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Smt Yogapriya vs Sri A P Varadarajulu
2023 Latest Caselaw 261 Kant

Citation : 2023 Latest Caselaw 261 Kant
Judgement Date : 4 January, 2023

Karnataka High Court
Smt Yogapriya vs Sri A P Varadarajulu on 4 January, 2023
Bench: H T Prasad
                                               -1-
                                                         RFA No. 1749 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 4TH DAY OF JANUARY, 2023

                                            BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 1749 OF 2021 (POS)


                 BETWEEN:

                 1.   SMT YOGAPRIYA
                      W/O SAMRAT MAJUMDER
                      AGED ABOUT 38 YEARS,
                      RESIDING AT NO 66/2, M R NIVAS,
                      KOWDENAHALLI MAIN ROAD,
                      RAMAMURTHY NAGAR,
                      BANGALORE 560 016.

                 2.   KALPANASHREE
                      W/O SIVA BALAKRISHNAN,
                      AGED ABOUT 35 YEARS,
                      RESIIDING AT NO 66/2, M R NIVAS,
Digitally signed      KOWDENAHALLI MAIN ROAD,
by                    RAMAMURTHY NAGAR,
DHANALAKSHMI          BANGALORE 560016
MURTHY
Location: High
Court of         3.   ASHWINI
Karnataka
                      W/O KISHORE RAJ,
                      AGED ABOUT 32 YEARS,
                      RESIDING AT NO 66/2, M R NIVAS,
                      KOWDENAHALLI MAIN ROAD,
                      RAMAMURTHY NAGAR, BANGALORE 560016


                 4.   MANJULA
                      W/O LATE KUPPARAJU,
                      AGED ABOUT 60 YEARS,
                      RESIDING AT NO 66/2, M R NIVAS,
                      KOWDENAHALLI MAIN ROAD,
                              -2-
                                           RFA No. 1749 of 2021




     RAMAMURTHY NAGAR,
     BANGALORE 560016
                                                 ...APPELLANTS
(BY SRI. BHANUPRAKASH V G.,ADVOCATE)

AND:

1.   SRI A P VARADARAJULU
     S/O APPALA PAPAIAH NAIDU,
     AGED MAJOR,
     RESIDING AT NO 27, 2ND MAIN ROAD,
     NAJAPPA LAYOUT,
     RAMAMURTHY NAGAR,
     BANGALORE 560 016.

2.   BALAKRISHNA
     S/O LATE MUNIYAPPA,
     RESIDING AT BALA NIVAS, 1ST MAIN ROAD,
     RAMAMURTHY NAGAR,
     BANGALORE 560016


3.   N KUPPURAJ
     S/O NATESHAN, WORKING AT
     M/S I T I REGIONAL OFFICE, CHENNAI,
     RESIDING AT NO 14/43
     RAMAMURTHY NAGAR.
                                               ...RESPONDENTS

       THIS RFA FILED UNDER SEC.96 OF CPC., AGAINST THE

JUDGMENT AND DECREE DATED 23.11.2004 PASSED IN OS.NO.

3535/2002 ON THE FILE OF THE XIV ADDITIONAL CITY CIVIL JUDGE

BENGALURU CITY, ALLOWING THE SUIT FOR POSSESSION.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:
                             -3-
                                      RFA No. 1749 of 2021




                         JUDGMENT

The learned counsel for the appellants has filed a

memo dated 14.12.2022 seeking permission of this Court

to withdraw the appeal on the ground that the parties

have amicably settled the matter out of court.

Memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

DM

 
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