Sri S Rama Rao vs Smt. R B Sarojini Calab
2024 Latest Caselaw 6647 Kant

Karnataka High Court

Sri S Rama Rao vs Smt. R B Sarojini Calab on 6 March, 2024

                                         -1-
                                                       NC: 2024:KHC:9360
                                                    RFA No. 848 of 2011




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 6TH DAY OF MARCH, 2024

                                       BEFORE
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                    REGULAR FIRST APPEAL NO. 848 OF 2011 (RES)
              BETWEEN:
              SRI S RAMA RAO,
              AGED ABOUT 55 YEARS,
              S/O SRINIVASA RAO,
              R/AT NO.32/1, 4TH A STREET,
              BEHIND KAMATH HOTEL,
              OPP: VANI VILAS HOSPITAL,
              FORT, K. R. ROAD, BANGALORE - 560 002.
                                                            ...APPELLANT
              (BY SRI C R SUBRAMANYA, ADVOCATE)
              AND:

              1.    SMT R. B. SAROJINI CALAB,
                    W/O LATE J.S. ANDREWS, MAJOR
              2.    SMT J. S.VANITHA
                    W/O SRI S RAMA RAO &
Digitally           D/O LATE J. S. ANDREWS
signed by
PRAMILA G V         AGED ABOUT 46 YEARS
Location:           BOTH ARE R/OF NO.663,
HIGH COURT          4TH CROSS, MAHALAKSHMI LAYOUT
OF                  BENGALURU - 560 086
KARNATAKA
              3.  SRI S. P. VIJAYARAJ,
                  MAJOR, EDITOR, PRINTER PUBLISHER AND
                  OWNER OF VARTHA SIMHA,
                  KANNADA MONTHLY,
                  NO.50-1, 1ST MAIN ROAD, MARUTHINAGAR,
                  MADIWALA EXTENSION, BENGALURU -560 068.
                                                        ...RESPONDENTS
              (BY SRI GURU RAJU C D, ADVOCATE FOR R1 AND R2,
              V/O/DT: 26.03.2012, NOTICE TO R3 IS HELD SUFFICIENT)
                                      -2-
                                                     NC: 2024:KHC:9360
                                                RFA No. 848 of 2011




     THIS RFA IS FILED UNDER SECTION 96 CPC AGAINST
THE    JUDGMENT      DATED:14.02.2011     PASSED      IN
OS.NO.3557/1999 ON THE FILE OF THE VIII-ADDL. CITY CIVIL
AND SESSIONS JUDGE, BANGALORE, DECREEING THE SUIT
FOR DAMAGES AND PERMANENT INJUNCTION AND ETC.

    THIS APPEAL COMING ON FOR HEARING THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                               JUDGMENT

1. Learned counsel for the appellant has filed a memo

dated 01.03.2024 with a prayer to dismiss the appeal as not

pressed.

2. Memo is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GVP