The Town Sahakara Sangha vs T R Mahesh Kumar
2024 Latest Caselaw 10915 Kant

Karnataka High Court

The Town Sahakara Sangha vs T R Mahesh Kumar on 22 April, 2024

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                                -1-
                                                            NC: 2024:KHC:16210
                                                           RSA No. 267 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 22ND DAY OF APRIL, 2024

                                               BEFORE
                             THE HON'BLE MR JUSTICE M.G.S. KAMAL
                      REGULAR SECOND APPEAL NO. 267 OF 2020 (RES)
                   BETWEEN:

                       THE TOWN SAHAKARA SANGHA,
                       REP. BY ITS MANAGER, T.G. ARUNKUMAR,
                       DABBEGHATTA ROAD,
                       TURUVEKERE,
                       TUMKUR DISTRICT - 572 227.
                                                                    ...APPELLANT
                   (BY SRI. MAHAMAD TAHIR A., ADVOCATE AND
                       SRI. VARUN J PATIL, ADVOCATE)

                   AND:

                       T.R. MAHESH KUMAR,
                       S/O T.S. RUDRAPPA,
                       AGED ABOUT 43 YEARS,
                       THE TOWN SAHAKARA SANGHA COMPLEX,
Digitally signed
by SUMA B N            DABBEGHATTA ROAD, TURUVEKERE,
Location: High         TUMKUR DISTRICT-572227.
Court of
Karnataka                                                       ...RESPONDENT


                          THIS RSA IS FILED UNDER SEC.100 OF CPC., AGAINST THE
                   JUDGMENT     AND   DECREE    DATED   5.08.2019   PASSED   IN
                   RA.NO.23/2018 ON THE FILE OF THE C/C SENIOR CIVIL JUDGE
                   AND JMFC., TURUVEKERE, ALLOWING THE APPEAL AND SETTING
                   ASIDE THE JUDGMENT AND DECREE DATED 04.09.2018 PASSED
                   IN OS.NO.30/2015 ON THE FILE OF THE CIVIL JUDGE AND JMFC.,
                   TURUVEKERE.
                                       -2-
                                                     NC: 2024:KHC:16210
                                                    RSA No. 267 of 2020




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


                                   JUDGMENT

Learned counsel for the appellant submits that he has

paid the cost.

2. He has filed a memo dated 22.04.2024, which reads

a under:

"The Appellant herein craves leave of this Hon'ble court to withdraw the captioned appeal as the parties have settled the matter outside the court. The instruction to withdraw the appeal by the appellant as per the board meeting dated 07.01.2022 is produced along with the memo for the perusal of this Hon'ble court, the same may be taken on record in the interest of justice and equity".

3. Memo is taken on record.

4. The appeal is dismissed as withdrawn.

Sd/-

JUDGE