Sri N Shankar vs Munisanjeevappa
2024 Latest Caselaw 18428 Kant

Karnataka High Court

Sri N Shankar vs Munisanjeevappa on 24 July, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                    -1-
                                                             NC: 2024:KHC:29179
                                                           RFA No. 1448 of 2015




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 24TH DAY OF JULY, 2024

                                               BEFORE
                           THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                             REGULAR FIRST APPEAL NO. 1448 OF 2015 (INJ-)
                      BETWEEN:
                      1.    SRI. N. SHANKAR
                            S/O. NAGAIAH,
                            AGED ABOUT 43 YEARS,
                            R/AT NO.523/B,
                            NEAR MADHU PETROL BUNK,
                            UTTARAHALLI ROAD,
                            KENGERI,
                            BENGALURU - 60
                                                                  ...APPELLANT
                      (BY MS. ROOPA B.R., ADVOCATE FOR
                          SRI. ANAND R BEERANNAVAR, ADVOCATE)

                      AND:
                      1.    MUNISANJEEVAPPA
                            S/O. LATE AADAPPA,
Digitally signed by
                            AGED ABOUT 54 YEARS,
SUMITHRA R
Location: HIGH
COURT OF
KARNATAKA             2.    SMT. PARVATHAMMA
                            W/O. MUNISANJEEVAPPA,
                            AGED ABOUT 44 YEARS,

                            BOTH ARE R/AT NO.523/B
                            NEAR MADHU PETROL BUNK,
                            UTTARAHALLI ROAD,
                            KENGERI,
                            BENGALURU - 60
                                                              ...RESPONDENTS
                      (BY SRI. S.B. KRISHNA, ADVOCATE FOR R1 & R2)
                                -2-
                                           NC: 2024:KHC:29179
                                         RFA No. 1448 of 2015




     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST
THE JUDGMENT AND DECREE DATED 31.03.2015 PASSED IN
OS.NO.3493/2013 ON THE FILE OF THE 24TH ADDL.CITY CIVIL
& SESSIONS JUDGE, BENGALURU CITY, PARTLY DECREEING
THE SUIT FOR MANDATORY INJUNCTION, POSSESSION AND
PERMANENT INJUNCTION.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR


                         ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR)

Learned counsel for the appellant has filed a memo

seeking withdrawal of the petition.

2. Memo is taken on record.

3. In view of the memo, petition is dismissed as

withdrawn.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE

PN