Sri Vasantha vs Smt Susheela T
2024 Latest Caselaw 19433 Kant

Karnataka High Court

Sri Vasantha vs Smt Susheela T on 2 August, 2024

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                                                            NC: 2024:KHC:30695
                                                           RFA No. 727 of 2013




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 2ND DAY OF AUGUST, 2024

                                             BEFORE
                    THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
                           REGULAR FIRST APPEAL NO.727 OF 2013 (RES)

                   BETWEEN:

                       SRI.VASANTHA
                       S/O SRI D.K.DHARMAPPA SUVARNA
                       AGED ABOUT 52 YEARS
                       R/AT NO.950, SUVARNA COMPOUND
                       NEAR BUS STOP
                       RAJA PALYA, HOODY
                       MAHADEVAPURA POST
                       BENGALURU - 560 048
                                                                   ...APPELLANT
                   (BY SRI.D R RAJASHEKHARAPPA, ADVOCATE)

                   AND:

                       SMT.SUSHEELA T
                       W/O D.K.DHARMAPPA SUVARNA
                       AGED ABOUT 40 YEARS
Digitally signed       R/AT NO.967, NEAR BUS STOP
by ALBHAGYA
                       RAJAPALYA, HOODY
Location: HIGH
COURT OF               MAHADEVAPURA POST
KARNATAKA              BENGALURU - 560 048
                                                                ...RESPONDENT
                   (BY SRI.M M SWAMY, ADVOCATE)

                          THIS RFA IS FILED UNDER SEC.96 R/W O-41, RULE-1 OF
                   CPC, AGAINST THE JUDGMENT AND DECREE DATED 07.01.2013
                   PASSED IN O.S.NO.8861/2011 ON THE FILE OF THE XII- ADDL. CITY
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                                                       NC: 2024:KHC:30695
                                                      RFA No. 727 of 2013




CIVIL AND SESSIONS JUDGE, BENGALURU, DECREEING THE SUIT
FOR POSSESSION AND ETC.

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

CORAM:                    HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM


                                   ORAL JUDGMENT

Learned counsel appearing for the appellant has

filed a memo dated 26.07.2024 seeking withdrawal of the

present appeal as the dispute between the parties has

been amicably settled and to repay the Court fee.

2. The said memo is placed on record.

3. In view of the said memo, the appeal is

dismissed as withdraw.

Registry is directed to refund the Court fee in

accordance with law.

Sd/-

(SACHIN SHANKAR MAGADUM) JUDGE

NBM