Sri Chandrashekar vs Smt. Sharadamma
2023 Latest Caselaw 6322 Kant

                                                   -1-
                                                               NC: 2023:KHC:31962
                                                          RFA No. 1714 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 5TH DAY OF SEPTEMBER, 2023

                                               BEFORE

                                THE HON'BLE MR JUSTICE K.NATARAJAN

                              REGULAR FIRST APPEAL NO. 1714 OF 2023

                      BETWEEN:

                      1.    SRI. CHANDRASHEKAR,
                            AGED ABOUT 57 YEARS,
                            R/AT NO.662,
                            7TH CROSS ROAD,
                            BHANADEEPA ROAD,
                            YESHWANTHAPURA,
                            BANGALORE - 560 022.

                      2.    SMT. K. RADHA,
                            AGED ABOUT 50 YEARS,
                            R/AT NO.662,
                            7TH CROSS ROAD,
                            BHANADEEPA ROAD,
                            YESHWANTHAPURA,
                            BANGALORE - 560 022.
Digitally signed by                                            ...APPELLANTS
SHOBHA C
Location: High        (BY SRI. KANCHAN SRINIVASAN CHETTY, ADVOCATE)
Court of Karnataka


                      AND:

                            SMT. SHARADAMMA,
                            W/O K.H. KRISHNAIAH,
                            AGED ABOUT 51 YEARS,
                            R/AT NO.2519, D GROUP EXTENSION,
                            SRIGANDHADA KAVALU,
                            BENGALURU - 560 091.
                                                                   ...RESPONDENT
                      (BY SRI. NAGESH, ADVOCATE)

                                                   ***
                                  -2-
                                                NC: 2023:KHC:31962
                                             RFA No. 1714 of 2023




     THIS REGULAR FIRST APPEAL IS FILED UNDER SEC.96
R/W ORDER 41 RULE 1 OF CPC., AGAINST THE JUDGMENT AND
DECREE DATED 14.11.2022 PASSED IN SC. NO.672/2021 ON
THE FILE OF 12TH ADDITIONAL, SCJ AND ACMM JUDGE (C/C),
BENGALURU., ALLOWING THE IA FILED UNDER SEC.23 RULE 3
OF CPC.

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

                            JUDGMENT

Learned counsel for appellant filed memo for withdrawal

of the appeal with liberty to file fresh petition.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed with liberty to

the appellant to file fresh appeal.

4. Office is directed to return the documents and Court

fee paid to the learned counsel for appellant.

Sd/-

JUDGE

VK

CT:PH