N.Shekar vs Smt.Tejasvini@Tejavathi
2024 Latest Caselaw 18413 Kant

Karnataka High Court

N.Shekar vs Smt.Tejasvini@Tejavathi on 24 July, 2024

                                                 -1-
                                                         NC: 2024:KHC:28945-DB
                                                         RFA No. 1579 of 2020



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 24TH DAY OF JULY, 2024

                                               PRESENT
                            THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                                 AND
                                THE HON'BLE MR JUSTICE C M JOSHI
                          REGULAR FIRST APPEAL NO. 1579 OF 2020 (PAR)
                   BETWEEN:

                   N. SHEKAR,
                   S/O. NANJUNDAPPA,
                   AGED ABOUT 44 YEARS,
                   RESIDING AT NO.66/1,
                   KATHA NO.83, HOUSE LIST NO. 87/1,
                   PROPERTY NO.76/76, 1ST MAIN,
                   1ST CROSS, JAKKASANDRA,
                   KORAMANGALA I BLOCK,
                   BENGALURU - 560 034.
                                                                   ...APPELLANT
                   (BY SRI. B.M. HALASWAMY, ADVOCATE)
                   AND:

                   1.   SMT.TEJASVINI @ TEJAVATHI,
                        W/O H.B. GURURAJ,
                        AGED ABOUT 46 YEARS,
Digitally signed
by K G             2.   S.K. PAVAN KUMAR,
RENUKAMBA               S/O. SHIVAKUMAR.B.S,
Location: High          AGED ABOUT 20 YEARS,
Court of
Karnataka
                   3.   KUM S.K. PRAKRUTHI,
                        D/O SHIVAKUMAR.B.S,
                        AGED ABOUT 20 YEARS,
                        RESPONDENT NO.1 TO 3 ARE
                        RESIDING AT: NO.118/9,
                        BHASKAR BUILDING,
                        9TH CROSS, OPP: SAI PRINTERS,
                        RAJAGOPALANAGAR BUS STOP MAIN ROAD,
                        PEENYA II STAGE,
                        BENGALURU - 560 058.
                                                                ...RESPONDENTS
                                    -2-
                                                    NC: 2024:KHC:28945-DB
                                                    RFA No. 1579 of 2020



     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
JUDGMENT AND DECREE          DATED 24.02.2020 PASSED IN
OS.NO.2113/2016 ON THE FILE OF THE LXV ADDITIONAL CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, PARTLY DECREEING THE SUIT
FOR PARTITION AND SEPARATE POSSESSION.

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

CORAM:      HON'BLE MR JUSTICE V KAMESWAR RAO
            AND
            HON'BLE MR JUSTICE C M JOSHI

                             ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

Learned counsel for the appellant has filed a memo for

withdrawal of the appeal dated 24.07.2024, which reads as under:

"The undersigned counsel submits that the dispute between the parties has been settled and Appellant intends to withdraw the appeal. Hence, the Appellant may be permitted to withdraw the appeal, in the interest of justice."

2. In view of the contents of the memo of withdrawal,

the appeal is dismissed as withdrawn.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(C M JOSHI) JUDGE