Sri G P Mahabala vs Smt Ratna Padmanabhan
2024 Latest Caselaw 3283 Kant

Karnataka High Court

Sri G P Mahabala vs Smt Ratna Padmanabhan on 2 February, 2024

                                              -1-
                                                           NC: 2024:KHC:4587
                                                        RFA No. 733 of 2008




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                           BEFORE
                            THE HON'BLE MR JUSTICE C M JOSHI
                       REGULAR FIRST APPEAL NO. 733 OF 2008 (MON)
                 BETWEEN:

                 SRI. G.P.MAHABALA,
                 AGED ABOUT 42 YEARS,
                 S/O. LATE G.V.PADMANABHAN,
                 PARTNER OF HOTEL VINITHA,
                 NO.43/1, HOSPITAL ROAD,
                 SHIVAJINAGAR,
                 BANGALORE - 560 023
                                                                ...APPELLANT
                 (BY SRI. P.USMAN., ADVOCATE)

                 AND:
                 1.    SMT. RATNA PADMANABHAN,
                       AGED ABOUT 63 YEARS,
                       W/O LATE G.V.PADMANABHAN,
                       R/O NO. 10/3, 'VINEETH',
Digitally signed       NANDI DURGA ROAD,
by ANNAPURNA           JAYAMAHAL EXTENSION,
G
                       BANGALORE - 56
Location: High
Court of
Karnataka        2.    MISS. VASUNDARA,
                       AGED ABOUT 32 YEARS,
                       S/O. LATE G.V.PADMANABHAN,
                       PARTNER OF HOTEL VINITHA,
                       NO.43/1, HOSPITAL ROAD,
                       SHIVAJINAGAR,
                       BANGALORE - 560 023
                                                            ...RESPONDENTS
                 (BY SRI. PRABHAKAR.L.SHETTY., ADVOCATE FOR R1 & R2
                        R2 IS DEAD, R1 IS TREATED AS HIS LR'S
                        VIDE ORDER DATED 20.11.2012)
                            -2-
                                         NC: 2024:KHC:4587
                                      RFA No. 733 of 2008




     THIS RFA IS FILED U/S 96 OF THE CPC 1908 AGAINST
THE JUDGEMENT AND DECREE DATED: 18.03.2008 PASSED IN
OS NO. 8851/05 ON THE FILE OF THE XIX ADDL. CITY CIVIL &
SESSIONS JUDGE, BANGALORE, DECREEING THE SUIT FOR
DIRECTION TO PRODUCE STATEMENT & BOOKS OF
ACCOUNTS.

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

Learned counsel for the appellant and the appellant

are present before the Court. They have filed a memo

stating that the appellant and the respondents have

amicably settled the matter out of the Court. The

appellant also confirms the same. Therefore, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

PHM