Sri. Devaraj vs Smt. Anithamurthy
2023 Latest Caselaw 2525 Kant

                                                -1-
                                                          MFA No. 2418 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD DAY OF MAY, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 2418 OF 2023 (CPC)

                   BETWEEN:

                   1.    SRI. DEVARAJ
                         S/O MUNIYAPPA,
                         AGED ABOUT 53 YEARS,

                   2.    SMT. ANUSUYA M.,
                         W/O DEVARAJ,
                         AGED ABOUT 47 YEARS,

                         BOTH ARE R/AT JAKKUR VILLAGE,
                         JAKKUR POST, YELAHANKA VILLAGE,
                         BENGALURU-560 064
                                                                ...APPELLANTS

                                 (BY SRI. K.R.RAMESH, ADVOCATE)
                   AND:
Digitally signed
by SHARANYA T
Location: HIGH     1.    SMT. ANITHAMURTHY
COURT OF                 W/O G.S. KAILASH MURTHY,
KARNATAKA
                         AGED ABOUT 47 YEARS,
                         R/AT NO.3, MAJOR SANDEEP ROAD,
                         10TH CROSS, KOGILU, YELAHANKA,
                         BENGALURU-560 064.
                                                               ...RESPONDENT

                        THIS MFA IS FILED U/O.43 RULE 1(d) OF CPC, AGAINST
                   THE ORDER DT.27.02.2023 PASSED IN MISC.NO.82/2011 ON
                   THE FILE OF THE IV ADDITIONAL SENIOR CIVIL JUDGE,
                   BENGALURU RURAL DISTRICT, BENGALURU, DISMISSING THE
                   PETITION FILED U/O.9 RULE 13 OF CPC.
                                -2-
                                          MFA No. 2418 of 2023




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

                           JUDGMENT

Learned counsel appearing for the appellants seeks

liberty of this Court orally to file an appeal before the District

Court.

In view of the submission made by the learned counsel

appearing for the appellants, the appeal is dismissed as

withdrawn with liberty as submitted.

The Registry is directed to return the certified copies.

Sd/-

JUDGE

CP