Smt. Rajalakshmi vs Smt. Prasanna Kumari
2024 Latest Caselaw 9837 Kant

Karnataka High Court

Smt. Rajalakshmi vs Smt. Prasanna Kumari on 4 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                            -1-
                                                     NC: 2024:KHC:13959
                                                     RFA No. 49 of 2013




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF APRIL, 2024

                                          BEFORE
                       THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      REGULAR FIRST APPEAL NO. 49 OF 2013 (DEC)
               BETWEEN:

               SMT. RAJALAKSHMI
               W/O SRI. MURALIDHAR,
               AGED ABOUT 46 YEARS,
               R/A C/O ADHINARAYAN,
               PROVISION STORES,
               M.DASARAHALLI, H.A.FARM POST,
               BANGALORE-560 024.
                                                           ...APPELLANT
               (BY SRI. RAGHAVAN.M., ADVOCATE)

               AND:

                    SMT. PRASANNA KUMARI
                    W/O KUMARA,
                    AGED ABOUT 55 YEARS,
                    R/A NO.15, 2ND CROSS,
Digitally signed by PNS LAYOUT, SUBBAIHAPALAYA,
THEJASKUMAR N MUNISWAMAPPA ROAD,
Location: HIGH
COURT OF            BANGALORE-560 043.
KARNATAKA                                                ...RESPONDENT
               (BY SRI. NAVEEN.M.S., ADVOCATE FOR
                   SRI. K.N.PURUSHOTHAMAN., ADVOCATE)

                      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
               96 OF CODE OF CIVIL PROCEDURE, AGAINST THE JUDGMENT
               AND DECREE DATED: 29.09.2012 PASSED IN O.S.4533/2009
               ON THE FILE OF THE XII-ADDL. CITY CIVIL AND SESSIONS
               JUDGE, BENGALURU.
                                  -2-
                                             NC: 2024:KHC:13959
                                             RFA No. 49 of 2013




      THIS REGULAR FIRST APPEAL IS COMING ON FOR FINAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
                                ORDER

Sri.Raghavan.M., learned counsel for the appellant and

Sri.Naveen.M.S., learned counsel on behalf of

Sri.K.N.Purushothaman., for the respondent have appeared in

person.

Counsel Sri.Raghavan.M., submits that a memo has been

filed stating that the appellant may be permitted to withdraw

the appeal. Counsel therefore, submits that the memo may be

placed on record and the appeal may be dismissed as

withdrawn.

When queried by the Court, counsel Sri.Raghavan.M.,

submits that the appellant has taken a conscious decision to

withdraw the appeal and if an order is passed, she shall not

seek for recalling the order.

The oral submission made by learned counsel for the

appellant and the memo is placed on record.

NC: 2024:KHC:13959

The Regular First Appeal is dismissed as withdrawn.

Sd/-

JUDGE TKN