Sri P Ramakrishnan vs Mrs Rajani Girish
2024 Latest Caselaw 4087 Kant

Karnataka High Court

Sri P Ramakrishnan vs Mrs Rajani Girish on 9 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                            -1-
                                                           NC: 2024:KHC:5610
                                                        MFA No. 5550 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                          BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                    MISCELLANEOUS FIRST APPEAL NO.5550 OF 2022 (CPC)

                   BETWEEN:

                   1.    SRI P RAMAKRISHNAN
                         S/O LATE K R NAIR,
                         AGED 84 YEARS,
                         REPRESENTED BY HIS GUARDIAN
                         MRS, RADHA RAMAKRISHNAN,
                         I.E 2ND PETITIONER HEREIN AS
                         APPOINTED AS HIS GUARDIAN
                         UNDER MENTAL HEALTH ACT

                   2.    MRS. RADHA RAMAKRISHNAN
                         W/O P RAMAKRISHNAN,
Digitally signed         AGED 71 YEARS,
by SHARANYA T            BOTH ARE R/AT NO.1, HALL ROAD,
Location: HIGH
COURT OF                 RICHARDS TOWN, BANGALORE-560005
KARNATAKA
                                                              ...APPELLANTS

                   (BY SRI GEETHA G MENON, ADVOCATE)
                   AND:

                   1.    MRS. RAJANI GIRISH
                         W/O LATE GIRISH RAMARKSIHNAN,
                         AGED 47 YEARS,
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                                     NC: 2024:KHC:5610
                                  MFA No. 5550 of 2022




2.   MS. DURGA GIRISH
     D/O LATE GIRISH RAMAKRISHNAN,
     AGED 21 YEARS,

3.   MS. GAYATHRI GIRISH
     D/O LATE GIRISH RAMAKRISHNAN,
     AGED 17 YEARS,

4.   MS. DEVI GIRISH
     D/O LATE GIRISH RAMAKRISHNAN,
     AGED 12 YEARS,

     [RESPONDENTS No.3 AND 4 ARE
     REPRESENTED BY THEIR MOTHER
     AND NATURAL GUARDIAN THE IST
     RESPONDENT]

     ALL ARE R/AT NO.316,
     BHAGWATI BLOCK, VIJAYASRI ELIXIR,
     BOREWELL ROAD, NALLURAHALLI, WHITEFIELD,
     BANGALORE-560066

                                      ...RESPONDENTS

       THIS MFA IS FILED UNDER ORDER 43 RULE 1(R) OF
CPC, AGAINST THE ORDER DATED 04.03.2021 PASSED
ON I.A. NOS.6 AND 8     IN O.S.No.4819/2020   ON THE
FILE OF THE    LXIV CITY CIVIL JUDGE, BANGALORE AND
ETC.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                                          NC: 2024:KHC:5610
                                       MFA No. 5550 of 2022




                     JUDGMENT

The learned counsel for the appellants has filed a

memo seeking permission of this Court to withdraw the

appeal. In view of the said memo, the counsel for the

appellants is permitted to withdraw the appeal.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SN