Deepak R Rajani S/O Ramachandra ... vs K P Jayamahadev Subramanyam
2023 Latest Caselaw 3107 Kant

                                                  -1-
                                                        NC: 2023:KHC:19745
                                                           RFA No. 361 of 2008




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 9TH DAY OF JUNE, 2023

                                             BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 361 OF 2008 (PAR)


                   BETWEEN:

                   DEEPAK R RAJANI
                   S/O RAMACHANDRA RAJANI
                   AGED ABOUT 48 YEARS
                   R/AT NO.301, 'NEELAKANTH APARTMENT'
                   NO.8, ANDREE ROAD, SHANTHINAGAR
                   BANGALORE-560 027.
                                                                  ...APPELLANT
                   (BY SRI. S SHAKER SHETTY., ADVOCATE AND
                       SRI ANIL KUMAR SHETTY, ADVOCATE)
Digitally signed
by
DHANALAKSHMI       AND:
MURTHY
Location: High     1. K P JAYAMAHADEV SUBRAMANYAM
Court of              S/O LATE K.B. PAMPAPATHI
Karnataka             MAJOR

                   2.    K P KARTHIK
                         S/O LATE K.B. PAMPAPATHI
                         MAJOR

                   3.    SRI K B PAMPAPATHI
                         SINCE DEAD BY HIS LRS.

                         (a)   RENUKA PAMPATHI
                            -2-
                                 NC: 2023:KHC:19745
                                     RFA No. 361 of 2008




         W/O LAE K.B. PAMPAPATHI
         MAJOR
         R/AT NO.17/1, 4TH CROSSS
         HANKARAPURAM
         BANGALORE-560 004.
                                     ...RESPONDENTS


(NOTICE TO R1, R2 AND R3(a) IS H/S V/O DTD.30.10.2012)

     THIS RFA IS FILED U/S 96 OF CPC AGAINST THE
JUDGEMENT AND DECREE DATED 20.12.2007 PASSED IN
OS.NO.9049/1996 ON THE FILE OF THE XVII ADDL.CITY CIVIL
JUDGE, BANGALORE CITY, CCH-16, PARTLY DECREEING THE
SUIT FOR PARTITION.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

Learned counsel for the appellant submits that the

parties have settled the matter out of Court. Hence, he

submits that the appeal may be dismissed.

Submission of learned counsel for the appellant is

taken on record.

Accordingly, the above appeal is dismissed.

NC: 2023:KHC:19745 RFA No. 361 of 2008

In view of the disposal of the main appeal, all

pending I.As. do not survive for consideration. Hence, the

same are also disposed of.

Sd/-

JUDGE

HA