Sri.B.V.Srinivas vs Sri.M.S.Kaushik
2023 Latest Caselaw 7842 Kant

                                                    -1-
                                                               NC: 2023:KHC:41509-DB
                                                                     RFA No. 6 of 2017




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH DAY OF NOVEMBER, 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. 6 OF 2017 (DEC)

                      BETWEEN:

                      SRI. B.V. SRINIVAS
                      AGED ABOUT 50 YEARS
                      R/AT ANJANEYASWAMY TEMPLE BLOCK
                      MARAPPA GARDEN
                      BEHIND BANANA SHOP IN
                      THE 4TH CROSS
                      R. SONNAPPA BLOCK
                      BENSON TOWN POST
                      BENGALURU-560 046                                 ...APPELLANT

                      (BY SHRI. H.R. ANANTHAKRISHNA MURTHY, ADVOCATE)

                      AND:

                      SRI. M.S. KAUSHIK
                      S/O M. SADANAND
Digitally signed by   AGED ABOUT 32 YEARS
ANUSHA V
                      R/AT H.NO.26/1, I FLOOR
Location: HIGH
COURT OF              NANDIDURGA RAOD
KARNATAKA             4TH CROSS, JAYAMAHAL EXTENSION
                      BENGALURU-560 046                             ...RESPONDENT


                             THIS RFA IS FILED UNDER SECTION 96 OF CPC., 1908
                      AGAINST THE JUDGMENT AND DECREE DATED 22.07.2016 PASSED
                      IN OS.NO.25452/2010 ON THE FILE OF THE IV ADDL. CITY CIVIL
                      AND     SESSIONS   JUDGE,     MAYOHALL    UNIT,    BENGALURU,
                      DECREEING THE SUIT FOR DECLARATION AND POSSESSION.
                                     -2-
                                                    NC: 2023:KHC:41509-DB
                                                          RFA No. 6 of 2017




         THIS     RFA,    COMING        ON   FOR   ORDERS,      THIS   DAY,
P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:


                             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. Leave granted.

This appeal is dismissed as not pressed.

3. In view of disposal of this appeal, pending

interlocutory applications, if any, do not survive for

consideration and they stand disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

AV