Smt.S. Kamala vs Sri. Byrareddy
2024 Latest Caselaw 15209 Kant

Karnataka High Court

Smt.S. Kamala vs Sri. Byrareddy on 1 July, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                               -1-
                                                        NC: 2024:KHC:24872
                                                      MFA No. 5307 of 2023




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF JULY, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE RAVI V HOSMANI
                  MISCELLANEOUS FIRST APPEAL NO. 5307 OF 2023 (CPC)
                 BETWEEN:

                 SMT.S. KAMALA,
                 D/O LATE SATHYAPPA,
                 AGED ABOUT 33 YEARS,
                 R/AT NO.13, NEAR MILK DAIRY,
                 HORAMAVU AGARA,
                 K.R. PURAM HOBLI,
                 BANGALORE EAST TALUK,
                 BANGALORE - 560 043.
                                                              ...APPELLANT
                 (BY SRI. RAVISHANKAR S., ADVOCATE)

                 AND:

                 1.     SRI. BYRAREDDY,
                        S/O SRINIVASA,
Digitally signed by
GEETHAKUMARI            AGED ABOUT 39 YEARS,
PARLATTAYA S            R/AT HORAMAVU AGARA,
Location: High Court    K.R. PURAM HOBLI,
of Karnataka
                        BANGALORE - 560 043.

                 2.     SRI. JAYARAJ,
                        FATHER NAME NOT KNOWN
                        OF THE APPELLANT,
                        R/AT JAVENAHALLI,
                        COX TOWN,
                        BANGALORE - 560 005.
                        AND ALSO AT
                        JAYARAJ,
                               -2-
                                             NC: 2024:KHC:24872
                                           MFA No. 5307 of 2023




     V. NAGARAJAN,
     AGED ABOUT 39 YEARS,
     R/AT NO.176, MAIN ROAD,
     JEEVANHALLI,
     BANGALORE - 560 005.
                                                ...RESPONDENTS
(BY SRI. MUNI RAJU S., ADVOCATE)

     THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) OF CPC,
AGAINST THE ORDER DATED 24.07.2023 PASSED ON I.A. NO.
1 IN O.S.NO.25878/2023 ON THE FILE OF THE LVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO HALL
UNIT, BENGALURU (CCH-58), REJECTING I.A. FILED UNDER
ORDER 39 RULE 1 AND 2 READ WITH SECTION 151 OF CPC.

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

Learned counsel for appellant has filed a memo stating

that subject matter of appeal is settled between parties out of

Court and in view of same appeal may be dismissed as

withdrawn.

Memo is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

MKM