Somalinga Reddy vs B K Ramanujam
2023 Latest Caselaw 1559 Kant

                                           -1-
                                                 RFA No. 1239 of 2013




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                      BEFORE
                  THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                 REGULAR FIRST APPEAL NO. 1239 OF 2013 (INJ)
            BETWEEN:
            SOMALINGA REDDY
            AGED ABOUT 75 YEARS
            TIN MERCHANT
            NO.91 (196), SULTANPET CROSS
            BANGALORE-560 053.
                                                          ...APPELLANT
            (BY SRI. SUPREETH.S.,ADVOCATE)

            AND:
            1.    B K RAMANUJAM
                  S/O LATE B R KAVETIRANGAPPA
                  AGED ABOUT 70 YEARS

            2.    B K VISHALAKSHAMMA
                  W/O LATE M S NANJAPPA
Digitally
signed by         AGED ABOUT 85 YEARS.
PANKAJA S
Location:   3.    SMT B K SUSHEELAMMA
HIGH
COURT OF          W/O LATE SRI BYATAPPA
KARNATAKA         AGED ABOUT 83 YEARS

            4.    B K YESHODA
                  D/O LATE KAVETIRANGAPPA
                  AGED ABOUT 81 YEARS.

            5.    B K RATHNAMMA
                  W/O VENKATARAMANA SETTY
                  AGED ABOUT 79 YEARS

            6.    B K INDIRAMMA
                  D/O LATE KAVETIRANGAPPA
                  AGED ABOUT 77 YEARS
                               -2-
                                       RFA No. 1239 of 2013




7.   KRISHNA PRASAD
     S/O LATE KESHAVA SETTY
     AGED ABOUT 39 YEARS

     ALL OF THEM ARE RESIDING AT NO.147,
     AKKIPET MAIN ROAD,
     BANGALORE-560 053.
                                              ...RESPONDENTS

     THIS RFA FILED UNDER SEC.96 OF CPC., AGAINST THE
JUDGMENT    AND   DECREE    DATED   6.4.2013   PASSED   IN
O.S.NO.9007/2007 ON THE FILE OF THE V ADDL. CITY CIVIL AND
SESSIONS JUDGE, BANGALORE, DECREEING THE SUIT FOR
PERMANENT INJUNCTION.

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

1. Learned counsel for the appellants has filed a memo

stating that there is no subsisting interest in the appeal on

behalf of the appellant.

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

withdrawn.

Sd/-

JUDGE

BMC