Smt R Shwetha vs Sri Srikanth R
2024 Latest Caselaw 210 Kant

Karnataka High Court

Smt R Shwetha vs Sri Srikanth R on 3 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                           NC: 2024:KHC:154
                                                       RFA No. 2159 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF JANUARY, 2024

                                           BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 2159 OF 2023 (SP)
                   BETWEEN:

                   SMT R SHWETHA
                   W/O K N CHANNAPPA
                   AGED ABOUT 39 YEARS
                   R/AT NO.36, 5TH CROSS
                   16TH MAIN ROAD, J C NAGAR
                   BENGALURU-560086.
                                                               ...APPELLANT
                   (BY SRI. VIJAYAKUMAR G BAGOJI.,ADVOCATE)

                   AND:

                   SRI SRIKANTH R
                   S/O RAMEGOWDA
                   AGED ABOUT 31 YEARS
                   R/AT NO.358, 2ND MAIN ROAD
Digitally signed   BHARATHNAGAR, BYDARAHALLI
by
DHANALAKSHMI       MAGADI MAIN ROAD
MURTHY             BENGALURU-560091
Location: High
Court of                                                      ...RESPONDENT
Karnataka
                          THIS RFA IS FILED UNDER SECTION 96 OF CPC,
                   AGAINST THE JUDGMENT AND DECREE DATED 21.10.2021
                   PASSED    IN OS.NO.473/2017 ON THE FILE OF THE   SENIOR
                   CIVIL JUDGE, NELAMANGALA, PARTLY DECREEING THE SUIT
                   FOR SPECIFIC PERFORMANCE.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                                    NC: 2024:KHC:154
                                           RFA No. 2159 of 2023




                         JUDGMENT

1. Learned counsel appearing for the appellant has filed

a memo dated 03.01.2024 seeking leave of this Court to

withdraw this appeal with liberty to approach the

appropriate legal forum.

2. Memo dated 03.01.2024 is taken on record.

3. The above appeal is dismissed as withdrawn with

liberty to approach the appropriate legal forum.

4. Office is directed to refund the Court fee in favour of

the appellant, after due verification.

5. The registry is directed to return the certified copy of

the appeal papers to the appellant after retaining the

xerox copy of the same, forthwith.

Sd/-

JUDGE

HA