Mr T K Subramanyam vs Mrs M U Muthamma
2024 Latest Caselaw 3402 Kant

Karnataka High Court

Mr T K Subramanyam vs Mrs M U Muthamma on 5 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                             NC: 2024:KHC:4770
                                                         RFA No. 1837 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 5TH DAY OF FEBRUARY, 2024

                                             BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                         REGULAR FIRST APPEAL NO. 1837 OF 2019 (INJ)
                      BETWEEN:

                      MR T K SUBRAMANYAM
                      AGED ABOUT 50 YEARS
                      S/O LATE T KASI
                      R/AT NO.1291, 2ND CROSS
                      KALYAN NAGAR, T DASARAHALLI
                      BENGALURU-560057
                                                                  ...APPELLANT
                      (BY SRI. MOHAMMED SHAMEER.,ADVOCATE)

                      AND:

                      MRS M U MUTHAMMA
                      W/O LATE M C UTTAIAH
                      AGED ABOUT 68 YEARS
                      RESIDING AT NO.1465
                      2ND CROSS, KALYAN NAGR
Digitally signed by
HEMALATHA A           T DASARAHALLI
Location: High        BENGALURU-560057
Court of
Karnataka                                                       ...RESPONDENT
                      (BY SRI.M RAMAKRISHNA.,ADVOCATE)

                           THIS RFA IS FILED UNDER SECTON 96 R/W ORDER XLI
                      RULE 1 OF CPC., 1908 AGAINST THE JUDGMENT AND DECREE
                      DATED 06.08.2019 PASSED IN OS.NO.7190/2016 ON THE FILE
                      OF THE XII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                      (CCH.NO.27), BENGALURU, DISMISSING THE SUIT FOR
                      PERMANENT INJUNCTION.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                -2-
                                              NC: 2024:KHC:4770
                                         RFA No. 1837 of 2019




                          JUDGMENT

1. The learned counsel for the appellant has filed a

memo dated 05.02.2024 seeking leave of this Court to

withdraw the appeal.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

DM