Sri. C. Venkatachalapathy vs Smt. Bharathi Ramesh
2024 Latest Caselaw 14533 Kant

Karnataka High Court

Sri. C. Venkatachalapathy vs Smt. Bharathi Ramesh on 25 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                      -1-
                                                                    NC: 2024:KHC:23269
                                                                  MFA No. 7365 of 2016




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                DATED THIS THE 25TH DAY OF JUNE, 2024
                                                     BEFORE
                               THE HON'BLE MR JUSTICE RAVI V HOSMANI
                       MISCELLANEOUS FIRST APPEAL NO.7365 OF 2016 (CPC)
                       BETWEEN:
                             SRI C. VENKATACHALAPATHY,
                             AGED ABOUT 48 YEARS,
                             S/O LATE CHINNAPPA,
                             NO.228/1, 3RD MAIN,
                             OMBR LAYOUT,
                             CHIKKA BANASAWADI,
                             BENGALURU - 560 043.
                                                                          ...APPELLANT
                       [BY SRI N.S.SHESHADRI ADVOCATE (PH)]
                       AND:
                       1.    SMT. BHARATHI RAMESH,
                             AGED ABOUT 67 YEARS,
                             W/O LATE B.R. RAMESH,
                       2.    SRI ANOOP RAMESH,
                             AGED ABOUT 43 YEARS,
                             S/O LATE B.R. RAMESH,
                             BOTH ARE R/AT BALEHALLI VILLAGE,
                             KELAGUR POST VIA ADLUR,
                             CHIKKAMAGALUR DISTRICT,
Digitally signed by
GEETHAKUMARI                 AND ALSO AT NO.5D,
PARLATTAYA S                 AJANTHA APARTMENTS,
Location: High Court         LEVELLE ROAD, BENGALURU - 560 001.
of Karnataka
                                                                       ...RESPONDENTS
                       (BY SRI RAYAPPA Y. HADAGALI, ADVOCATE C/R1 & R2)
                             THIS MFA IS FILED U/O 43, RULE 1(r) OF CPC, AGAINST THE
                       ORDER    DATED    31.8.2016      PASSED     ON    I.A.NO.1 IN
                       O.S.NO.1494/2015 ON THE FILE OF THE II ADDITIONAL SENIOR
                       CIVIL JUDGE, BENGALURU RURAL DISTRICT, BENGALURU, PARTLY
                       ALLOIWNG I.A.NO.1 FILED U/O 39, RULE 1 & 2 OF CPC.

                            THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
                       COURT DELIVERED THE FOLLOWING:
                                         -2-
                                                         NC: 2024:KHC:23269
                                                     MFA No. 7365 of 2016




                                 JUDGMENT

Learned counsel for appellant has filed a memo dated

25.06.2024 seeking leave of this Court to withdraw appeal, in

view of settlement of subject matter of suit in

RFA.no.413/2020.

Taking memo on record, appeal is dismissed as

withdrawn.

In view of dismissal of appeal, pending applications are

also disposed of.

Sd/-

JUDGE

GRD