Shri Madhavan vs Shri Rudra Prasad
2024 Latest Caselaw 3709 Kant

Karnataka High Court

Shri Madhavan vs Shri Rudra Prasad on 7 February, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                             -1-
                                                          NC: 2024:KHC:5160
                                                        RFA No. 484 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                            BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 484 OF 2020 (EJE)
                   BETWEEN:

                   SHRI MADHAVAN
                   SON OF PONNUMANI
                   AGE ABOUT 52 YEARS
                   R/AT NO 6/3 GOKUL 1ST STAGE
                   2ND PHASE BANGALORE-560003
                   ALSO AT NO 10/30/1
                   11TH MAIN ROAD
                   GOKULA 1ST STAGE, 2ND PHASE
                   OPP TO NEW SAGAR HOTEL
                   MATHIKERE, BANGALORE- 560054
                                                               ...APPELLANT
                   (BY SRI. RUPESH KUMAR S.,ADVOCATE)

                   AND:

Digitally signed   SHRI RUDRA PRASAD
by                 SON OF LATE Y RECHANNA
HEMALATHA A
                   AGE ABOUT 65 YEARS
Location: High
Court of           RESIDING AT NO 3
Karnataka          7TH MAIN ROAD
                   MALLESHWARAM
                   BENGALURU - 560003
                                                             ...RESPONDENT
                   (BY SRI. CHANDRASHEKAR L.,ADVOCATE C/R)

                          THIS RFA IS FILED UNDER SECTION 96 OF THE CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 24.09.2019
                   PASSED IN O.S.NO.7613/2016 ON THE FILE OF THE LXV
                             -2-
                                          NC: 2024:KHC:5160
                                        RFA No. 484 of 2020




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
PARTLY DECREEING THE SUIT FOR EJECTMENT.

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

                         JUDGMENT

1. The learned counsel for the appellant has filed a

memo dated 07.02.2024 seeking leave of this Court to

withdraw the appeal as the same has become infructuous.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as having

become infructuous.

4. All pending applications, if any, shall stand disposed

of.

Sd/-

JUDGE

DM