Sri S M Prakash vs Sri S N Muni Raju
2023 Latest Caselaw 7850 Kant

                                                  -1-
                                                          NC: 2023:KHC:41507-DB
                                                             RFA No. 1519 of 2021




                            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. 1519 OF 2021 (SP)

                      BETWEEN:

                      SRI. S.M. PRAKASH
                      S/O MUNISWAMY REDDY
                      AGED ABOUT 47 YEARS
                      R/AT NO. 226, 4TH MAIN
                      8TH CROSS, SINGASANDRA
                      BENGALURU-560 068                                ...APPELLANT

                      (BY SHRI. MANJUNATH, ADVOCATE FOR
                          SHRI. KEMPARAJU, ADVOCATE)

                      AND:

                      1.      SRI. S.N. MUNI RAJU
                              S/O NANJUNDAPPA
                              AGED ABOUT 44 YEARS
                              R/AT NO.187, SINGASANDRA
Digitally signed by           VILLAGE AND POST
ANUSHA V                      13TH K.M. HOSUR MAIN ROAD
Location: HIGH                BENGALURU-560 068
COURT OF
KARNATAKA
                      2.      SMT. MANJULA
                              W/O S.N. MUNIRAJU
                              R/AT NO.187, SINGASANDRA
                              VILLAGE AND POST
                              13TH K.M. HOSUR MAIN ROAD
                              BENGALURU-560 068                    ...RESPONDENTS

                              THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST
                      THE JUDGMENT AND DECREE DATED 10.11.2020 PASSED IN OS
                      No.5181/2017 ON THE FILE OF XIX ADDITIONAL CITY CIVIL AND
                      SESSIONS JUDGE, BANGALORE CITY, DISMISSING THE SUIT FOR
                                           -2-
                                                  NC: 2023:KHC:41507-DB
                                                     RFA No. 1519 of 2021




SPECIFIC       PERFORMANCE           OF     AGREEMENT     AND      PERMANENT
INJUNCTION.

         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 withdrawn.

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