Smt Narayanamma vs Sri Narayanaswamy
2024 Latest Caselaw 12085 Kant

Karnataka High Court

Smt Narayanamma vs Sri Narayanaswamy on 30 May, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                   -1-
                                                                  NC: 2024:KHC:19006
                                                                RFA No. 1475 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                DATED THIS THE 30TH DAY OF MAY, 2024
                                                BEFORE
                              THE HON'BLE MR JUSTICE RAVI V HOSMANI
                            REGULAR FIRST APPEAL NO.1475 OF 2016 (INJ)
                      BETWEEN:
                            SMT.NARAYANAMMA,
                            W/O LATE VENKATESH,
                            AGED ABOUT 64 YEARS,
                            R/AT KRISHNAYYANAPALYA VILLAGE,
                            1ST MAIN, 1ST CROSS,
                            INDIRA NAGARA, BANGALORE-560 038.
                                                                        ...APPELLANT
                      (BY SRI C VINAY SWAMY, ADVOCATE)

                      AND:
                      1.    SRI NARAYANASWAMY,
                            S/O CHIKKASUBBAIAH AND SMT. GANGAMMA,
                            AGED ABOUT 49 YEARS,
                      2.    SRI MUNISUBBANNA,
                            S/O DODDASUBBAIAH AND SMT. RAMAKKA,
                            AGED ABOUT 45 YEARS,
                            BOTH ARE R/A KRISHNAYYANAPALYA VILLAGE,
                            HOUSE NO.180, 1ST MAIN, 1ST CROSS,
                            INDIRA NAGARA, BANGALORE-560 038.
Digitally signed by
GEETHAKUMARI          3.    SMT. RAJESHWARI,
PARLATTAYA S                W/O B.C.N.SHETTY,
Location: High              AGED ABOUT 59 YEARS,
Court of Karnataka          R/AT SRI C.V. RAMAN NAGARA,
                            INDIRA NAGARA POST, BANGALORE-560 023.
                                                                      ...RESPONDENTS
                      (R1 AND R2 - SERVED)

                            THIS RFA IS FILED UNDER SEC. 96 R/W ORDER 41 RULE 1 OF
                      CPC., AGAINST THE JUDGMENT AND DECREE DATED 18.04.2016
                      PASSED IN O.S.NO.4299/2012 ON THE FILE OF THE XXIX
                      ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU CITY
                      [CCH-30], DISMISSING THE SUIT FOR INJUNCTION.
                               -2-
                                              NC: 2024:KHC:19006
                                            RFA No. 1475 of 2016




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

                         JUDGMENT

Learned counsel for appellant has filed a memo bearing

signature of appellant stating that appeal may be dismissed as

not pressed in view of execution of deed of confirmation dated

04.04.2024 giving up appellant's claim.

In view of memo, appeal is dismissed as not pressed.

Consequently, pending applications are also disposed of.

Sd/-

JUDGE

GRD