Sri. Dayananda N G vs Sri. Lakshmikantha B. L
2023 Latest Caselaw 3565 Kant

                                                   -1-
                                                                  NC: 2023:KHC:21496
                                                                      RFA No. 72/2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 21ST DAY OF JUNE, 2023

                                                 PRESENT

                              THE HON'BLE MR JUSTICE P.S.DINESH KUMAR

                                                   AND

                        THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA

                        REGULAR FIRST APPEAL NO. 72 OF 2023 (SP)

                      BETWEEN:

                      SRI. DAYANANDA N.G.
Digitally signed by   S/O GOVINDAIAH
ANUSHA V              AGED ABOUT 46 YEARS
Location: HIGH        R/AT NEAR VALLUVAR KALYANA MANTAPA
COURT OF              TARIKERE ROAD
KARNATAKA             BHADRAVATHI-577 301.                                ...APPELLANT

                      (BY SHRI. T.S. VENKATESHA, ADVOCATE)

                      AND:

                      SRI. LAKSHMIKANTHA B.L.
                      S/O LATE LAKSHMINARAYANACHAR
                      AGED ABOUT 54 YEARS
                      R/AT N.M.C. 3RD CROSS
                      BHADRAVATHI-577 245.                            ...RESPONDENT

                      (BY SHRI. S.V. PRAKASH, ADVOCATE)

                      [THROUGH VIDEO CONFERENCE]

                             THIS RFA IS FILED UNDER SECTION 96 R/W 151 OF CPC.,
                      AGAINST   THE   JUDGMENT    AND    DECREE   DATED   07.11.2022
                      PASSED IN OS.NO.130/2018 ON THE FILE OF THE ADDITIONAL
                      SENIOR CIVIL JUDGE AND JMFC, BHADRAVATHI, DECREEING THE
                      SUIT FOR SPECIFIC PERFORMANCE.


                             THIS RFA, COMING ON FOR ADMISSION, THIS DAY,
                      P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:
                                      -2-
                                                   NC: 2023:KHC:21496
                                                       RFA No. 72/2023




                                JUDGMENT

Learned advocate for the appellant has filed a

memo of even date seeking leave to withdraw this

appeal.

2. Memo be kept in record. This appeal is

accordingly dismissed as withdrawn.

3. In view disposal of this appeal, I.A.No.1/2023

does not survive for consideration and the same stands

disposed of.

4. As prayed for, Registry shall refund the court fee

in accordance with law.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

AV