R.Ramakrishna vs Smt.Ashwini Ramakrishna
2024 Latest Caselaw 10487 Kant

Karnataka High Court

R.Ramakrishna vs Smt.Ashwini Ramakrishna on 16 April, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                            -1-
                                                       NC: 2024:KHC:15317
                                                     RFA No. 2105 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 16TH DAY OF APRIL, 2024
                                         BEFORE
                          THE HON'BLE MR JUSTICE K.NATARAJAN
                  REGULAR FIRST APPEAL NO. 2105 OF 2022 (DEC/INJ)


                 BETWEEN:

                 R.RAMAKRISHNA
                 SON OF RAMAIAH
                 AGED ABOUT 60 YEARS
                 BUSINESS
                 R/O NO.647/B
                 II MAIN II STAGE
                 M BLOCK KUVEMPU NAGARA
                 MYSURU-23.

                                                             ...APPELLANT
                 (BY SMT. PAVANA B.K. ADVOCATE FOR SRI. PRATHEEP K.C.,
                 ADVOCATE)

                 AND:
Digitally
signed by V
KRISHNA          1.    SMT.ASHWINI RAMAKRISHNA
Location: High         W/O PRADEEPKUMARA
Court of
Karnataka              AGED 31 YEARS, HOUSE WORK
                       R/O MADHURE VILLAGE
                       MADHURE POST, HOSADURGA TALUK
                       CHITRADURGA DISTRICT
                       ALSO RESIDING AT
                       NO.1499/3576
                       SRI KAMALA, NEAR ST JOSEPHS SCHOOL
                       KUVEMPU NAGARA
                       BHADRAVATHI
                                -2-
                                         NC: 2024:KHC:15317
                                       RFA No. 2105 of 2022




2.   KIRANKUMAR R
     S/O H RAMACHANDRAPPA
     AGED ABOUT 50 YEARS
     BUSINESS, R/O 2006 1ST A MAIN ROAD
     M C LAYOUT VIJAYANAGARA
     BENGALURU-560040.

                                              ...RESPONDENTS
(BY SRI. MITHUN G.A. AND SIDDAPPA V.D. ADVOCATES FOR
R2)


     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 R/W ORDER 41 RULE 1 OF CPC AGAINST THE JUDGMENT
AND DECREE DATED 15.07.2022 PASSED IN OS No.1052/2013
ON THE FILE OF THE V ADDITIONAL SENIOR CIVIL JUDGE,
MYSURU, DISMISSING THE SUIT FOR DECLARATION AND
PERMANENT INJUNCTION.

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

                              ORDER

Learned counsel for the appellant files a memo

seeking permission to withdraw the appeal.

In view of the memo and supporting submission,

appeal stands dismissed as not pressed.

Sd/-

JUDGE