Sri G Varun vs Smt Gajalakshmi
2023 Latest Caselaw 3278 Kant

                                             -1-
                                                    NC: 2023:KHC:20357
                                                       RFA No. 104 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 14TH DAY OF JUNE, 2023

                                           BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 104 OF 2016 (PAR)


                   BETWEEN:

                   SRI G VARUN
                   AGED ABOUT 30 YEARS
                   SON OF SRI. M. GANGADHARAN
                   RESIDING AT NO.79, 3RD CROSS
                   SAIBABANAGAR, R.C. PURAM
                   BANGALORE-560 021.
                                                             ...APPELLANT
                   (BY SRI. T V VIJAYARAGHAVAN., ADVOCATE)

                   AND:

                   1.    SMT GAJALAKSHMI
Digitally signed
                         WIFE OF SRI. KODANDAN
by                       AGED ABOUT 53 YEARS
DHANALAKSHMI
MURTHY                   RESIDING AT NO.5,"B" STREET
Location: High           1ST CROSS, MAGADI ROAD
Court of                 BANGALORE-560 023.
Karnataka

                   2.    SRI. DHANASHEKAR
                         S/O LATE SRI. M. NARAYANASWAMY
                         AGED ABOUT 47 YEARS
                         RESIDING AT NO.C-156
                         NEW NO.2/1, 1ST MAIN ROAD
                         RAMACHANDRAPURAM
                         BANGALORE-560 021.
                          -2-
                                 NC: 2023:KHC:20357
                                    RFA No. 104 of 2016




3.   SMT. RAJANI
     WIFE OF SRI. THYAGARAJ
     AGED ABOUT 46 YEARS
     RESIDING AT NO.C-156
     NEW NO.2/1, 1ST MAIN ROAD
     RAMACHANDRAPURAM
     BANGALORE-560 021.

4.   SMT. MALATHI
     AGED ABOUT 32 YEARS
     WIFE OF SRI. VENKATESH
     RESIDING AT NO.57
     9TH C MAIN
     K.P. AGRAHARA
     MAGADI ROAD
     BANGLAORE-560 023.
                                      ...RESPONDENTS
(BY SRI.N UDAY KUMAR., ADVOCATE FOR R1 & R3:
SMT. USHARANI P., ADVOCATE FOR R2:
SRI. K.MOHAN, ADVOCATE FOR R4)


      THIS RFA IS FILED UNDER SECTION 96 (1) OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 01.10.2015
PASSED IN OS NO.27067/2008 ON THE FILE OF THE
XXVIII ADDL. CITY CIVIL JUDGE AT MAYOHALL UNIT,
BANGALORE.     PARTLY   DECREEING    THE   SUIT    FOR
PARTITION AND SEPARATE POSSESSION.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:
                             -3-
                                    NC: 2023:KHC:20357
                                        RFA No. 104 of 2016




                         JUDGMENT

The learned counsel for the appellant has filed a

memo dated 14.6.2023 stating that the matter has been

settled out of court and hence, the appeal may be

dismissed as not pressed.

The memo is placed on record.

Accordingly, the appeal is dismissed as not pressed.

In view of dismissal of appeal, pending I.As., if any,

do not survive for consideration and accordingly, they are

dismissed.

Sd/-

JUDGE

DM