B.Sangameshwara Babu vs M.Nageshwara Reddy
2024 Latest Caselaw 769 Kant

Karnataka High Court

B.Sangameshwara Babu vs M.Nageshwara Reddy on 9 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                -1-
                                                              NC: 2024:KHC:938
                                                         RFA No. 2320 of 2019




                      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. 2320 OF 2019 (EJE)


                   BETWEEN:

                   B.SANGAMESHWARA BABU
                   S/O SRI B SHIVANANDAM
                   AGED ABOUT 58 YEARS
                   R/AT SAI PRIYA RESIDENCY
                   FLAT NO.305, III FLOOR
                   IST PHASE, 13TH CROSS
                   SARAKKI, J P NAGAR
                   BANGALORE-560078
                                                                 ...APPELLANT
                   (BY SRI. S R RAVIPRAKASH.,ADVOCATE)

                   AND:

                   M.NAGESHWARA REDDY
Digitally signed   S/O LATE M BALANAGI REDDY
by
DHANALAKSHMI       R/AT GOTUR VILLAGE
MURTHY
Location: High     VALLUR MANDAL
Court of           CUDDAPAH DISTRICT
Karnataka
                   ANDHRA PRADESH-516293
                                                                ...RESPONDENT

                         THIS RFA IS FILED UNDER SECTION 96 R/W ORDER XLI
                   RULE 1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
                   20.08.2019 PASSED IN O.S.NO.5419/2014 ON THE FILE OF THE XXV
                   ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE,
                   DECREEING THE SUIT FOR EJECTMENT.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                               -2-
                                               NC: 2024:KHC:938
                                           RFA No. 2320 of 2019




                           JUDGMENT

1. The learned counsel for the appellant has filed a

memo dated 9.1.2024 stating that the appellant seeks

permission of this Court to withdraw the appeal and prays

for refund of court fee.

2. The memo is placed on record.

3. Accordingly, the appeal is dismissed as withdrawn.

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

of the appellant after due verification.

5. All pending applications, if any, stands disposed of.

Sd/-

JUDGE

DM