO.8223/2010 ON THE FILE OF THE X ADDL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, DECREEING THE SUIT
FOR PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                              -3-
                                        RFA No. 108 of 2016




                         JUDGMENT

1. Application is filed seeking permission to withdraw

the appeal.

2. As requested, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SV