Sri C. Ramachandra vs Sri Venkatachala A
2024 Latest Caselaw 757 Kant

Karnataka High Court

Sri C. Ramachandra vs Sri Venkatachala A on 9 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                              -1-
                                                             NC: 2024:KHC:934
                                                         RFA No. 1166 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 9TH DAY OF JANUARY, 2024

                                           BEFORE
                       THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                          REGULAR FIRST APPEAL NO. 1166 OF 2023 (RES)


                   BETWEEN:

                   SRI C. RAMACHANDRA
                   S/O CHINNAPPA
                   AGED ABOUT 53 YEARS
                   RESIDING AT NO.161
                   GROUND FLOOR, 5TH CROSS
                   MANORAYANAPALYA
                   R T NAGAR POST
                   BENGALURU 560 032
                   REP BY GPA HOLDER
                   SMT. JAYASHREE B T @ VANI BHAT

                                                                 ...APPELLANT
                   (BY SMT. SUNITHA H SINGH.,ADVOCATE)

                   AND:
Digitally signed
by
DHANALAKSHMI       SRI VENKATACHALA A
MURTHY             S/O ASHWATHNARAYANAPPA
Location: High
Court of           AGED ABOUT 48 YEARS
Karnataka          REP. BY HIS GPA HOLDER
                   SMT. VABI BHAT
                   W/O SRI VENKATACHALA A

                   RESIDING AT
                   NO.161 FIRST FLOOR
                   5TH CROSS, MANORAYANAPALYA
                   RT NAGAR POST, BENGALURU 560 032


                                                               ...RESPONDENT
                   (BY SRI. RAJATH.,ADVOCATE FOR R1)
                               -2-
                                           NC: 2024:KHC:934
                                       RFA No. 1166 of 2023




      THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41 RULE
1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
19.04.2023 PASSED IN OS NO.1421/2018 ON THE FILE OF X
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
PARTLY DECREEING THE SUIT FOR RECOVERY OF SUIT
SCHEDULE B PROPERTY.

    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 9.1.2024 stating that the appellant seeks

leave of this Court to withdraw the appeal as not pressed

and also prays for refund of court fee in favour of the GPA

holder of the appellant.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as not pressed.

4. Registry is directed to refund the court fee in favour

of the GPA holder of the appellant.

Sd/-

JUDGE

DM