Smt Parvathi Bai vs Narasinga Rao
2024 Latest Caselaw 19332 Kant

Karnataka High Court

Smt Parvathi Bai vs Narasinga Rao on 1 August, 2024

                                            -1-
                                                      NC: 2024:KHC:30448
                                                   MFA No. 8813 of 2023




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 1ST DAY OF AUGUST, 2024

                                       BEFORE
              THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
             MISCELLANEOUS FIRST APPEAL NO. 8813 OF 2023 (CPC)

             BETWEEN:

             1.   SMT.PARVATHI BAI
                  W/O LATE HANUNTHA RAO
                  AGED ABOUT 68 YEARS

             2.   VISHWANATH RAO T.H.
                  S/O LATE HANUNTHA RAO
                  AGED ABOUT 48 YEARS

             3.   KIRSHNOJI RAO T.H.
                  S/O LATE HANUMANTHA RAO
                  AGED ABOUT 46 YEARS

                  ALL ARE R/O THIPPURU VILLAGE
                  ATHAGUR HOBLI
                  MADDUR TALUK
                  MANDYA DISTRICT - 571 401
Digitally                                                   ...APPELLANTS
signed by    (BY SRI. CHANDRASHEKAR H.B., ADVOCATE)
MEGHA
MOHAN
             AND:
Location:
HIGH COURT
OF                NARASINGA RAO
KARNATAKA         S/O LATE SULTAHN RAO
                  AGED ABOUT 65 YEARS
                  R/O. OPPOSITE TO PARK
                  LEELAVATHI EXTENSION,
                  MADDUR TOWN, MADDURU
                  MADYA DISTRICT- 571 401
                                                           ...RESPONDENT

                  THIS MFA FILED U/O.43 RULE 1(d) OF THE CPC, AGAINST THE
             ORDER DATED:14.09.2023 PASSED ON IA NO.1 IN O.S.NO.108/2023
             ON THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
                                   -2-
                                              NC: 2024:KHC:30448
                                           MFA No. 8813 of 2023




MADDUR, PARTLY ALLOWING IA NO.1 FILED U/O.39 RULE 1 AND 2
R/W SEC.151 OF CPC.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE SMT. JUSTICE LALITHA KANNEGANTI



                       ORAL JUDGMENT

A memo is filed by the learned counsel for the appellants

seeking withdrawal of the appeal stating that the matter is

settled before the trial Court.

Memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

All I.As. in the appeal shall stand closed.

SD/-

(LALITHA KANNEGANTI) JUDGE

MEG